In every enactment or notification passed or issued before the commencement of this Code in which reference is made to or to any Charter or section of Act 8 of 1859 or any Code of Civil Procedure or any Act amending the same or any other enactment hereby repealed, such reference shall, so far as may be practicable, be taken to be made to this Code or to its corresponding Part, Order, section or rule.
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
