The Court shall presume upon the production of any document purporting to be a certified copy of a foreign judgment that such judgment was pronounced by a Court of competent jurisdiction, unless the contrary appears on the record; but such presumption may be displaced by proving want of jurisdiction.
Sunday, 31, May, 2026
- Can AI Replace Corporate Lawyers?
- The Paradox of Permanence: When 'Bolted to the Ground' still means Movable
- Impact of Social Media on Law and Society: A Contemporary Legal Analysis
- SNG & Partners Advises and represents Vistra ITCL India in Successfully Obtaining Share Freeze Order Before Delhi High Court
- 2027 के 'अर्धकुंभ' को 'कुंभ' के रूप में प्रचारित ना किया जाए, HC में आई जनहित याचिका; अदालत ने यह कहा
- यौन उत्पीड़न मामलों के फोटो-वीडियो अब सीलबंद लिफाफे में होंगे पेश, हाईकोर्ट का फैसला
- Internship Opportunity at Child Rights and You (CRY) [4 Weeks; Remote]: Apply by June 4
- बाबा सिद्दीकी हत्याकांड: अमोल गायकवाड़ की जमानत याचिका खारिज, कोर्ट का फैसला
- JOB POST: Senior Associate at LegalTech, Bangalore [Litigation; 3+ PQE; Offline]: Apply Now!
- Long-term Internship Opportunity at T&R Law Offices, Delhi [Paid; Hybrid]: Apply Now!
- Internship Opportunity at Narendra Verma & Associates [Hybrid; 10 Interns; No Stipend]: Apply Now!
- Internship Opportunity at the Office of Leons Thomas Joseph, Mumbai [Paid; 3-6 Months; Hybrid]: Apply Now!
- एसएसपी ने लगाया था आतंकियों के मददगार होने का आरोप, हाईकोर्ट बोला-सामान्य कानून की जगह नहीं ले सकती पीएसए हिरासत
- हाई कोर्ट : बिना सुनवाई एटीवीएम फैसिलिटेटर का चयन रद्द करना ठीक नहीं
- हरित क्षेत्र बचाने पर हाई कोर्ट सख्त, 784 पेड़ काटने की मांग पर जताई नाराजगी, पूछा- क्या कोई दूसरा विकल्प नहीं?
