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
Latest Articles
Articles Updates
“SPPU Hosts National Seminar on 75 Years of the ...
16 Sep 2025
Views:1284
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024
Views:3147
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024
Views:2756
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024
Views:2889
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024
Views:2823
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024
Views:4049
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024
Views:3132
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023
Views:6942
The Legal Depth of Cryptocurrency....
14 May 2022
Views:7597
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022
Views:7922
When is a Deposition Summary used?...
13 May 2022
Views:7679
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022
Views:7455
International customary law – a study of the Ang...
20 Feb 2022
Views:12384
How to Have an Essay Written for Free?...
10 Feb 2022
Views:6829
How to maximise a law firm’s success with a virt...
28 Dec 2021
Views:7132
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021
Views:6746
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021
Views:7326
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021
Views:4496
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021
Views:3992
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021
Views:3579
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020
Views:6610
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020
Views:23211
Presumptions in Evidence Law...
04 May 2020
Views:9944
Unique use of Technology during covid-19 pandemic...
30 Apr 2020
Views:6077
45 days interim bail granted to under- trial priso...
29 Apr 2020
Views:5622
DOCTRINE OF RES GESTAE...
27 Apr 2020
Views:10682
Rights of the LGBTQI community- a long road ahead....
26 Apr 2020
Views:5503
Measures to protect women against domestic violenc...
26 Apr 2020
Views:5131
United Nations Environment Programme (UNEP)...
25 Apr 2020
Views:6568
United Nations Convention to Combat Desertificatio...
24 Apr 2020
Views:4998
Increase in Cyberbullying during COVID-19...
24 Apr 2020
Views:3083
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020
Views:4046
Doctrine of lifting of corporate veil...
23 Apr 2020
Views:3521
Meaning of Legal Pluralism...
23 Apr 2020
Views:3232
Once a mortgage, always a mortgage...
23 Apr 2020
Views:58853
Euthanasia- Meaning and Legality in India...
23 Apr 2020
Views:3087
Judicial activism and Judicial restraint...
22 Apr 2020
Views:3210
Concept of Insider Trading under Investment Law...
22 Apr 2020
Views:3338
Need for Legal Awareness...
22 Apr 2020
Views:3392
Is Extradition a Legal Duty of State? ...
22 Apr 2020
Views:7963
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020
Views:2849
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020
Views:2739
Uniform Civil code...
22 Apr 2020
Views:2823
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020
Views:35059
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020
Views:7721
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020
Views:4426
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020
Views:7241
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020
Views:12277
Concept of conciliation...
19 Apr 2020
Views:4571
White collar crimes in India...
19 Apr 2020
Views:3914
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020
Views:8528
Relationship between International Law and Municip...
18 Apr 2020
Views:56800
International Labour Organization (ILO)...
18 Apr 2020
Views:3042
How is the Law arena affected by COVID-19?...
18 Apr 2020
Views:2601
Motor Vehicle Insurance Law...
18 Apr 2020
Views:2926
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020
Views:3105
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020
Views:2806
Difference between Kidnapping and Abduction...
17 Apr 2020
Views:4713
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020
Views:1867
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020
Views:7746
Corruption laws in India ...
16 Apr 2020
Views:2990
ADVERTISING LAWS IN INDIA...
16 Apr 2020
Views:3345
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020
Views:3038
Business Laws in India...
15 Apr 2020
Views:4694
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020
Views:13740
International Committee of the Red Cross...
14 Apr 2020
Views:2842
National Company Law Tribunal...
14 Apr 2020
Views:2974
FOOD ADULTERATION...
13 Apr 2020
Views:4785
The United Nations Rules for the Protection of Juv...
13 Apr 2020
Views:5978
Environmental Protection Act, 1986...
12 Apr 2020
Views:3618
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020
Views:12196
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020
Views:2689
Introduction to Income Tax Act, 1961...
11 Apr 2020
Views:7607
DEMOCRACY IN INDIA...
10 Apr 2020
Views:3468
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020
Views:3609
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020
Views:4002
How is Absolute Liability different from Strict Li...
09 Apr 2020
Views:27677
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020
Views:6469
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020
Views:2945
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020
Views:35193
What should be given primary importance, Human Rig...
08 Apr 2020
Views:2892
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020
Views:8533
Convention on the Elimination of All Forms of Disc...
07 Apr 2020
Views:3035
Legal Rights of Students in India...
07 Apr 2020
Views:5212
International Covenant on Civil and Political...
06 Apr 2020
Views:3050
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020
Views:3478
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020
Views:21422
Convention on Prevention and Punishment of the Cri...
06 Apr 2020
Views:2904
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020
Views:2772
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020
Views:1837
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020
Views:3030
Bailment...
05 Apr 2020
Views:3615
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020
Views:3123
Marital Rape...
05 Apr 2020
Views:2623
Insolvency and Bankruptcy Bill ...
05 Apr 2020
Views:2572
Manual Scavenging ...
05 Apr 2020
Views:2548
How serious can Online Abuse be?...
05 Apr 2020
Views:2524
Cognizable and non cognizable offences...
05 Apr 2020
Views:8624
Legal Aid In India ...
05 Apr 2020
Views:2967
Basic Structure Doctrine...
05 Apr 2020
Views:2794
Medical Negligence...
05 Apr 2020
Views:2502
Consumer Protection Act, 2019...
05 Apr 2020
Views:3047
Legality of Cryptocurrency in India...
05 Apr 2020
Views:3041
Intimate Partner Violence...
05 Apr 2020
Views:2676
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020
Views:2436
International Humanitarian Law...
05 Apr 2020
Views:2615
What rights do a disabled person in India have? ...
05 Apr 2020
Views:3134
Universal Declaration of Human Rights...
03 Apr 2020
Views:2842
What is the National Security Act being slapped on...
03 Apr 2020
Views:2596
False News- another epidemic?...
02 Apr 2020
Views:2671
Commercial laws in India a Bird's-eye view...
02 Apr 2020
Views:10474
All About Suo Moto Proceedings...
02 Apr 2020
Views:3114
Intellectual Property Rights...
02 Apr 2020
Views:2661
Alternate Dispute Resolution...
02 Apr 2020
Views:2772
Types of E-commerce Models ...
02 Apr 2020
Views:2700
'Intermeddler' as a Legal Representative under the...
01 Apr 2020
Views:12592
Right to health- A fundamental right...
31 Mar 2020
Views:2861
What is a Green Bond? ...
31 Mar 2020
Views:2565
Defamation...
31 Mar 2020
Views:2671
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020
Views:2850
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020
Views:4772
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020
Views:2514
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020
Views:2586
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020
Views:2896
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020
Views:3792
International Court of Justice...
28 Mar 2020
Views:3027
Feminist Jurisprudence...
27 Mar 2020
Views:3142
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020
Views:3297
Covid-19 fostered Racism ...
26 Mar 2020
Views:2604
Mercy Petition: The Process ...
26 Mar 2020
Views:4111
WTO Work Programme on E-Commerce ...
26 Mar 2020
Views:2762
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020
Views:3339
Prison reforms...
26 Mar 2020
Views:2598
How far has the LGBTQI community come?...
26 Mar 2020
Views:2860
Public Interest Litigation...
26 Mar 2020
Views:2852
The Right to information Act- Still a right or not...
25 Mar 2020
Views:2863
Legalization of Marijuana...
25 Mar 2020
Views:2630
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020
Views:2540
The History of Magna Carta...
25 Mar 2020
Views:3465
Introduction to Child Rights in India...
25 Mar 2020
Views:7670
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020
Views:5159
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020
Views:3143
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020
Views:3352
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020
Views:3424
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020
Views:3219
CORPORATE GOVERNANCE...
21 Jan 2020
Views:3473
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020
Views:3875
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020
Views:3290
NOTE ON ARTICLE 370...
17 Jan 2020
Views:3319
Rape and Indian laws ...
13 Jan 2020
Views:3954
An overview on Drugs Law...
13 Jan 2020
Views:3624
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020
Views:6590
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020
Views:7396
Women Prisoners ...
23 Dec 2019
Views:3451
Child Care Institutions and its Judicial Interpret...
23 Dec 2019
Views:3631
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019
Views:3219
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019
Views:3444
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019
Views:4090
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019
Views:38022
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019
Views:5617
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019
Views:3072
Human Rights Of Women Must Also Be Respected...
09 Dec 2019
Views:3159
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019
Views:3220
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019
Views:4006
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019
Views:2826
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019
Views:2830
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019
Views:3202
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019
Views:4019
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019
Views:3444
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019
Views:5637
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019
Views:3275
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019
Views:3514
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019
Views:2960
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019
Views:2265
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019
Views:2873
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019
Views:2914
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019
Views:2526
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019
Views:2621
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019
Views:3529
Institutional Independence, Financial Autonomy Int...
28 Aug 2019
Views:2521
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019
Views:2881
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019
Views:2608
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019
Views:2875
Chidambaram Getting No Respite From Courts...
23 Aug 2019
Views:2428
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019
Views:6389
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019
Views:6680
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019
Views:3660
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019
Views:2591
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019
Views:2787
Don't politicize demolition of temples: SC...
16 Aug 2019
Views:6626
Madras Christian College - female students sexuall...
16 Aug 2019
Views:6149
Charged for employing triple talaq...
16 Aug 2019
Views:3547
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019
Views:3502
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019
Views:3393
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019
Views:2813
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019
Views:2667
Madras HC issues directions upon Officers to check...
14 Aug 2019
Views:3170
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019
Views:2702
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019
Views:2503
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019
Views:2982
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019
Views:2752
Prohibitory Steps taken against Students for Consu...
13 Aug 2019
Views:2866
Basic Amenities to Traffic Personnel ...
12 Aug 2019
Views:2604
Madras HC upholds the appointment notification of ...
12 Aug 2019
Views:2692
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019
Views:2709
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019
Views:2744
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019
Views:2785
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019
Views:2599
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019
Views:2952
Transitory Committee to be formed for Indian Arche...
11 Aug 2019
Views:2700
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019
Views:2612
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019
Views:2554
M Kavitha’s suspension to be reviewed...
09 Aug 2019
Views:3314
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019
Views:2787
Regulation of Online streaming contents out of the...
09 Aug 2019
Views:2706
Constitution Cannot Be Above Country Come What May...
09 Aug 2019
Views:2659
Ocean waves to be our new energy source...
08 Aug 2019
Views:3100
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019
Views:2989
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019
Views:1763
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019
Views:4185
Study of Lakes to be Conducted by NEERI...
07 Aug 2019
Views:2958
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019
Views:2865
Whatsapp's fight against interference with User-Pr...
07 Aug 2019
Views:1961
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019
Views:2718
High Court of Karnataka set aside the retirement o...
07 Aug 2019
Views:2937
Study of Lakes to be Conducted by NEERI...
06 Aug 2019
Views:2750
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019
Views:2915
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019
Views:2815
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019
Views:3137
Madras HC corrects the computation error of Motor ...
05 Aug 2019
Views:2625
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019
Views:2256
Diocese of Tanjore Society School gets relief from...
04 Aug 2019
Views:2889
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019
Views:2251
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019
Views:2596
Special Olympics International Football Championsh...
03 Aug 2019
Views:2547
Concession to be given to disabled persons appeari...
03 Aug 2019
Views:3239
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019
Views:2976
Karnataka High Court on the condition of Roads...
02 Aug 2019
Views:3251
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019
Views:1991
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019
Views:2594
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019
Views:2616
Abolition of Colonial Decorum in Courts...
01 Aug 2019
Views:6939
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019
Views:3655
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019
Views:2687
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019
Views:2730
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019
Views:3229
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019
Views:2660
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019
Views:2647
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019
Views:2575
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019
Views:2860
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019
Views:3100
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019
Views:2586
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019
Views:2722
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019
Views:2493
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019
Views:3277
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019
Views:1744
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019
Views:2704
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019
Views:3608
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019
Views:4009
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019
Views:3967
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019
Views:4213
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019
Views:2557
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019
Views:2796
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019
Views:7040
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019
Views:4134
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019
Views:3094
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019
Views:3505
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019
Views:6898
Why Should UP Have Least High Court Benches In Ind...
20 May 2019
Views:2884
Successive Bail Applications Should Be Placed Befo...
20 May 2019
Views:10649
“Drop This Episode From Your Minds And Gossipsâ€...
20 May 2019
Views:1976
Is The Criticism Of In-House Procedure Justified?...
20 May 2019
Views:2863
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019
Views:2584
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019
Views:4422
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019
Views:1991
No New Appointments To Be Made From In-Service Can...
18 May 2019
Views:2491
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019
Views:4835
Nations Must Make Gun Laws More Stricter...
04 Apr 2019
Views:5865
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019
Views:10828
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019
Views:8837
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019
Views:2949
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019
Views:2730
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019
Views:3339
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019
Views:3458
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019
Views:2939
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019
Views:2984
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019
Views:2575
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019
Views:3065
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019
Views:3066
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019
Views:4375
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019
Views:4064
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019
Views:4381
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019
Views:1976
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019
Views:2810
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019
Views:4587
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019
Views:3813
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019
Views:4530
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019
Views:3651
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019
Views:3221
Death Sentence Only When The Alternative Option Is...
04 Feb 2019
Views:3999
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019
Views:2426
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019
Views:3351
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019
Views:3426
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019
Views:3960
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019
Views:2940
Can a Economic offender can escape by surrendering...
22 Jan 2019
Views:2786
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019
Views:2639
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019
Views:8334
Quick Divorce in India...
21 Jan 2019
Views:2814
4 Important things to file Divorce in Chennai...
21 Jan 2019
Views:3069
How to get Divorce for Muslim Men ...
21 Jan 2019
Views:13280
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019
Views:5372
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019
Views:2739
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019
Views:3042
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019
Views:3447
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018
Views:3806
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018
Views:3754
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018
Views:3056
recheck...
19 Dec 2018
Views:3508
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018
Views:3230
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018
Views:3551
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018
Views:3719
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018
Views:3678
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018
Views:3546
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018
Views:5925
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018
Views:2704
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018
Views:2767
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018
Views:2747
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018
Views:2596
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018
Views:4580
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018
Views:3216
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018
Views:4013
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018
Views:3667
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018
Views:5068
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018
Views:4070
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018
Views:2880
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018
Views:4172
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018
Views:3142
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018
Views:2880
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018
Views:3512
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018
Views:3255
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018
Views:3582
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018
Views:4502
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018
Views:5497
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018
Views:3036
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018
Views:2952
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018
Views:3056
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018
Views:2903
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018
Views:3115
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018
Views:3533
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018
Views:4329
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018
Views:3045
Uttarakhand HC Issues Directions For Conserving â€...
28 Aug 2018
Views:3521
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018
Views:3246
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018
Views:2968
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018
Views:3166
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018
Views:3102
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018
Views:3288
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018
Views:3307
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018
Views:3351
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018
Views:3610
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018
Views:3594
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018
Views:3103
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018
Views:3244
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018
Views:3036
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018
Views:4413
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018
Views:4428
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018
Views:4259
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018
Views:3649
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018
Views:2879
SC Finally Decides Master Of Roster Case...
23 Jul 2018
Views:2800
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018
Views:3529
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018
Views:3358
Why Centre is Providing Security For Separatists B...
23 Jul 2018
Views:3055
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018
Views:5622
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018
Views:4595
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018
Views:3801
Have A Functional National Law University Within 3...
05 Jul 2018
Views:3446
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018
Views:2746
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018
Views:2610
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018
Views:2942
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018
Views:2722
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018
Views:3895
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018
Views:3278
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018
Views:3655
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018
Views:4412
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018
Views:3376
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018
Views:3371
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018
Views:2969
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018
Views:2741
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018
Views:2867
Probation Period To Count For New Civil Servants B...
01 Jun 2018
Views:4949
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018
Views:2719
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018
Views:4168
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018
Views:2617
Make BCCI A Public Body: Law Panel...
01 Jun 2018
Views:3028
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018
Views:2924
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018
Views:3119
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018
Views:3380
People Of Karnataka Should Worship Congress...
01 Jun 2018
Views:3071
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018
Views:2750
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018
Views:2947
Why No Death Or Life Term For Corruption?...
19 Feb 2018
Views:2725
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018
Views:2613
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018
Views:2820
Finance Act 2018 and Customs Act 1962...
18 Feb 2018
Views:3506
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018
Views:2850
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018
Views:2677
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018
Views:4296
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018
Views:2698
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018
Views:2967
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018
Views:2661
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018
Views:2722
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018
Views:3274
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018
Views:2821
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018
Views:2890
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018
Views:2892
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018
Views:3582
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018
Views:3417
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018
Views:2895
humanity...
13 Jan 2018
Views:2643
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018
Views:2678
Right to Know...
05 Jan 2018
Views:3275
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017
Views:3481
Enviornment protection is for saving universe...
28 Dec 2017
Views:2647
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017
Views:2157
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017
Views:2825
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017
Views:4044
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017
Views:2142
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017
Views:3790
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017
Views:2783
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017
Views:2535
2G Scam : The 2G Scam and much more...
26 Dec 2017
Views:3564
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017
Views:2186
Motherhood or Employment- the judicial perspective...
26 Dec 2017
Views:2936
86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
Law Students Network