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
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024
Views:559
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024
Views:665
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024
Views:850
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024
Views:760
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024
Views:940
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024
Views:787
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023
Views:4193
The Legal Depth of Cryptocurrency....
14 May 2022
Views:5031
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022
Views:5253
When is a Deposition Summary used?...
13 May 2022
Views:5326
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022
Views:5484
International customary law – a study of the Ang...
20 Feb 2022
Views:9862
How to Have an Essay Written for Free?...
10 Feb 2022
Views:4944
How to maximise a law firm’s success with a virt...
28 Dec 2021
Views:5248
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021
Views:5656
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021
Views:5490
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021
Views:2804
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021
Views:2444
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021
Views:2003
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020
Views:4903
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020
Views:21271
Presumptions in Evidence Law...
04 May 2020
Views:8136
Unique use of Technology during covid-19 pandemic...
30 Apr 2020
Views:4530
45 days interim bail granted to under- trial priso...
29 Apr 2020
Views:4063
DOCTRINE OF RES GESTAE...
27 Apr 2020
Views:8747
Rights of the LGBTQI community- a long road ahead....
26 Apr 2020
Views:3862
Measures to protect women against domestic violenc...
26 Apr 2020
Views:3683
United Nations Environment Programme (UNEP)...
25 Apr 2020
Views:4714
United Nations Convention to Combat Desertificatio...
24 Apr 2020
Views:3492
Increase in Cyberbullying during COVID-19...
24 Apr 2020
Views:1823
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020
Views:2600
Doctrine of lifting of corporate veil...
23 Apr 2020
Views:2156
Meaning of Legal Pluralism...
23 Apr 2020
Views:1818
Once a mortgage, always a mortgage...
23 Apr 2020
Views:55899
Euthanasia- Meaning and Legality in India...
23 Apr 2020
Views:1734
Judicial activism and Judicial restraint...
22 Apr 2020
Views:1876
Concept of Insider Trading under Investment Law...
22 Apr 2020
Views:2073
Need for Legal Awareness...
22 Apr 2020
Views:2024
Is Extradition a Legal Duty of State? ...
22 Apr 2020
Views:6238
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020
Views:1513
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020
Views:1539
Uniform Civil code...
22 Apr 2020
Views:1621
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020
Views:30479
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020
Views:6295
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020
Views:3132
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020
Views:5876
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020
Views:10693
Concept of conciliation...
19 Apr 2020
Views:3314
White collar crimes in India...
19 Apr 2020
Views:2690
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020
Views:7665
Relationship between International Law and Municip...
18 Apr 2020
Views:54674
International Labour Organization (ILO)...
18 Apr 2020
Views:1808
How is the Law arena affected by COVID-19?...
18 Apr 2020
Views:1422
Motor Vehicle Insurance Law...
18 Apr 2020
Views:1702
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020
Views:1800
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020
Views:1645
Difference between Kidnapping and Abduction...
17 Apr 2020
Views:3374
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020
Views:1411
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020
Views:6256
Corruption laws in India ...
16 Apr 2020
Views:1791
ADVERTISING LAWS IN INDIA...
16 Apr 2020
Views:2066
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020
Views:1766
Business Laws in India...
15 Apr 2020
Views:3363
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020
Views:12345
International Committee of the Red Cross...
14 Apr 2020
Views:1675
National Company Law Tribunal...
14 Apr 2020
Views:1765
FOOD ADULTERATION...
13 Apr 2020
Views:3217
The United Nations Rules for the Protection of Juv...
13 Apr 2020
Views:4481
Environmental Protection Act, 1986...
12 Apr 2020
Views:2348
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020
Views:10621
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020
Views:1488
Introduction to Income Tax Act, 1961...
11 Apr 2020
Views:6273
DEMOCRACY IN INDIA...
10 Apr 2020
Views:2280
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020
Views:2295
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020
Views:2623
How is Absolute Liability different from Strict Li...
09 Apr 2020
Views:25985
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020
Views:4712
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020
Views:1680
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020
Views:33244
What should be given primary importance, Human Rig...
08 Apr 2020
Views:1683
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020
Views:6380
Convention on the Elimination of All Forms of Disc...
07 Apr 2020
Views:1713
Legal Rights of Students in India...
07 Apr 2020
Views:3739
International Covenant on Civil and Political...
06 Apr 2020
Views:1608
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020
Views:2819
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020
Views:19295
Convention on Prevention and Punishment of the Cri...
06 Apr 2020
Views:1561
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020
Views:1554
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020
Views:1464
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020
Views:1826
Bailment...
05 Apr 2020
Views:2189
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020
Views:1871
Marital Rape...
05 Apr 2020
Views:1403
Insolvency and Bankruptcy Bill ...
05 Apr 2020
Views:1364
Manual Scavenging ...
05 Apr 2020
Views:1308
How serious can Online Abuse be?...
05 Apr 2020
Views:1378
Cognizable and non cognizable offences...
05 Apr 2020
Views:6938
Legal Aid In India ...
05 Apr 2020
Views:1722
Basic Structure Doctrine...
05 Apr 2020
Views:1569
Medical Negligence...
05 Apr 2020
Views:1310
Consumer Protection Act, 2019...
05 Apr 2020
Views:1590
Legality of Cryptocurrency in India...
05 Apr 2020
Views:1813
Intimate Partner Violence...
05 Apr 2020
Views:1449
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020
Views:1315
International Humanitarian Law...
05 Apr 2020
Views:1370
What rights do a disabled person in India have? ...
05 Apr 2020
Views:1736
Universal Declaration of Human Rights...
03 Apr 2020
Views:1649
What is the National Security Act being slapped on...
03 Apr 2020
Views:1361
False News- another epidemic?...
02 Apr 2020
Views:1509
Commercial laws in India a Bird's-eye view...
02 Apr 2020
Views:8896
All About Suo Moto Proceedings...
02 Apr 2020
Views:1781
Intellectual Property Rights...
02 Apr 2020
Views:1491
Alternate Dispute Resolution...
02 Apr 2020
Views:1471
Types of E-commerce Models ...
02 Apr 2020
Views:1463
'Intermeddler' as a Legal Representative under the...
01 Apr 2020
Views:9781
Right to health- A fundamental right...
31 Mar 2020
Views:1522
What is a Green Bond? ...
31 Mar 2020
Views:1419
Defamation...
31 Mar 2020
Views:1388
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020
Views:1586
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020
Views:3171
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020
Views:1315
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020
Views:1347
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020
Views:1699
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020
Views:2382
International Court of Justice...
28 Mar 2020
Views:1760
Feminist Jurisprudence...
27 Mar 2020
Views:1900
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020
Views:2036
Covid-19 fostered Racism ...
26 Mar 2020
Views:1469
Mercy Petition: The Process ...
26 Mar 2020
Views:2679
WTO Work Programme on E-Commerce ...
26 Mar 2020
Views:1567
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020
Views:2096
Prison reforms...
26 Mar 2020
Views:1415
How far has the LGBTQI community come?...
26 Mar 2020
Views:1648
Public Interest Litigation...
26 Mar 2020
Views:1658
The Right to information Act- Still a right or not...
25 Mar 2020
Views:1662
Legalization of Marijuana...
25 Mar 2020
Views:1513
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020
Views:1390
The History of Magna Carta...
25 Mar 2020
Views:2637
Introduction to Child Rights in India...
25 Mar 2020
Views:6088
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020
Views:3902
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020
Views:1868
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020
Views:2090
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020
Views:2120
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020
Views:2039
CORPORATE GOVERNANCE...
21 Jan 2020
Views:2113
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020
Views:2627
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020
Views:2036
NOTE ON ARTICLE 370...
17 Jan 2020
Views:1991
Rape and Indian laws ...
13 Jan 2020
Views:2615
An overview on Drugs Law...
13 Jan 2020
Views:2193
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020
Views:5037
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020
Views:5800
Women Prisoners ...
23 Dec 2019
Views:2207
Child Care Institutions and its Judicial Interpret...
23 Dec 2019
Views:2308
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019
Views:1941
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019
Views:2261
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019
Views:2775
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019
Views:35304
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019
Views:4077
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019
Views:1884
Human Rights Of Women Must Also Be Respected...
09 Dec 2019
Views:1904
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019
Views:1955
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019
Views:2534
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019
Views:1645
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019
Views:1671
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019
Views:1969
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019
Views:3352
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019
Views:2221
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019
Views:3982
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019
Views:2040
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019
Views:2298
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019
Views:1735
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019
Views:1759
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019
Views:1688
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019
Views:1567
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019
Views:1358
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019
Views:1472
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019
Views:2333
Institutional Independence, Financial Autonomy Int...
28 Aug 2019
Views:1394
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019
Views:1632
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019
Views:1373
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019
Views:1583
Chidambaram Getting No Respite From Courts...
23 Aug 2019
Views:1311
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019
Views:4669
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019
Views:4861
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019
Views:2390
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019
Views:1484
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019
Views:1577
Don't politicize demolition of temples: SC...
16 Aug 2019
Views:4923
Madras Christian College - female students sexuall...
16 Aug 2019
Views:4538
Charged for employing triple talaq...
16 Aug 2019
Views:2305
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019
Views:2244
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019
Views:2171
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019
Views:1615
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019
Views:1461
Madras HC issues directions upon Officers to check...
14 Aug 2019
Views:1988
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019
Views:1498
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019
Views:2045
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019
Views:1679
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019
Views:1589
Prohibitory Steps taken against Students for Consu...
13 Aug 2019
Views:1584
Basic Amenities to Traffic Personnel ...
12 Aug 2019
Views:1428
Madras HC upholds the appointment notification of ...
12 Aug 2019
Views:1513
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019
Views:1520
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019
Views:1497
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019
Views:1604
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019
Views:1449
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019
Views:1695
Transitory Committee to be formed for Indian Arche...
11 Aug 2019
Views:1482
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019
Views:1464
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019
Views:1399
M Kavitha’s suspension to be reviewed...
09 Aug 2019
Views:2124
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019
Views:1551
Regulation of Online streaming contents out of the...
09 Aug 2019
Views:1480
Constitution Cannot Be Above Country Come What May...
09 Aug 2019
Views:1498
Ocean waves to be our new energy source...
08 Aug 2019
Views:1897
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019
Views:1812
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019
Views:1356
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019
Views:2952
Study of Lakes to be Conducted by NEERI...
07 Aug 2019
Views:1757
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019
Views:1657
Whatsapp's fight against interference with User-Pr...
07 Aug 2019
Views:1484
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019
Views:1527
High Court of Karnataka set aside the retirement o...
07 Aug 2019
Views:1710
Study of Lakes to be Conducted by NEERI...
06 Aug 2019
Views:1630
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019
Views:1686
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019
Views:1646
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019
Views:1889
Madras HC corrects the computation error of Motor ...
05 Aug 2019
Views:1459
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019
Views:1671
Diocese of Tanjore Society School gets relief from...
04 Aug 2019
Views:1665
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019
Views:1738
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019
Views:1458
Special Olympics International Football Championsh...
03 Aug 2019
Views:1374
Concession to be given to disabled persons appeari...
03 Aug 2019
Views:2026
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019
Views:1767
Karnataka High Court on the condition of Roads...
02 Aug 2019
Views:2018
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019
Views:1566
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019
Views:1418
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019
Views:1450
Abolition of Colonial Decorum in Courts...
01 Aug 2019
Views:5713
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019
Views:2248
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019
Views:1475
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019
Views:1511
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019
Views:1702
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019
Views:1432
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019
Views:1459
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019
Views:1386
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019
Views:1745
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019
Views:1896
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019
Views:1414
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019
Views:1503
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019
Views:1280
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019
Views:1980
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019
Views:1351
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019
Views:1542
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019
Views:2380
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019
Views:2678
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019
Views:2676
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019
Views:2806
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019
Views:1317
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019
Views:1633
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019
Views:4798
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019
Views:2677
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019
Views:1839
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019
Views:2171
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019
Views:5674
Why Should UP Have Least High Court Benches In Ind...
20 May 2019
Views:1613
Successive Bail Applications Should Be Placed Befo...
20 May 2019
Views:8873
“Drop This Episode From Your Minds And Gossips...
20 May 2019
Views:1484
Is The Criticism Of In-House Procedure Justified?...
20 May 2019
Views:1696
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019
Views:1412
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019
Views:3160
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019
Views:1504
No New Appointments To Be Made From In-Service Can...
18 May 2019
Views:1354
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019
Views:3469
Nations Must Make Gun Laws More Stricter...
04 Apr 2019
Views:4268
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019
Views:6745
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019
Views:6480
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019
Views:1760
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019
Views:1549
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019
Views:2101
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019
Views:2263
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019
Views:2343
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019
Views:2383
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019
Views:1401
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019
Views:1842
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019
Views:2550
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019
Views:3063
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019
Views:2809
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019
Views:3101
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019
Views:1543
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019
Views:1611
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019
Views:3154
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019
Views:2467
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019
Views:3164
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019
Views:2410
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019
Views:2646
Death Sentence Only When The Alternative Option Is...
04 Feb 2019
Views:2729
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019
Views:2011
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019
Views:2136
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019
Views:2174
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019
Views:2802
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019
Views:1688
Can a Economic offender can escape by surrendering...
22 Jan 2019
Views:1565
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019
Views:1467
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019
Views:6598
Quick Divorce in India...
21 Jan 2019
Views:1601
4 Important things to file Divorce in Chennai...
21 Jan 2019
Views:1767
How to get Divorce for Muslim Men ...
21 Jan 2019
Views:11999
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019
Views:3701
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019
Views:1550
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019
Views:2528
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019
Views:2233
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018
Views:2638
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018
Views:3197
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018
Views:1798
recheck...
19 Dec 2018
Views:2353
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018
Views:1959
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018
Views:2257
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018
Views:2375
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018
Views:2434
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018
Views:2291
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018
Views:3981
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018
Views:1563
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018
Views:1679
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018
Views:1536
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018
Views:1466
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018
Views:3043
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018
Views:1908
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018
Views:2658
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018
Views:2486
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018
Views:3780
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018
Views:2823
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018
Views:1703
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018
Views:2727
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018
Views:1939
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018
Views:1712
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018
Views:2212
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018
Views:2095
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018
Views:2402
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018
Views:3183
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018
Views:4101
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018
Views:2471
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018
Views:1743
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018
Views:1811
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018
Views:1754
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018
Views:1896
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018
Views:2203
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018
Views:3062
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018
Views:1819
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018
Views:2307
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018
Views:2057
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018
Views:1768
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018
Views:1897
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018
Views:1913
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018
Views:2069
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018
Views:2121
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018
Views:2074
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018
Views:2396
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018
Views:2347
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018
Views:1863
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018
Views:1949
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018
Views:1820
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018
Views:3189
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018
Views:3189
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018
Views:3024
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018
Views:2301
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018
Views:1644
SC Finally Decides Master Of Roster Case...
23 Jul 2018
Views:1597
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018
Views:2132
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018
Views:2098
Why Centre is Providing Security For Separatists B...
23 Jul 2018
Views:1886
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018
Views:4649
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018
Views:3289
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018
Views:2605
Have A Functional National Law University Within 3...
05 Jul 2018
Views:2214
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018
Views:1611
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018
Views:1495
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018
Views:1663
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018
Views:1487
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018
Views:2654
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018
Views:2057
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018
Views:2498
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018
Views:3086
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018
Views:2186
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018
Views:2268
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018
Views:1798
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018
Views:1545
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018
Views:1703
Probation Period To Count For New Civil Servants B...
01 Jun 2018
Views:3471
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018
Views:1527
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018
Views:2951
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018
Views:1478
Make BCCI A Public Body: Law Panel...
01 Jun 2018
Views:1800
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018
Views:1715
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018
Views:1879
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018
Views:2065
People Of Karnataka Should Worship Congress...
01 Jun 2018
Views:1897
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018
Views:1611
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018
Views:1736
Why No Death Or Life Term For Corruption?...
19 Feb 2018
Views:1535
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018
Views:1495
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018
Views:1602
Finance Act 2018 and Customs Act 1962...
18 Feb 2018
Views:2070
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018
Views:1649
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018
Views:1556
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018
Views:2940
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018
Views:1529
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018
Views:1797
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018
Views:1537
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018
Views:1569
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018
Views:2104
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018
Views:1632
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018
Views:1675
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018
Views:1681
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018
Views:2182
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018
Views:2027
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018
Views:1734
humanity...
13 Jan 2018
Views:1499
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018
Views:1526
Right to Know...
05 Jan 2018
Views:1990
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017
Views:2178
Enviornment protection is for saving universe...
28 Dec 2017
Views:1498
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017
Views:1766
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017
Views:1590
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017
Views:2516
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017
Views:1706
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017
Views:2483
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017
Views:1613
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017
Views:2104
2G Scam : The 2G Scam and much more...
26 Dec 2017
Views:2338
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017
Views:1772
Motherhood or Employment- the judicial perspective...
26 Dec 2017
Views:1796
86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
Law Students Network
