Save as otherwise provided by this Code or by any law for the time being in force, where any proceeding may be taken or application made by or against any person then the proceeding may be taken or the application may be made by or against any person claiming under him.
Friday, 15, May, 2026
- HC says Bar Associations cannot Compel Lawyers to stay away from Courts, Holds action beyond Authority | Read Order
- Landowners cannot be denied equal interest benefits under National Highways Act Acquisitions, holds HC | Read Judgement
- Justice does not permit Permanent Incarceration, SC grants remission to Murder convict after 22 years | Read Judgement
- SC expounds Constitutional Limits on State Taxation, holds Reliance’s KG Basin Gas supply to UP was Inter-State Sale | Read judgement
- No FIR can be Lodged in Civil Dispute over Plot Transfer, HC Quashes FIR
- HC DB: Labour Laws are Charter of Human Rights at Workplace, needs Strict implementation
- गंगा में बिरयानी के अवशेष फेंकने के मामले में हाईकोर्ट ने आठ आरोपियों को दी जमानत
- Supreme Court Adopts Fully Virtual Hearings Twice a Week after PM Modi’s Fuel-Saving Appeal
- स्वामी अविमुक्तेश्वरानंद को हाईकोर्ट से बड़ी राहत, अवमानना याचिका की खारिज, कहा- आशुतोष ब्रह्मचारी को अर्जी...
- CfP: Alliance Journal of Corporate and Commercial Law by Alliance University, Bengaluru [Vol IV; Annual Peer Reviewed Journal]: Submit by Aug 31!
- Summer Internship Program 2026 at Billion Connect Private Limited, Hyderabad [Hybrid; 5 – 6 Weeks; Starting from June 8]: Apply Now!
- BREAKING | HC declares Bhojshala site a Temple, says Muslims may seek Alternate Land for Mosque
- Does Audit Under CGST debar Proper Officer from recovering Unpaid, Short-Paid or Erroneously Availed ITC? HC decides
- भोजशाला मंदिर है, कमाल मौला मस्जिद नहीं; हाई कोर्ट में हिंदू पक्ष की बड़ी जीत
- धुरंधर 2' के 'ओए ओए' विवाद पर कोर्ट ने दिए 50 लाख रुपये जमा करने के आदेश, बताया- किन्हें मिलेगी ये रकम
