• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Post Articles
  • SC Stresses On Need To Develop And Recognize ‘Democratic Policing’ Concept; Enhances Punishment To Cops Involved In Custodial Torture Case

Latest Articles

Back

SC Stresses On Need To Develop And Recognize ‘Democratic Policing’ Concept; Enhances Punishment To Cops Involved In Custodial Torture Case

Courtesy/By: Sanjeev Sirohi  |  08 Sep 2018     Views:2361

 To begin with, in a latest landmark judgment titled Yashwant Etc v The State of Maharashtra Criminal Appeal No(s). 385-386 of 2008 With Criminal Appeal No(s). 299 of 2008, Criminal Appeal No(s). 387-388 of 2008, Criminal Appeal No(s). 182-187 of 2009 decided by a Bench of Apex Court comprising of Justice NV Ramana and Justice Mohan M Shantanagoudar on September 4, 2018 while the conviction of some police officers involved in a custodial torture which led to the death of a man was upheld, the Apex Court underscored on the need to develop and recognize the concept of ‘democratic policing’ wherein crime control is not the only end, but the means to achieve this order is also equally important. There has to be zero tolerance for custodial torture and custodial killings! Only and only then can we call ourselves a truly democratic and developed country!


                               To be sure, this landmark judgment which was authored by Justice NV Ramana for the Bench of Apex Court also comprising of Justice Mohan M Shantanagoudar was prefaced as follows: “At the outset it is important to note that our police force need to develop and recognize the concept of ‘democratic policing’, wherein crime control is not the only end, but the means to achieve this order is also equally important. Further the turn of events, in this case, obligates us to reiterate herein that ‘be you ever so high, the law is always above you’!” Para 2 then observes that, “These criminal appeals are filed against the impugned common order and judgment, dated 13.12.2007, passed by the High Court of Judicature at Bombay, Nagpur Bench. In Criminal Appeal Nos. 393, 394, 395, 397, 419 and 420 of 1995. As the incident is same and contentions canvassed individually, being similar, we proposed to deal with the judgment through this common order.”


                       Going forward, para 3 states that, “The prosecution’s case in brief are that on 23.06.1993, Police Inspector (P.I) Narule (A-1) was on duty, when one head constable Telgudiya (PW-48) working at the concerned Police Station, Deolapar came to P.I. Narule (A-1) accompanied by three persons namely Ganeshprasad, Arunkumar and Kashiram. They informed P.I Narule (A-1) that they were staying at India Sun Hotel and were looted eight days before. It may be relevant that they informed P.I Narule (A-1) that they had not lodged any complaint concerning the incident.”  


                        Needless to say, para 4 then reveals that, “On that night, the accused patrolling party which included P.I Narule (A-1), Assistant Police Inspector Yashwant Mukaji Karade (A-2), Sub-Inspector Rambhau Vitthalrao Kadu (A-3), Police constables Jahiruddin Bashirmiya Deshmukh (A-4), Nilkanth Pandurang Chaurpagar (A-5), Namdeo Nathuji Ganeshkar (A-6), Ramesh Tukaram Bhoyar (A-7), Ashok Bhawani Gulam Shukla (A-8), Sudhakar Marotrao Thakre (A-9) and Raghunath Barkuji Bhakte (A-10), along with Ganeshprasad, Arunkumar and Kashiram, went to the house of H.C.P Telgudiya (PW-48) at Police Lines, Ajni. In the meanwhile, H.C.P Telgudiya (PW-48) is supposed to have found out that a Christian male by the name of ‘Anthony’ was responsible for the looting. Although, the H.C.P Telgudiya (PW-48) confirmed that there was no ‘Anthony’, but he is supposed to have revealed that one Joinus (deceased) lives nearby, who was a known suspect from earlier robbery case. H.C.P. Telgudiya, took the police party to the residential quarters of Joinus (deceased), who had already slept after having his dinner and consuming some alcohol.”


                       Be it noted, para 5 further reveals that, “It was around 1:00 AM in the night, the police party reached the house of Joinus (deceased). He was taken into custody and his residential quarters were searched. It is alleged that during this process, some of the police men are supposed to have molested Zarina (PW-1), wife of Joinus (deceased). Thereafter, the police party tied Joinus (deceased) to an electric pole outside and was beaten by the police personnel with sticks. Later Joinus (deceased) and his other family members were taken to various locations including Rani Kothi, Hill Top restaurant wherein he was given beatings intermittently. At about 3.55 AM he was brought back to the police station, wherein he was locked-up with two other cell mates.” On the next day, Jonius was found dead. In the morning of 24.06.1993 at 7:30 AM, on duty police constables found Joinus (deceased) to be motionless and on examination he was found to be not breathing. The Trial Court convicted these police officers and sentenced them to 3 years imprisonment. The High Court upheld conviction under Section 330 IPC.


                          Simply put, one of the issues raised was whether the incident amounted to murder so as to attract Section 302 of IPC? Para 16 points out that, “It is a matter of record that both the courts below have taken a concurrent view that the crime narrated above did not amount to culpable homicide as the cause of death was asphyxiation and there was nothing on record to prove that the injuries were the cause of the death. It is well settled that in order to be called a murder, it needs to be culpable homicide in the first place, that is to say all murders are culpable homicides, but the vice-versa may not be true in all cases. Therefore, we need to ascertain whether a case of culpable homicide is made out herein in the first place.” Perusing the evidence on record, the court held that the casual link between the injuries caused to the deceased by the erring officers and the death is not connected.


                                     It would be pertinent to mention here that the first accused police officer had died and the proceedings against him had abated. The other accused cops pleaded that they were merely executing the orders of the first accused. In this regard, the Bench said: “It is not merely that the accused-appellants have to prove that they have followed the order of the superior officer (accused A-1), rather they need to also prove to the Court that the aforesaid appellants bonafidely believed that the orders issued by accused A-1 were legal.


                               Observing that this argument is taken only before the Apex Court, the Bench said that, “It was not even their case from the beginning that the accused-appellants were not aware of facts and circumstances, rather all of them started out as an investigation party with full knowledge and participation. On the perusal of the record, we may note that this argument is only taken before this court, to seek a re-trial and such an attempt cannot be taken into consideration herein.”


                      It cannot be lost on us that the Bench of Apex Court clearly and convincingly observes in para 30 that, “From the facts portrayed it is clear that the police knew the identity of the deceased was different from the person, they wanted to investigate initially. The manner in which the deceased and his family members were taken into custody reflects pure act of lawlessness and does not befit the conduct of the Police.” Furthermore, in para 32, the Bench noted that, “The factual narration of the events portrayed herein narrate a spiteful events of police excessiveness. The motive to falsely implicate Joinus for a crime he was alien to was not befitting the police officers investigating crimes. The manner in which Joinus was taken during the late night from his house for investigation ignores the basic rights this country has guaranteed its citizen. It is on record that injuries caused to the individual were in furtherance of extracting a confession. The malafide intention of the officers-accused to undertake such action are writ large from the above narration, which does not require further elaboration.”  


                   While favouring stringent punishment for the policemen, the Supreme Court Bench in para 33 minced no words in launching a scathing attack on them as it observed that, “As the police, in this case, are the violators of law, who had the primary responsibility to protect and uphold law, thereby mandating the punishment for such violation to be proportionately stringent so as to have effective deterrent effect and instill confidence in the society. It may not be out of context to remind that the motto of Maharashtra State Police is “Sadkrishnaya Khalanighrahanaya” (Sanskrit: “To protect good and to Punish evil”), which needs to be respected. Those, who are called upon to administer the criminal law, must bear, in mind, that they have a duty not merely to the individual accused before them, but also to the State and to the community at large. Such incidents involving police usually tend to deplete the confidence in our criminal justice system much more than those incidents involving private individuals. We must additionally factor this aspect while imposing an appropriate punishment to the accused herein.” Furthermore, the Bench while modifying and enhancing the sentence imposed to seven years imprisonment stated explicitly and elegantly that, “In the facts and circumstances of this case, the punishment of three-year imprisonment imposed by the Trial Court under Section 330 of IPC, would be grossly insufficient and disproportional. We deem it appropriate to increase the term of sentence to maximum imposable period under Section 330 of IPC i.e., seven years of rigorous imprisonment while maintaining the fine imposed by the Trial Court.”


                          All said and done, it has to be said that the Supreme Court in a landmark and laudable decision has very rightly enhanced the punishment for policemen from just three years to seven years! Seven years is the maximum imposable period under Section 330 of IPC under which the policemen were charged! They deserved just no leniency as they were squarely responsible for the untimely death of Joinus who was beaten mercilessly for no fault of his! There can be no denying or disputing it!  


Courtesy/By: Sanjeev Sirohi  |  08 Sep 2018     Views:2361

Articles Updates

“SPPU Hosts National Seminar on 75 Years of the ...
16 Sep 2025     Views:187
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:1585
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024     Views:1423
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:1624
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:1521
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024     Views:2318
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024     Views:1560
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023     Views:4991
The Legal Depth of Cryptocurrency....
14 May 2022     Views:5820
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022     Views:6082
When is a Deposition Summary used?...
13 May 2022     Views:6176
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022     Views:6253
International customary law – a study of the Ang...
20 Feb 2022     Views:10749
How to Have an Essay Written for Free?...
10 Feb 2022     Views:5704
How to maximise a law firm’s success with a virt...
28 Dec 2021     Views:5983
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021     Views:5908
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021     Views:6225
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021     Views:3497
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021     Views:3106
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021     Views:2711
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020     Views:5585
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020     Views:22057
Presumptions in Evidence Law...
04 May 2020     Views:8817
Unique use of Technology during covid-19 pandemic...
30 Apr 2020     Views:5165
45 days interim bail granted to under- trial priso...
29 Apr 2020     Views:4749
DOCTRINE OF RES GESTAE...
27 Apr 2020     Views:9473
Rights of the LGBTQI community- a long road ahead....
26 Apr 2020     Views:4515
Measures to protect women against domestic violenc...
26 Apr 2020     Views:4320
United Nations Environment Programme (UNEP)...
25 Apr 2020     Views:5413
United Nations Convention to Combat Desertificatio...
24 Apr 2020     Views:4131
Increase in Cyberbullying during COVID-19...
24 Apr 2020     Views:2413
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020     Views:3236
Doctrine of lifting of corporate veil...
23 Apr 2020     Views:2794
Meaning of Legal Pluralism...
23 Apr 2020     Views:2459
Once a mortgage, always a mortgage...
23 Apr 2020     Views:57029
Euthanasia- Meaning and Legality in India...
23 Apr 2020     Views:2349
Judicial activism and Judicial restraint...
22 Apr 2020     Views:2511
Concept of Insider Trading under Investment Law...
22 Apr 2020     Views:2666
Need for Legal Awareness...
22 Apr 2020     Views:2651
Is Extradition a Legal Duty of State? ...
22 Apr 2020     Views:6965
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020     Views:2142
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020     Views:2148
Uniform Civil code...
22 Apr 2020     Views:2234
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020     Views:32345
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020     Views:6986
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020     Views:3752
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020     Views:6503
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020     Views:11367
Concept of conciliation...
19 Apr 2020     Views:3923
White collar crimes in India...
19 Apr 2020     Views:3306
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020     Views:7899
Relationship between International Law and Municip...
18 Apr 2020     Views:55508
International Labour Organization (ILO)...
18 Apr 2020     Views:2447
How is the Law arena affected by COVID-19?...
18 Apr 2020     Views:2004
Motor Vehicle Insurance Law...
18 Apr 2020     Views:2294
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020     Views:2459
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020     Views:2252
Difference between Kidnapping and Abduction...
17 Apr 2020     Views:3985
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020     Views:1526
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020     Views:6971
Corruption laws in India ...
16 Apr 2020     Views:2369
ADVERTISING LAWS IN INDIA...
16 Apr 2020     Views:2730
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020     Views:2357
Business Laws in India...
15 Apr 2020     Views:3973
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020     Views:13041
International Committee of the Red Cross...
14 Apr 2020     Views:2269
National Company Law Tribunal...
14 Apr 2020     Views:2355
FOOD ADULTERATION...
13 Apr 2020     Views:3883
The United Nations Rules for the Protection of Juv...
13 Apr 2020     Views:5211
Environmental Protection Act, 1986...
12 Apr 2020     Views:2982
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020     Views:11329
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020     Views:2076
Introduction to Income Tax Act, 1961...
11 Apr 2020     Views:6925
DEMOCRACY IN INDIA...
10 Apr 2020     Views:2883
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020     Views:2919
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020     Views:3262
How is Absolute Liability different from Strict Li...
09 Apr 2020     Views:26730
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020     Views:5607
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020     Views:2306
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020     Views:34199
What should be given primary importance, Human Rig...
08 Apr 2020     Views:2280
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020     Views:7453
Convention on the Elimination of All Forms of Disc...
07 Apr 2020     Views:2300
Legal Rights of Students in India...
07 Apr 2020     Views:4354
International Covenant on Civil and Political...
06 Apr 2020     Views:2290
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020     Views:3003
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020     Views:20482
Convention on Prevention and Punishment of the Cri...
06 Apr 2020     Views:2174
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020     Views:2148
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020     Views:1565
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020     Views:2452
Bailment...
05 Apr 2020     Views:2849
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020     Views:2451
Marital Rape...
05 Apr 2020     Views:1997
Insolvency and Bankruptcy Bill ...
05 Apr 2020     Views:1957
Manual Scavenging ...
05 Apr 2020     Views:1893
How serious can Online Abuse be?...
05 Apr 2020     Views:1977
Cognizable and non cognizable offences...
05 Apr 2020     Views:7674
Legal Aid In India ...
05 Apr 2020     Views:2338
Basic Structure Doctrine...
05 Apr 2020     Views:2173
Medical Negligence...
05 Apr 2020     Views:1880
Consumer Protection Act, 2019...
05 Apr 2020     Views:2261
Legality of Cryptocurrency in India...
05 Apr 2020     Views:2433
Intimate Partner Violence...
05 Apr 2020     Views:2067
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020     Views:1877
International Humanitarian Law...
05 Apr 2020     Views:1966
What rights do a disabled person in India have? ...
05 Apr 2020     Views:2406
Universal Declaration of Human Rights...
03 Apr 2020     Views:2266
What is the National Security Act being slapped on...
03 Apr 2020     Views:1999
False News- another epidemic?...
02 Apr 2020     Views:2112
Commercial laws in India a Bird's-eye view...
02 Apr 2020     Views:9576
All About Suo Moto Proceedings...
02 Apr 2020     Views:2366
Intellectual Property Rights...
02 Apr 2020     Views:2079
Alternate Dispute Resolution...
02 Apr 2020     Views:2084
Types of E-commerce Models ...
02 Apr 2020     Views:2066
'Intermeddler' as a Legal Representative under the...
01 Apr 2020     Views:10719
Right to health- A fundamental right...
31 Mar 2020     Views:2174
What is a Green Bond? ...
31 Mar 2020     Views:1971
Defamation...
31 Mar 2020     Views:2043
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020     Views:2230
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020     Views:3992
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020     Views:1944
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020     Views:1958
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020     Views:2289
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020     Views:3071
International Court of Justice...
28 Mar 2020     Views:2372
Feminist Jurisprudence...
27 Mar 2020     Views:2492
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020     Views:2661
Covid-19 fostered Racism ...
26 Mar 2020     Views:2054
Mercy Petition: The Process ...
26 Mar 2020     Views:3359
WTO Work Programme on E-Commerce ...
26 Mar 2020     Views:2170
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020     Views:2691
Prison reforms...
26 Mar 2020     Views:2006
How far has the LGBTQI community come?...
26 Mar 2020     Views:2224
Public Interest Litigation...
26 Mar 2020     Views:2247
The Right to information Act- Still a right or not...
25 Mar 2020     Views:2263
Legalization of Marijuana...
25 Mar 2020     Views:2090
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020     Views:1973
The History of Magna Carta...
25 Mar 2020     Views:2895
Introduction to Child Rights in India...
25 Mar 2020     Views:6803
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020     Views:4552
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020     Views:2481
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020     Views:2688
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020     Views:2730
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020     Views:2653
CORPORATE GOVERNANCE...
21 Jan 2020     Views:2745
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020     Views:3237
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020     Views:2665
NOTE ON ARTICLE 370...
17 Jan 2020     Views:2603
Rape and Indian laws ...
13 Jan 2020     Views:3272
An overview on Drugs Law...
13 Jan 2020     Views:2797
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020     Views:5761
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020     Views:6510
Women Prisoners ...
23 Dec 2019     Views:2827
Child Care Institutions and its Judicial Interpret...
23 Dec 2019     Views:2933
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019     Views:2558
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019     Views:2841
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019     Views:3393
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019     Views:36184
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019     Views:4751
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019     Views:2517
Human Rights Of Women Must Also Be Respected...
09 Dec 2019     Views:2517
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019     Views:2607
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019     Views:3245
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019     Views:2221
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019     Views:2278
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019     Views:2582
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019     Views:3538
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019     Views:2841
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019     Views:4710
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019     Views:2640
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019     Views:2908
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019     Views:2344
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019     Views:1893
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019     Views:2282
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019     Views:2211
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019     Views:1942
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019     Views:2065
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019     Views:2894
Institutional Independence, Financial Autonomy Int...
28 Aug 2019     Views:1977
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019     Views:2239
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019     Views:1988
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019     Views:2230
Chidambaram Getting No Respite From Courts...
23 Aug 2019     Views:1886
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019     Views:5361
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019     Views:5609
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019     Views:3047
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019     Views:2063
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019     Views:2161
Don't politicize demolition of temples: SC...
16 Aug 2019     Views:5609
Madras Christian College - female students sexuall...
16 Aug 2019     Views:5219
Charged for employing triple talaq...
16 Aug 2019     Views:2937
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019     Views:2870
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019     Views:2771
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019     Views:2190
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019     Views:2080
Madras HC issues directions upon Officers to check...
14 Aug 2019     Views:2585
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019     Views:2121
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019     Views:2188
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019     Views:2314
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019     Views:2171
Prohibitory Steps taken against Students for Consu...
13 Aug 2019     Views:2206
Basic Amenities to Traffic Personnel ...
12 Aug 2019     Views:2007
Madras HC upholds the appointment notification of ...
12 Aug 2019     Views:2113
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019     Views:2132
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019     Views:2089
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019     Views:2213
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019     Views:2050
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019     Views:2309
Transitory Committee to be formed for Indian Arche...
11 Aug 2019     Views:2097
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019     Views:2026
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019     Views:1992
M Kavitha’s suspension to be reviewed...
09 Aug 2019     Views:2737
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019     Views:2168
Regulation of Online streaming contents out of the...
09 Aug 2019     Views:2103
Constitution Cannot Be Above Country Come What May...
09 Aug 2019     Views:2087
Ocean waves to be our new energy source...
08 Aug 2019     Views:2500
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019     Views:2407
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019     Views:1457
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:3565
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:2370
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:2285
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1590
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:2127
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:2317
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:2228
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:2321
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019     Views:2255
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:2509
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:2074
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1877
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:2267
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1851
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:2052
Special Olympics International Football Championsh...
03 Aug 2019     Views:1983
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2646
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:2394
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2646
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1671
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:2016
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:2071
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:6334
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2921
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:2069
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:2107
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:2366
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:2068
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:2082
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1977
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:2316
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:2537
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1990
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:2117
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1903
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:2607
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1453
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:2133
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2988
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:3325
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:3333
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:3464
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1953
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:2227
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:5727
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:3329
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:2465
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2821
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:6287
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:2213
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:9645
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1601
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:2298
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:2012
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019     Views:3784
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1631
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1944
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:4099
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:4957
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:9039
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:7417
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:2369
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:2124
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2715
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2865
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2469
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2491
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1998
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:2477
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2680
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3686
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:3419
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3715
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1656
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:2205
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3828
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:3135
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3798
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:3038
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2788
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:3357
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2129
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2738
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2805
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:3352
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:2302
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:2194
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:2053
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:7315
Quick Divorce in India...
21 Jan 2019     Views:2188
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:2391
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:12598
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:4426
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:2163
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2667
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:2839
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:3227
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3353
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018     Views:2439
recheck...
19 Dec 2018     Views:2964
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:2565
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:2884
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:3013
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:3030
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2921
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:5222
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:2163
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:2266
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:2140
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:2051
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3746
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:2529
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:3313
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:3085
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:4401
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:3440
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:2320
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:3393
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:2563
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:2307
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2828
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2687
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:3021
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3809
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4789
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2583
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:2341
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:2426
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:2361
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:2517
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2857
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3719
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:2424
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2922
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2664
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:2372
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:2534
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:2530
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2650
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2699
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2685
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:3003
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2954
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:2506
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:2624
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:2434
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3827
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3795
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3654
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2937
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:2278
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:2232
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2765
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2735
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:2489
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4890
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3930
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:3215
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2796
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:2193
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:2084
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:2277
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:2123
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:3280
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2711
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:3083
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3739
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2818
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2835
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:2380
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:2112
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:2324
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:4147
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:2147
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:3575
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:2069
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:2430
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:2338
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:2513
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2698
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:2514
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:2206
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:2363
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:2144
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:2079
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:2237
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2757
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:2239
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:2132
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:3601
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:2154
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:2383
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:2119
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:2144
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2740
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:2246
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:2258
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:2308
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2874
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2691
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:2326
humanity...
13 Jan 2018     Views:2073
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:2132
Right to Know...
05 Jan 2018     Views:2623
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2826
Enviornment protection is for saving universe...
28 Dec 2017     Views:2094
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1860
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:2207
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:3127
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1801
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:3150
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:2206
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017     Views:2206
2G Scam : The 2G Scam and much more...
26 Dec 2017     Views:2941
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017     Views:1884
Motherhood or Employment- the judicial perspective...
26 Dec 2017     Views:2384

Most Read Articles

  • Once a mortgage, always a mortgage
    On 23 Apr 2020    Views:57029
  • Relationship between International Law and Municipal Law
    On 18 Apr 2020    Views:55508
  • Montesquieu’s Theory of Separation of Powers: How it has been adopted in India
    On 10 Dec 2019    Views:36184
  • Why Indian Constitution is called Quasi-federal?
    On 08 Apr 2020    Views:34199
  • VETO POWER AND DOUBLE VETO POWER
    On 20 Apr 2020    Views:32345
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims
Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.