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

Latest Articles

Back

How Long Will Lawyers Of West UP Keep Striking?

Courtesy/By: SANJEEV SIROHI  |  19 Feb 2018     Views:2131

What did the lawyers of West UP did on February 15? The lawyers were on strike protesting the denial of a high court bench to West UP  even after more than five decades of agitation and awarding of a circuit bench to Kolhapur in Maharashtra instead of West UP even though Maharashtra already had 3 high court benches at Nagpur, Aurangabad and Panaji! This is most shocking and I am just aghast to learn of it!

                                                 What did the lawyers of West UP did on February 17? Again the lawyers were on strike. The senior lawyers and office bearers of 26 districts of West UP met in Meerut under the banner of Central Action Committee which was formed in May 1981 to chalk out strategy to accelerate their struggle for a high court bench in West UP. It was decided that on February 22, the lawyers of West UP would take out a bike rally in support of the demand for a high court bench in West UP!

                                          It was also decided that as earlier the lawyers of West UP would go on hunger strike turn after turn. It was also decided that they would meet Amit Shah who is BJP President and who had earlier supported the demand for a high court bench in West UP! It was also decided that the lawyers of West UP would meet UP CM Yogi Adityananth among others and demand high court bench at Meerut, Agra, Ghaziabad, Varanasi and Gorakhpur!   It was also decided that on February 26 they would address a Press Club gathering and make disclosures about their future plans to make sure that West UP gets a high court bench!

                                             It was also decided that they would make sure that all MPs attend the Press Club meet to reiterate the support for a high court bench and those MPs who don’t come would be opposed very strongly for not doing so! It was also decided that the lawyers of West UP would go on strike from February 19 to February 25 that is for a week demanding that a high court bench be soon set up in West UP! Last year also the lawyers of West UP had boycotted Kesarinath Tripathi who is the Governor of West Bengal and who had earlier way back in 1995-96 declared that a high court bench in West UP would be created only over his dead body! Not just this the lawyers of West UP were on strike for a week in mid October to protest his visit to Meerut and many lawyers sustained serious injuries when police resorted to lathicharge when the lawyers were peacefully opposing his visit!

                                                Let me be direct in saying: West UP is notorious for riots breaking out at the drop of a hat like we saw during Kasganj riots, Muzaffarnagar riots, Meerut riots, Agra riots, Saharanpur riots, Bareilly riots etc! The litigants are compelled to travel and so are the victims required to travel about 700 to 800 km whole night some times without reservation to Allahabad as there is no high court bench in West UP and have to face all sorts of inconveniences in doing so!  

                                       It is most distressing to learn that this NDA government in Centre led by PM Narendra Modi has decided to create one more high court bench in Kolhapur in Maharashtra to be a circuit bench which later is usually made permanent as we saw in Karnataka where 2 circuit benches were created for 4 and 8 districts at Dharwad and Gulbarga in Karnataka even though there was already a bench in Hubli! Similarly Maharashtra already had benches at Nagpur, Aurangabad and in Goa but for West UP with more than 9 crore population there is not even a single bench and for whole of UP there is just one bench just 150 km away from Allahabad at Lucknow leaving the rest of UP high and dry!

                            The population of Maharashtra is just half of UP still Maharashtra has now 4 benches and UP has just one bench at Lucknow! Maharashtra has less than 2 lakh pending cases and UP has more than 10 lakh pending cases still UP has just one bench and West IUP which accounts for more than half of the pending cases has no bench! Is this fair? BJP got so many seats from West UP in Lok Sabha elections and yet see what reward it has got? No bench till now!

 

                        Just recently, a 100 year old woman was raped in Meerut and she died within no time! A young girl of 7 to 8 years was gang raped in Muzaffarnagar and then killed and this keeps happening every now and then but inspite of being so close to Delhi, it never attracts the kind of attention that Nirbhaya gang rape case attracted! In Hapur a young girl of about 8 years was similarly raped and people protested strongly because no one was arrested! No one is safe in West UP and criminals know that because of huge pending cases it will take decades before the case is finally decided and by the time they are decided they would die a natural death!

                                    Chief Justice of UP – Dilip Babasaheb rightly pointed out that in Maharashtra woman are so safe that they can go anywhere even in the night but in UP no one is safe even with their family and even on the national highways! Yet see the irony that Maharashtra has 3 high court benches and now one more has been approved at Kolhapur and UP only one as Justice Jaswant Commission report was implemented partially in Maharashtra to set up a bench at Aurangabad but not in Agra as recommended nor at Dehradun and Nainital as recommended and West UP where maximum crime incidents occur has none as both a single bench at Lucknow and high court at Allahabad are in Eastern UP!

                                    Criminals are ruling the roost here and Centre yet firmly reiterates that no bench for West UP! Who is gaining most by Centre’s inaction in setting up a bench here? Criminals and only criminals! Who is suffering most by this inaction? Girls, women and the common people who don’t have police protection with them unlike Ministers who  are fully guarded always!       

                                         Truth be told, the latest violence in Kasjang near to Aligarh and the killing of a person and the subsequent huge burning of buses, trucks, buildings etc and fight breaking out on streets clearly indicates that how things are deteriorating from worse to worst in West UP and  is the worst reminder that if most strong steps are not taken well in time, things will spiral completely out of control! In 2013 after the Muzaffarnagar riots in which again huge violence broke out and many were injured and killed and many displaced! Still we see no bench here!   

                                    Ban ki Moon who was earlier UN Secretary General had slammed UP and not Karnataka or Maharashtra or Assam as “rape and crime capital of India” still we see that UP has just one high court bench and that too just 150 km away from Allahabad at Lucknow and these 3 states have 3 to 4 benches each! Why different parameters for different capital cities? Why no high court or bench for Bhopal, Bhubaneshwar, Dehradun, Thiruvananthapuram and others? Why have they been singled out?

                                  It is most disgraceful that more than half of pending cases are from West UP and still not a single bench of high court exists here. This despite the fact that Justice Jaswant Singh Commission had recommended 3 benches for West UP and hilly areas which now constitute a separate state named Uttarakhand but Centre for undisclosed reasons decided not to allow even a single bench anywhere in UP even though on its recommendations benches were created at Aurangabad in Maharashtra, Madurai in Tamil Nadu and Jalpaiguri in West Bengal! This is plain ridiculous!

                           It is so shocking that Jawaharlal Nehru had the guts to set up a single high court bench for UP so close to Allahabad at Lucknow way back on July 1, 1948 but 70 years down the lane, no PM has shown the guts to create even a single high court bench anywhere else in West UP or in Bundelkhand or in Gorakhpur from where present CM Yogi Adityanath himself hails and who has been getting elected as MP since 1998 and had even raised the demand for a high court bench there inside Parliament but now even after coming close to completing one year in office, it seems he has chosen to just forget everything! Satyapal Singh who is former Mumbai Police Commissioner and represents BJP as MP from Baghpat and recently was sworn in as Union Minister had demanded right inside Parliament the setting up of 5 high court benches for UP at Meerut, Agra, Gorakhpur, Jhansi and Varanasi but what a pity that Centre is not ready to set up even a single bench anywhere in UP even as PM Narendra Modi is all set to complete 4 years in power!

                               Woman are being murdered, raped and gangraped! This has been happening time and again. West UP has become the epicenter of all crime, rape, dacoities, gangrapes, murders and still Centre is not prepared to set up even a single Bench of High Court for any of the 26 districts of West UP!

                                     Why high court and benches of 8 states and even Lahore high court in Pakistan is nearer to West UP as compared to Allahabad still no bench is being created here? Why West UP inspite of emerging as epicenter of murders, rapes, gangrapes and communal clashes still has no high court bench which only punishes victims especially woman who has been raped or gangraped to travel all the way about 700-800 km away to Allahabad to get delayed justice after few decades as Allahabad High Court is already overburdened with more than 10 lakh cases whereas no other state in India has more than 2 lakh pending cases and still some of them have 3 high court benches but UP has just one at Lucknow which is very close to Allahabad? How can all this be justified?

                                  Why no steps are being taken to create a bench here even though it has been promised by many governments in Centre and by many Union Ministers? What stops Centre? Why Centre is ignoring that Soli J Sorabjee who is former Attorney General of India and one of the most reputed lawyer of Supreme Court had himself said that, “A high court bench in West UP can be created by Centre without the recommendation of the Chief Justice or State Government in this behalf”.

                                                                               Why the population of West UP at more than 9 crore is more than all States except UP of which it is itself a part, Maharashtra and Bihar and here too the area of West UP at 98,000 square km is more than Bihar at 94,000 square km and still it has not been made a separate state? Why West UP accounts for more than half of pending cases of UP and still no attempt is being made to create it as a separate state or at least create a bench here? Why Karnataka with just 6 crore population which is 3 crore less than West UP has not just high court but 3 benches also but West UP with more than 9 crore population has not even a single bench leave alone a high court by making it a separate state?

                                          Why Karnataka has not more than 2 lakh pending cases and West UP has more than 5 lakh pending cases still West UP has not even a single bench compelling litigants from West UP to travel whole night more than 700 km away often without reservation all the way to Allahabad and suffer untold miseries and Karnataka has a high court and 3 benches at Hubli, Dharwad and Gulbarga? Why the 230th report of Law Commission was selectively implemented only in a peaceful state like Karnataka and not in a state like UP which former UN Secretary General Ban ki moon slammed as the “rape and crime capital of India” and which has maximum population more than Pakistan and many other countries, maximum MPs, maximum MLAs, maximum Mayors, maximum villages more than 1 lakh, maximum towns, maximum tehsils, maximum pending cases more than 10 lakh, maximum pending cases in lower courts, maximum Judges, maximum crime, maximum dowry deaths, maximum rapes, maximum gangrapes, maximum custodial deaths, maximum PM since independence including the incumbent PM Narendra Modi who represents Varanasi, maximum delay in deciding of cases and what not and yet still has least high court benches in India? Why is West UP being accorded such a shabby and third rated treatment that the high courts and benches of 8 states and above all even Lahore High Court in Pakistan is nearer to West UP than Allahabad still it has not even a single high court bench here?

                             The latest shocking Kasganj violence which witnessed naked dance of destruction, death, vandalism, loot and violence underscores the “complete jungleraj” prevailing in West UP yet no serious attempt is being made to create a high court bench here! Is  there any logic in it? Why when Centre can create one more bench for Maharashtra which already has 3 benches then why can’t it create one bench at least in West UP?

                                   Already the lawyers of West UP have been struggling since last more than 50 years for a bench and have gone on strike for 6 months also as in 2001, 3 to 4 months as in 2014-15 apart from every Saturday since May 1981! Centre must relent at least now and create a bench here as it has done in Maharashtra so that the litigants are not compelled to travel whole night about 700 km on an average many times without reservation also all the way to attend court hearings at Allahabad! No more excuses!


Courtesy/By: SANJEEV SIROHI  |  19 Feb 2018     Views:2131

Articles Updates

“SPPU Hosts National Seminar on 75 Years of the ...
16 Sep 2025     Views:65
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:1477
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024     Views:1319
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:1520
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:1414
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024     Views:2171
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024     Views:1438
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023     Views:4879
The Legal Depth of Cryptocurrency....
14 May 2022     Views:5714
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022     Views:5976
When is a Deposition Summary used?...
13 May 2022     Views:6060
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022     Views:6141
International customary law – a study of the Ang...
20 Feb 2022     Views:10635
How to Have an Essay Written for Free?...
10 Feb 2022     Views:5588
How to maximise a law firm’s success with a virt...
28 Dec 2021     Views:5861
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021     Views:5904
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021     Views:6105
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021     Views:3379
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021     Views:2995
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021     Views:2594
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020     Views:5484
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020     Views:21932
Presumptions in Evidence Law...
04 May 2020     Views:8704
Unique use of Technology during covid-19 pandemic...
30 Apr 2020     Views:5069
45 days interim bail granted to under- trial priso...
29 Apr 2020     Views:4652
DOCTRINE OF RES GESTAE...
27 Apr 2020     Views:9366
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:4210
United Nations Environment Programme (UNEP)...
25 Apr 2020     Views:5297
United Nations Convention to Combat Desertificatio...
24 Apr 2020     Views:4035
Increase in Cyberbullying during COVID-19...
24 Apr 2020     Views:2313
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020     Views:3133
Doctrine of lifting of corporate veil...
23 Apr 2020     Views:2680
Meaning of Legal Pluralism...
23 Apr 2020     Views:2346
Once a mortgage, always a mortgage...
23 Apr 2020     Views:56912
Euthanasia- Meaning and Legality in India...
23 Apr 2020     Views:2237
Judicial activism and Judicial restraint...
22 Apr 2020     Views:2396
Concept of Insider Trading under Investment Law...
22 Apr 2020     Views:2559
Need for Legal Awareness...
22 Apr 2020     Views:2543
Is Extradition a Legal Duty of State? ...
22 Apr 2020     Views:6850
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020     Views:2029
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020     Views:2040
Uniform Civil code...
22 Apr 2020     Views:2120
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020     Views:32178
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020     Views:6862
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020     Views:3639
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020     Views:6400
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020     Views:11256
Concept of conciliation...
19 Apr 2020     Views:3820
White collar crimes in India...
19 Apr 2020     Views:3190
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020     Views:7895
Relationship between International Law and Municip...
18 Apr 2020     Views:55394
International Labour Organization (ILO)...
18 Apr 2020     Views:2332
How is the Law arena affected by COVID-19?...
18 Apr 2020     Views:1888
Motor Vehicle Insurance Law...
18 Apr 2020     Views:2187
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020     Views:2351
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020     Views:2144
Difference between Kidnapping and Abduction...
17 Apr 2020     Views:3867
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020     Views:1524
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020     Views:6860
Corruption laws in India ...
16 Apr 2020     Views:2260
ADVERTISING LAWS IN INDIA...
16 Apr 2020     Views:2618
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020     Views:2258
Business Laws in India...
15 Apr 2020     Views:3860
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020     Views:12928
International Committee of the Red Cross...
14 Apr 2020     Views:2172
National Company Law Tribunal...
14 Apr 2020     Views:2254
FOOD ADULTERATION...
13 Apr 2020     Views:3775
The United Nations Rules for the Protection of Juv...
13 Apr 2020     Views:5109
Environmental Protection Act, 1986...
12 Apr 2020     Views:2869
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020     Views:11205
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020     Views:1969
Introduction to Income Tax Act, 1961...
11 Apr 2020     Views:6815
DEMOCRACY IN INDIA...
10 Apr 2020     Views:2773
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020     Views:2822
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020     Views:3131
How is Absolute Liability different from Strict Li...
09 Apr 2020     Views:26612
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020     Views:5483
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020     Views:2190
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020     Views:34083
What should be given primary importance, Human Rig...
08 Apr 2020     Views:2162
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020     Views:7345
Convention on the Elimination of All Forms of Disc...
07 Apr 2020     Views:2201
Legal Rights of Students in India...
07 Apr 2020     Views:4248
International Covenant on Civil and Political...
06 Apr 2020     Views:2186
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020     Views:2998
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020     Views:20360
Convention on Prevention and Punishment of the Cri...
06 Apr 2020     Views:2064
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020     Views:2034
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020     Views:1560
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020     Views:2348
Bailment...
05 Apr 2020     Views:2738
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020     Views:2343
Marital Rape...
05 Apr 2020     Views:1898
Insolvency and Bankruptcy Bill ...
05 Apr 2020     Views:1842
Manual Scavenging ...
05 Apr 2020     Views:1779
How serious can Online Abuse be?...
05 Apr 2020     Views:1863
Cognizable and non cognizable offences...
05 Apr 2020     Views:7563
Legal Aid In India ...
05 Apr 2020     Views:2224
Basic Structure Doctrine...
05 Apr 2020     Views:2060
Medical Negligence...
05 Apr 2020     Views:1785
Consumer Protection Act, 2019...
05 Apr 2020     Views:2158
Legality of Cryptocurrency in India...
05 Apr 2020     Views:2317
Intimate Partner Violence...
05 Apr 2020     Views:1960
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020     Views:1771
International Humanitarian Law...
05 Apr 2020     Views:1847
What rights do a disabled person in India have? ...
05 Apr 2020     Views:2289
Universal Declaration of Human Rights...
03 Apr 2020     Views:2153
What is the National Security Act being slapped on...
03 Apr 2020     Views:1886
False News- another epidemic?...
02 Apr 2020     Views:1993
Commercial laws in India a Bird's-eye view...
02 Apr 2020     Views:9462
All About Suo Moto Proceedings...
02 Apr 2020     Views:2254
Intellectual Property Rights...
02 Apr 2020     Views:1967
Alternate Dispute Resolution...
02 Apr 2020     Views:1970
Types of E-commerce Models ...
02 Apr 2020     Views:1944
'Intermeddler' as a Legal Representative under the...
01 Apr 2020     Views:10610
Right to health- A fundamental right...
31 Mar 2020     Views:2070
What is a Green Bond? ...
31 Mar 2020     Views:1868
Defamation...
31 Mar 2020     Views:1934
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020     Views:2114
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020     Views:3879
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020     Views:1830
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020     Views:1845
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020     Views:2186
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020     Views:2956
International Court of Justice...
28 Mar 2020     Views:2256
Feminist Jurisprudence...
27 Mar 2020     Views:2398
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020     Views:2538
Covid-19 fostered Racism ...
26 Mar 2020     Views:1938
Mercy Petition: The Process ...
26 Mar 2020     Views:3250
WTO Work Programme on E-Commerce ...
26 Mar 2020     Views:2056
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020     Views:2600
Prison reforms...
26 Mar 2020     Views:1894
How far has the LGBTQI community come?...
26 Mar 2020     Views:2136
Public Interest Litigation...
26 Mar 2020     Views:2151
The Right to information Act- Still a right or not...
25 Mar 2020     Views:2152
Legalization of Marijuana...
25 Mar 2020     Views:1978
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020     Views:1868
The History of Magna Carta...
25 Mar 2020     Views:2891
Introduction to Child Rights in India...
25 Mar 2020     Views:6689
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020     Views:4434
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020     Views:2362
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020     Views:2582
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020     Views:2631
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020     Views:2534
CORPORATE GOVERNANCE...
21 Jan 2020     Views:2643
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020     Views:3136
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020     Views:2558
NOTE ON ARTICLE 370...
17 Jan 2020     Views:2489
Rape and Indian laws ...
13 Jan 2020     Views:3143
An overview on Drugs Law...
13 Jan 2020     Views:2675
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020     Views:5651
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020     Views:6395
Women Prisoners ...
23 Dec 2019     Views:2711
Child Care Institutions and its Judicial Interpret...
23 Dec 2019     Views:2821
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019     Views:2441
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019     Views:2733
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019     Views:3284
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019     Views:36049
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019     Views:4631
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019     Views:2395
Human Rights Of Women Must Also Be Respected...
09 Dec 2019     Views:2403
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019     Views:2490
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019     Views:3143
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019     Views:2108
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019     Views:2175
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019     Views:2483
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019     Views:3532
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019     Views:2732
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019     Views:4607
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019     Views:2526
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019     Views:2794
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019     Views:2243
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019     Views:1890
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019     Views:2162
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019     Views:2082
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019     Views:1840
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019     Views:1952
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019     Views:2797
Institutional Independence, Financial Autonomy Int...
28 Aug 2019     Views:1867
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019     Views:2132
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019     Views:1874
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019     Views:2113
Chidambaram Getting No Respite From Courts...
23 Aug 2019     Views:1775
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019     Views:5251
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019     Views:5476
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019     Views:2939
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019     Views:1963
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019     Views:2053
Don't politicize demolition of temples: SC...
16 Aug 2019     Views:5498
Madras Christian College - female students sexuall...
16 Aug 2019     Views:5108
Charged for employing triple talaq...
16 Aug 2019     Views:2827
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019     Views:2746
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019     Views:2654
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019     Views:2086
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019     Views:1959
Madras HC issues directions upon Officers to check...
14 Aug 2019     Views:2472
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019     Views:2010
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019     Views:2187
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019     Views:2190
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019     Views:2068
Prohibitory Steps taken against Students for Consu...
13 Aug 2019     Views:2087
Basic Amenities to Traffic Personnel ...
12 Aug 2019     Views:1898
Madras HC upholds the appointment notification of ...
12 Aug 2019     Views:2006
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019     Views:2014
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019     Views:1983
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019     Views:2105
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019     Views:1942
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019     Views:2198
Transitory Committee to be formed for Indian Arche...
11 Aug 2019     Views:1994
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019     Views:1919
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019     Views:1896
M Kavitha’s suspension to be reviewed...
09 Aug 2019     Views:2631
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019     Views:2062
Regulation of Online streaming contents out of the...
09 Aug 2019     Views:1988
Constitution Cannot Be Above Country Come What May...
09 Aug 2019     Views:1974
Ocean waves to be our new energy source...
08 Aug 2019     Views:2394
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019     Views:2310
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019     Views:1454
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:3452
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:2258
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:2158
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1584
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:2015
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:2193
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:2118
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:2217
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019     Views:2142
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:2394
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:1963
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1872
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:2149
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1850
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:1929
Special Olympics International Football Championsh...
03 Aug 2019     Views:1875
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2524
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:2294
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2525
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1670
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:1904
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:1954
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:6228
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2796
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:1953
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:1995
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:2259
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:1953
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:1974
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1865
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:2208
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:2420
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1880
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:2012
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1787
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:2494
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1451
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:2020
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2869
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:3211
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:3214
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:3366
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1838
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:2119
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:5603
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:3230
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:2365
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2709
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:6180
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:2119
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:9532
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1599
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:2181
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1904
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019     Views:3659
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:1830
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3973
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:4856
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:8896
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:7291
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:2250
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:2017
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2600
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2766
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2464
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2489
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1887
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:2356
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2677
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3578
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:3310
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3588
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1654
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:2085
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3722
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:3024
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3691
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2920
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2783
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:3233
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:2633
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2677
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:3250
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:2194
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:2085
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1947
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:7219
Quick Divorce in India...
21 Jan 2019     Views:2084
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:2286
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:12491
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:4318
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:2060
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2665
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:2738
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:3124
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:2330
recheck...
19 Dec 2018     Views:2844
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:2474
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:2769
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2901
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2912
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2822
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:5105
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:2038
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:2142
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:2034
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1942
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3650
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:2418
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:3205
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:2975
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:4281
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:3331
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:2209
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:3297
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:2456
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:2193
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2715
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2576
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2902
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3711
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4673
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2580
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:2224
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:2315
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:2253
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:2406
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2740
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3616
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:2321
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2819
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2563
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:2246
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:2419
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:2422
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2547
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2590
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2569
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2884
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2847
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:2385
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:2517
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:2320
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3717
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3676
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3539
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2822
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:2158
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:2114
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2670
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2625
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:2387
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4884
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3825
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:3104
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2666
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:2089
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1971
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:2166
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:2000
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:3166
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2597
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2978
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3638
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2712
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2726
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:2278
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:2002
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:2207
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:4041
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:2044
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:3465
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:1959
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:2323
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:2236
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:2397
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2585
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:2402
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:2096
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:2255
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:2024
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:1983
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:2131
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2636
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:2124
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:2037
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:3498
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:2033
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:2262
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:2008
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:2031
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2621
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:2136
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:2145
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:2201
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2755
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2574
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:2219
humanity...
13 Jan 2018     Views:1973
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:2034
Right to Know...
05 Jan 2018     Views:2506
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2715
Enviornment protection is for saving universe...
28 Dec 2017     Views:1999
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1855
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:2087
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:3024
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1797
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:3032
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:2102
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:2843
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017     Views:1881
Motherhood or Employment- the judicial perspective...
26 Dec 2017     Views:2277

Most Read Articles

  • Once a mortgage, always a mortgage
    On 23 Apr 2020    Views:56912
  • Relationship between International Law and Municipal Law
    On 18 Apr 2020    Views:55394
  • Montesquieu’s Theory of Separation of Powers: How it has been adopted in India
    On 10 Dec 2019    Views:36049
  • Why Indian Constitution is called Quasi-federal?
    On 08 Apr 2020    Views:34083
  • VETO POWER AND DOUBLE VETO POWER
    On 20 Apr 2020    Views:32178
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

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

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

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

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

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

 

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