Friday, 05, Jun, 2026
- CfP: LHSS Journal by MNLU, Mumbai [Volume I, Issue 2, 2026]: Submit by June 30!
- Why Not Approach High Courts First? SC declines plea seeking Filling of Vacancies in State Human Rights Commissions
- आदेशों की अनदेखी बर्दाश्त नहीं...', यूपी के वरिष्ठ अधिकारियों के रवैये पर हाईकोर्ट की फटकार
- वाशु भगनानी को झटका, है जवानी तो इश्क होना है की रिलीज को कोर्ट से राहत
- Internship Opportunity at OutofCourt.in [Mediation; Online; 4 Weeks; 15 Positions]: Apply Now!
- JOB POST: Associate/ Senior Associate at DSK Legal, Mumbai [Project & Infrastructure; PQE 3-6 Years]: Apply Now!
- हाईकोर्ट : वैज्ञानिक साक्ष्य के अभाव में दुष्कर्म-हत्या के आरोपी को मिली जमानत
- हाईकोर्ट से 'कॉकरोच जनता पार्टी' को राहत, प्रदर्शन के खिलाफ याचिका पर तत्काल सुनवाई से इनकार
- केसेस के टाइम बाउंड निपटारे की मांग वाली अर्जी खारिज:सुप्रीम कोर्ट
- Caste Certificate Issued By One State cannot be used to claim Reservation Benefits In Another State: Rules HC
- सुप्रीम कोर्ट ने अदालतों में AI के इस्तेमाल के लिए जारी किया ड्राफ्ट रेगुलशन, सुझाव 20 जून तक मांगे
- सुप्रीम कोर्ट :महिला किरायेदार से दुष्कर्म के आरोप में पुलिस इंस्पेक्टर बर्खास्त
- HC directs Continued Medical Care for Asaram, orders Hospitalisation If Required
- HC refuses urgent hearing on plea seeking Restrictions on Cockroach Janta Party's June 6 Protest
- When Silence Speaks Louder: Continued Occupation bars tenant from avoiding Contractual Licence Fee, Clarifies HC
