1. SC asks Centre to furnish details on notices, arrests done under GST Act
3. Unnatural Sex with Wife not Rape, her consent 'immaterial', observes High Court
Picture Source :
Saturday, 18, May, 2024
- Bombay High Court Verdict against Slanderous Campaign targeting Malabar Group
- The Courts Today By LatestLaws.com| 18.05.2024 |
- हाईकोर्ट ने राहुल गांधी पर लगाया जुर्माना, मानहानि केस में देर से जवाब दाखिल करने पर अदालत नाराज
- Need for Comprehensive Sentencing Policy in India: Supreme Court seeks report from Centre
- Madhya Pradesh HC imposes Rs 25k cost on insurance company after its counsel fails to appear
- Why reservation on disclosing Form 17(C) data? SC seeks EC's reply on plea seeking authentic voting data
- Will preserve EVM video footage for Rampur constituency as per protocol: Election Commission to Delhi HC
- Supreme Court agrees to hear plea for quashing of case, charge sheet under UP Gangsters Act
- Supreme Court refuses to interfere in HC order staying probe against Tejasvi Surya
- PMLA Case a parasite, needs predicate offence to survive: Supreme Court
- राज्य सरकार को Water Cess पर राहत, सुप्रीम कोर्ट ने हाईकोर्ट के आदेश पर लगाई रोक
- Swati Maliwal assault case: Arvind Kejriwal’s aide Bibhav Kumar arrested from Delhi CM house
- बटर चिकन किसका...तय करेगा हाईकोर्ट, डिश दिल्ली में बनी या पेशावर में इसकी है लड़ाई
- फसलों में कीटनाशकों के इस्तेमाल से देशभर में हो रही मौतें? सुप्रीम कोर्ट ने केंद्र से याचिका पर मांगा जवाब
- SC issues Notice to Centre, FSSAI over rampant use and overuse of pesticides on Crops
