Saturday, 18, May, 2024
SpiceJet को राहत, हाईकोर्ट ने 579 करोड़ रुपये रिफंड करने का फैसला पलटा
Lady Lawyer arrested for stealing colleagues’ valuables in Court
Supreme Court poses tough questions to Centre, Uttarakhand Govt over Forest Fires
कांग्रेस नेता अजय राय को हाई कोर्ट से झटका, गैंगस्टर एक्ट मुकदमे की कार्रवाई रद्द करने से किया इनकार
हाईकोर्ट से शिक्षा विभाग को लगा बड़ा झटका, शिक्षकों और कर्मियों को दी बड़ी राहत
विवेकानन्द रेड्डी हत्याकांड: सुप्रीम कोर्ट से YS शर्मिला को मिली राहत, जिला अदालत के आदेश पर लगी रोक
Allahabad HC directs State Govt to consider regularisation of Teachers in Management Colleges
Bombay HC grants bail to Builder says relief need not be denied only because of economic nature of case
सुप्रीम कोर्ट ने मैरिटल रेप को नए आपराधिक कानून में अपवाद मानने के खिलाफ याचिका पर केंद्र से मांगा जवाब
हाईकोर्ट के नये भवन के लिए सितंबर तक जमीन सौंपे महाराष्ट्र सरकार : सुप्रीम कोर्ट
शीर्ष अदालत ने छात्रों की याचिका पर मणिपुर सरकार को दिया आदेश, राज्य के बाहर UPSC परीक्षा देने को अभ्यर्थियों को मिलेंगे तीन हजार
NEET रिजल्ट पर रोक लगाने से सुप्रीम कोर्ट का इनकार, केंद्र से मांगा जवाब
HC Expounds ‘An accused cannot be denied bail when the witnesses who spelled out the motive of the accused to commit the crime have been declared hostile,’ Read Judgment
The Courts Today By LatestLaws.com| 17.05.2024 |
HC: S.52A (4) of the NDPS Act manifests that any list of samples drawn under sub-section (2) and certified by the Magistrate amounts to primary evidence, Read Judgment
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Saturday, 18, May, 2024
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1
SpiceJet को राहत, हाईकोर्ट ने 579 करोड़ रुपये रिफंड करने का फैसला पलटा
2
Lady Lawyer arrested for stealing colleagues’ valuables in Court
3
Supreme Court poses tough questions to Centre, Uttarakhand Govt over Forest Fires
4
कांग्रेस नेता अजय राय को हाई कोर्ट से झटका, गैंगस्टर एक्ट मुकदमे की कार्रवाई रद्द करने से किया इनकार
5
हाईकोर्ट से शिक्षा विभाग को लगा बड़ा झटका, शिक्षकों और कर्मियों को दी बड़ी राहत
6
विवेकानन्द रेड्डी हत्याकांड: सुप्रीम कोर्ट से YS शर्मिला को मिली राहत, जिला अदालत के आदेश पर लगी रोक
7
Allahabad HC directs State Govt to consider regularisation of Teachers in Management Colleges
8
Bombay HC grants bail to Builder says relief need not be denied only because of economic nature of case
9
सुप्रीम कोर्ट ने मैरिटल रेप को नए आपराधिक कानून में अपवाद मानने के खिलाफ याचिका पर केंद्र से मांगा जवाब
10
हाईकोर्ट के नये भवन के लिए सितंबर तक जमीन सौंपे महाराष्ट्र सरकार : सुप्रीम कोर्ट
11
शीर्ष अदालत ने छात्रों की याचिका पर मणिपुर सरकार को दिया आदेश, राज्य के बाहर UPSC परीक्षा देने को अभ्यर्थियों को मिलेंगे तीन हजार
12
NEET रिजल्ट पर रोक लगाने से सुप्रीम कोर्ट का इनकार, केंद्र से मांगा जवाब
13
HC Expounds ‘An accused cannot be denied bail when the witnesses who spelled out the motive of the accused to commit the crime have been declared hostile,’ Read Judgment
14
The Courts Today By LatestLaws.com| 17.05.2024 |
15
HC: S.52A (4) of the NDPS Act manifests that any list of samples drawn under sub-section (2) and certified by the Magistrate amounts to primary evidence, Read Judgment
The World This Week by LatestLaws.com | April 2024 | Week 1 |
08 Apr 2024
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Trending News :
1
HC: If execution case is kept pending beyond six months, Executing Court has to record reasons as to why the Decree has not been executed by that time, Read Judgment
2
[S.125 CrPC] HC: ‘25% of the husband's net salary would be just and proper to be awarded as maintenance allowance to the wife’, Read Judgment
3
HC Opines ‘In a suit for declaration of title, the burden heavily lies on the plaintiffs to prove their right and title in the schedule property’, Read Judgment
4
HC: ‘Any complaint under Section 202 of the CrPC cannot be registered as an FIR unless there is such an order passed by the Magistrate/Special Judge’ Read Judgment
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HC: Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching Court, Read Judgment
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Court can grant relief under Section 26 HMA, 1955, even if no formal application has been made, Read Judgment
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