Ram Jethmalani, Sr. Advocate calls Delhi CM Arvind Kejriwal a Poor Client, waives his Rs.3.42 Crore fee Bill in Arun Jaitley Defamation Case.
Picture Source :
Friday, 19, Apr, 2024
- Sippy Sidhu murder case: Framing of charges delayed till April 30 amid High Court’s order
- क्या औद्योगिक शराब को राज्य की कानून बनाने की शक्तियों के तहत 'नशीली शराब' माना जाए? सुप्रीम कोर्ट का फैसला सुरक्षित
- SC asks ECI to look into allegation of EVM malfunctioning, extra votes to BJP in mock poll
- Internship Opportunity at Foresight Law Offices India [Hybrid; 3-5 Interns; 4 Weeks]: Apply Now!
- Internship Opportunity at Moulick Law Office, Advocates & Solicitors, Delhi [Offline; 2 Vacancies]: Apply Now!
- LatestLaws.com Partner Event: Transformance Forums presents 1st India's Legal Tech Conclave & Awards, (3rd May 2024)
- 'केरल के कासरगोड में मॉक पोल के दौरान EVM में गड़बड़ी की खबर झूठी', ECI ने शीर्ष अदालत को बताया
- हाईकोर्ट का आदेश: गलत वेतन भुगतान पर काटी गई ग्रेच्युटी राशि ब्याज सहित वापस करें
- VVPAT से जुड़े मामले में 'सुप्रीम' सुनवाई, कोर्ट ने कहा- चुनावी प्रक्रिया में शुचिता चाहिए
- Internship Opportunity at Litigation and Beyond, New Delhi: Apply Now!
- Consuming Alcohol during Day is not an Offence: Madras High Court
- 6th Smt. Nirmala Devi Bam International Moot Court Competition by Indore Institute of Law (Cash Prizes Worth 77k) [Offline; May 17-19]: Register by April 20
- केजरीवाल को 'वर्क फ्रॉम जेल' की मिले अनुमति, हाईकोर्ट में याचिका दायर... जानें- क्या-क्या मांगी गईं सुविधाएं
- Plea in Supreme Court for 3-year Bachelor of Law after 12th, calls 5-year LLB course 'unreasonable'
- Bitcoin घोटाले मामले में ED ने जब्त की राज कुंद्रा संपत्ति, वकील ने कही ये बात
