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By: PARAM SAKET SARANG

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy Introduction In a landmark judgment, the Su...

20 Sep 2024 Views : 1350 Read more...

By: Khushi Jain

Post-Merger Vision: HDFC Bank to Prioritize Profitable Growth, Balance Credit-to-Deposit Ratio

Post-Merger Vision: HDFC Bank to Prioritize Profitable Growth, Balance Credit-to-Deposit Ratio Introduction In the wake of its recent merger, HDFC ...

01 Aug 2024 Views : 1203 Read more...

Articles Updates

Budget 2024-25: Major Takeaways and Financial Proj...

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The Mandal Verdict: Indra Sawhney and Its Lasting ...

22 Jul 2024 Views:1994

Supreme Court Emphasizes Direct and a Specific Pleadings under a Specific Relief..

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Bail and Punishment Provisions of NDPS matters..

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The Legal Depth of Cryptocurrency...

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Have You Suffered Harm Due to a Cochlear Implant?..

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When is a Deposition Summary used?..

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Denied! 8 Most Common Reasons for Green Card Denial According to Immigration Law..

25 Feb 2022 Views:6016

International customary law – a study of the Anglo Norwegian Fisheries Case ..

20 Feb 2022 Views:10507

How to Have an Essay Written for Free?..

10 Feb 2022 Views:5477

How to maximise a law firm’s success with a virtual legal assistant?..

28 Dec 2021 Views:5732

Helpful Math Website for Students - AssignMaths.com Expert..

26 Nov 2021 Views:5896

The Upcoming Municipal Nominee Program of Canada..

29 Oct 2021 Views:5975

Assault with a Weapon: How To Get Your Charges Dropped..

28 Oct 2021 Views:3266

Law School Personal Statement Tips for Winning Admission..

12 Oct 2021 Views:2865

Can an Employee on Maternity Leave be Terminated?..

05 Oct 2021 Views:2458

OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK..

04 May 2020 Views:5373

ARTICLE 141: DOCTRINE OF PRECEDENT..

04 May 2020 Views:21807

Presumptions in Evidence Law..

04 May 2020 Views:8603

Unique use of Technology during covid-19 pandemic for virtual arbitration..

30 Apr 2020 Views:4952

45 days interim bail granted to under- trial prisoners in Delhi..

29 Apr 2020 Views:4539

DOCTRINE OF RES GESTAE..

27 Apr 2020 Views:9258

Rights of the LGBTQI community- a long road ahead...

26 Apr 2020 Views:4294

Measures to protect women against domestic violence amidst COVID-19 lock-down...

26 Apr 2020 Views:4099

United Nations Environment Programme (UNEP)..

25 Apr 2020 Views:5188

United Nations Convention to Combat Desertification..

24 Apr 2020 Views:3936

Increase in Cyberbullying during COVID-19..

24 Apr 2020 Views:2198

DOCTRINE OF COLOURABLE LEGISLATIONS..

24 Apr 2020 Views:3011

Doctrine of lifting of corporate veil..

23 Apr 2020 Views:2553

Meaning of Legal Pluralism..

23 Apr 2020 Views:2238

Once a mortgage, always a mortgage..

23 Apr 2020 Views:56792

Euthanasia- Meaning and Legality in India..

23 Apr 2020 Views:2135

Judicial activism and Judicial restraint..

22 Apr 2020 Views:2280

Concept of Insider Trading under Investment Law..

22 Apr 2020 Views:2453

Need for Legal Awareness..

22 Apr 2020 Views:2431

Is Extradition a Legal Duty of State? ..

22 Apr 2020 Views:6743

The Protocol to Prevent, Suppress and Punish Trafficking in Persons, Especially ..

22 Apr 2020 Views:1913

Why Dependence On Criminal Law Is Not The Solution To A Pandemic..

22 Apr 2020 Views:1918

Uniform Civil code..

22 Apr 2020 Views:2002

VETO POWER AND DOUBLE VETO POWER ..

20 Apr 2020 Views:32032

ABETMENT UNDER THE INDIAN PENAL CODE..

20 Apr 2020 Views:6739

Water (Prevention & Control of Pollution) Act, 1974..

20 Apr 2020 Views:3525

NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS..

20 Apr 2020 Views:6289

LAWS AGAINST ACID ATTACK IN INDIA..

20 Apr 2020 Views:11143

Concept of conciliation..

19 Apr 2020 Views:3713

White collar crimes in India..

19 Apr 2020 Views:3073

No Law To Make Whatsapp Group Admins Liable For Messages By Group Members..

19 Apr 2020 Views:7879

Relationship between International Law and Municipal Law..

18 Apr 2020 Views:55275

International Labour Organization (ILO)..

18 Apr 2020 Views:2221

How is the Law arena affected by COVID-19?..

18 Apr 2020 Views:1788

Motor Vehicle Insurance Law..

18 Apr 2020 Views:2071

CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPORTANCE..

18 Apr 2020 Views:2242

ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESERVED BY GOVT. & PEOPLE...

18 Apr 2020 Views:2031

Difference between Kidnapping and Abduction..

17 Apr 2020 Views:3754

JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TESTING IN PRIVATE LABS..

17 Apr 2020 Views:1520

Evolution of the Nature and Scope of Article 12 of the Indian Constitution ..

16 Apr 2020 Views:6750

Corruption laws in India ..

16 Apr 2020 Views:2151

ADVERTISING LAWS IN INDIA..

16 Apr 2020 Views:2500

The Treaty on the Prohibition of Nuclear Weapons..

15 Apr 2020 Views:2151

Business Laws in India..

15 Apr 2020 Views:3755

The Process of Passing an Ordinary Bill in the Parliament ..

14 Apr 2020 Views:12817

International Committee of the Red Cross..

14 Apr 2020 Views:2059

National Company Law Tribunal..

14 Apr 2020 Views:2145

FOOD ADULTERATION..

13 Apr 2020 Views:3658

The United Nations Rules for the Protection of Juveniles Deprived of their Liber..

13 Apr 2020 Views:4986

Environmental Protection Act, 1986..

12 Apr 2020 Views:2751

IMPORTANCE OF PRECEDENTS ..

12 Apr 2020 Views:11092

MoHFW and ICMR hold a conflicting statement over Community Spread..

11 Apr 2020 Views:1855

Introduction to Income Tax Act, 1961..

11 Apr 2020 Views:6691

DEMOCRACY IN INDIA..

10 Apr 2020 Views:2669

United Nations Law of the Sea Convention (UNCLOS)..

10 Apr 2020 Views:2709

An Overview of Juvenile Delinquency and the Juvenile Justice System in India..

09 Apr 2020 Views:3028

How is Absolute Liability different from Strict Liability?..

09 Apr 2020 Views:26501

International Armed Conflict (IAC) and Non-International Armed Conflict (NIAC)..

09 Apr 2020 Views:5373

The Concept of Bonded Labour under the Legal System of India..

09 Apr 2020 Views:2073

Why Indian Constitution is called Quasi-federal?..

08 Apr 2020 Views:33953

What should be given primary importance, Human Rights or Public Safety?..

08 Apr 2020 Views:2063

Karl Marx: Debates on the Law on Thefts of Wood ..

08 Apr 2020 Views:7205

Convention on the Elimination of All Forms of Discrimination against Women (CEDA..

07 Apr 2020 Views:2088

Legal Rights of Students in India..

07 Apr 2020 Views:4149

International Covenant on Civil and Political Rights..

06 Apr 2020 Views:2071

Plant Quarantine (Regulation of Import into India) Order, 2003..

06 Apr 2020 Views:2991

The Hart-Fuller debate in a Nutshell ..

06 Apr 2020 Views:20246

Convention on Prevention and Punishment of the Crime of Genocide..

06 Apr 2020 Views:1955

The Juvenile Justice (Care and Protection of Children) Act, 2015..

06 Apr 2020 Views:1924

FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRISIS OF COVID-19 PANDEMIC..

06 Apr 2020 Views:1557

Traditional Knowledge : The Convention on Biological Diversity and TRIPS agreeme..

06 Apr 2020 Views:2228

05 Apr 2020 Views:2613

Monopolistic nature of Copyright Societies in India..

05 Apr 2020 Views:2234

05 Apr 2020 Views:1800

Insolvency and Bankruptcy Bill ..

05 Apr 2020 Views:1745

Manual Scavenging ..

05 Apr 2020 Views:1663

How serious can Online Abuse be?..

05 Apr 2020 Views:1745

Cognizable and non cognizable offences..

05 Apr 2020 Views:7450

Legal Aid In India ..

05 Apr 2020 Views:2105

Basic Structure Doctrine..

05 Apr 2020 Views:1953

Medical Negligence..

05 Apr 2020 Views:1672

Consumer Protection Act, 2019..

05 Apr 2020 Views:2056

Legality of Cryptocurrency in India..

05 Apr 2020 Views:2197

Intimate Partner Violence..

05 Apr 2020 Views:1847

CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUPPRESS FREEDOM OF SPEECH ..

05 Apr 2020 Views:1661

International Humanitarian Law..

05 Apr 2020 Views:1746

What rights do a disabled person in India have? ..

05 Apr 2020 Views:2177

Universal Declaration of Human Rights..

03 Apr 2020 Views:2045

What is the National Security Act being slapped on Covidiots?..

03 Apr 2020 Views:1759

False News- another epidemic?..

02 Apr 2020 Views:1895

Commercial laws in India a Bird's-eye view..

02 Apr 2020 Views:9353

All About Suo Moto Proceedings..

02 Apr 2020 Views:2150

Intellectual Property Rights..

02 Apr 2020 Views:1859

Alternate Dispute Resolution..

02 Apr 2020 Views:1849

Types of E-commerce Models ..

02 Apr 2020 Views:1838

'Intermeddler' as a Legal Representative under the Civil Procedure Code ..

01 Apr 2020 Views:10487

Right to health- A fundamental right..

31 Mar 2020 Views:1956

What is a Green Bond? ..

31 Mar 2020 Views:1760

31 Mar 2020 Views:1801

CONSTITUTIONALITY OF NATIONAL LOCKDOWN..

30 Mar 2020 Views:2004

Positive and Negative Impacts of the US-China Trade War on India ..

29 Mar 2020 Views:3750

Public Heath(Covid-19) Rules, 2020..

29 Mar 2020 Views:1717

Opinion | Migration and the Mockery of Lockdown- Is the Central Government Reall..

29 Mar 2020 Views:1724

Female Genital Mutilation- Violation of Human Rights..

29 Mar 2020 Views:2062

Supreme Court’s judgement on Shreya Singhal v. Union Of India..

29 Mar 2020 Views:2837

International Court of Justice..

28 Mar 2020 Views:2140

Feminist Jurisprudence..

27 Mar 2020 Views:2280

IP Protection and Diffusion of Environmentally Sound Technologies..

27 Mar 2020 Views:2417

Covid-19 fostered Racism ..

26 Mar 2020 Views:1834

Mercy Petition: The Process ..

26 Mar 2020 Views:3130

WTO Work Programme on E-Commerce ..

26 Mar 2020 Views:1951

Comparison between Section 144 of CrPC, lockdown and curfew..

26 Mar 2020 Views:2490

Prison reforms..

26 Mar 2020 Views:1771

How far has the LGBTQI community come?..

26 Mar 2020 Views:2029

Public Interest Litigation..

26 Mar 2020 Views:2053

The Right to information Act- Still a right or not? An analysis of the RTI Amend..

25 Mar 2020 Views:2029

Legalization of Marijuana..

25 Mar 2020 Views:1878

Significance of AB PM-JAY in the light of COVID-19 ..

25 Mar 2020 Views:1770

The History of Magna Carta..

25 Mar 2020 Views:2881

Introduction to Child Rights in India..

25 Mar 2020 Views:6563

CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: Indian Social Action Forum v. ..

06 Mar 2020 Views:4306

A DECISION MADE BY SC ON AYODHYA VERDICT..

29 Jan 2020 Views:2242

RIGHTS OF TRANSGENDER IN INDIA..

29 Jan 2020 Views:2473

MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA ..

24 Jan 2020 Views:2522

MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ..

22 Jan 2020 Views:2408

CORPORATE GOVERNANCE..

21 Jan 2020 Views:2510

Hyderabad Encounter- Human Rights Violation or Justice Served?..

18 Jan 2020 Views:3028

NOTE ON NIRBHAY CASE CONVICTS..

17 Jan 2020 Views:2440

NOTE ON ARTICLE 370..

17 Jan 2020 Views:2382

Rape and Indian laws ..

13 Jan 2020 Views:3025

An overview on Drugs Law..

13 Jan 2020 Views:2552

Mob Lynching: Role of Politics and approach of Judiciary on the horrendous acts ..

08 Jan 2020 Views:5538

Trademarks: Spectrum of Distinctiveness and Indian Position on Non Conventional ..

06 Jan 2020 Views:6282

Women Prisoners ..

23 Dec 2019 Views:2600

Child Care Institutions and its Judicial Interpretations..

23 Dec 2019 Views:2712

Smart Contracts and Their Relevance in The Legal Profession..

19 Dec 2019 Views:2322

Government Vs Opposition on the Citizenship Amendment Bill, 2019..

12 Dec 2019 Views:2618

Condition Of Lady Advocates Vulnerable: Lawyer Approaches Supreme Court Seeking ..

11 Dec 2019 Views:3175

Montesquieu’s Theory of Separation of Powers: How it has been adopted in India..

10 Dec 2019 Views:35922

JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITION OF SCENARIO..

10 Dec 2019 Views:4531

Due Process Of Law For Rapists Must Speed Up Now..

10 Dec 2019 Views:2270

Human Rights Of Women Must Also Be Respected..

09 Dec 2019 Views:2292

Speedy Capital Punishment For Rapists Must Be Ensured..

08 Dec 2019 Views:2383

Why Only One Dhananjoy Chatterjee Hanged Till Now?..

07 Dec 2019 Views:3016

Why No Death Penalty For Gang Rape In India?..

07 Dec 2019 Views:1985

Rape Convicts Must Be Hanged At The Earliest From Now..

05 Dec 2019 Views:2053

No Mercy Petition And No Life Term Ever For Gang Rape..

02 Dec 2019 Views:2360

Section 207 CrPC: Magistrate Cannot Withhold Any Document Submitted Along With P..

02 Dec 2019 Views:3525

UP Bar Council Chairman Harishankar Singh Openly Calls For High Court Bench To B..

17 Nov 2019 Views:2625

AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 356 and WHAT THE JUDICIARY CAN ..

13 Nov 2019 Views:4486

COOKING UP A LEGALLY PROTECTED MEAL: A study on IPR in the Food Industry...

13 Nov 2019 Views:2419

Justice Sharad Arvind Bobde To Be The New CJI From Nov 18..

31 Oct 2019 Views:2697

UK Supreme Court Declares Prorogation Of Parliament Unlawful And Void..

29 Sep 2019 Views:2127

Right To Access Internet Is Part Of Right To Privacy And Right To Education: Ker..

23 Sep 2019 Views:1886

No Attempt Made To Frame Uniform Civil Code Despite Judicial Exhortation: SC..

19 Sep 2019 Views:2059

A Legal Giant Named Ram Jethmalani Finally Passes Away..

09 Sep 2019 Views:1954

Judicial Service – HC Can’t Modify/Relax Instructions Issued By Public Servi..

02 Sep 2019 Views:1734

Government Notifies Strict Provisions Of Motor Vehicle (Amendment) Act 2019..

31 Aug 2019 Views:1833

NDPS: Reverse Burden Of Proof Does Not Absolve Prosecution From Establishing Pri..

30 Aug 2019 Views:2695

Institutional Independence, Financial Autonomy Integral To Independence Of Judic..

28 Aug 2019 Views:1763

A Legal Luminary And A Political Stalwart Passes Away..

25 Aug 2019 Views:2011

Allahabad HC Bans DJs And Passes Directions For Regulating Use Of Loudspeakers..

24 Aug 2019 Views:1761

Delhi HC Refuses Anticipatory Bail To P Chidambaram In INX Media Scam Case..

23 Aug 2019 Views:1996

Chidambaram Getting No Respite From Courts..

23 Aug 2019 Views:1659

Domestic Violence And Dowry Accused Set Free By The Bombay High Court..

22 Aug 2019 Views:5135

Bombsy HC: Treat every citizen with dignity..

20 Aug 2019 Views:5349

Integration Of J&K With India Is Now Full And Final..

20 Aug 2019 Views:2822

Second Appeal Not To Be Dismissed Merely On The Ground Of ‘Concurrent Findings..

18 Aug 2019 Views:1853

Judge Can Recuse From A Case At His Own Volition, But Not At The Mere Asking Of ..

17 Aug 2019 Views:1960

Don't politicize demolition of temples: SC..

16 Aug 2019 Views:5396

Madras Christian College - female students sexually harassed ..

16 Aug 2019 Views:4977

Charged for employing triple talaq..

16 Aug 2019 Views:2693

Earlier Convicted now Acquitted - Lack of Conclusive Evidence..

15 Aug 2019 Views:2638

MACAD Scheme to be enforced in Tamil Nadu - 1st October onwards..

15 Aug 2019 Views:2549

Filing Of Criminal Complaint For Settling Civil Dispute Is Abuse Of Process Of L..

15 Aug 2019 Views:1969

End Discrimination: Equalize legal age of Marriage..

14 Aug 2019 Views:1835

Madras HC issues directions upon Officers to check for Corruption. ..

14 Aug 2019 Views:2371

BOMBAY HC to Civic Bodies: "Own up to your responsibilities!"..

14 Aug 2019 Views:1886

Infringement of Registered TM "Vistara" - Threat to Security..

13 Aug 2019 Views:2179

US Citizen approaches Bombay High Court After Being Arbitrarily Expelled From In..

13 Aug 2019 Views:2074

Normalcy need not be restored in J&K instantly : SC..

13 Aug 2019 Views:1961

Prohibitory Steps taken against Students for Consumption of Alcohol: Madras HC..

13 Aug 2019 Views:1978

Basic Amenities to Traffic Personnel ..

12 Aug 2019 Views:1792

Madras HC upholds the appointment notification of DCPS..

12 Aug 2019 Views:1895

Plea against E-pharmacies struck down by Bombay HC..

12 Aug 2019 Views:1911

Parliament Rightly Makes Triple Talaq Criminal But Bailable Offence..

12 Aug 2019 Views:1863

No Tax Deduction from Motor Accident Compensation : Bombay HC..

11 Aug 2019 Views:1996

Delhi HC: Plant 50 Trees, Quash Criminal Proceedings..

11 Aug 2019 Views:1833

Iyal Isai Nataka Mandram should abide by the time frame says Madras HC..

11 Aug 2019 Views:2085

Transitory Committee to be formed for Indian Archers..

11 Aug 2019 Views:1880

Outlawing Of Triple Talaq Is Highly Commendable..

11 Aug 2019 Views:1819

Daring Resolve Taken By Centre On Jammu And Kashmir..

10 Aug 2019 Views:1789

M Kavitha’s suspension to be reviewed..

09 Aug 2019 Views:2505

SC: Adverse Possession owing to Title over Property..

09 Aug 2019 Views:1946

Regulation of Online streaming contents out of the purview of Cinematographic Ac..

09 Aug 2019 Views:1880

Constitution Cannot Be Above Country Come What May..

09 Aug 2019 Views:1866

Ocean waves to be our new energy source..

08 Aug 2019 Views:2277

Delhi HC: Simple language to be incorporated in FIRs.....

08 Aug 2019 Views:2188

THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT TO SUBMIT REPORT ON KARNATAKA P..

08 Aug 2019 Views:1451

Victim Has A Right To Assist The Court In A Trial Before The Magistrate: SC..

08 Aug 2019 Views:3349

Study of Lakes to be Conducted by NEERI..

07 Aug 2019 Views:2140

SC Denies Permission to Conduct DNA Tests..

07 Aug 2019 Views:2051

Whatsapp's fight against interference with User-Privacy..

07 Aug 2019 Views:1581

Evidence Of A Solitary Witness In A Criminal Trial Requires Heightened Scrutiny:..

07 Aug 2019 Views:1903

High Court of Karnataka set aside the retirement of IISc Professor..

07 Aug 2019 Views:2092

Study of Lakes to be Conducted by NEERI..

06 Aug 2019 Views:2009

History-sheeter kidnaps and rapes a College Student..

06 Aug 2019 Views:2087

No Room For Sympathy While Sentencing Terror Convicts: SC..

06 Aug 2019 Views:2039

Rejected Plea: Declaration of Vande Mataram as National Song..

05 Aug 2019 Views:2273

Madras HC corrects the computation error of Motor Accident Claims Tribunal..

05 Aug 2019 Views:1846

Fundamental Right To Privacy Not Absolute And Must Bow Down To Compelling Public..

05 Aug 2019 Views:1864

Diocese of Tanjore Society School gets relief from Madras HC..

04 Aug 2019 Views:2037

THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER THE PAYMENT OF GRATUITY ACT, ..

03 Aug 2019 Views:1845

Triple Talaq legislation is challenged in the Delhi High Court..

03 Aug 2019 Views:1816

Special Olympics International Football Championship, 2019 to befall as per sche..

03 Aug 2019 Views:1760

Concession to be given to disabled persons appearing for State Teachers's Eligib..

03 Aug 2019 Views:2408

Bombay High Court Hears Dowry Case Involving A Civil Judge ..

03 Aug 2019 Views:2175

Karnataka High Court on the condition of Roads..

02 Aug 2019 Views:2398

SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CASE OF A MINOR..

02 Aug 2019 Views:1665

RBI Changes Features Of New Currency Notes. Bombay High Court Questions The Move..

02 Aug 2019 Views:1787

Interest Of Victim And Society At Large Must Also Be Kept In View While Sentenci..

02 Aug 2019 Views:1840

Abolition of Colonial Decorum in Courts..

01 Aug 2019 Views:6119

Punjab & Haryana HC Bans Use Of Loudspeakers Without Permission..

31 Jul 2019 Views:2674

ICJ Has Rightly Called Pakistan’s Bluff In Jadhav’s Case..

26 Jul 2019 Views:1846

Review And Reconsider Conviction And Sentencing Of Jadhav: ICJ To Pakistan..

22 Jul 2019 Views:1872

Plaintiff Cannot Be Forced To Add Parties Against Whom He Does Not Want To Fight..

21 Jul 2019 Views:2130

Biggest Slap By ICJ Directly Right On The Face Of Pakistan..

19 Jul 2019 Views:1833

Delhi HC Imposes Rs. 50,000 Cost On Woman For False Sexual Harassment Plea..

17 Jul 2019 Views:1848

Non-Appointment Of Judges Affects Speedy Justice: Youth Bar Association Of India..

16 Jul 2019 Views:1744

Right To Get Anticipatory Bail Is Not Any Fundamental Right: Punjab and Haryana ..

14 Jul 2019 Views:2113

Plea For Anticipatory Bail Not Maintainable Before High Court Without Approachin..

13 Jul 2019 Views:2297

Divorce Cannot Be Granted Only On Ground Of Irretrievable Breakdown Of Marriage:..

11 Jul 2019 Views:1765

Right To Shelter A Fundamental Right; State Has Constitutional Duty To Provide H..

08 Jul 2019 Views:1893

HC Cannot Reverse Acquittal Without Affording Opportunity Of Hearing To Accused ..

06 Jul 2019 Views:1663

Centre Is Legally Empowered To Create A High Court Bench In West UP..

05 Jul 2019 Views:2363

Centre Must Now Immediately Order Creation Of HC Bench In West UP..

03 Jul 2019 Views:1448

UAPA: SC Dismisses PFI Leader’s Plea Seeking Discharge In RSS Worker Murder Ca..

02 Jul 2019 Views:1905

How To Record The Evidence Of Deaf And Dumb Rape Victim? : Bombay High Court..

01 Jul 2019 Views:2762

Ban Advocates From Carrying Weapons Inside Court Premises..

26 Jun 2019 Views:3102

Enact Strict Law To Ensure Personal Safety Of Doctors..

26 Jun 2019 Views:3111

Mere Aggressive Behaviour Of Wife Not A Ground Of Divorce: Punjab and Haryana Hi..

26 Jun 2019 Views:3242

Court Cannot Destroy Faith & Beliefs Of People: Madras HC Rejects Plea Against P..

07 Jun 2019 Views:1726

Insult Of Soldier In Name Of Law Is Most Disgraceful..

07 Jun 2019 Views:2005

Courts Cannot Decide Eligibility And Essential Qualifications For Employment: SC..

20 May 2019 Views:5470

SC Upholds Constitutionality Of Section 23 Of PCPNDT Act, Complete Contents Of F..

20 May 2019 Views:3113

My Unflinching Faith In CJI Stands Fully Vindicated Now..

20 May 2019 Views:2250

Solitary Confinement Of Death Convict Prior To Rejection Of Mercy Petition Palpa..

20 May 2019 Views:2577

Section 498A & 306 IPC: Incidents Which Happened Much Before Wife’s Death Can�..

20 May 2019 Views:6060

Why Should UP Have Least High Court Benches In India?..

20 May 2019 Views:1995

Successive Bail Applications Should Be Placed Before The Same Judge Who Consider..

20 May 2019 Views:9422

“Drop This Episode From Your Minds And Gossips”: BCI Endorses Bobde Panel Re..

20 May 2019 Views:1597

Is The Criticism Of In-House Procedure Justified?..

20 May 2019 Views:2071

Mere Pendency Of Civil Case Between Complainant And Accused Not A Ground To Quas..

20 May 2019 Views:1797

Section 482 CrPC: HC Should Assign Reasons As To Why A Petition Is Allowed Or Re..

20 May 2019 Views:3543

Delhi High Court Directs Government To Set Up 18 Fast Track And 22 Commercial Co..

20 May 2019 Views:1623

No New Appointments To Be Made From In-Service Candidates Against Bar Quota To D..

18 May 2019 Views:1717

Only Advocates Can Plead And Argue On Behalf Of Litigants Before Courts: Calcutt..

09 Apr 2019 Views:3869

Nations Must Make Gun Laws More Stricter..

04 Apr 2019 Views:4739

SC Designates 37 Lawyers As Senior Advocates..

04 Apr 2019 Views:8774

Adding Additional Accused: To Invoke Section 319 CrPC Stronger Evidence Than Mer..

04 Apr 2019 Views:7168

SC Sets Aside Life Ban Imposed On Cricketer Sreesanth..

04 Apr 2019 Views:2143

P&H HC Directs Protection Of Honest Officers While Setting Aside CM’s Remarks ..

04 Apr 2019 Views:1911

Death Sentence Can Be Imposed Only When Life Imprisonment Appears To Be An Altog..

19 Mar 2019 Views:2486

Islamabad High Court Rejects Plea Against Release Of Abhinandan..

19 Mar 2019 Views:2646

Lawyers Resort To Seek Unnecessary Adjournments Amounts To Professional Miscondu..

19 Mar 2019 Views:2460

Even Poem Can Help Save A Death Convict From Gallows..

19 Mar 2019 Views:2486

Educated Woman Supposed To Be Fully Aware Of Consequences Of Having Sex With A M..

19 Mar 2019 Views:1778

Jammu and Kashmir HC Upholds PM’s Employment Package (2009) For Kashmiri Pandi..

19 Mar 2019 Views:2246

Magistrate Shall Specify Whether Sentences Awarded Would Run Concurrently Or Con..

23 Feb 2019 Views:2673

Mere Inability To Repay Loan Does Not Constitute Cheating: SC..

23 Feb 2019 Views:3462

Inability To Establish Motive In A Case Of Circumstantial Evidence Not Always Fa..

23 Feb 2019 Views:3203

Punjab & Haryana HC Issues Slew Of Directions To Curb Drug Abuse In State..

23 Feb 2019 Views:3492

Court Has to Confine Itself To The Four Corners Of Disobeyed Order While Exercis..

23 Feb 2019 Views:1648

Long Pendency Amounts To A Special Reason For Imposing Lesser Penalty In Corrupt..

23 Feb 2019 Views:1977

Successive Applications For Recalling Witnesses Should Not Be Encouraged: SC..

23 Feb 2019 Views:3616

Lieutenant General (Rtd) Cannot Be Tried In A General Court Martial Consisting O..

06 Feb 2019 Views:2914

Autonomy Of the Bar Cannot Be Taken Over By The Court: SC Quashes Madras HC Disc..

05 Feb 2019 Views:3575

Casual Act Of Possession Over Property Does Not Confer ‘Possessory Title’: S..

04 Feb 2019 Views:2800

No Authority Can Claim Privilege Not To Comply With SC Judgment: SC..

04 Feb 2019 Views:2781

Death Sentence Only When The Alternative Option Is Unquestionably Foreclosed: SC..

04 Feb 2019 Views:3129

SC Imposes Rs 5 Crore Penalty On A Medical College For Playing Fraud On It; Orde..

28 Jan 2019 Views:2121

A Judicial Officer Is Not An Ordinary Government Servant And Must Be Above Suspi..

25 Jan 2019 Views:2511

Rape And Murder Of 8 Year Old Girl: SC Commutes Death Sentence To 25 Years Impri..

23 Jan 2019 Views:2556

Mere Allegations Of Harassment Without Proximate Positive Action Not Sufficient ..

23 Jan 2019 Views:3149

Legal Article Why Should They Speak Lies: Deceased’s Parents Are Most Natural..

23 Jan 2019 Views:2081

Can a Economic offender can escape by surrendering the Indian Citizenship..

22 Jan 2019 Views:1961

NCW is a Lame Duck or Legal Guardian for women..

22 Jan 2019 Views:1840

Mutual Consent Divorce Procedure in Chennai Family Court..

21 Jan 2019 Views:7100

Quick Divorce in India..

21 Jan 2019 Views:1972

4 Important things to file Divorce in Chennai..

21 Jan 2019 Views:2166

How to get Divorce for Muslim Men ..

21 Jan 2019 Views:12372

Offences Under Section 307 IPC Can’t Be Quashed On The Basis Of Settlement Bet..

17 Jan 2019 Views:4206

Suspicion, Howsoever Grave, Can’t Substitute Proof In Criminal Trial: SC..

17 Jan 2019 Views:1930

Delhi HC Rejects AJL's Plea Against Centre's Order To Vacate Herald House..

03 Jan 2019 Views:2661

1984 Anti-Sikh Riots: Delhi HC Awards Life Term To Congress Leader Sajjan Kumar..

03 Jan 2019 Views:2617

SC Dismisses Petitions Seeking Probe Into Rafale Deal..

20 Dec 2018 Views:3012

Executive Magistrate Cannot Direct Police To Register FIR: SC..

20 Dec 2018 Views:3349

Why Lawyers Of West UP Are Compelled To Strike Frequently?..

20 Dec 2018 Views:2211

19 Dec 2018 Views:2745

1984 Anti-Sikh Riots – Delhi HC Upholds Conviction And Punishment Of Over 80 ..

12 Dec 2018 Views:2362

Why Lawless West UP Has No High Court Bench?..

11 Dec 2018 Views:2649

Bombay HC Quashes Government Resolution Making It Mandatory For Assistant Public..

26 Nov 2018 Views:2787

SLP Against Death Sentence Shall Not Be Dismissed Without Giving Reasons: SC..

26 Nov 2018 Views:2823

SC Allows Live-Streaming Of Public Proceedings In Larger Public Interest..

26 Nov 2018 Views:2694

Sexual Offenders Registry For Law Enforcement Agencies..

26 Nov 2018 Views:4982

Delhi HC Sentences 16 Policemen To Life Imprisonment In Hashimpura Massacre Case..

26 Nov 2018 Views:1950

Men Too Have Right Not To Be Defamed And Denounced..

26 Nov 2018 Views:2039

Courts Have To Adequately Consider Defence Of The Accused U/s 313 CrPC; Non-Cons..

26 Nov 2018 Views:1917

CJI Ranjan Gogoi Demonstrates His Firm Resolve And Firm Commitment To Expeditiou..

26 Nov 2018 Views:1842

SC Issues Directions On Examination Of Witnesses In Criminal Trial..

26 Nov 2018 Views:3540

Aadhaar Held Mandatory For Government Subsidies And PAN After Apex Court Upholds..

26 Nov 2018 Views:2309

Legal Article Now Bar Council ID Card Is Valid Identity Proof For Train Journey..

01 Nov 2018 Views:3095

SC Sets Deadline On Sale Of BS-IV Vehicles; Says Health Of Teeming Millions Will..

01 Nov 2018 Views:2874

Devotion Cannot Be Subjected To Gender Discrimination, SC Allows Women Entry In ..

23 Oct 2018 Views:4160

There Cannot Be Any Mechanical Denial Of Appointment In Judicial Service On The ..

23 Oct 2018 Views:3204

Rights Of Accused Far Outweigh That Of Victims, Need Some Balancing So That Crim..

23 Oct 2018 Views:2086

SC Strikes Down 158 Year Old Adultery Law Under Section 497 IPC..

23 Oct 2018 Views:3192

Extra-Judicial Confession Of Accused Need Not In All Cases Be Corroborated : SC..

23 Oct 2018 Views:2341

Leaders Of Outfits Calling For Mob Violence Liable For Damages: SC..

23 Oct 2018 Views:2080

Section 377 IPC Decriminalised Partially By Supreme Court For Sex Between Conse..

23 Oct 2018 Views:2613

New CJI Ranjan Gogoi Is Determined To Ensure Sweeping Changes In Judiciary..

23 Oct 2018 Views:2468

Court Must Not Go Deep Into The Matter While Considering Bail Application: SC..

26 Sep 2018 Views:2785

Reputation Of An Individual Is An Insegregable Facet Of His Right To Life With D..

26 Sep 2018 Views:3599

Sec. 498A IPC: Only HC Can Quash Cases On Settlement; A Third Agency Created By ..

18 Sep 2018 Views:4546

Punjab & Haryana HC Orders Rape Convict, Mother To Pay Rs 90 Lakh As Compensatio..

17 Sep 2018 Views:2577

Bombay HC Imposes Cost Of Rs 50K On Petitioner Firm For Abuse Of Law By Filing M..

17 Sep 2018 Views:2111

Uttarakhand HC Dismisses “Contempt Petition” Against Sitting HC Judge Lok Pa..

14 Sep 2018 Views:2188

SC Stresses On Need To Develop And Recognize ‘Democratic Policing’ Concept; ..

08 Sep 2018 Views:2146

Mirchpur Dalit Killings: “Atrocities Against SCs By Dominant Castes Continue D..

08 Sep 2018 Views:2296

SC Upholds Pan India Reservation Rule in Delhi; But Says States Can’t Unilater..

03 Sep 2018 Views:2643

NDPS Bail Conditions Discriminatory, Irrational And Defy Human Logic: Punjab & H..

31 Aug 2018 Views:3489

People Without A Degree Performing Surgeries: Uttarakhand HC Directs State To Se..

28 Aug 2018 Views:2203

Uttarakhand HC Issues Directions For Conserving ‘Nature’s Own Garden’ – ..

28 Aug 2018 Views:2685

12 Year Old Girl’s Rape And Murder: Constitute Permanent SITs In All Districts..

28 Aug 2018 Views:2454

MP HC To Debar Members/Office Bearers Of Bar Council/Assns From Appearing Before..

22 Aug 2018 Views:2135

Special Squad, Police Patrolling Every 24 Hours To Prevent Slaughter: Uttarakhan..

20 Aug 2018 Views:2305

NRC Being Prepared Under Supreme Court’s Watch Is Laudable..

20 Aug 2018 Views:2306

Victims Of Crime Can Seek Cancellation Of Bail: MP HC..

20 Aug 2018 Views:2428

Delhi HC Strikes Down Provisions In Law That Criminalizes Begging..

13 Aug 2018 Views:2485

Delhi HC Quashes Govt Notification Revising Minimum Wage..

09 Aug 2018 Views:2459

Poorest Of Poor Cannot Go To Private Hospitals: Uttarakhand HC..

07 Aug 2018 Views:2767

How Long Will Lawyers Of West UP Just Keep Striking?..

04 Aug 2018 Views:2734

Courts Must See That The Public Doesn’t Lose Confidence In The Judicial System..

04 Aug 2018 Views:2265

UK Tier 1 Entrepreneur Visa: Overview from Experts – The SmartMove2UK..

31 Jul 2018 Views:2394

Enact Law For Safety Of Soldiers Of Jammu And Kashmir..

23 Jul 2018 Views:2210

SC Advocates Creating A Special Law Against Lynching..

23 Jul 2018 Views:3593

Matrimonial Discord Can’t Be Considered As Reason For Permitting Termination O..

23 Jul 2018 Views:3561

Uttarakhand HC Recommends Govt To Enact Legislation For Awarding Death Penalty F..

23 Jul 2018 Views:3428

High Court Priests Cannot Refuse To Perform Religious Ceremonies On Behalf Of Lo..

23 Jul 2018 Views:2704

Uttarakhand High Court Passes String Of Directions To Make School Education Barr..

23 Jul 2018 Views:2040

SC Finally Decides Master Of Roster Case..

23 Jul 2018 Views:1988

Stone Pelters And Terrorists Have No Right To Life..

23 Jul 2018 Views:2546

Remove Designations Like Police, HC, Journalist, Army Etc From Private Vehicles ..

23 Jul 2018 Views:2516

Why Centre is Providing Security For Separatists But Not For Soldiers?..

23 Jul 2018 Views:2265

Farmer Suicide Due To Bankruptcy Or Indebtedness: Uttarakhand HC Asks Centre To ..

05 Jul 2018 Views:4877

Every Indian Should Salute Brave Soldier Aurangzeb..

05 Jul 2018 Views:3711

Uttarakhand HC Issues Directions To Curb Drug Peddling..

05 Jul 2018 Views:2995

Have A Functional National Law University Within 3 Months: Uttarakhand HC To Sta..

05 Jul 2018 Views:2565

Establish Regional Bench Of AFT In The State Within 4 Months: Uttarakhand High C..

05 Jul 2018 Views:1982

Cancel Licences of Drivers Using Cell Phones; Helmets With ISI Mark Compulsory:..

05 Jul 2018 Views:1864

Uttarakhand High Court Puts Restrictions On Noise Level..

05 Jul 2018 Views:2045

Supreme Court To Look Into Validity Of Amended Law Permitting Political Parties ..

05 Jul 2018 Views:1881

Mysterious Deaths, Rapes, Malnutrition, Unsanitary Conditions In Nari Niketans, ..

29 Jun 2018 Views:3061

No Politics Please Over Plan To Assassinate PM Modi..

11 Jun 2018 Views:2477

Free Mentally Ill Children And Formulate Policies For Them: Uttarakhand High Cou..

11 Jun 2018 Views:2862

Landmark Ruling By Uttarakhand HC On Solitary Confinement..

07 Jun 2018 Views:3509

Right Of Adult Couple To Live Together Without Marriage: SC..

06 Jun 2018 Views:2596

Why BJP Will Be Wiped Out In West UP And UP?..

06 Jun 2018 Views:2610

Why UP Has Just One High Court Bench And West UP None?..

05 Jun 2018 Views:2172

Women Governed By Muslim Personal Law Can Invoke Provisions Of DV Act And Seek R..

04 Jun 2018 Views:1899

Why Is BJP Not Creating More Benches In UP?..

01 Jun 2018 Views:2088

Probation Period To Count For New Civil Servants Besides UPSC Marks..

01 Jun 2018 Views:3918

SC Women Lawyers Association Seeks Chemical Castration For Child Rapists..

01 Jun 2018 Views:1920

SC Finally Steps In To Expedite POCSO Cases..

01 Jun 2018 Views:3351

UP Former CMs Can’t Stay In Govt Bungalows: SC..

01 Jun 2018 Views:1848

Make BCCI A Public Body: Law Panel..

01 Jun 2018 Views:2216

Self-Styled Godman Asaram Awarded Life Until Death ..

01 Jun 2018 Views:2121

Why Cases Withdrawn Against Stone Pelters In Kashmir?..

01 Jun 2018 Views:2294

A High Court Bench For West UP In Meerut Is Imperative..

01 Jun 2018 Views:2471

People Of Karnataka Should Worship Congress..

01 Jun 2018 Views:2298

Delhi HC Upholds Life Term To Seven Policemen..

19 Mar 2018 Views:1986

Finance Act-2018 And Customs Act-1962 (Amendments)..

28 Feb 2018 Views:2131

Why No Death Or Life Term For Corruption?..

19 Feb 2018 Views:1921

Will Electoral Bonds Usher In Transparency?..

19 Feb 2018 Views:1859

How Long Will Lawyers Of West UP Keep Striking?..

19 Feb 2018 Views:1992

Finance Act 2018 and Customs Act 1962..

18 Feb 2018 Views:2519

Why Has Stone Pelting Been Legalised In Kashmir?..

12 Feb 2018 Views:2027

Shopian Firing: Major's Dad Moving SC For Quashing FIR..

12 Feb 2018 Views:1928

Soldiers Have Every Legal Right To Kill Stone Pelters..

12 Feb 2018 Views:3375

Attack On Lawyers: Delhi HC Issues Notice To Delhi Govt And Police..

10 Feb 2018 Views:1921

Female Foeticide Must Be Punished Most Strictly..

10 Feb 2018 Views:2164

Soldiers Have Every Legal Right To Act In Self Defence..

10 Feb 2018 Views:1898

New Consumer Protection Bill 2018 Will Entail More Punishment..

10 Feb 2018 Views:1929

CJI Brings Out A Roster To Allot Cases..

10 Feb 2018 Views:2508

Five Year Jail Term For Lalu In Third Fodder Scam Case..

10 Feb 2018 Views:2027

SC Quashes All The 88 Mining Leases In Goa..

10 Feb 2018 Views:2021

Prevention Of Money Laundering Act -2002 (PMLA-2002) "PRESUMPTION"..

07 Feb 2018 Views:2080

Prevention Of Money Laundering Act-2002 Amended FINANCE ACT - 2018 ..

04 Feb 2018 Views:2636

Prevention Of Money Laundering Act -2002 --U/S 45(1) And BAIL..

03 Feb 2018 Views:2462

Prevention Of Money Laundering Act-2002 (PMLA-2002)..

16 Jan 2018 Views:2103

13 Jan 2018 Views:1850

Prevention Of Money Laundering Act-2002 PMLA..

13 Jan 2018 Views:1924

Right to Know..

05 Jan 2018 Views:2387

A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATING TO FOREIGN TRADE..

29 Dec 2017 Views:2606

Enviornment protection is for saving universe..

28 Dec 2017 Views:1879

RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1860..

26 Dec 2017 Views:1852

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM..

26 Dec 2017 Views:1962

LEGALITY : LEGALITY OF MARITAL RAPE..

26 Dec 2017 Views:2899

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHAR LINKAGE..

26 Dec 2017 Views:1795

THE PARADOX OF PLEA BARGAINING..

26 Dec 2017 Views:2926

JOURNEY OF EVMs AMIDST CONTROVERSIES ..

26 Dec 2017 Views:1991

UIDAI suspends Airtel, Airtel Payments and Banks e-KYC License..

26 Dec 2017 Views:2202

2G Scam : The 2G Scam and much more..

26 Dec 2017 Views:2727

Kerala teen surveillance case: Invasion of Privacy and Imposition of Public Mora..

26 Dec 2017 Views:1872

Motherhood or Employment- the judicial perspective..

26 Dec 2017 Views:2176

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