Wednesday, 06, May, 2026
- माफ कर दीजिए मिलॉर्ड… गिड़गिड़ाता रह गया वकील, हाईकोर्ट ने एक ना सुनी; पुलिस कस्टडी में भेजने का आदेश
- PWDV Act cannot become Shield for 'Professional Parasitism': HC sets aside Interim Maintenance to Specialist Doctor
- हाईकोर्ट की तल्ख टिप्पणी: शहर में समानांतर मेडिकल इंडस्ट्री चला रहे सरकारी डॉक्टर
- अपनी हिस्ट्रीशीट रद कराने के लिए हाई कोर्ट पहुंचे आशुतोष, स्वामी अविमुक्तेश्वरानंद के खिलाफ हैं शिकायतकर्ता
- बिना कानून के दे दी तलाक की डिक्री, हाईकोर्ट ने फैमिली कोर्ट के फैसले पर जताई नाराजगी, रद्द किया आदेश
- BCI demands withdrawal of Judicial Work and transfer of HC Judge over Viral Police Custody Order against Young Advocate
- पत्नी खुद कमाती है 1.5 लाख रुपए, तलाक के बाद पति से मांगी मोटी रकम, हाई कोर्ट ने कर दिया मना
- State withholding Salary for Years amount to Forced Labour, Rs.2 Lakh Cost imposed by HC
- SC Collegium recommends Haryana AG, Punjab AAG among 10 Advocates for Punjab & Haryana HC Judgeship
- Parties can't invoke Writ Jurisdiction if Arbitration Clause Exists, Rules HC DB
- Dowry Death: Bail Granted to Husband who Killed Wife by Strangulation, SC pull HC
- Child Visitation: How can Throwing Tennis Ball towards Child amount to Criminal Assault?, HC Quashes Plea
- Bizarre: Seized Bribe Money Eaten away by Malkhana Rats, SC told
- हाई कोर्ट ने HDFC बैंक के CEO के खिलाफ रिश्वतखोरी का मामला खारिज किया, कहा- व्यक्तिगत द्वेष से प्रेरित थी FIR
- 'Call the Police': HC orders 24-hour Custody for Advocate over ‘Indolent’ conduct in Court
