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Wednesday, 20, May, 2026
- SC Collegium approves proposals for appointment of 9 Judicial Officers & 10 Advocates as Judges in the Madras High Court
- सुप्रीम कोर्ट कॉलेजियम ने मद्रास उच्च न्यायालय में न्यायाधीश के रूप में 9 न्यायिक अधिकारियों और 10 अधिवक्ताओं की नियुक्ति के प्रस्तावों को मंजूरी दी
- "नौ वर्षों में मात्र 6 लाख रुपये — यह न्याय का उपहास है": इलाहाबाद उच्च न्यायालय ने एसिड अटैक पीड़िता के पुनर्वास में विफलता पर UP के शीर्ष अधिकारियों को तलब किया
- "Rs. 6 Lakh Over Nine Years Is a Mockery of Justice": Allahabad HC Summons UP's Top Officials Over Failure to Rehabilitate Acid Attack Survivor
- HC holds Husband suffered Mental Cruelty after Wife secretly conducted Daughter’s Marriage | Read Judgement
- S.138 NI Act | HC says Defect in Power Of Attorney complaint cannot be raised to challenge conviction at Revision Stage | Read Order
- Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement
- HC bars Transport Unions from proceeding with strike, directs State to convene Meeting
- HC says everyday matrimonial friction over Domestic Work cannot automatically amount to Mental Cruelty or Justify Divorce | Read judgement
- Multiple FIRs on same transaction not permissible, SC directs consolidated probe in Real Estate Case | Read Judgement
- Internship Opportunity at Soni IP Offices, Delhi [IP Law; Trademark Litigation; 2 Months; Offline]: Apply Now!
- SC Refuses to Revisit Stray Dog Directions, permits Euthanasia of Rabid Dogs to protect Public Safety
- No Defamation if Media Truthfully Reports a Criminal Case, Rules HC
- ‘Right to Protest Cannot Mean Public Inconvenience’: SC refuses Navi Mumbai Airport Renaming Plea
- हाईकोर्ट का बड़ा फैसला, जज भी करेंगे कार पूलिंग; कर्मचारियों को मिलेगी वर्क फ्रॉम होम सुविधा
