Nothing is an offence by reason that it causes, or that it is intended to cause, or that it is known to be likely to cause, any harm, if that harm is so slight that no person of ordinary sense and temper would complain of such harm.
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
