Law Commission of India Report No. 41- The Code of Criminal Procedure,1898 (Vol. 1)
Saturday, 13, Jun, 2026
- हाई कोर्ट उस फैसले के 50 साल जिसने इंदिरा के करियर पर लगाया सबसे बड़ा दाग, 13 दिन के बाद देश ने देखा आपातकाल
- Blind Victim's Voice Identification of Accused leads to Denial of Bail to Three Juveniles: HC
- बेरोजगार होने पर भी पुरुष को देना होगा बच्चों का भरण-पोषण', हाई कोर्ट का बड़ा आदेश
- Honour Killing is the Extreme Reflection of Casteism; there is no ‘Honour’ in It: HC
- जज की कुर्सी पर बैठी महिला और करने लगी सुनवाई... वाराणसी कोर्ट में हाई-वोल्टेज ड्रामा
- Legal Partnerships Leader at LeXi AI, Delhi [Full-time; Salary Upto Rs. 25k]: Apply Now!
- नौवीं पास बेटी ने प्रेमी को चुना, हाईकोर्ट में मां की याचिका खारिज; कोर्ट ने कहा- सोच-समझकर लें फैसले
- RBI issues Final Amendment Directions on Lending to Real Estate Investment Trusts (REITs) and Infrastructure Investment Trusts (InvITs)
- सीबीआई न्यायालय ने करोडों रुपये के बैंक धोखाधड़ी मामले में आरोपी को तीन वर्ष के सश्रम कारावास की सजा सुनाई
- हाईकोर्ट ने साकेत काेर्ट के ट्रोलिंग पर स्वतः संज्ञान लेने से किया इनकार
- CBI Court sentences accused to three years rigorous imprisonment in Multi-Crore Bank Fraud Case
- सुप्रीम कोर्ट की विशेष लोक अदालत के लिए आवेदन - ऑनलाइन आवेदन की तिथि 31 तक बढ़ी
- Call for Blogs: Centre for Environmental Law, Policy, and Research, NLU Delhi: Rolling Submissions!
- HC Refuses Urgent Suspension of Sentence, says ‘Vacation Courts Cannot Be Used for Routine Relief’
- Supreme Court to hold special Lok Adalat from July 29 to August 3 for amicable settlements
