FIR- How absolute is your right to lodge one? By- Mehar S Rathi,Ex-Chief Public Prosecutor and Head of Law Faculty,
Police Training College,
New Delhi
Picture Source :
Thursday, 18, Apr, 2024
- Supreme Court of India Live - States' Powers Over Industrial Alcohol
- SC Collegium recommends appointment of Advocate as Judge in this High Court [Read Resolution]
- हाईकोर्ट के आदेश के बाद ट्रिपल टेस्ट की प्रक्रिया शुरू
- कोर्ट जा रहे जज की पुलिस ने रोकी कार, दूसरे रास्ते से जाने को कहा, इंस्पेक्टर समेत चार पर होगा एक्शन
- Name of Druglord ‘Pablo Escobar’ can’t be registered as Trademark, EU Court rules
- पुश्तैनी कब्जे की रिपोर्ट पर हाईकोर्ट हुआ सख्त, कहा- पटवारी कोई भगवान नहीं, जो किसी का भी नाम दर्ज कर दे
- जमीन के लिए गला काटकर की थी बड़े भाई की हत्या... कोर्ट ने दोषी को सुनाई उम्रकैद की सजा
- High Court restrains HUL from using ‘Glow & Handsome’ mark in lawsuit by Emami
- 'कोविड से मौत के मामले में मुआवजा कोई इनाम नहीं', हाईकोर्ट ने क्यों कही ये बात
- High Court orders age limit for river rafting, kayaking, other Adventurous Sports
- Muslim Student loses UK court bid over School prayer rituals ban
- इश्क में नाकाम आशिक जान दे तो महिला को नहीं मान सकते दोषी, हाईकोर्ट ने कही बड़ी बात
- Trial Court Judge apologizes before Allahabad High Court for discriminating against Muslim Lawyer
- SC Collegium recommends elevation of Two Additional Judges as Permanent Judges in this HC [Read Resolution]
- Can't degrade Allopathy without proof, you have no right: SC to Baba Ramdev
