Tuesday, 21, May, 2024
The World This Week by LatestLaws.com | May 2024 | Week 3 |
The Courts Today By LatestLaws.com| 20.05.2024 |
NHRC finds negligence of the authorities in last year’s stray dog attack resulting in the death of a person at the AMU campus, Uttar Pradesh
एनएचआरसी के हस्तक्षेप से 16 लड़कियों के यौन शोषण के आरोप में नासिक शेल्टर होम के निदेशक के खिलाफ कार्रवाई सुनिश्चित हुई
ICC Prosecutor seeks arrest warrant for Israeli and Hamas Leaders, including Netanyahu
AmicusX National Essay Competition 2024 [Prizes Upto INR 8k]: Register by June 7
Jusristas 2024 –International Essay Competition by Symbiosis Law School, Pune [Cash Prizes Upto Rs. 30k]: Submit by June 9!
SI-प्लाटून कमांडर भर्ती को लेकर हाईकोर्ट का बड़ा फैसला, महिला अभ्यर्थियों को हटाकर पुरुषों को मिलेगी नियुक्ति
Delhi HC waives cost imposed on Law Student over 'extraordinary interim bail' for CM Kejriwal
Police to move Higher Court for permission to try 17-yr-old boy involved in accident as Adult
कितने नंबर पेज पर है प्रूफ? जल्दी जवाब नहीं दे सका वकील तो भड़क गईं मीलॉर्ड, ठोक दिया जुर्माना
International Virtual Model United Nations Conference 2024 on Sustainable Futures, Integrating Environmental Stewardship and Public Health [5th June]: Register Now!
'बहुत अनौपचारिक है', सुप्रीम कोर्ट ने नए आपराधिक कानूनों के खिलाफ दायर याचिका पर सुनवाई से किया इनकार किया
SEBI proposes to allow Mutual Funds to invest in Overseas Funds with exposure to Indian Markets
CfP: Lawfoyer International Journal of Doctrinal Legal Research [Volume 2 Issue 2]: Submit By July 30
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Tuesday, 21, May, 2024
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Latest News
Recent News
1
The World This Week by LatestLaws.com | May 2024 | Week 3 |
2
The Courts Today By LatestLaws.com| 20.05.2024 |
3
NHRC finds negligence of the authorities in last year’s stray dog attack resulting in the death of a person at the AMU campus, Uttar Pradesh
4
एनएचआरसी के हस्तक्षेप से 16 लड़कियों के यौन शोषण के आरोप में नासिक शेल्टर होम के निदेशक के खिलाफ कार्रवाई सुनिश्चित हुई
5
ICC Prosecutor seeks arrest warrant for Israeli and Hamas Leaders, including Netanyahu
6
AmicusX National Essay Competition 2024 [Prizes Upto INR 8k]: Register by June 7
7
Jusristas 2024 –International Essay Competition by Symbiosis Law School, Pune [Cash Prizes Upto Rs. 30k]: Submit by June 9!
8
SI-प्लाटून कमांडर भर्ती को लेकर हाईकोर्ट का बड़ा फैसला, महिला अभ्यर्थियों को हटाकर पुरुषों को मिलेगी नियुक्ति
9
Delhi HC waives cost imposed on Law Student over 'extraordinary interim bail' for CM Kejriwal
10
Police to move Higher Court for permission to try 17-yr-old boy involved in accident as Adult
11
कितने नंबर पेज पर है प्रूफ? जल्दी जवाब नहीं दे सका वकील तो भड़क गईं मीलॉर्ड, ठोक दिया जुर्माना
12
International Virtual Model United Nations Conference 2024 on Sustainable Futures, Integrating Environmental Stewardship and Public Health [5th June]: Register Now!
13
'बहुत अनौपचारिक है', सुप्रीम कोर्ट ने नए आपराधिक कानूनों के खिलाफ दायर याचिका पर सुनवाई से किया इनकार किया
14
SEBI proposes to allow Mutual Funds to invest in Overseas Funds with exposure to Indian Markets
15
CfP: Lawfoyer International Journal of Doctrinal Legal Research [Volume 2 Issue 2]: Submit By July 30
Supreme Court of India Live
30 Apr 2024
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1
कितने नंबर पेज पर है प्रूफ? जल्दी जवाब नहीं दे सका वकील तो भड़क गईं मीलॉर्ड, ठोक दिया जुर्माना
2
Supreme Court refuses to entertain plea against new Criminal Laws, allows withdrawal of petition
3
SC waives interest on I-T Dues payable by Telcos pursuant to holding License Fee as Capital Expenditure
4
नए आपराधिक कानूनों के खिलाफ सुप्रीम कोर्ट करेगा सुनवाई, कई खामियां होने का दावा
5
SC terms HC's Bail Order as 'so slip shod' that it was unable to understand anything, Read Order
6
हाईकोर्ट के फैसले के बाद आरोपियों ने खटखटाया सुप्रीम कोर्ट का दरवाजा
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, burden heavily lies on the Plaintiffs to prove their right and title in the schedule property, Read Judgment
4
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
5
HC: Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching Court, Read Judgment
6
Court can grant relief under Section 26 HMA, 1955, even if no formal application has been made, Read Judgment
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