Where an appeal from any order is allowed it shall lie to the Court to which an appeal would lie from the decree in the suit in which such order was made, or where such order is made by a Court (not being a High Court) in the exercise of appellate jurisdiction, then to the High Court.
Monday, 04, May, 2026
- Call for Papers: Justice in Climate Litigation by The University of Manchester: Submit by May 11
- पारिवारिक अदालत ने पति को तलाक देने का सुनाया फैसला
- Hawkins’ Summer Internship 2026 by Hawkins Cookers Ltd [2-3 Months; Stipend of Rs. 25k; Multiple Locations]: Apply Now!
- न्याय का नया नजरिया: हाईकोर्ट का फैसला सजा से ज्यादा समाधान को प्राथमिकता
- हाईकोर्ट का फैसला: आरटीआई से नहीं मिलेगी जीवनसाथी की कमाई की जानकारी, अदालत ने निजी जानकारी बताकर रोका
- शास्त्री भर्ती प्रक्रिया पर हाईकोर्ट की रोक, बीएड पास अभ्यर्थियों को झटका
- हिरासत में बीएसएफ कांस्टेबल की मौत: एनसीबी का असिस्टेंट डायरेक्टर निलंबित, हाईकोर्ट ने मांगा जवाब
- CJI Surya Kant calls out Apex Court's own past interference in Rape Victim's Termination Rights
- Young Judge dies by Suicide in Capital
- 1935 के एक्ट के आधार पर केंद्र का मालिकाना हक नहीं', हाई कोर्ट ने 220 एकड़ जमीन पर सरकारी दावा किया खारिज
- ट्रैफिक जाम से राहत कब? हाईकोर्ट ने अधिकारियों को दिया कड़ा निर्देश
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at Lawxford (OPC) Pvt Ltd, Lucknow [On-site]: Apply Now!
- 2-Week Online Legal Research & Writing Internship by The Lawscape [May 2026; May 17 – 31]: Apply Now!
- HC expounds: RTI Act cannot be used to disclose ITR of the husband in matrimonial disputes, terms it 'personal information'
