Thursday, 21, May, 2026
- CCI approves the acquisition of a certain stake of Restaurant Brands Asia Limited (Target) by Lenexis Foodworks pvt Ltd (LFPL), Aayush Agrawal Trust (AAT), Inspira Foodworks (IFPL), Aayush Madhusudan Agrawal (AMA), and Inspira Agro Trading LLC (IATL)
- लिखित किरायेदारी करार का अभाव किराया प्राधिकरण की अधिकारिता को समाप्त नहीं करता: इलाहाबाद उच्च न्यायालय
- Absence of Written Tenancy Agreement Does Not Denude Jurisdiction of Rent Authority Under the U P Regulation of Urban Premises Tenancy Act, 2021: Allahabad High Court
- Husband cannot Avoid Maintenance Duty even by Pleading Poverty, says HC
- HC says coercing accused’s family is a “Colonial Practice” unconstitutional under Article 21
- HC refuses Pre-Arrest Bail in Multi-State fake Arms licence scam linked to Government Portal manipulation
- BCI urges SC to approve co-pption of Women candidates beyond 20% Quota | Read Order
- SC restores Life Terms in Doctor Murder Case, says HC took “Erroneous View” on Evidence; 2 Convicts allowed to seek Pardon | Read Judgement
- SC reviews compliance of Delhi Hospitals providing Free Treatment to EWS Patients | Read Order
- Ensure Aadhaar is used only as Identity Proof, Not Citizenship Document: PIL in SC seeks Verification Reforms
- मैं आपके सामने माथा टेक रहा हूं, मेरी याचिका देखिए; CJI सूर्यकांत ने बुजुर्ग को क्या दिया रिप्लाई
- Internship Opportunity at SRK Legal, Mumbai [Litigation]: Apply Now!
- Internship Opportunity at RCA Legal, Jaipur [Litigation; Compliance]: Apply Now!
- HC Refuses to Entertain Plea seeking Ban on AAP Leaders contesting elections
- वकालत के कारण अधिवक्ता पर केस: हाई कोर्ट ने अधिकारियों को किया तलब, गिरफ्तारी पर रोक
