Wednesday, 17, Jun, 2026
- Cyril Amarchand Mangaldas advised Union Bank of India on INR 2,443 crore loan facility to Ananthapuram II Power Transmission Limited for Renewable Energy Zone Phase II project
- आधार के दुरुपयोग पर सुप्रीम कोर्ट ने जारी किया नोटिस, याचिकाकर्ता की दलील : यह सिर्फ पहचान का दस्तावेज, उम्र या नागरिकता का सबूत नहीं'
- Arbitration in Sports Disputes: Know How Athlete disputes are Resolved
- SC slams State Govt: No one, not even Govt. can prevent citizen from approaching Court under a OTS
- दिल्ली के किसी हिस्से में अवैध निर्माण मिला तो वहां के इंजीनियरों पर ऐक्शन- हाई कोर्ट का आदेश
- हाई कोर्ट ने बैंक खातों को फ्रीज करने के मामले में दिया बड़ा आदेश, कहा- दायरे के बाहर न जाएं
- ट्रांसजेंडर संशोधन कानून पर अलग-अलग हाई कोर्ट में नहीं होगी सुनवाई, सुप्रीम कोर्ट का आया ये फैसला
- Judge's Husband arrested for Dowry Harassment and Domestic Violence in this State
- SC expounds: Special Police Establishment is not 'intelligence' and 'security' organization, not exempt from the purview of RTI
- HC rules Public Servants cannot face Criminal Proceedings under SC/ST Act without prior Administrative Inquiry | Read Judgement
- हाईकोर्ट के आदेश के बाद मदरसे पर चला बुलडोजर, जहां बनना था गरीबों के लिए आवास, वहां 12 साल से था अवैध कब्जा
- Aadhaar being misused? Know Why SC has sought responses of Centre, States on plea on use of Aadhaar
- SC says Haryana rule suspending compassionate assistance during criminal proceedings does not bar compassionate appointment
- इंटर-कास्ट शादी करने वाले कपल को सुप्रीम कोर्ट से बड़ी राहत, परिवार को मिलने की इजाजत देने वाले फैसले पर रोक
- HC says Banks must restrict account freeze to amount specified by Investigating Agencies | Read order
