Latest Articles

Back

Where to Post Your Articles Online

Courtesy/By: Admin | 22 Jan 2018 Views:60

Before posting any of your articles, read the submission guidelines on every website you wish to post and follow them if you are satisfied with them. Some of the websites that will publish your articles for free (without payment to or by you):

Courtesy/By: Admin | 22 Jan 2018 Views:60

Articles Updates

Supreme Court Greenlights Sub-Classification of SC...

20 Sep 2024 Views:416

Post-Merger Vision: HDFC Bank to Prioritize Profit...

01 Aug 2024 Views:575

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

01 Aug 2024 Views:753

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

01 Aug 2024 Views:684

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

22 Jul 2024 Views:800

Supreme Court Emphasizes Direct and a Specific Ple...

22 Jul 2024 Views:705

Bail and Punishment Provisions of NDPS matters...

05 Apr 2023 Views:4063

The Legal Depth of Cryptocurrency....

14 May 2022 Views:4908

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

13 May 2022 Views:5120

When is a Deposition Summary used?...

13 May 2022 Views:5209

Denied! 8 Most Common Reasons for Green Card Denia...

25 Feb 2022 Views:5363

International customary law – a study of the Ang...

20 Feb 2022 Views:9648

How to Have an Essay Written for Free?...

10 Feb 2022 Views:4844

How to maximise a law firm’s success with a virt...

28 Dec 2021 Views:5156

Helpful Math Website for Students - AssignMaths.co...

26 Nov 2021 Views:5552

The Upcoming Municipal Nominee Program of Canada...

29 Oct 2021 Views:5410

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

28 Oct 2021 Views:2738

Law School Personal Statement Tips for Winning Adm...

12 Oct 2021 Views:2387

Can an Employee on Maternity Leave be Terminated?...

05 Oct 2021 Views:1920

OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...

04 May 2020 Views:4829

ARTICLE 141: DOCTRINE OF PRECEDENT...

04 May 2020 Views:21128

Presumptions in Evidence Law...

04 May 2020 Views:8057

Unique use of Technology during covid-19 pandemic...

30 Apr 2020 Views:4467

45 days interim bail granted to under- trial priso...

29 Apr 2020 Views:3992

DOCTRINE OF RES GESTAE...

27 Apr 2020 Views:8600

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

26 Apr 2020 Views:3786

Measures to protect women against domestic violenc...

26 Apr 2020 Views:3627

United Nations Environment Programme (UNEP)...

25 Apr 2020 Views:4627

United Nations Convention to Combat Desertificatio...

24 Apr 2020 Views:3421

Increase in Cyberbullying during COVID-19...

24 Apr 2020 Views:1776

DOCTRINE OF COLOURABLE LEGISLATIONS...

24 Apr 2020 Views:2514

Doctrine of lifting of corporate veil...

23 Apr 2020 Views:2097

Meaning of Legal Pluralism...

23 Apr 2020 Views:1772

Once a mortgage, always a mortgage...

23 Apr 2020 Views:55422

Euthanasia- Meaning and Legality in India...

23 Apr 2020 Views:1660

Judicial activism and Judicial restraint...

22 Apr 2020 Views:1817

Concept of Insider Trading under Investment Law...

22 Apr 2020 Views:2026

Need for Legal Awareness...

22 Apr 2020 Views:1971

Is Extradition a Legal Duty of State? ...

22 Apr 2020 Views:6099

The Protocol to Prevent, Suppress and Punish Traff...

22 Apr 2020 Views:1463

Why Dependence On Criminal Law Is Not The Solution...

22 Apr 2020 Views:1498

Uniform Civil code...

22 Apr 2020 Views:1573

VETO POWER AND DOUBLE VETO POWER ...

20 Apr 2020 Views:29657

ABETMENT UNDER THE INDIAN PENAL CODE...

20 Apr 2020 Views:6236

Water (Prevention & Control of Pollution) Act, 197...

20 Apr 2020 Views:3076

NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...

20 Apr 2020 Views:5808

LAWS AGAINST ACID ATTACK IN INDIA...

20 Apr 2020 Views:10598

Concept of conciliation...

19 Apr 2020 Views:3256

White collar crimes in India...

19 Apr 2020 Views:2626

No Law To Make Whatsapp Group Admins Liable For Me...

19 Apr 2020 Views:7513

Relationship between International Law and Municip...

18 Apr 2020 Views:54500

International Labour Organization (ILO)...

18 Apr 2020 Views:1751

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

18 Apr 2020 Views:1383

Motor Vehicle Insurance Law...

18 Apr 2020 Views:1662

CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...

18 Apr 2020 Views:1753

ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...

18 Apr 2020 Views:1608

Difference between Kidnapping and Abduction...

17 Apr 2020 Views:3293

JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...

17 Apr 2020 Views:1369

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

16 Apr 2020 Views:6177

Corruption laws in India ...

16 Apr 2020 Views:1727

ADVERTISING LAWS IN INDIA...

16 Apr 2020 Views:2010

The Treaty on the Prohibition of Nuclear Weapons...

15 Apr 2020 Views:1705

Business Laws in India...

15 Apr 2020 Views:3309

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

14 Apr 2020 Views:12261

International Committee of the Red Cross...

14 Apr 2020 Views:1630

National Company Law Tribunal...

14 Apr 2020 Views:1711

FOOD ADULTERATION...

13 Apr 2020 Views:3144

The United Nations Rules for the Protection of Juv...

13 Apr 2020 Views:4367

Environmental Protection Act, 1986...

12 Apr 2020 Views:2292

IMPORTANCE OF PRECEDENTS ...

12 Apr 2020 Views:10525

MoHFW and ICMR hold a conflicting statement over C...

11 Apr 2020 Views:1449

Introduction to Income Tax Act, 1961...

11 Apr 2020 Views:6204

DEMOCRACY IN INDIA...

10 Apr 2020 Views:2225

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

10 Apr 2020 Views:2227

An Overview of Juvenile Delinquency and the Juveni...

09 Apr 2020 Views:2567

How is Absolute Liability different from Strict Li...

09 Apr 2020 Views:25869

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

09 Apr 2020 Views:4542

The Concept of Bonded Labour under the Legal Syste...

09 Apr 2020 Views:1622

Why Indian Constitution is called Quasi-federal?...

08 Apr 2020 Views:32991

What should be given primary importance, Human Rig...

08 Apr 2020 Views:1638

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

08 Apr 2020 Views:6132

Convention on the Elimination of All Forms of Disc...

07 Apr 2020 Views:1664

Legal Rights of Students in India...

07 Apr 2020 Views:3668

International Covenant on Civil and Political...

06 Apr 2020 Views:1560

Plant Quarantine (Regulation of Import into India)...

06 Apr 2020 Views:2724

The Hart-Fuller debate in a Nutshell ...

06 Apr 2020 Views:19085

Convention on Prevention and Punishment of the Cri...

06 Apr 2020 Views:1517

The Juvenile Justice (Care and Protection of Child...

06 Apr 2020 Views:1512

FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...

06 Apr 2020 Views:1421

Traditional Knowledge : The Convention on Biologic...

06 Apr 2020 Views:1775

05 Apr 2020 Views:2113

Monopolistic nature of Copyright Societies in Indi...

05 Apr 2020 Views:1829

Marital Rape...

05 Apr 2020 Views:1341

Insolvency and Bankruptcy Bill ...

05 Apr 2020 Views:1326

Manual Scavenging ...

05 Apr 2020 Views:1271

How serious can Online Abuse be?...

05 Apr 2020 Views:1331

Cognizable and non cognizable offences...

05 Apr 2020 Views:6817

Legal Aid In India ...

05 Apr 2020 Views:1658

Basic Structure Doctrine...

05 Apr 2020 Views:1523

Medical Negligence...

05 Apr 2020 Views:1263

Consumer Protection Act, 2019...

05 Apr 2020 Views:1508

Legality of Cryptocurrency in India...

05 Apr 2020 Views:1765

Intimate Partner Violence...

05 Apr 2020 Views:1390

CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...

05 Apr 2020 Views:1278

International Humanitarian Law...

05 Apr 2020 Views:1312

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

05 Apr 2020 Views:1673

Universal Declaration of Human Rights...

03 Apr 2020 Views:1594

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

03 Apr 2020 Views:1308

False News- another epidemic?...

02 Apr 2020 Views:1469

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

02 Apr 2020 Views:8776

All About Suo Moto Proceedings...

02 Apr 2020 Views:1695

Intellectual Property Rights...

02 Apr 2020 Views:1442

Alternate Dispute Resolution...

02 Apr 2020 Views:1424

Types of E-commerce Models ...

02 Apr 2020 Views:1395

'Intermeddler' as a Legal Representative under the...

01 Apr 2020 Views:9568

Right to health- A fundamental right...

31 Mar 2020 Views:1444

What is a Green Bond? ...

31 Mar 2020 Views:1368

31 Mar 2020 Views:1338

CONSTITUTIONALITY OF NATIONAL LOCKDOWN...

30 Mar 2020 Views:1526

Positive and Negative Impacts of the US-China Trad...

29 Mar 2020 Views:2952

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

29 Mar 2020 Views:1261

Opinion | Migration and the Mockery of Lockdown- I...

29 Mar 2020 Views:1307

Female Genital Mutilation- Violation of Human Righ...

29 Mar 2020 Views:1654

Supreme Court’s judgement on Shreya Singhal v. U...

29 Mar 2020 Views:2297

International Court of Justice...

28 Mar 2020 Views:1708

Feminist Jurisprudence...

27 Mar 2020 Views:1856

IP Protection and Diffusion of Environmentally Sou...

27 Mar 2020 Views:1978

Covid-19 fostered Racism ...

26 Mar 2020 Views:1423

Mercy Petition: The Process ...

26 Mar 2020 Views:2597

WTO Work Programme on E-Commerce ...

26 Mar 2020 Views:1507

Comparison between Section 144 of CrPC, lockdown a...

26 Mar 2020 Views:2024

Prison reforms...

26 Mar 2020 Views:1381

How far has the LGBTQI community come?...

26 Mar 2020 Views:1591

Public Interest Litigation...

26 Mar 2020 Views:1600

The Right to information Act- Still a right or not...

25 Mar 2020 Views:1608

Legalization of Marijuana...

25 Mar 2020 Views:1467

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

25 Mar 2020 Views:1350

The History of Magna Carta...

25 Mar 2020 Views:2558

Introduction to Child Rights in India...

25 Mar 2020 Views:6000

CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...

06 Mar 2020 Views:3858

A DECISION MADE BY SC ON AYODHYA VERDICT...

29 Jan 2020 Views:1822

RIGHTS OF TRANSGENDER IN INDIA...

29 Jan 2020 Views:2032

MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...

24 Jan 2020 Views:2066

MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...

22 Jan 2020 Views:1986

CORPORATE GOVERNANCE...

21 Jan 2020 Views:2075

Hyderabad Encounter- Human Rights Violation or Jus...

18 Jan 2020 Views:2576

NOTE ON NIRBHAY CASE CONVICTS...

17 Jan 2020 Views:2000

NOTE ON ARTICLE 370...

17 Jan 2020 Views:1950

Rape and Indian laws ...

13 Jan 2020 Views:2556

An overview on Drugs Law...

13 Jan 2020 Views:2135

Mob Lynching: Role of Politics and approach of Jud...

08 Jan 2020 Views:4952

Trademarks: Spectrum of Distinctiveness and Indian...

06 Jan 2020 Views:5719

Women Prisoners ...

23 Dec 2019 Views:2141

Child Care Institutions and its Judicial Interpret...

23 Dec 2019 Views:2249

Smart Contracts and Their Relevance in The Legal P...

19 Dec 2019 Views:1886

Government Vs Opposition on the Citizenship Amendm...

12 Dec 2019 Views:2212

Condition Of Lady Advocates Vulnerable: Lawyer App...

11 Dec 2019 Views:2720

Montesquieu’s Theory of Separation of Powers: Ho...

10 Dec 2019 Views:35170

JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...

10 Dec 2019 Views:4012

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

10 Dec 2019 Views:1828

Human Rights Of Women Must Also Be Respected...

09 Dec 2019 Views:1856

Speedy Capital Punishment For Rapists Must Be Ensu...

08 Dec 2019 Views:1899

Why Only One Dhananjoy Chatterjee Hanged Till Now?...

07 Dec 2019 Views:2454

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

07 Dec 2019 Views:1596

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

05 Dec 2019 Views:1625

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

02 Dec 2019 Views:1908

Section 207 CrPC: Magistrate Cannot Withhold Any D...

02 Dec 2019 Views:3284

UP Bar Council Chairman Harishankar Singh Openly C...

17 Nov 2019 Views:2173

AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...

13 Nov 2019 Views:3880

COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...

13 Nov 2019 Views:1992

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

31 Oct 2019 Views:2233

UK Supreme Court Declares Prorogation Of Parliamen...

29 Sep 2019 Views:1688

Right To Access Internet Is Part Of Right To Priva...

23 Sep 2019 Views:1720

No Attempt Made To Frame Uniform Civil Code Despit...

19 Sep 2019 Views:1649

A Legal Giant Named Ram Jethmalani Finally Passes ...

09 Sep 2019 Views:1525

Judicial Service – HC Can’t Modify/Relax Instr...

02 Sep 2019 Views:1315

Government Notifies Strict Provisions Of Motor Veh...

31 Aug 2019 Views:1436

NDPS: Reverse Burden Of Proof Does Not Absolve Pro...

30 Aug 2019 Views:2280

Institutional Independence, Financial Autonomy Int...

28 Aug 2019 Views:1331

A Legal Luminary And A Political Stalwart Passes A...

25 Aug 2019 Views:1586

Allahabad HC Bans DJs And Passes Directions For Re...

24 Aug 2019 Views:1317

Delhi HC Refuses Anticipatory Bail To P Chidambara...

23 Aug 2019 Views:1517

Chidambaram Getting No Respite From Courts...

23 Aug 2019 Views:1267

Domestic Violence And Dowry Accused Set Free By Th...

22 Aug 2019 Views:4575

Bombsy HC: Treat every citizen with dignity...

20 Aug 2019 Views:4785

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

20 Aug 2019 Views:2312

Second Appeal Not To Be Dismissed Merely On The Gr...

18 Aug 2019 Views:1445

Judge Can Recuse From A Case At His Own Volition, ...

17 Aug 2019 Views:1535

Don't politicize demolition of temples: SC...

16 Aug 2019 Views:4821

Madras Christian College - female students sexuall...

16 Aug 2019 Views:4458

Charged for employing triple talaq...

16 Aug 2019 Views:2253

Earlier Convicted now Acquitted - Lack of Conclusi...

15 Aug 2019 Views:2177

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

15 Aug 2019 Views:2123

Filing Of Criminal Complaint For Settling Civil Di...

15 Aug 2019 Views:1577

End Discrimination: Equalize legal age of Marriage...

14 Aug 2019 Views:1418

Madras HC issues directions upon Officers to check...

14 Aug 2019 Views:1938

BOMBAY HC to Civic Bodies: "Own up to your respons...

14 Aug 2019 Views:1461

Infringement of Registered TM "Vistara" - Threat t...

13 Aug 2019 Views:1974

US Citizen approaches Bombay High Court After Bein...

13 Aug 2019 Views:1620

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

13 Aug 2019 Views:1522

Prohibitory Steps taken against Students for Consu...

13 Aug 2019 Views:1529

Basic Amenities to Traffic Personnel ...

12 Aug 2019 Views:1391

Madras HC upholds the appointment notification of ...

12 Aug 2019 Views:1461

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

12 Aug 2019 Views:1468

Parliament Rightly Makes Triple Talaq Criminal But...

12 Aug 2019 Views:1442

No Tax Deduction from Motor Accident Compensation ...

11 Aug 2019 Views:1534

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

11 Aug 2019 Views:1401

Iyal Isai Nataka Mandram should abide by the time ...

11 Aug 2019 Views:1641

Transitory Committee to be formed for Indian Arche...

11 Aug 2019 Views:1439

Outlawing Of Triple Talaq Is Highly Commendable...

11 Aug 2019 Views:1422

Daring Resolve Taken By Centre On Jammu And Kashmi...

10 Aug 2019 Views:1341

M Kavitha’s suspension to be reviewed...

09 Aug 2019 Views:2085

SC: Adverse Possession owing to Title over Propert...

09 Aug 2019 Views:1487

Regulation of Online streaming contents out of the...

09 Aug 2019 Views:1444

Constitution Cannot Be Above Country Come What May...

09 Aug 2019 Views:1445

Ocean waves to be our new energy source...

08 Aug 2019 Views:1839

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

08 Aug 2019 Views:1760

THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...

08 Aug 2019 Views:1320

Victim Has A Right To Assist The Court In A Trial ...

08 Aug 2019 Views:2910

Study of Lakes to be Conducted by NEERI...

07 Aug 2019 Views:1700

SC Denies Permission to Conduct DNA Tests...

07 Aug 2019 Views:1604

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

07 Aug 2019 Views:1442

Evidence Of A Solitary Witness In A Criminal Trial...

07 Aug 2019 Views:1468

High Court of Karnataka set aside the retirement o...

07 Aug 2019 Views:1654

Study of Lakes to be Conducted by NEERI...

06 Aug 2019 Views:1569

History-sheeter kidnaps and rapes a College Studen...

06 Aug 2019 Views:1634

No Room For Sympathy While Sentencing Terror Convi...

06 Aug 2019 Views:1581

Rejected Plea: Declaration of Vande Mataram as Nat...

05 Aug 2019 Views:1842

Madras HC corrects the computation error of Motor ...

05 Aug 2019 Views:1406

Fundamental Right To Privacy Not Absolute And Must...

05 Aug 2019 Views:1625

Diocese of Tanjore Society School gets relief from...

04 Aug 2019 Views:1597

THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...

03 Aug 2019 Views:1686

Triple Talaq legislation is challenged in the Delh...

03 Aug 2019 Views:1417

Special Olympics International Football Championsh...

03 Aug 2019 Views:1335

Concession to be given to disabled persons appeari...

03 Aug 2019 Views:1987

Bombay High Court Hears Dowry Case Involving A Civ...

03 Aug 2019 Views:1717

Karnataka High Court on the condition of Roads...

02 Aug 2019 Views:1940

SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...

02 Aug 2019 Views:1521

RBI Changes Features Of New Currency Notes. Bombay...

02 Aug 2019 Views:1367

Interest Of Victim And Society At Large Must Also ...

02 Aug 2019 Views:1398

Abolition of Colonial Decorum in Courts...

01 Aug 2019 Views:5658

Punjab & Haryana HC Bans Use Of Loudspeakers Witho...

31 Jul 2019 Views:2154

ICJ Has Rightly Called Pakistan’s Bluff In Jadha...

26 Jul 2019 Views:1432

Review And Reconsider Conviction And Sentencing Of...

22 Jul 2019 Views:1459

Plaintiff Cannot Be Forced To Add Parties Against ...

21 Jul 2019 Views:1624

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

19 Jul 2019 Views:1380

Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...

17 Jul 2019 Views:1404

Non-Appointment Of Judges Affects Speedy Justice: ...

16 Jul 2019 Views:1346

Right To Get Anticipatory Bail Is Not Any Fundamen...

14 Jul 2019 Views:1700

Plea For Anticipatory Bail Not Maintainable Before...

13 Jul 2019 Views:1844

Divorce Cannot Be Granted Only On Ground Of Irretr...

11 Jul 2019 Views:1368

Right To Shelter A Fundamental Right; State Has Co...

08 Jul 2019 Views:1428

HC Cannot Reverse Acquittal Without Affording Oppo...

06 Jul 2019 Views:1232

Centre Is Legally Empowered To Create A High Court...

05 Jul 2019 Views:1933

Centre Must Now Immediately Order Creation Of HC B...

03 Jul 2019 Views:1300

UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...

02 Jul 2019 Views:1500

How To Record The Evidence Of Deaf And Dumb Rape V...

01 Jul 2019 Views:2313

Ban Advocates From Carrying Weapons Inside Court P...

26 Jun 2019 Views:2608

Enact Strict Law To Ensure Personal Safety Of Doct...

26 Jun 2019 Views:2597

Mere Aggressive Behaviour Of Wife Not A Ground Of ...

26 Jun 2019 Views:2733

Court Cannot Destroy Faith & Beliefs Of People: Ma...

07 Jun 2019 Views:1267

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

07 Jun 2019 Views:1594

Courts Cannot Decide Eligibility And Essential Qua...

20 May 2019 Views:4638

SC Upholds Constitutionality Of Section 23 Of PCPN...

20 May 2019 Views:2609

My Unflinching Faith In CJI Stands Fully Vindicate...

20 May 2019 Views:1780

Solitary Confinement Of Death Convict Prior To Rej...

20 May 2019 Views:2110

Section 498A & 306 IPC: Incidents Which Happened M...

20 May 2019 Views:5621

Why Should UP Have Least High Court Benches In Ind...

20 May 2019 Views:1557

Successive Bail Applications Should Be Placed Befo...

20 May 2019 Views:8756

“Drop This Episode From Your Minds And Gossips�...

20 May 2019 Views:1424

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

20 May 2019 Views:1646

Mere Pendency Of Civil Case Between Complainant An...

20 May 2019 Views:1362

Section 482 CrPC: HC Should Assign Reasons As To W...

20 May 2019 Views:3110

Delhi High Court Directs Government To Set Up 18 F...

20 May 2019 Views:1456

No New Appointments To Be Made From In-Service Can...

18 May 2019 Views:1319

Only Advocates Can Plead And Argue On Behalf Of Li...

09 Apr 2019 Views:3391

Nations Must Make Gun Laws More Stricter...

04 Apr 2019 Views:4178

SC Designates 37 Lawyers As Senior Advocates...

04 Apr 2019 Views:6575

Adding Additional Accused: To Invoke Section 319 C...

04 Apr 2019 Views:6314

SC Sets Aside Life Ban Imposed On Cricketer Sreesa...

04 Apr 2019 Views:1717

P&H HC Directs Protection Of Honest Officers While...

04 Apr 2019 Views:1509

Death Sentence Can Be Imposed Only When Life Impri...

19 Mar 2019 Views:2063

Islamabad High Court Rejects Plea Against Release ...

19 Mar 2019 Views:2214

Lawyers Resort To Seek Unnecessary Adjournments Am...

19 Mar 2019 Views:2290

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

19 Mar 2019 Views:2338

Educated Woman Supposed To Be Fully Aware Of Conse...

19 Mar 2019 Views:1361

Jammu and Kashmir HC Upholds PM’s Employment Pac...

19 Mar 2019 Views:1788

Magistrate Shall Specify Whether Sentences Awarded...

23 Feb 2019 Views:2501

Mere Inability To Repay Loan Does Not Constitute C...

23 Feb 2019 Views:2981

Inability To Establish Motive In A Case Of Circums...

23 Feb 2019 Views:2746

Punjab & Haryana HC Issues Slew Of Directions To C...

23 Feb 2019 Views:3022

Court Has to Confine Itself To The Four Corners Of...

23 Feb 2019 Views:1507

Long Pendency Amounts To A Special Reason For Impo...

23 Feb 2019 Views:1570

Successive Applications For Recalling Witnesses Sh...

23 Feb 2019 Views:3082

Lieutenant General (Rtd) Cannot Be Tried In A Gene...

06 Feb 2019 Views:2406

Autonomy Of the Bar Cannot Be Taken Over By The Co...

05 Feb 2019 Views:3102

Casual Act Of Possession Over Property Does Not Co...

04 Feb 2019 Views:2347

No Authority Can Claim Privilege Not To Comply Wit...

04 Feb 2019 Views:2576

Death Sentence Only When The Alternative Option Is...

04 Feb 2019 Views:2668

SC Imposes Rs 5 Crore Penalty On A Medical College...

28 Jan 2019 Views:1957

A Judicial Officer Is Not An Ordinary Government S...

25 Jan 2019 Views:2081

Rape And Murder Of 8 Year Old Girl: SC Commutes De...

23 Jan 2019 Views:2113

Mere Allegations Of Harassment Without Proximate P...

23 Jan 2019 Views:2761

Legal Article Why Should They Speak Lies: Decease...

23 Jan 2019 Views:1642

Can a Economic offender can escape by surrendering...

22 Jan 2019 Views:1511

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

22 Jan 2019 Views:1427

Mutual Consent Divorce Procedure in Chennai Family...

21 Jan 2019 Views:6496

Quick Divorce in India...

21 Jan 2019 Views:1537

4 Important things to file Divorce in Chennai...

21 Jan 2019 Views:1720

How to get Divorce for Muslim Men ...

21 Jan 2019 Views:11899

Offences Under Section 307 IPC Can’t Be Quashed ...

17 Jan 2019 Views:3615

Suspicion, Howsoever Grave, Can’t Substitute Pro...

17 Jan 2019 Views:1503

Delhi HC Rejects AJL's Plea Against Centre's Order...

03 Jan 2019 Views:2453

1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...

03 Jan 2019 Views:2180

SC Dismisses Petitions Seeking Probe Into Rafale D...

20 Dec 2018 Views:2591

Executive Magistrate Cannot Direct Police To Regis...

20 Dec 2018 Views:3119

Why Lawyers Of West UP Are Compelled To Strike Fre...

20 Dec 2018 Views:1740

19 Dec 2018 Views:2302

1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...

12 Dec 2018 Views:1920

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

11 Dec 2018 Views:2216

Bombay HC Quashes Government Resolution Making It ...

26 Nov 2018 Views:2315

SLP Against Death Sentence Shall Not Be Dismissed ...

26 Nov 2018 Views:2375

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

26 Nov 2018 Views:2229

Sexual Offenders Registry For Law Enforcement Agen...

26 Nov 2018 Views:3651

Delhi HC Sentences 16 Policemen To Life Imprisonme...

26 Nov 2018 Views:1526

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

26 Nov 2018 Views:1622

Courts Have To Adequately Consider Defence Of The ...

26 Nov 2018 Views:1487

CJI Ranjan Gogoi Demonstrates His Firm Resolve And...

26 Nov 2018 Views:1416

SC Issues Directions On Examination Of Witnesses I...

26 Nov 2018 Views:2955

Aadhaar Held Mandatory For Government Subsidies An...

26 Nov 2018 Views:1861

Legal Article Now Bar Council ID Card Is Valid Id...

01 Nov 2018 Views:2588

SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...

01 Nov 2018 Views:2425

Devotion Cannot Be Subjected To Gender Discriminat...

23 Oct 2018 Views:3719

There Cannot Be Any Mechanical Denial Of Appointme...

23 Oct 2018 Views:2770

Rights Of Accused Far Outweigh That Of Victims, Ne...

23 Oct 2018 Views:1658

SC Strikes Down 158 Year Old Adultery Law Under Se...

23 Oct 2018 Views:2641

Extra-Judicial Confession Of Accused Need Not In A...

23 Oct 2018 Views:1889

Leaders Of Outfits Calling For Mob Violence Liable...

23 Oct 2018 Views:1660

Section 377 IPC Decriminalised Partially By Supre...

23 Oct 2018 Views:2133

New CJI Ranjan Gogoi Is Determined To Ensure Sweep...

23 Oct 2018 Views:2057

Court Must Not Go Deep Into The Matter While Consi...

26 Sep 2018 Views:2364

Reputation Of An Individual Is An Insegregable Fac...

26 Sep 2018 Views:3112

Sec. 498A IPC: Only HC Can Quash Cases On Settleme...

18 Sep 2018 Views:4015

Punjab & Haryana HC Orders Rape Convict, Mother To...

17 Sep 2018 Views:2424

Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...

17 Sep 2018 Views:1698

Uttarakhand HC Dismisses “Contempt Petition” A...

14 Sep 2018 Views:1768

SC Stresses On Need To Develop And Recognize ‘De...

08 Sep 2018 Views:1712

Mirchpur Dalit Killings: “Atrocities Against SCs...

08 Sep 2018 Views:1853

SC Upholds Pan India Reservation Rule in Delhi; Bu...

03 Sep 2018 Views:2129

NDPS Bail Conditions Discriminatory, Irrational An...

31 Aug 2018 Views:2995

People Without A Degree Performing Surgeries: Utta...

28 Aug 2018 Views:1765

Uttarakhand HC Issues Directions For Conserving �...

28 Aug 2018 Views:2270

12 Year Old Girl’s Rape And Murder: Constitute P...

28 Aug 2018 Views:1995

MP HC To Debar Members/Office Bearers Of Bar Counc...

22 Aug 2018 Views:1710

Special Squad, Police Patrolling Every 24 Hours To...

20 Aug 2018 Views:1837

NRC Being Prepared Under Supreme Court’s Watch I...

20 Aug 2018 Views:1879

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

20 Aug 2018 Views:2023

Delhi HC Strikes Down Provisions In Law That Crimi...

13 Aug 2018 Views:2078

Delhi HC Quashes Govt Notification Revising Minimu...

09 Aug 2018 Views:2023

Poorest Of Poor Cannot Go To Private Hospitals: Ut...

07 Aug 2018 Views:2354

How Long Will Lawyers Of West UP Just Keep Strikin...

04 Aug 2018 Views:2300

Courts Must See That The Public Doesn’t Lose Con...

04 Aug 2018 Views:1832

UK Tier 1 Entrepreneur Visa: Overview from Experts...

31 Jul 2018 Views:1906

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

23 Jul 2018 Views:1783

SC Advocates Creating A Special Law Against Lynchi...

23 Jul 2018 Views:3114

Matrimonial Discord Can’t Be Considered As Reaso...

23 Jul 2018 Views:3129

Uttarakhand HC Recommends Govt To Enact Legislatio...

23 Jul 2018 Views:2964

High Court Priests Cannot Refuse To Perform Religi...

23 Jul 2018 Views:2256

Uttarakhand High Court Passes String Of Directions...

23 Jul 2018 Views:1596

SC Finally Decides Master Of Roster Case...

23 Jul 2018 Views:1561

Stone Pelters And Terrorists Have No Right To Life...

23 Jul 2018 Views:2065

Remove Designations Like Police, HC, Journalist, A...

23 Jul 2018 Views:2045

Why Centre is Providing Security For Separatists B...

23 Jul 2018 Views:1839

Farmer Suicide Due To Bankruptcy Or Indebtedness: ...

05 Jul 2018 Views:4454

Every Indian Should Salute Brave Soldier Aurangzeb...

05 Jul 2018 Views:3240

Uttarakhand HC Issues Directions To Curb Drug Pedd...

05 Jul 2018 Views:2547

Have A Functional National Law University Within 3...

05 Jul 2018 Views:2183

Establish Regional Bench Of AFT In The State Withi...

05 Jul 2018 Views:1561

Cancel Licences of Drivers Using Cell Phones; Helm...

05 Jul 2018 Views:1451

Uttarakhand High Court Puts Restrictions On Noise ...

05 Jul 2018 Views:1615

Supreme Court To Look Into Validity Of Amended Law...

05 Jul 2018 Views:1450

Mysterious Deaths, Rapes, Malnutrition, Unsanitary...

29 Jun 2018 Views:2584

No Politics Please Over Plan To Assassinate PM Mod...

11 Jun 2018 Views:2011

Free Mentally Ill Children And Formulate Policies ...

11 Jun 2018 Views:2442

Landmark Ruling By Uttarakhand HC On Solitary Conf...

07 Jun 2018 Views:3015

Right Of Adult Couple To Live Together Without Mar...

06 Jun 2018 Views:2137

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

06 Jun 2018 Views:2234

Why UP Has Just One High Court Bench And West UP N...

05 Jun 2018 Views:1758

Women Governed By Muslim Personal Law Can Invoke P...

04 Jun 2018 Views:1506

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

01 Jun 2018 Views:1653

Probation Period To Count For New Civil Servants B...

01 Jun 2018 Views:3390

SC Women Lawyers Association Seeks Chemical Castra...

01 Jun 2018 Views:1479

SC Finally Steps In To Expedite POCSO Cases...

01 Jun 2018 Views:2917

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

01 Jun 2018 Views:1442

Make BCCI A Public Body: Law Panel...

01 Jun 2018 Views:1712

Self-Styled Godman Asaram Awarded Life Until Death...

01 Jun 2018 Views:1667

Why Cases Withdrawn Against Stone Pelters In Kashm...

01 Jun 2018 Views:1818

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

01 Jun 2018 Views:2007

People Of Karnataka Should Worship Congress...

01 Jun 2018 Views:1843

Delhi HC Upholds Life Term To Seven Policemen...

19 Mar 2018 Views:1582

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

28 Feb 2018 Views:1677

Why No Death Or Life Term For Corruption?...

19 Feb 2018 Views:1503

Will Electoral Bonds Usher In Transparency?...

19 Feb 2018 Views:1463

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

19 Feb 2018 Views:1553

Finance Act 2018 and Customs Act 1962...

18 Feb 2018 Views:2014

Why Has Stone Pelting Been Legalised In Kashmir?...

12 Feb 2018 Views:1607

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

12 Feb 2018 Views:1507

Soldiers Have Every Legal Right To Kill Stone Pelt...

12 Feb 2018 Views:2873

Attack On Lawyers: Delhi HC Issues Notice To Delhi...

10 Feb 2018 Views:1482

Female Foeticide Must Be Punished Most Strictly...

10 Feb 2018 Views:1749

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

10 Feb 2018 Views:1488

New Consumer Protection Bill 2018 Will Entail More...

10 Feb 2018 Views:1534

CJI Brings Out A Roster To Allot Cases...

10 Feb 2018 Views:2043

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

10 Feb 2018 Views:1569

SC Quashes All The 88 Mining Leases In Goa...

10 Feb 2018 Views:1634

Prevention Of Money Laundering Act -2002 (PMLA-20...

07 Feb 2018 Views:1623

Prevention Of Money Laundering Act-2002 Amended ...

04 Feb 2018 Views:2118

Prevention Of Money Laundering Act -2002 --U/S 45(...

03 Feb 2018 Views:1953

Prevention Of Money Laundering Act-2002 (P...

16 Jan 2018 Views:1687

13 Jan 2018 Views:1452

Prevention Of Money Laundering Act-2002 PMLA...

13 Jan 2018 Views:1475

Right to Know...

05 Jan 2018 Views:1930

A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...

29 Dec 2017 Views:2150

Enviornment protection is for saving universe...

28 Dec 2017 Views:1452

RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...

26 Dec 2017 Views:1713

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...

26 Dec 2017 Views:1543

LEGALITY : LEGALITY OF MARITAL RAPE...

26 Dec 2017 Views:2447

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...

26 Dec 2017 Views:1652

THE PARADOX OF PLEA BARGAINING...

26 Dec 2017 Views:2418

JOURNEY OF EVMs AMIDST CONTROVERSIES ...

26 Dec 2017 Views:1576

UIDAI suspends Airtel, Airtel Payments and Banks e...

26 Dec 2017 Views:2071

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

26 Dec 2017 Views:2294

Kerala teen surveillance case: Invasion of Privacy...

26 Dec 2017 Views:1742

Motherhood or Employment- the judicial perspective...

26 Dec 2017 Views:1746

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network