SC Collegium Resolution Statement dated 10 January 2023 reg. appointment of an Advocate as Judge in Karnataka High Court (Downloadable Link)
Thursday, 21, May, 2026
- लिखित किरायेदारी करार का अभाव किराया प्राधिकरण की अधिकारिता को समाप्त नहीं करता: इलाहाबाद उच्च न्यायालय
- Absence of Written Tenancy Agreement Does Not Denude Jurisdiction of Rent Authority Under the U P Regulation of Urban Premises Tenancy Act, 2021: Allahabad High Court
- Husband cannot Avoid Maintenance Duty even by Pleading Poverty, says HC
- HC says coercing accused’s family is a “Colonial Practice” unconstitutional under Article 21
- HC refuses Pre-Arrest Bail in Multi-State fake Arms licence scam linked to Government Portal manipulation
- BCI urges SC to approve co-pption of Women candidates beyond 20% Quota | Read Order
- SC restores Life Terms in Doctor Murder Case, says HC took “Erroneous View” on Evidence; 2 Convicts allowed to seek Pardon | Read Judgement
- SC reviews compliance of Delhi Hospitals providing Free Treatment to EWS Patients | Read Order
- Ensure Aadhaar is used only as Identity Proof, Not Citizenship Document: PIL in SC seeks Verification Reforms
- मैं आपके सामने माथा टेक रहा हूं, मेरी याचिका देखिए; CJI सूर्यकांत ने बुजुर्ग को क्या दिया रिप्लाई
- Internship Opportunity at SRK Legal, Mumbai [Litigation]: Apply Now!
- Internship Opportunity at RCA Legal, Jaipur [Litigation; Compliance]: Apply Now!
- HC Refuses to Entertain Plea seeking Ban on AAP Leaders contesting elections
- वकालत के कारण अधिवक्ता पर केस: हाई कोर्ट ने अधिकारियों को किया तलब, गिरफ्तारी पर रोक
- हाईकोर्ट: घातक मांझे पर रोक के लिए बनेगा सख्त कानून, पीड़ितों को मिलेगा मुआवजा
