Law Commission Report No. 257- Reforms in Guardianship and Custody Laws in India
Saturday, 11, Apr, 2026
- 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!
- क्या महिला कलीग से आई कॉन्टैक्ट बनाना अपराध है? ऑफिस एटिकेट्स को लेकर हाई कोर्ट ने सुनाया अहम फैसला, जानें क्या है पूरा मामला
- "जमानत पर बाहर आकर सोशल मीडिया पर डालता था शायरी, मध्य प्रदेश HC से रेप के आरोपी को मिली राहत"
- The Advocate who switched sides without changing seats | HC slaps Rs.50,000 Cost on Advocate who held Decree Holders hostage over Unpaid Fees
- 'Voting Isn’t a Fundamental Right': SC upholds Eligibility Criteria in cooperative elections
- Are your Instagram DMs about to go dark on Privacy? HC gives Data Board 15 days to decide
- हाईकोर्ट का बड़ा फैसला, ‘हुक्का-पानी बंद’ जैसे सामाजिक बहिष्कार असंवैधानिक
- Lawyer Shot Dead during Morning Walk in Mirzapur
- LatestLaws.com and IDRC's Lexidem Training Course on 'Excellence in Arbitration Practice in India' (Saturday 25th April,2026, Online), Hurry! Register Now
- No SC/ST Act Offence madeout on Mere Allegation of illtreatment, Rules HC
- खान मार्केट के ये रेस्त्रां नहीं होंगे बंद, हाई कोर्ट ने दी बड़ी राहत
- 165 सेमी में फंसी नौकरी! कांस्टेबल बना, लेकिन SI बनने से पहले ही 'घट गई हाइट'! हाई कोर्ट ने पूछा - क्या आपकी हाईट कम हो रही है?
