LatestLaws.com Partner Course: ADR ODR International UK and KD Lex Chambers LLP presents Online Mediation Training Course (15th May,2020) Register Now!
To visit Official Website, Click Here
Picture Source :
Friday, 17, Apr, 2026
- CCI approves acquisition of 100% equity shareholding of KNR SPVs by Indus Infra Trust from KNR Constructions Limited
- सीबीआई न्यायालय ने बैंक धोखाधड़ी मामले में यूको बैंक के पूर्व कर्मचारियों एवं एक निजी प्रोपराइटर को कुल ₹30 लाख के जुर्माने के साथ 3 वर्ष के सश्रम कारावास की सजा सुनाई
- CBI Court sentences former UCO Bank officials and Private proprietor to 3 years rigorous imprisonment with a total a fine of Rs 30 Lakh in Bank Fraud Case
- CJI Surya Kant warns newly inducted Advocates-On-Record against using AI for Drafting, urges Personal Diligence over Blind Filing
- Forcible taking of Child by Father not "Illegal Detention" in Absence of Court order Violation, rules HC
- "दोहरी नागरिकता मामले में राहुल गांधी के खिलाफ दर्ज होगी FIR, हाई कोर्ट का आदेश"
- HC reminds Trial Courts that Mere Allegation of Mental Disorder cannot justify Psychiatric Test order against Spouse
- HC passes John Doe Order against anonymous X Accounts running "Brewing Campaign" of Hate against Lawyer Couple
- हाई कोर्ट का अहम फैसला: आगरा में छात्रा को जिंदा जलाकर मारने वाले दोषी की उम्रकैद बरकरार
- Guidelines laid by HC for Quashing of POCSO Cases, Read Judgment
- 'अपनी पसंद और जाति का जांच अधिकारी नहीं मांग सकते', इलाहाबाद हाई कोर्ट का अहम फैसला
- हाईकोर्ट का बड़ा फैसला, अब 'बहू' भी बनेगी अनुकंपा नियुक्ति की हकदार, कोर्ट ने कहा- बेटी से कम नहीं
- Statutory Birth Certificate cannot be overridden by Ossification Test unless forgery is Proved, rules HC
- Supreme Court refuses to revive Pawan Khera's Transit Bail, tells Him to face Assam Courts
- मेरी इजाजत के बिना तस्वीरों और वीडियो का इस्तेमाल न हो, पर्सनैलिटी राइट्स की रक्षा के लिए अल्लू अर्जुन पहुंचे दिल्ली हाईकोर्ट
