Law Commission Report No. 176- The Arbitration and Conciliation (Amendment) Bill, 2002, 2001
Wednesday, 20, May, 2026
- 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
- हाईकोर्ट का अहम फैसला: अपराध की गंभीरता से नहीं रुकेगी किशोर की जमानत
- State Level Patent Drafting Competition 2026 by Faculty of Law, GLS University [Hybrid; Aug 1; Cash Prizes of Rs. 47k]: Register by June 7
- CELPR World Environment Day Webinar by NLU Delhi [June 5; 11 Am]: Register Now!
- How can a Law Student with 0% Attendance seek Promotion to Next Semester, HC DB
