Law Commission Report No. 195- The Judges (Inquiry) Bill, 2005, 2006
Thursday, 16, Apr, 2026
- अदालत ने पाकिस्तानी एजेंटों के साथ जानकारी साझा करने के मामले में 7 लोगों को 3-3 साल की कैद की सज़ा सुनाई।
- BCD Elections 2026 | Counting Staff Arrested for allegedly converting '2' into '12' to Forge Preferential Votes inside Delhi High Court
- हाईकोर्ट ने कहा- पारिवारिक इतिहास और सामूहिक सजा के आधार पर निवारक हिरासत अवैध
- Jindal Global Law School Signs MoU with ADR ODR International for Dispute Resolution Studies and Programmes
- HC converts Voluntary Family Settlement into binding inheritance decree under Order XXIII Rule 3 CPC, directs full refund of Court Fees on Amicable Resolution
- "पत्नी को बताए बिना पति ने दायर की याचिका, हाईकोर्ट हुआ नाराज, लगाया तगड़ा जुर्माना"
- पेंशन रोकने के आदेश पर हाईकोर्ट की रोक, सरकार से चार सप्ताह के भीतर जवाब मांगा
- "पीरियड लीव एहसान नहीं, महिलाओं का हक है; हाईकोर्ट की दो टूक; बराबरी का असली मतलब भी समझाया"
- “False Promise to Marry coupled with concealment shows dishonest intent from inception”, says HC
- बॉम्बे हाई कोर्ट का फैसला रहेगा बरकरार, सुप्रीम कोर्ट ने अनिल अंबानी की याचिका खारिज की
- Supreme Court declines to examine ‘Tetra Pack Liquor’ PIL, says ‘Whosoever wants to Buy, they will Buy’
- Call for Papers: FastForward Justice’s Law Journal [ISSN: 2581-6713; Vol-VI, Issue-II]: Submit Abstract by April 25
- Paid legal advisor by Day, Public Interest Litigant by Night | HC dismisses Advocate's PIL after His own words reveal He was fighting His clients' battle, not the Public's
- Webinar on Illusion of Remedies – The Inaccessibility of Fundamental Rights Enforcement in India by Institute of Excellence in Research and Law (I.E.R.L.) [April 21]: Register Now!
- JOB POST: Loan Settlement Advocate at Trust Law Associates, Delhi [0-3 PQE; Offline]: Apply Now!
