If the offence be not of any of the descriptions enumerated in the last preceding section, the right of private defence of the body does not extend to the voluntary causing of death to the assailant, but does extend, under the restrictions mentioned in Section 99, to the voluntary causing to the assailant of any harm other than death.
Friday, 24, Apr, 2026
- Service Records can't be Shared under RTI Application, Rules HC
- After Mother’s Death, Father most Suitable for Child Custody, Rules HC
- Justice Lisa Gill Elevated as Chief Justice of Andhra Pradesh High Court
- No bar on a Magistrate to Alter or Modify an Order passed under DV Act, Rules HC
- Delay in Decision by a Tribunal does Not empower HC to Decide a Matter, Rules SC
- No Man can be asked to Maintain a Child once DNA Report Show he is Not the Father, Rules SC
- SC to HC: A Service Dispute undecided for 29 years is Apathy
- नोटबंदी के दौरान जब्त दो लाख के नोट हाईकोर्ट ने बदलने के निर्देश
- कुत्ते का मांस बेचना लीगल या इलीगल? हाईकोर्ट के फैसले से हर किसी का माथा ठनका, अब आगे क्या?
- JOB POST: Lead at Zenith Society for Socio-Legal Empowerment, Gwalior [Exp of 4-5 Years; Salary Upto Rs. 45k]: Apply by April 30
- Call for Articles, Centre Tax Laws, NALSAR Hyderabad: Submission on Rolling Basis!
- Call for Participants: The Brahmaputra Open 2026 – National-level Debate Competition by NLUJAA [Online, May 16 – 17]: Register by May 10
- JOB POST: Law Researcher, Debt Recovery Appellate Tribunal, Delhi [Salary Rs. 60k/ Month]: Apply by April 30, 2026!
- Webinar on Between Rights and Remedies by Institute of Excellence in Research and Law (I.E.R.L.) [April 26 – 27; No Fee]: Register Now!
- Internship Opportunity at Hamari Pahchan NGO [Social Entrepreneurship; 1000 Openings; Online; Part-time; 1 Month]: Apply Now!
