Thursday, 09, May, 2024
The Courts Today By LatestLaws.com| 09.05.2024 |
No Constitutional Right to take part in Election Campaign: ED opposes bail to CM Kejriwal in SC
हाईकोर्ट की टिप्पणी : FIR के लिए कोर्ट को नहीं, SP या मजिस्ट्रेट को दें प्रार्थना पत्र
‘कैदियों की भीड़ कम करने का समाधान हो सकती है खुली जेल’, बंदियों के पुनर्वास पर सुप्रीम कोर्ट की टिप्पणी
Clear air for Citizens: Ex-Supreme and High Court Judges, Sr. Journalist invite PM Modi, and Rahul Gandhi to Debate
CAM advises Sterlite Technologies Limited (the “Company”), on a qualified institutions placement (“QIP”) of its equity shares, aggregating to INR 1,000 cr
CfP: International Webinar on Fragmentation, Synergy, Coherence of Intellectual Property and International Environmental Law by University of Mysore: Submit Abstract by 15 June
हाईकोर्ट ने जारी की E-Services की QR निर्देशिका, एक्टिंग चीफ जस्टिस बोले- टेक्नोलॉजी ने बदली अदालती कार्यवाही
मां ने कोर्ट परिसर में 13 महीने के बच्चे को फर्श पर पटका, हाईकोर्ट की टिप्पणी-यह हत्या के प्रयास के समान
Amazon CEO discouraging Unionization violates Labour Laws: US Judge directs sharing of order among Employees
Shardul Amarchand Mangaldas & Co. advises aircraft lessors on various aspects concerning insolvency and aviation law
'किसी परिवार का भरोसा टूटा है...' 12% ब्याज के साथ लौटाइये 76 लाख, किस पर भड़का दिल्ली हाईकोर्ट? दिया पैसे लौटाने का आदेश
CAM advised CPPIB India Private Holdings Inc. (“CPPIB”) on their exit from L&T Infrastructure Development Projects Limited (“IDPL”)
बहुचर्चित शराब घोटाला केस में हाईकोर्ट में सुनवाई, पूर्व IAS निरंजन दास की नहीं होगी गिरफ्तारी
हाईकोर्ट का SI Paper Leak Case केस में बड़ा फैसला, गिरफ्तार ट्रेनी SI और कांस्टेबल को झटका
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Thursday, 09, May, 2024
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1
The Courts Today By LatestLaws.com| 09.05.2024 |
2
No Constitutional Right to take part in Election Campaign: ED opposes bail to CM Kejriwal in SC
3
हाईकोर्ट की टिप्पणी : FIR के लिए कोर्ट को नहीं, SP या मजिस्ट्रेट को दें प्रार्थना पत्र
4
‘कैदियों की भीड़ कम करने का समाधान हो सकती है खुली जेल’, बंदियों के पुनर्वास पर सुप्रीम कोर्ट की टिप्पणी
5
Clear air for Citizens: Ex-Supreme and High Court Judges, Sr. Journalist invite PM Modi, and Rahul Gandhi to Debate
6
CAM advises Sterlite Technologies Limited (the “Company”), on a qualified institutions placement (“QIP”) of its equity shares, aggregating to INR 1,000 cr
7
CfP: International Webinar on Fragmentation, Synergy, Coherence of Intellectual Property and International Environmental Law by University of Mysore: Submit Abstract by 15 June
8
हाईकोर्ट ने जारी की E-Services की QR निर्देशिका, एक्टिंग चीफ जस्टिस बोले- टेक्नोलॉजी ने बदली अदालती कार्यवाही
9
मां ने कोर्ट परिसर में 13 महीने के बच्चे को फर्श पर पटका, हाईकोर्ट की टिप्पणी-यह हत्या के प्रयास के समान
10
Amazon CEO discouraging Unionization violates Labour Laws: US Judge directs sharing of order among Employees
11
Shardul Amarchand Mangaldas & Co. advises aircraft lessors on various aspects concerning insolvency and aviation law
12
'किसी परिवार का भरोसा टूटा है...' 12% ब्याज के साथ लौटाइये 76 लाख, किस पर भड़का दिल्ली हाईकोर्ट? दिया पैसे लौटाने का आदेश
13
CAM advised CPPIB India Private Holdings Inc. (“CPPIB”) on their exit from L&T Infrastructure Development Projects Limited (“IDPL”)
14
बहुचर्चित शराब घोटाला केस में हाईकोर्ट में सुनवाई, पूर्व IAS निरंजन दास की नहीं होगी गिरफ्तारी
15
हाईकोर्ट का SI Paper Leak Case केस में बड़ा फैसला, गिरफ्तार ट्रेनी SI और कांस्टेबल को झटका
Manipur High Court Calendar 2024
19 Dec 2023
By : Vishal Gupta
Categories :
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Vishal Gupta
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2024
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Trending News :
1
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
3
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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[S. 482 CrPC] HC: Inherent Power can be invoked to meet ends of Justice or where continuation of proceedings may amount to abuse of process of Court, Read Judgment
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[S. 152 C.P.C.] HC Holds: Amendments can be made as long as there's no dispute to identity of property and a separate suit was not warranted, Read Judgment
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