Law Commission Report No. 170- Reform of the Electoral Laws, 1999
Monday, 13, Apr, 2026
- Delhi High Court reverses discharge of Raman Kumar and Sandeep Singh @ Lovely, orders framing of charges in online child sexual abuse case
- दिल्ली उच्च न्यायालय ने ऑनलाइन बाल यौन शोषण मामले में रमन कुमार और संदीप सिंह उर्फ लवली के डिस्चार्ज (रिहाई) आदेश को पलट दिया, आरोप तय करने का आदेश दिया
- Can Civil Courts entertain suits U/s 41 of Specific Relief Act to obstruct remedy before NCLT? HC Explains scope of Sec 45QA RBI Act
- “Foreign Travel bars entry into Sanctum”: HC tightens rules on Priests, mandates strict ritual discipline
- Who Judges the Judges? Justice Nagarathna Exposes the ‘Accountability Vacuum’ in Indian Arbitration
- हाई कोर्ट ने दिव्यांग दुष्कर्म पीड़िता को दी गर्भपात की अनुमति, चार साल पहले हुई थी पति की मृत्यु
- मतदान और चुनाव लड़ना मौलिक अधिकार नहीं : सुप्रीम कोर्ट
- "आपको रविवार की छुट्टी क्यों चाहिए? सुप्रीम कोर्ट के जज ने वकीलों से ऐसा क्यों कहा"
- NHRC, India takes suo motu cognizance of the reported illegal detention and torture of a journalist by the Rajkot Crime Branch police in Gujarat
- Commission approves the acquisition of equity shares amounting to 14.286% of the Aditya Birla Housing Finance Limited by the Indriya Limited
- CCI directs seventeen Opposite Parties to cease and desist from anticompetitive practices in relation to tenders invited by Assam Police Housing Corporation Limited for “Internal and External Electrification works in Police Station Buildings” across the State of Assam
- Arbitration Act | 'Not a Gateway for Re-Arguing': HC says Section 34 Cannot be used as an Appeal
- JOB POST: Team Member Legal at Kotak Mahindra Bank, Delhi [Consumer Banking; Support Services]: Apply Now!
- JOB POST: Research Fellow at The Vidhi Centre for Legal Policy, Delhi [Climate & Ecosystems; 0-2 PQE; Offline]: Apply by April 26
- JOB POST: Legal Associate at Benny & Rai Associates, Delhi [1-3 PQE; Offline]: Apply Now!
