Nothing in this Code shall be deemed to authorize any person on behalf of another to address the Court in the exercise of its original civil jurisdiction, or to examine witnesses, except where the Court shall have in the exercise of the power conferred by its charter authorized him I so to do, or to interfere with the power of the High Court to make rules concerning I advocates, vakils and attorneys.
Sunday, 10, May, 2026
- Patna High Court lawyers announce abstention from work, cite ‘Insulting’ behaviour by judges
- Private property disputes must go to Civil Courts, not Minority Commission, Rules HC
- Drying and Roasting are diametrically different, HC faults customs in Areca Nuts Seizure Case
- SC allows treatment of contaminated imports but refuses automatic release
- Honest Officers Cannot be Penalised for Conducting Lawful Raids at IAS Officer-Linked Premises, says HC
- पहले ठगी फिर समझौता’ नहीं चलेगा, साइबर अपराध पर हाईकोर्ट सख्त, FIR रद्द करने से किया इनकार
- Technical Irregularities in Aadhaar Cannot Leave Citizens Remediless, Rules HC
- SC holds person Accused of Murder disqualified from inheriting Deceased’s Property | Read Judgement
- आधार अपडेट में आ रही दिक्कत? UIDAI को हाईकोर्ट से पड़ी लताड़, करोड़ों लोगों को मिलेगी राहत
- Can Courts Send Lawyers to Custody during Hearings? SC examines SCBA’s concerns over Young Advocate’s Custody
- Tamil Nadu Elections: Ex-IPS officer moves Apex Court against TN governor's refusal to invite TVK's Vijay to form Government
- Lawyers Cannot disrupt Judicial Proceedings in Name of Professional Disputes, says HC
- Supreme Court to hear plea on 11th May for regulation of all institutions imparting education to children aged below 14 years
- सोशल मीडिया पर विवादित स्टेटस लगाने वाले युवक को मिली जमानत, हाईकोर्ट का फैसला
- 5 हजार के संदिग्ध लेनदेन पर खाता कर दिया बंद, हाई कोर्ट ने बैंक को लगाई फटकार; अधिकारों की रक्षा पर दिया जोर
