Friday, 22, May, 2026
- Can students be asked to adapt to New Language Requirements before Class 10 Boards? SC to Examine
- सरकारी पैनलों में महिला वकीलों को 30% आरक्षण की मांग, सुप्रीम कोर्ट ने केंद्र-राज्यों से मांगा जवाब
- How to Discharge the Burden of Proving a Cheque Bounce Case, HC Explains
- जज स्वर्ण कांता शर्मा की अवमानना पर राजदीपा बेहुरा लड़ेंगी केजरीवाल का केस, होंगी न्याय मित्र
- Internship Opportunity at Verdad Legal, New Delhi [2 Interns; June – July 2026]: Apply Now!
- हाईकोर्ट का आदेश: चिकित्सा दावों के सत्यापन-निपटारे के लिए तीन दिन में तैनात करें अतिरिक्त डॉक्टर
- Online Internship Opportunity by Zetu Solutions [Stipend Upto Rs. 10k]: Apply by Aug 24
- Constitution not meant for ‘A Few Cosmopolitans’: CJI Surya Kant stresses Equal Access to Justice
- Call for Applications: Short-Term Visiting Fellowships 2026 at Centre for the Future of Law, NLSIU, Bangalore [July-Sept 2026; Salary Upto Rs. 1.2 L]: Apply by May 29
- क्या नेपाल के नागरिकों को भारत में बसने और जमीन खरीदने का अधिकार है? हाईकोर्ट ने केंद्र सरकार से पूछा
- JOB POST: Associate at The Victoriam Legalis, Mumbai [0-2 PQE; Offline]: Apply by May 29
- Internship Opportunity at Dawoud & Dawoud [Virtual; 1 Month]: Apply by May 30
- JOB POST: Associate at Fox Mandal & Associates, Delhi [2-4 PQE; Offline]: Apply Now!
- शादीशुदा महिला के साथ लिव-इन रिलेशनशिप को कानूनी मान्यता नहीं, हाईकोर्ट की सख्त टिप्पणी
- दोस्ताना लेनदेन कानूनन वसूला जाने वाला कर्च नहीं, हाई कोर्ट ने बताई वजह
