The imprisonment which the Court imposes in default of payment of a fine may be of any description to which the offender might have been sentenced for the offence.
Friday, 05, Jun, 2026
- Call for Papers: Jindal Global Law Review [Special Issue – AI & Law]: Submit Abstracts by June 30, 2026
- Position of Legal Officer & Area Legal Manager Professional at India Shelter Finance Corporation Ltd., Raipur [PQE upto 7 Years]: Apply Now!
- Internship Opportunity at Chambers of Malak Bhatt, Delhi [July/ Aug/ Sept 2026; 3 Slot Each Month]: Apply Now!
- Legal Internship at Sahyogi [Legal Assistance & Drafting; Hybrid; Stipend Available]: Apply Now!
- कोर्ट में चली कानूनी जंग, सोनम रघुवंशी की जमानत पर फैसला टला, शुक्रवार को आ सकता है अहम मोड़
- No Settlement Would Ever Attain Finality if Quashed FIRs were revived over later Marital Disputes, says HC
- ट्रायल की समाप्ति के बाद भी आरोपी कर सकता है नाबालिग होने का दावा, हाईकोर्ट ने खारिज की याचिका
- हाईकोर्ट: वरिष्ठ अधिकारियों को अधीनस्थों की गलतियों का जिम्मेदार ठहराने का वक्त आ गया
- Reporting Orders Dictated in Open Court does not amount to Contempt, Clarifies HC
- Pre-Ticked Donation Box costs Physics Wallah ₹5 Lakh as CCPA acts against Unfair Consumer Practices
- Off-Duty Anaesthetist cannot be held Criminally Liable for Nurse’s procedural error: SC
- यौन उत्पीड़न मामले उम्रकैद की सजा काट रहे आसाराम को हाईकोर्ट से मिली बड़ी राहत, अस्पताल में इलाज की छूट
- हाईकोर्ट: नियमों के खिलाफ पीजी करने वाले डॉक्टरों की सेवाओं को समाप्त करने के आदेश सही
- अधूरी डीएनए रिपोर्टों से रेप-हत्या मामलों में मिल रही जमानत; हाईकोर्ट ने सीएम योगी आदित्यनाथ के हस्तक्षेप की मांग की.
- Saudi-Based Student moves SC after CBSE Withholds Improvement Result following Gulf Exam Cancellations
