The provisions in sections 27, 28 and 29 shall apply to summonses to give evidence or to produce documents or other material objects.
Wednesday, 10, Jun, 2026
- ‘No Judge will be Able to Pass a Judgment’: SC raises concern over Threats to Justice GS Patel's Family
- Illegal Detention in PS: Magistrates and Police shall Compensate from there Salary, Rules HC DB
- 'समुद्र' में पुलिस का छापा... कोर्ट ने पूछा- 64 ग्राहकों को क्यों कस्टडी में लिया? मुंबई के ऑर्केस्ट्रा बार की कहानी
- SC Explains: When a Decree can be Passed under Order 12 Rule 6 CPC
- जिस बेटी की हत्या का आरोप पिता पर लगा, वो कनाडा में जिंदा; मामा की याचिका हाईकोर्ट ने की खारिज
- CBSE की त्रि-भाषा नीति के खिलाफ सुप्रीम कोर्ट में याचिका, भाषा थोपने का आरोप
- उच्च न्यायालय का ऐतिहासिक फैसला: 8 दिन की अवैध हिरासत पर योगी सरकार को झटका, पीड़ित को ₹2 लाख मुआवजा देने का आदेश
- ‘Hinduism Is Not So Fragile’: You cannot use Criminal Courts to settle Religious Practice Disputes, says Court
- Child Born out of Rape has a Right to DNA Test to confirm Paternity, Rules SC
- Once Limitation of 60 days and additional 28 days Expires, No Appeal can be filed under IBC, Rules SC
- सपना चौधरी को दिल्ली की अदालत ने दी अंतरिम राहत, पति को मिलने से रोका, ससुराल छोड़ मायके में रह रहीं डांसर
- हाई कोर्ट का बड़ा फैसला, डेरा समाध ट्रस्ट में करोड़ों के गबन की FIR रद करने से इनकार
- JOB POST: Research Associates of Law at HPNLU, Shimla [Contractual; Salary Rs. 50k / Month]: Apply by June 16, 2026!
- Judicial Relief cannot be secured through Suppression of Facts: HC fines Cop ₹1 Lakh
- Court Awards Jail Term and Rs.5 Lakh Fine in Cheque Bounce Case Conviction
