Wednesday, 15, May, 2024
HC rules : 'No Work, No Pay' not absolute, especially if Employer is to blame, Read Judgment
The Courts Today By LatestLaws.com| 14.05.2024 |
Internship Opportunity under Chamber of Adv. V. Rathod, Mumbai [On-site]: Apply Now!
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Shift dairies away from landfills, ramp up milk testing: High Court directs Chief Secretary, FSSAI
Letter Writing Internship at Project 39, NLU Delhi [Remote; 1 Year]: Apply by May 20
Supreme Court grants Gautam Navlakha bail in Bhima Koregaon Case
Legal Content Writing & Content Development at Lets Learn Law, Noida [Rs 5K; 2 Positions; WFH and WFO]: Apply Now!
वकीलों को सुप्रीम कोर्ट से बड़ी राहत, अब उपभोक्ता अदालत नहीं जा पाएंगे क्लाइंट
Job Post: Research Associate for Free Software Project at NLSIU, Bangalore [6 months; Full-time; Paid]: Apply by May 20
CAM advises Blue Coral Investment Holdings Pte. Ltd Y CIA S.R.C and Arjas Steel Employee Benefit Trust in the sale of their entire shareholding to Sandur Manganese & Iron Ores Limited
EVM की CCTV फुटेज संरक्षित रखने की मांग, हाईकोर्ट ने EC को जारी किया नोटिस
Person can't be detained merely because of non-cooperation: Bombay HC quashes LOC against Man
Job Post: Assistant Commissioner at Tamil Nadu Hindu Religious and Charitable Endowments (Administration) [21 Vacancies; Full-time; On-site]: Apply by May 22
Supreme Court asks HCs, Centre and States to comply with Directions to prevent Unnecessary Arrests and Remand
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Recent News
1
HC rules : 'No Work, No Pay' not absolute, especially if Employer is to blame, Read Judgment
2
The Courts Today By LatestLaws.com| 14.05.2024 |
3
Internship Opportunity under Chamber of Adv. V. Rathod, Mumbai [On-site]: Apply Now!
4
Volunteering Opportunity at Project Saksham 3.0: Apply by May 18!
5
Shift dairies away from landfills, ramp up milk testing: High Court directs Chief Secretary, FSSAI
6
Letter Writing Internship at Project 39, NLU Delhi [Remote; 1 Year]: Apply by May 20
7
Supreme Court grants Gautam Navlakha bail in Bhima Koregaon Case
8
Legal Content Writing & Content Development at Lets Learn Law, Noida [Rs 5K; 2 Positions; WFH and WFO]: Apply Now!
9
वकीलों को सुप्रीम कोर्ट से बड़ी राहत, अब उपभोक्ता अदालत नहीं जा पाएंगे क्लाइंट
10
Job Post: Research Associate for Free Software Project at NLSIU, Bangalore [6 months; Full-time; Paid]: Apply by May 20
11
CAM advises Blue Coral Investment Holdings Pte. Ltd Y CIA S.R.C and Arjas Steel Employee Benefit Trust in the sale of their entire shareholding to Sandur Manganese & Iron Ores Limited
12
EVM की CCTV फुटेज संरक्षित रखने की मांग, हाईकोर्ट ने EC को जारी किया नोटिस
13
Person can't be detained merely because of non-cooperation: Bombay HC quashes LOC against Man
14
Job Post: Assistant Commissioner at Tamil Nadu Hindu Religious and Charitable Endowments (Administration) [21 Vacancies; Full-time; On-site]: Apply by May 22
15
Supreme Court asks HCs, Centre and States to comply with Directions to prevent Unnecessary Arrests and Remand
Haryana Civil Judge Exam Notification 2024
04 Jan 2024
By : Vishal Gupta
Categories :
Judiciary Exams
Picture Source :
Vishal Gupta
Tags :
Haryana
Civil Judge
Exam
Notification
2024
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HC: If execution case is kept pending beyond six months, Executing Court has to record reasons as to why the Decree has not been executed by that time, Read Judgment
2
[S.125 CrPC] HC: ‘25% of the husband's net salary would be just and proper to be awarded as maintenance allowance to the wife’, Read Judgment
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HC Opines ‘In a suit for declaration of title, the burden heavily lies on the plaintiffs to prove their right and title in the schedule property’, Read Judgment
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HC: ‘Any complaint under Section 202 of the CrPC cannot be registered as an FIR unless there is such an order passed by the Magistrate/Special Judge’ Read Judgment
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HC: Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching Court, Read Judgment
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Court can grant relief under Section 26 HMA, 1955, even if no formal application has been made, Read Judgment
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