[Conditions of service.] Omitted by the Finance Act, 2016 (28 of 2016), s. 232 (w.e.f. 1-6-2016).
Friday, 22, May, 2026
- J&K&L High Court Refuses Medical Termination of Pregnancy Permission to 14-Year-Old Rape Survivor, Prioritises Life Over Termination When Medical Board Flags Grave Risk
- जम्मू-कश्मीर उच्च न्यायालय ने 14 वर्षीय बलात्कार पीड़िता को गर्भ समाप्ति की अनुमति देने से इनकार किया — मेडिकल बोर्ड की राय को सर्वोच्च माना
- HC Orders Advocate enrolment for Law Researcher with Suspension Condition | Read Order
- Ganga Video Controversy | HC grants Bail after accused Tender Unconditional Apology to Hindu Community | Read Judgement
- Right to Life must Override Reproductive Choice in high-risk cases, HC refuses Termination of Minor Survivor’s 27-week Pregnancy | Read Judgement
- SC clarifies Bail Courts cannot pass Wide-Ranging administrative Directions on Trial Procedure | Read Judgement
- HC upholds Bengal’s Slaughter Guidelines ahead of Id-Uz-Zoha; says Cow sacrifice not essential Religious practice | Read Order
- Satirical outfit ‘Cockroach Janta Party’ files Trademark Applications after viral rise
- West Bengal government notifies list of 66 OBC classes following Calcutta High Court order
- Collegium recommends the names of six Additional Judges as Permanent Judges in the Bombay High Court
- CBI launches 'ABHAY'- AI-POWERED NOTICE VERIFICATION SYSTEM empowering citizens to verify CBI notices and defeat ‘Digital Arrest’ fraud
- CBI court sentences former Senior Branch Manager, Bank of India and a private person to seven years rigorous imprisonment in bank fraud case
- Advocates’ Association, Bengaluru, opposes move to establish High Court’s Circuit Bench at Mangaluru
- Former High Court Judge Biren Vaishnav sworn in as Lokayukta of Gujarat
- Keralam government appoints Advocate Mohammed Shah PA as Additional Advocate General in Kerala High Court
