Monday, 11, May, 2026
- Blocking entire channel over 26 videos not justified, HC restores ‘4PM’
- HC permits release of Gangster-Themed film, Orders ‘Lawrence Of Punjab’ title to be changed
- S. 138 NI Act | Vicarious Liability cannot be imposed on Non-Signatory Joint Account Holder says HC
- HC raises serious questions over overnight Demolition of Historic Ambedkar Printing Press
- SC clarifies scope of FIR admissions in Judgment under Order XII Rule 6 CPC | Read Order
- SC says Caste abuse inside house Does not attract SC/ST Act as "Public View" Requirement not fulfilled | Read Judgement
- Personality Rights: Boat's Aman Gupta gets Protection order for his Personality Rights from Delhi HC
- West Bengal Elections: SC asks Mamata Banerjee and other to file fresh applications regarding their claims against SIR of electoral rolls
- हाईकोर्ट ने कहा- तारीख पे तारीख के लिए जज नहीं, बल्कि पुलिस और सरकार जिम्मेदार
- HC clarifies: Constitutional Protection against Double Jeopardy cannot be defeated by Delay
- दुष्कर्म के आरोपी कनाडाई नागरिक को सुप्रीम कोर्ट से मिली बड़ी राहत, मंजूर की अग्रिम जमानत
- लॉरेंस ऑफ पंजाब' को हाई कोर्ट से मिली राहत, रिलीज का रास्ता हुआ साफ, लेकिन मेकर्स को करना होगा ये बदलाव
- 'Gherao' of judicial officers in West Bengal: SC asks NIA to complete probe within two months
- पूर्व मंत्री सेंथिल बालाजी को झटका, सुप्रीम कोर्ट का CBI जांच पर रोक से इनकार
- बलिदानी अग्निवीरों के परिवारों को नियमित सैनिकों जैसी पेंशन नहीं, केंद्र ने अदालत को बताया कारण
