Where a person is prosecuted for committing or abetting or attempting to commit any offence under sections 3, 5, 7 and section 9 of Ibis Act, the Special Court shall presume, 1hat such person has committed or abetted or attempted to committee offence, as the case may be unless the contrary is proved.
Friday, 22, May, 2026
- Virtual Legal Internship Program 2026 by The Justice Ally Law Firm [June 1 – July 1; Unpaid]: Apply Now!
- SC refers Umar Khalid Bail Issue to larger Bench over UAPA Bail Principles
- Internship Opportunity at MKR Associates and Consultants, Bangalore [On-site; 2 Interns; Full & Part – time]: Apply Now!
- Legal Internship Opportunity at Harshit Chopra & Associates (HCA), Delhi [June 2026]: Apply Now!
- क्रीमी लेयर पर सुप्रीम टिप्पणी: 'दोनों माता-पिता IAS हैं तो आरक्षण क्यों?', कोर्ट ने कहा- संतुलन जरूरी
- SC Clarifies: Police cannot Arrest Accused in Complaint Cases without Non-Bailable Warrant
- ट्विशा शर्मा के शव का दोबारा होगा पोस्टमार्टम, हाईकोर्ट ने दिए निर्देश, पति समर्थ सिंह कर सकता है सरेंडर
- POCSO | Accused Cannot be Convicted for Offence he was Never Charged With, clarifies HC, Read Judgment
- RBI appoints Shri Gunveer Singh as new Executive Director
- सीबीआई न्यायालय ने बैंक धोखाधड़ी मामले में बैंक ऑफ इंडिया के पूर्व वरिष्ठ शाखा प्रबंधक एवं एक निजी व्यक्ति को सात वर्ष के सश्रम कारावास की सजा सुनाई
- लखनऊ में 70 जज साइकिल से पहुंचे कोर्ट:पेट्रोल-डीजल और पर्यावरण बचाने का संदेश दिया, हाईकोर्ट जज ने दिखाई झंडी
- Fire breaks out in Allahabad High Court (Read here)
- सुहैल अहमद थोकर को सुप्रीम कोर्ट से राहत; यूएपीए मामले में मिली जमानत, जानें पूरा मामला
- हाईकोर्ट का बड़ा फैसला: बंगाल में गोवंश वध पर पाबंदी रहेगी जारी, बकरीद से पहले सभी याचिकाएं खारिज
- Breaking | SC Clarifies Enhanced Pension for retired High Court Judges, Chief Justices payable only from October 2016
