Latest Articles

Back

Enter Your Article Heading

Courtesy/By: Enter Your name | 23 Jan 2018 Views:46

Enter Your Article Text

Courtesy/By: Enter Your name | 23 Jan 2018 Views:46

Articles Updates

“SPPU Hosts National Seminar on 75 Years of the ...

16 Sep 2025 Views:70

Supreme Court Greenlights Sub-Classification of SC...

20 Sep 2024 Views:1489

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

01 Aug 2024 Views:1323

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

01 Aug 2024 Views:1525

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

01 Aug 2024 Views:1422

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

22 Jul 2024 Views:2184

Supreme Court Emphasizes Direct and a Specific Ple...

22 Jul 2024 Views:1445

Bail and Punishment Provisions of NDPS matters...

05 Apr 2023 Views:4882

The Legal Depth of Cryptocurrency....

14 May 2022 Views:5722

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

13 May 2022 Views:5978

When is a Deposition Summary used?...

13 May 2022 Views:6069

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

25 Feb 2022 Views:6143

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

20 Feb 2022 Views:10641

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

10 Feb 2022 Views:5593

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

28 Dec 2021 Views:5868

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

26 Nov 2021 Views:5905

The Upcoming Municipal Nominee Program of Canada...

29 Oct 2021 Views:6111

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

28 Oct 2021 Views:3385

Law School Personal Statement Tips for Winning Adm...

12 Oct 2021 Views:3002

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

05 Oct 2021 Views:2604

OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...

04 May 2020 Views:5489

ARTICLE 141: DOCTRINE OF PRECEDENT...

04 May 2020 Views:21938

Presumptions in Evidence Law...

04 May 2020 Views:8709

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

30 Apr 2020 Views:5071

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

29 Apr 2020 Views:4655

DOCTRINE OF RES GESTAE...

27 Apr 2020 Views:9372

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

26 Apr 2020 Views:4409

Measures to protect women against domestic violenc...

26 Apr 2020 Views:4214

United Nations Environment Programme (UNEP)...

25 Apr 2020 Views:5303

United Nations Convention to Combat Desertificatio...

24 Apr 2020 Views:4035

Increase in Cyberbullying during COVID-19...

24 Apr 2020 Views:2316

DOCTRINE OF COLOURABLE LEGISLATIONS...

24 Apr 2020 Views:3134

Doctrine of lifting of corporate veil...

23 Apr 2020 Views:2684

Meaning of Legal Pluralism...

23 Apr 2020 Views:2357

Once a mortgage, always a mortgage...

23 Apr 2020 Views:56918

Euthanasia- Meaning and Legality in India...

23 Apr 2020 Views:2241

Judicial activism and Judicial restraint...

22 Apr 2020 Views:2405

Concept of Insider Trading under Investment Law...

22 Apr 2020 Views:2565

Need for Legal Awareness...

22 Apr 2020 Views:2549

Is Extradition a Legal Duty of State? ...

22 Apr 2020 Views:6861

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

22 Apr 2020 Views:2036

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

22 Apr 2020 Views:2044

Uniform Civil code...

22 Apr 2020 Views:2126

VETO POWER AND DOUBLE VETO POWER ...

20 Apr 2020 Views:32186

ABETMENT UNDER THE INDIAN PENAL CODE...

20 Apr 2020 Views:6870

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

20 Apr 2020 Views:3645

NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...

20 Apr 2020 Views:6404

LAWS AGAINST ACID ATTACK IN INDIA...

20 Apr 2020 Views:11260

Concept of conciliation...

19 Apr 2020 Views:3828

White collar crimes in India...

19 Apr 2020 Views:3195

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

19 Apr 2020 Views:7896

Relationship between International Law and Municip...

18 Apr 2020 Views:55399

International Labour Organization (ILO)...

18 Apr 2020 Views:2341

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

18 Apr 2020 Views:1893

Motor Vehicle Insurance Law...

18 Apr 2020 Views:2192

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

18 Apr 2020 Views:2355

ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...

18 Apr 2020 Views:2150

Difference between Kidnapping and Abduction...

17 Apr 2020 Views:3874

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

17 Apr 2020 Views:1525

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

16 Apr 2020 Views:6866

Corruption laws in India ...

16 Apr 2020 Views:2268

ADVERTISING LAWS IN INDIA...

16 Apr 2020 Views:2624

The Treaty on the Prohibition of Nuclear Weapons...

15 Apr 2020 Views:2264

Business Laws in India...

15 Apr 2020 Views:3867

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

14 Apr 2020 Views:12933

International Committee of the Red Cross...

14 Apr 2020 Views:2179

National Company Law Tribunal...

14 Apr 2020 Views:2259

FOOD ADULTERATION...

13 Apr 2020 Views:3782

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

13 Apr 2020 Views:5113

Environmental Protection Act, 1986...

12 Apr 2020 Views:2876

IMPORTANCE OF PRECEDENTS ...

12 Apr 2020 Views:11208

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

11 Apr 2020 Views:1971

Introduction to Income Tax Act, 1961...

11 Apr 2020 Views:6818

DEMOCRACY IN INDIA...

10 Apr 2020 Views:2776

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

10 Apr 2020 Views:2828

An Overview of Juvenile Delinquency and the Juveni...

09 Apr 2020 Views:3135

How is Absolute Liability different from Strict Li...

09 Apr 2020 Views:26617

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

09 Apr 2020 Views:5491

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

09 Apr 2020 Views:2196

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

08 Apr 2020 Views:34085

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

08 Apr 2020 Views:2168

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

08 Apr 2020 Views:7349

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

07 Apr 2020 Views:2206

Legal Rights of Students in India...

07 Apr 2020 Views:4257

International Covenant on Civil and Political...

06 Apr 2020 Views:2190

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

06 Apr 2020 Views:3000

The Hart-Fuller debate in a Nutshell ...

06 Apr 2020 Views:20367

Convention on Prevention and Punishment of the Cri...

06 Apr 2020 Views:2073

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

06 Apr 2020 Views:2042

FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...

06 Apr 2020 Views:1563

Traditional Knowledge : The Convention on Biologic...

06 Apr 2020 Views:2353

05 Apr 2020 Views:2743

Monopolistic nature of Copyright Societies in Indi...

05 Apr 2020 Views:2348

Marital Rape...

05 Apr 2020 Views:1902

Insolvency and Bankruptcy Bill ...

05 Apr 2020 Views:1849

Manual Scavenging ...

05 Apr 2020 Views:1786

How serious can Online Abuse be?...

05 Apr 2020 Views:1867

Cognizable and non cognizable offences...

05 Apr 2020 Views:7568

Legal Aid In India ...

05 Apr 2020 Views:2230

Basic Structure Doctrine...

05 Apr 2020 Views:2065

Medical Negligence...

05 Apr 2020 Views:1790

Consumer Protection Act, 2019...

05 Apr 2020 Views:2164

Legality of Cryptocurrency in India...

05 Apr 2020 Views:2327

Intimate Partner Violence...

05 Apr 2020 Views:1965

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

05 Apr 2020 Views:1780

International Humanitarian Law...

05 Apr 2020 Views:1850

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

05 Apr 2020 Views:2294

Universal Declaration of Human Rights...

03 Apr 2020 Views:2164

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

03 Apr 2020 Views:1891

False News- another epidemic?...

02 Apr 2020 Views:1999

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

02 Apr 2020 Views:9467

All About Suo Moto Proceedings...

02 Apr 2020 Views:2260

Intellectual Property Rights...

02 Apr 2020 Views:1973

Alternate Dispute Resolution...

02 Apr 2020 Views:1975

Types of E-commerce Models ...

02 Apr 2020 Views:1950

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

01 Apr 2020 Views:10618

Right to health- A fundamental right...

31 Mar 2020 Views:2074

What is a Green Bond? ...

31 Mar 2020 Views:1875

31 Mar 2020 Views:1941

CONSTITUTIONALITY OF NATIONAL LOCKDOWN...

30 Mar 2020 Views:2118

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

29 Mar 2020 Views:3884

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

29 Mar 2020 Views:1836

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

29 Mar 2020 Views:1851

Female Genital Mutilation- Violation of Human Righ...

29 Mar 2020 Views:2189

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

29 Mar 2020 Views:2961

International Court of Justice...

28 Mar 2020 Views:2261

Feminist Jurisprudence...

27 Mar 2020 Views:2403

IP Protection and Diffusion of Environmentally Sou...

27 Mar 2020 Views:2548

Covid-19 fostered Racism ...

26 Mar 2020 Views:1946

Mercy Petition: The Process ...

26 Mar 2020 Views:3256

WTO Work Programme on E-Commerce ...

26 Mar 2020 Views:2062

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

26 Mar 2020 Views:2605

Prison reforms...

26 Mar 2020 Views:1900

How far has the LGBTQI community come?...

26 Mar 2020 Views:2139

Public Interest Litigation...

26 Mar 2020 Views:2154

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

25 Mar 2020 Views:2158

Legalization of Marijuana...

25 Mar 2020 Views:1987

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

25 Mar 2020 Views:1871

The History of Magna Carta...

25 Mar 2020 Views:2892

Introduction to Child Rights in India...

25 Mar 2020 Views:6693

CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...

06 Mar 2020 Views:4441

A DECISION MADE BY SC ON AYODHYA VERDICT...

29 Jan 2020 Views:2366

RIGHTS OF TRANSGENDER IN INDIA...

29 Jan 2020 Views:2587

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

24 Jan 2020 Views:2635

MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...

22 Jan 2020 Views:2543

CORPORATE GOVERNANCE...

21 Jan 2020 Views:2648

Hyderabad Encounter- Human Rights Violation or Jus...

18 Jan 2020 Views:3142

NOTE ON NIRBHAY CASE CONVICTS...

17 Jan 2020 Views:2566

NOTE ON ARTICLE 370...

17 Jan 2020 Views:2493

Rape and Indian laws ...

13 Jan 2020 Views:3151

An overview on Drugs Law...

13 Jan 2020 Views:2680

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

08 Jan 2020 Views:5655

Trademarks: Spectrum of Distinctiveness and Indian...

06 Jan 2020 Views:6398

Women Prisoners ...

23 Dec 2019 Views:2719

Child Care Institutions and its Judicial Interpret...

23 Dec 2019 Views:2825

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

19 Dec 2019 Views:2447

Government Vs Opposition on the Citizenship Amendm...

12 Dec 2019 Views:2739

Condition Of Lady Advocates Vulnerable: Lawyer App...

11 Dec 2019 Views:3291

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

10 Dec 2019 Views:36057

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

10 Dec 2019 Views:4636

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

10 Dec 2019 Views:2403

Human Rights Of Women Must Also Be Respected...

09 Dec 2019 Views:2408

Speedy Capital Punishment For Rapists Must Be Ensu...

08 Dec 2019 Views:2495

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

07 Dec 2019 Views:3145

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

07 Dec 2019 Views:2112

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

05 Dec 2019 Views:2182

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

02 Dec 2019 Views:2489

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

02 Dec 2019 Views:3533

UP Bar Council Chairman Harishankar Singh Openly C...

17 Nov 2019 Views:2736

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

13 Nov 2019 Views:4609

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

13 Nov 2019 Views:2536

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

31 Oct 2019 Views:2801

UK Supreme Court Declares Prorogation Of Parliamen...

29 Sep 2019 Views:2252

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

23 Sep 2019 Views:1893

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

19 Sep 2019 Views:2169

A Legal Giant Named Ram Jethmalani Finally Passes ...

09 Sep 2019 Views:2088

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

02 Sep 2019 Views:1843

Government Notifies Strict Provisions Of Motor Veh...

31 Aug 2019 Views:1957

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

30 Aug 2019 Views:2800

Institutional Independence, Financial Autonomy Int...

28 Aug 2019 Views:1870

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

25 Aug 2019 Views:2137

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

24 Aug 2019 Views:1883

Delhi HC Refuses Anticipatory Bail To P Chidambara...

23 Aug 2019 Views:2117

Chidambaram Getting No Respite From Courts...

23 Aug 2019 Views:1781

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

22 Aug 2019 Views:5258

Bombsy HC: Treat every citizen with dignity...

20 Aug 2019 Views:5483

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

20 Aug 2019 Views:2943

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

18 Aug 2019 Views:1969

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

17 Aug 2019 Views:2057

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

16 Aug 2019 Views:5507

Madras Christian College - female students sexuall...

16 Aug 2019 Views:5114

Charged for employing triple talaq...

16 Aug 2019 Views:2831

Earlier Convicted now Acquitted - Lack of Conclusi...

15 Aug 2019 Views:2753

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

15 Aug 2019 Views:2659

Filing Of Criminal Complaint For Settling Civil Di...

15 Aug 2019 Views:2089

End Discrimination: Equalize legal age of Marriage...

14 Aug 2019 Views:1966

Madras HC issues directions upon Officers to check...

14 Aug 2019 Views:2475

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

14 Aug 2019 Views:2014

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

13 Aug 2019 Views:2187

US Citizen approaches Bombay High Court After Bein...

13 Aug 2019 Views:2197

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

13 Aug 2019 Views:2076

Prohibitory Steps taken against Students for Consu...

13 Aug 2019 Views:2094

Basic Amenities to Traffic Personnel ...

12 Aug 2019 Views:1902

Madras HC upholds the appointment notification of ...

12 Aug 2019 Views:2011

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

12 Aug 2019 Views:2023

Parliament Rightly Makes Triple Talaq Criminal But...

12 Aug 2019 Views:1988

No Tax Deduction from Motor Accident Compensation ...

11 Aug 2019 Views:2108

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

11 Aug 2019 Views:1945

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

11 Aug 2019 Views:2203

Transitory Committee to be formed for Indian Arche...

11 Aug 2019 Views:1996

Outlawing Of Triple Talaq Is Highly Commendable...

11 Aug 2019 Views:1924

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

10 Aug 2019 Views:1901

M Kavitha’s suspension to be reviewed...

09 Aug 2019 Views:2634

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

09 Aug 2019 Views:2065

Regulation of Online streaming contents out of the...

09 Aug 2019 Views:1992

Constitution Cannot Be Above Country Come What May...

09 Aug 2019 Views:1978

Ocean waves to be our new energy source...

08 Aug 2019 Views:2400

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

08 Aug 2019 Views:2314

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

08 Aug 2019 Views:1456

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

08 Aug 2019 Views:3457

Study of Lakes to be Conducted by NEERI...

07 Aug 2019 Views:2264

SC Denies Permission to Conduct DNA Tests...

07 Aug 2019 Views:2164

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

07 Aug 2019 Views:1588

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

07 Aug 2019 Views:2019

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

07 Aug 2019 Views:2199

Study of Lakes to be Conducted by NEERI...

06 Aug 2019 Views:2123

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

06 Aug 2019 Views:2225

No Room For Sympathy While Sentencing Terror Convi...

06 Aug 2019 Views:2149

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

05 Aug 2019 Views:2399

Madras HC corrects the computation error of Motor ...

05 Aug 2019 Views:1970

Fundamental Right To Privacy Not Absolute And Must...

05 Aug 2019 Views:1875

Diocese of Tanjore Society School gets relief from...

04 Aug 2019 Views:2155

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

03 Aug 2019 Views:1851

Triple Talaq legislation is challenged in the Delh...

03 Aug 2019 Views:1936

Special Olympics International Football Championsh...

03 Aug 2019 Views:1882

Concession to be given to disabled persons appeari...

03 Aug 2019 Views:2528

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

03 Aug 2019 Views:2301

Karnataka High Court on the condition of Roads...

02 Aug 2019 Views:2530

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

02 Aug 2019 Views:1671

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

02 Aug 2019 Views:1908

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

02 Aug 2019 Views:1965

Abolition of Colonial Decorum in Courts...

01 Aug 2019 Views:6236

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

31 Jul 2019 Views:2802

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

26 Jul 2019 Views:1959

Review And Reconsider Conviction And Sentencing Of...

22 Jul 2019 Views:2003

Plaintiff Cannot Be Forced To Add Parties Against ...

21 Jul 2019 Views:2266

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

19 Jul 2019 Views:1958

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

17 Jul 2019 Views:1981

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

16 Jul 2019 Views:1869

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

14 Jul 2019 Views:2213

Plea For Anticipatory Bail Not Maintainable Before...

13 Jul 2019 Views:2423

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

11 Jul 2019 Views:1886

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

08 Jul 2019 Views:2020

HC Cannot Reverse Acquittal Without Affording Oppo...

06 Jul 2019 Views:1792

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

05 Jul 2019 Views:2499

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

03 Jul 2019 Views:1452

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

02 Jul 2019 Views:2026

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

01 Jul 2019 Views:2876

Ban Advocates From Carrying Weapons Inside Court P...

26 Jun 2019 Views:3220

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

26 Jun 2019 Views:3219

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

26 Jun 2019 Views:3369

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

07 Jun 2019 Views:1842

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

07 Jun 2019 Views:2121

Courts Cannot Decide Eligibility And Essential Qua...

20 May 2019 Views:5615

SC Upholds Constitutionality Of Section 23 Of PCPN...

20 May 2019 Views:3233

My Unflinching Faith In CJI Stands Fully Vindicate...

20 May 2019 Views:2372

Solitary Confinement Of Death Convict Prior To Rej...

20 May 2019 Views:2716

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

20 May 2019 Views:6183

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

20 May 2019 Views:2122

Successive Bail Applications Should Be Placed Befo...

20 May 2019 Views:9537

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

20 May 2019 Views:1600

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

20 May 2019 Views:2190

Mere Pendency Of Civil Case Between Complainant An...

20 May 2019 Views:1910

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

20 May 2019 Views:3669

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

20 May 2019 Views:1628

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

18 May 2019 Views:1833

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

09 Apr 2019 Views:3976

Nations Must Make Gun Laws More Stricter...

04 Apr 2019 Views:4860

SC Designates 37 Lawyers As Senior Advocates...

04 Apr 2019 Views:8901

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

04 Apr 2019 Views:7297

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

04 Apr 2019 Views:2258

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

04 Apr 2019 Views:2025

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

19 Mar 2019 Views:2603

Islamabad High Court Rejects Plea Against Release ...

19 Mar 2019 Views:2771

Lawyers Resort To Seek Unnecessary Adjournments Am...

19 Mar 2019 Views:2465

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

19 Mar 2019 Views:2490

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

19 Mar 2019 Views:1889

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

19 Mar 2019 Views:2361

Magistrate Shall Specify Whether Sentences Awarded...

23 Feb 2019 Views:2679

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

23 Feb 2019 Views:3582

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

23 Feb 2019 Views:3311

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

23 Feb 2019 Views:3594

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

23 Feb 2019 Views:1655

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

23 Feb 2019 Views:2095

Successive Applications For Recalling Witnesses Sh...

23 Feb 2019 Views:3724

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

06 Feb 2019 Views:3032

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

05 Feb 2019 Views:3695

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

04 Feb 2019 Views:2923

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

04 Feb 2019 Views:2784

Death Sentence Only When The Alternative Option Is...

04 Feb 2019 Views:3241

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

28 Jan 2019 Views:2125

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

25 Jan 2019 Views:2643

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

23 Jan 2019 Views:2687

Mere Allegations Of Harassment Without Proximate P...

23 Jan 2019 Views:3253

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

23 Jan 2019 Views:2202

Can a Economic offender can escape by surrendering...

22 Jan 2019 Views:2092

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

22 Jan 2019 Views:1954

Mutual Consent Divorce Procedure in Chennai Family...

21 Jan 2019 Views:7222

Quick Divorce in India...

21 Jan 2019 Views:2089

4 Important things to file Divorce in Chennai...

21 Jan 2019 Views:2294

How to get Divorce for Muslim Men ...

21 Jan 2019 Views:12498

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

17 Jan 2019 Views:4322

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

17 Jan 2019 Views:2066

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

03 Jan 2019 Views:2666

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

03 Jan 2019 Views:2740

SC Dismisses Petitions Seeking Probe Into Rafale D...

20 Dec 2018 Views:3129

Executive Magistrate Cannot Direct Police To Regis...

20 Dec 2018 Views:3351

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

20 Dec 2018 Views:2335

19 Dec 2018 Views:2852

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

12 Dec 2018 Views:2478

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

11 Dec 2018 Views:2775

Bombay HC Quashes Government Resolution Making It ...

26 Nov 2018 Views:2908

SLP Against Death Sentence Shall Not Be Dismissed ...

26 Nov 2018 Views:2921

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

26 Nov 2018 Views:2827

Sexual Offenders Registry For Law Enforcement Agen...

26 Nov 2018 Views:5115

Delhi HC Sentences 16 Policemen To Life Imprisonme...

26 Nov 2018 Views:2046

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

26 Nov 2018 Views:2152

Courts Have To Adequately Consider Defence Of The ...

26 Nov 2018 Views:2036

CJI Ranjan Gogoi Demonstrates His Firm Resolve And...

26 Nov 2018 Views:1944

SC Issues Directions On Examination Of Witnesses I...

26 Nov 2018 Views:3653

Aadhaar Held Mandatory For Government Subsidies An...

26 Nov 2018 Views:2425

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

01 Nov 2018 Views:3209

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

01 Nov 2018 Views:2983

Devotion Cannot Be Subjected To Gender Discriminat...

23 Oct 2018 Views:4288

There Cannot Be Any Mechanical Denial Of Appointme...

23 Oct 2018 Views:3335

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

23 Oct 2018 Views:2212

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

23 Oct 2018 Views:3303

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

23 Oct 2018 Views:2459

Leaders Of Outfits Calling For Mob Violence Liable...

23 Oct 2018 Views:2200

Section 377 IPC Decriminalised Partially By Supre...

23 Oct 2018 Views:2727

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

23 Oct 2018 Views:2581

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

26 Sep 2018 Views:2907

Reputation Of An Individual Is An Insegregable Fac...

26 Sep 2018 Views:3715

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

18 Sep 2018 Views:4678

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

17 Sep 2018 Views:2581

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

17 Sep 2018 Views:2231

Uttarakhand HC Dismisses “Contempt Petition” A...

14 Sep 2018 Views:2319

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

08 Sep 2018 Views:2255

Mirchpur Dalit Killings: “Atrocities Against SCs...

08 Sep 2018 Views:2412

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

03 Sep 2018 Views:2749

NDPS Bail Conditions Discriminatory, Irrational An...

31 Aug 2018 Views:3622

People Without A Degree Performing Surgeries: Utta...

28 Aug 2018 Views:2327

Uttarakhand HC Issues Directions For Conserving �...

28 Aug 2018 Views:2825

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

28 Aug 2018 Views:2567

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

22 Aug 2018 Views:2248

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

20 Aug 2018 Views:2424

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

20 Aug 2018 Views:2425

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

20 Aug 2018 Views:2555

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

13 Aug 2018 Views:2596

Delhi HC Quashes Govt Notification Revising Minimu...

09 Aug 2018 Views:2574

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

07 Aug 2018 Views:2890

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

04 Aug 2018 Views:2851

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

04 Aug 2018 Views:2393

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

31 Jul 2018 Views:2523

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

23 Jul 2018 Views:2332

SC Advocates Creating A Special Law Against Lynchi...

23 Jul 2018 Views:3723

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

23 Jul 2018 Views:3682

Uttarakhand HC Recommends Govt To Enact Legislatio...

23 Jul 2018 Views:3547

High Court Priests Cannot Refuse To Perform Religi...

23 Jul 2018 Views:2827

Uttarakhand High Court Passes String Of Directions...

23 Jul 2018 Views:2168

SC Finally Decides Master Of Roster Case...

23 Jul 2018 Views:2122

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

23 Jul 2018 Views:2672

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

23 Jul 2018 Views:2633

Why Centre is Providing Security For Separatists B...

23 Jul 2018 Views:2391

Farmer Suicide Due To Bankruptcy Or Indebtedness: ...

05 Jul 2018 Views:4885

Every Indian Should Salute Brave Soldier Aurangzeb...

05 Jul 2018 Views:3831

Uttarakhand HC Issues Directions To Curb Drug Pedd...

05 Jul 2018 Views:3112

Have A Functional National Law University Within 3...

05 Jul 2018 Views:2673

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

05 Jul 2018 Views:2096

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

05 Jul 2018 Views:1977

Uttarakhand High Court Puts Restrictions On Noise ...

05 Jul 2018 Views:2169

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

05 Jul 2018 Views:2006

Mysterious Deaths, Rapes, Malnutrition, Unsanitary...

29 Jun 2018 Views:3171

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

11 Jun 2018 Views:2602

Free Mentally Ill Children And Formulate Policies ...

11 Jun 2018 Views:2982

Landmark Ruling By Uttarakhand HC On Solitary Conf...

07 Jun 2018 Views:3643

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

06 Jun 2018 Views:2717

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

06 Jun 2018 Views:2728

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

05 Jun 2018 Views:2281

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

04 Jun 2018 Views:2010

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

01 Jun 2018 Views:2212

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

01 Jun 2018 Views:4046

SC Women Lawyers Association Seeks Chemical Castra...

01 Jun 2018 Views:2051

SC Finally Steps In To Expedite POCSO Cases...

01 Jun 2018 Views:3466

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

01 Jun 2018 Views:1963

Make BCCI A Public Body: Law Panel...

01 Jun 2018 Views:2330

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

01 Jun 2018 Views:2245

Why Cases Withdrawn Against Stone Pelters In Kashm...

01 Jun 2018 Views:2405

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

01 Jun 2018 Views:2593

People Of Karnataka Should Worship Congress...

01 Jun 2018 Views:2408

Delhi HC Upholds Life Term To Seven Policemen...

19 Mar 2018 Views:2102

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

28 Feb 2018 Views:2262

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

19 Feb 2018 Views:2027

Will Electoral Bonds Usher In Transparency?...

19 Feb 2018 Views:1988

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

19 Feb 2018 Views:2138

Finance Act 2018 and Customs Act 1962...

18 Feb 2018 Views:2647

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

12 Feb 2018 Views:2128

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

12 Feb 2018 Views:2042

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

12 Feb 2018 Views:3503

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

10 Feb 2018 Views:2039

Female Foeticide Must Be Punished Most Strictly...

10 Feb 2018 Views:2266

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

10 Feb 2018 Views:2017

New Consumer Protection Bill 2018 Will Entail More...

10 Feb 2018 Views:2040

CJI Brings Out A Roster To Allot Cases...

10 Feb 2018 Views:2623

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

10 Feb 2018 Views:2142

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

10 Feb 2018 Views:2155

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

07 Feb 2018 Views:2204

Prevention Of Money Laundering Act-2002 Amended ...

04 Feb 2018 Views:2760

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

03 Feb 2018 Views:2580

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

16 Jan 2018 Views:2224

13 Jan 2018 Views:1977

Prevention Of Money Laundering Act-2002 PMLA...

13 Jan 2018 Views:2038

Right to Know...

05 Jan 2018 Views:2512

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

29 Dec 2017 Views:2723

Enviornment protection is for saving universe...

28 Dec 2017 Views:2003

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

26 Dec 2017 Views:1857

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...

26 Dec 2017 Views:2092

LEGALITY : LEGALITY OF MARITAL RAPE...

26 Dec 2017 Views:3034

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...

26 Dec 2017 Views:1800

THE PARADOX OF PLEA BARGAINING...

26 Dec 2017 Views:3039

JOURNEY OF EVMs AMIDST CONTROVERSIES ...

26 Dec 2017 Views:2104

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

26 Dec 2017 Views:2205

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

26 Dec 2017 Views:2850

Kerala teen surveillance case: Invasion of Privacy...

26 Dec 2017 Views:1883

Motherhood or Employment- the judicial perspective...

26 Dec 2017 Views:2283

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network