Nothing is an offence which is done by a child above seven years of age and under twelve, who has not attained sufficient maturity of understanding to judge of the nature and consequences of his conduct on that occasion.
Wednesday, 13, May, 2026
- WB Court grants 13 Day Police custody to Three Accused in Contract Murder of Suvendu Adhikari's Aide
- Attempt to Crystallise unenforceable Rights through Court Proceedings is Abuse of Process: HC imposes Rs.5 Lakh Cost
- Filing representations alone does not Save Period of Limitation in Service Seniority Disputes, says HC
- Bail only for Clients of Senior Advocates? HC takes serious exception to Counsel’s Submission | Read Order
- SC says Prosecution cannot become persecution, Quashes 35-year-old criminal case over Police mess fight | Read Judgement
- Income Tax Act | Share of Profit received from association of persons not taxable again in member’s hands says SC | Read Judgement
- SC says Wife’s decision to build Career cannot be seen as act of Cruelty in Marriage | Read Judgement
- Delhi District Court Bar Associations call for Complete Abstention from Work on May 14 over ‘Unilateral’ Decisions
- HC Judge Cycles to Court, backs PM Modi’s Call for Fuel Conservation
- SC Collegium Recommends Elevation of 9 Advocates to Calcutta High Court Bench
- रिंगटोन-कॉलर ट्यून विवाद: हाईकोर्ट ने Vodafone की अपील खारिज की, कहा- गानों के लिए IPRS से करना होगा समझौता
- सुप्रीम कोर्ट का बड़ा आदेश: राजस्थान सरकार शिक्षा व्यवस्था में राजस्थानी भाषा लागू करने की नीति बनाए
- संदीप पाठक को हाई कोर्ट से एक और सप्ताह की राहत, अदालत की अनुमति के बिना कोई कठोर कार्रवाई नहीं करेगी पुलिस
- हाईकोर्ट में जस्टिस मंथा ने सुनवाई से खुद को किया अलग, पीड़िता के परिवार की बढ़ी चिंता
- सुप्रीम कोर्ट में AI की एंट्री, अब सु सहाय चैटबॉट बताएगा केस और कोर्ट से जुड़ी हर जरूरी जानकारी
