Wednesday, 13, May, 2026
- Call for Blogs: Virtuosity Legal by Aligarh Muslim University [Peer-Reviewed]: Submit by May 25!
- करियर के लिए पति से दूरी बनी, सुप्रीम कोर्ट ने माना—इसे क्रूरता नहीं कह सकते
- ओबीसी आरक्षण मामला; हाईकोर्ट में आज से 3 दिनों तक सुनवाई, ये दिग्गज वकील रखेंगे पक्ष
- Call for Papers: The Indian Journal of Intellectual Property Law (Vol.16)
- पत्नी कमाने में सक्षम हो तो भी क्या मांग सकती है गुजारा भत्ता? हाई कोर्ट ने साफ की स्थिति
- लापता बच्चों के मामलों में हाई कोर्ट से पुलिस को कड़ी फटकार, 2018 से अब तक रहे गुमला के सभी एसपी तलब
- Hinduism is a 'Way of Life', Temple Visits Not Mandatory to Prove Faith: says SC
- पीएम मोदी की अपील का असर, साइकिल चलाकर कोर्ट पहुंचे हाई कोर्ट के जज डीडी बंसल
- मात्र तकनीकी आधार पर कार्यवाही रद्द नहीं की जा सकती: इलाहाबाद उच्च न्यायालय ने कानूनी वारिसों के प्रतिस्थापन को रद्द करने से इनकार कर दिया।
- HC to Examine: Can CM Vijay’s Astrologer be appointed OSD Without Recruitment Process?
- Proceedings can’t be nullified on mere technicality: Allahabad High Court Refuses to Quash Substitution of Legal Heirs
- Online & Offline Internship Program at BP Law LLP [Bhagalpur | Patna | Delhi; 4 Weeks]: Apply Now!
- Internship Opportunity at Saankhyaa Legal, Bangalore [May – July 2026; Litigation & General Corporate]: Apply Now!
- Internship Opportunity at RCA Legal, Jaipur [Litigation & Compliance Intern; 3 – 6 Months]: Apply Now!
- Make Mother Tongue Based Education Mandatory in all Govt. and Private Schools, Rules SC
