Law Commission Report No. 166- The Corrupt Public Servants (Forfeiture of Property) Bill, 1999
Friday, 22, May, 2026
- HC Orders Advocate enrolment for Law Researcher with Suspension Condition | Read Order
- Ganga Video Controversy | HC grants Bail after accused Tender Unconditional Apology to Hindu Community | Read Judgement
- Right to Life must Override Reproductive Choice in high-risk cases, HC refuses Termination of Minor Survivor’s 27-week Pregnancy | Read Judgement
- SC clarifies Bail Courts cannot pass Wide-Ranging administrative Directions on Trial Procedure | Read Judgement
- HC upholds Bengal’s Slaughter Guidelines ahead of Id-Uz-Zoha; says Cow sacrifice not essential Religious practice | Read Order
- Satirical outfit ‘Cockroach Janta Party’ files Trademark Applications after viral rise
- West Bengal government notifies list of 66 OBC classes following Calcutta High Court order
- Collegium recommends the names of six Additional Judges as Permanent Judges in the Bombay High Court
- CBI launches 'ABHAY'- AI-POWERED NOTICE VERIFICATION SYSTEM empowering citizens to verify CBI notices and defeat ‘Digital Arrest’ fraud
- CBI court sentences former Senior Branch Manager, Bank of India and a private person to seven years rigorous imprisonment in bank fraud case
- Advocates’ Association, Bengaluru, opposes move to establish High Court’s Circuit Bench at Mangaluru
- Former High Court Judge Biren Vaishnav sworn in as Lokayukta of Gujarat
- Keralam government appoints Advocate Mohammed Shah PA as Additional Advocate General in Kerala High Court
- Judge leads rescue of nearly 1000 bonded workers (Read here)
- HC Stays Relief allowing Judicial Staff to skip 3-Year Practice Rule for Civil Judge Exam
