Lawsisto Articles

Post an article of your choice. Article with maximum views will be listed as the Top/Trending article.Share it on social media & get more views.

By: PARAM SAKET SARANG

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy Introduction In a landmark judgment, the Su...

20 Sep 2024 Views : 1207 Read more...

By: Khushi Jain

Post-Merger Vision: HDFC Bank to Prioritize Profitable Growth, Balance Credit-to-Deposit Ratio

Post-Merger Vision: HDFC Bank to Prioritize Profitable Growth, Balance Credit-to-Deposit Ratio Introduction In the wake of its recent merger, HDFC ...

01 Aug 2024 Views : 1049 Read more...

Articles Updates

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

01 Aug 2024 Views:1244

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

01 Aug 2024 Views:1128

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

22 Jul 2024 Views:1787

Supreme Court Emphasizes Direct and a Specific Pleadings under a Specific Relief..

22 Jul 2024 Views:1146

Bail and Punishment Provisions of NDPS matters..

05 Apr 2023 Views:4602

The Legal Depth of Cryptocurrency...

14 May 2022 Views:5435

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

13 May 2022 Views:5704

When is a Deposition Summary used?..

13 May 2022 Views:5794

Denied! 8 Most Common Reasons for Green Card Denial According to Immigration Law..

25 Feb 2022 Views:5862

International customary law – a study of the Anglo Norwegian Fisheries Case ..

20 Feb 2022 Views:10359

How to Have an Essay Written for Free?..

10 Feb 2022 Views:5312

How to maximise a law firm’s success with a virtual legal assistant?..

28 Dec 2021 Views:5585

Helpful Math Website for Students - AssignMaths.com Expert..

26 Nov 2021 Views:5891

The Upcoming Municipal Nominee Program of Canada..

29 Oct 2021 Views:5828

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

28 Oct 2021 Views:3115

Law School Personal Statement Tips for Winning Admission..

12 Oct 2021 Views:2719

Can an Employee on Maternity Leave be Terminated?..

05 Oct 2021 Views:2330

OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK..

04 May 2020 Views:5227

ARTICLE 141: DOCTRINE OF PRECEDENT..

04 May 2020 Views:21660

Presumptions in Evidence Law..

04 May 2020 Views:8444

Unique use of Technology during covid-19 pandemic for virtual arbitration..

30 Apr 2020 Views:4815

45 days interim bail granted to under- trial prisoners in Delhi..

29 Apr 2020 Views:4390

DOCTRINE OF RES GESTAE..

27 Apr 2020 Views:9108

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

26 Apr 2020 Views:4163

Measures to protect women against domestic violence amidst COVID-19 lock-down...

26 Apr 2020 Views:3956

United Nations Environment Programme (UNEP)..

25 Apr 2020 Views:5043

United Nations Convention to Combat Desertification..

24 Apr 2020 Views:3769

Increase in Cyberbullying during COVID-19..

24 Apr 2020 Views:2061

DOCTRINE OF COLOURABLE LEGISLATIONS..

24 Apr 2020 Views:2854

Doctrine of lifting of corporate veil..

23 Apr 2020 Views:2389

Meaning of Legal Pluralism..

23 Apr 2020 Views:2090

Once a mortgage, always a mortgage..

23 Apr 2020 Views:56621

Euthanasia- Meaning and Legality in India..

23 Apr 2020 Views:1999

Judicial activism and Judicial restraint..

22 Apr 2020 Views:2127

Concept of Insider Trading under Investment Law..

22 Apr 2020 Views:2304

Need for Legal Awareness..

22 Apr 2020 Views:2281

Is Extradition a Legal Duty of State? ..

22 Apr 2020 Views:6594

The Protocol to Prevent, Suppress and Punish Trafficking in Persons, Especially ..

22 Apr 2020 Views:1763

Why Dependence On Criminal Law Is Not The Solution To A Pandemic..

22 Apr 2020 Views:1774

Uniform Civil code..

22 Apr 2020 Views:1863

VETO POWER AND DOUBLE VETO POWER ..

20 Apr 2020 Views:31770

ABETMENT UNDER THE INDIAN PENAL CODE..

20 Apr 2020 Views:6579

Water (Prevention & Control of Pollution) Act, 1974..

20 Apr 2020 Views:3379

NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS..

20 Apr 2020 Views:6138

LAWS AGAINST ACID ATTACK IN INDIA..

20 Apr 2020 Views:10986

Concept of conciliation..

19 Apr 2020 Views:3562

White collar crimes in India..

19 Apr 2020 Views:2925

No Law To Make Whatsapp Group Admins Liable For Messages By Group Members..

19 Apr 2020 Views:7874

Relationship between International Law and Municipal Law..

18 Apr 2020 Views:55134

International Labour Organization (ILO)..

18 Apr 2020 Views:2066

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

18 Apr 2020 Views:1623

Motor Vehicle Insurance Law..

18 Apr 2020 Views:1929

CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPORTANCE..

18 Apr 2020 Views:2091

ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESERVED BY GOVT. & PEOPLE...

18 Apr 2020 Views:1883

Difference between Kidnapping and Abduction..

17 Apr 2020 Views:3621

JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TESTING IN PRIVATE LABS..

17 Apr 2020 Views:1518

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

16 Apr 2020 Views:6591

Corruption laws in India ..

16 Apr 2020 Views:2016

ADVERTISING LAWS IN INDIA..

16 Apr 2020 Views:2338

The Treaty on the Prohibition of Nuclear Weapons..

15 Apr 2020 Views:2016

Business Laws in India..

15 Apr 2020 Views:3617

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

14 Apr 2020 Views:12682

International Committee of the Red Cross..

14 Apr 2020 Views:1910

National Company Law Tribunal..

14 Apr 2020 Views:2023

FOOD ADULTERATION..

13 Apr 2020 Views:3519

The United Nations Rules for the Protection of Juveniles Deprived of their Liber..

13 Apr 2020 Views:4832

Environmental Protection Act, 1986..

12 Apr 2020 Views:2590

IMPORTANCE OF PRECEDENTS ..

12 Apr 2020 Views:10950

MoHFW and ICMR hold a conflicting statement over Community Spread..

11 Apr 2020 Views:1712

Introduction to Income Tax Act, 1961..

11 Apr 2020 Views:6541

DEMOCRACY IN INDIA..

10 Apr 2020 Views:2531

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

10 Apr 2020 Views:2566

An Overview of Juvenile Delinquency and the Juvenile Justice System in India..

09 Apr 2020 Views:2886

How is Absolute Liability different from Strict Liability?..

09 Apr 2020 Views:26350

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

09 Apr 2020 Views:5175

The Concept of Bonded Labour under the Legal System of India..

09 Apr 2020 Views:1927

Why Indian Constitution is called Quasi-federal?..

08 Apr 2020 Views:33796

What should be given primary importance, Human Rights or Public Safety?..

08 Apr 2020 Views:1922

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

08 Apr 2020 Views:6988

Convention on the Elimination of All Forms of Discrimination against Women (CEDA..

07 Apr 2020 Views:1951

Legal Rights of Students in India..

07 Apr 2020 Views:3997

International Covenant on Civil and Political Rights..

06 Apr 2020 Views:1915

Plant Quarantine (Regulation of Import into India) Order, 2003..

06 Apr 2020 Views:2988

The Hart-Fuller debate in a Nutshell ..

06 Apr 2020 Views:20101

Convention on Prevention and Punishment of the Crime of Genocide..

06 Apr 2020 Views:1808

The Juvenile Justice (Care and Protection of Children) Act, 2015..

06 Apr 2020 Views:1777

FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRISIS OF COVID-19 PANDEMIC..

06 Apr 2020 Views:1554

Traditional Knowledge : The Convention on Biological Diversity and TRIPS agreeme..

06 Apr 2020 Views:2080

05 Apr 2020 Views:2465

Monopolistic nature of Copyright Societies in India..

05 Apr 2020 Views:2099

05 Apr 2020 Views:1652

Insolvency and Bankruptcy Bill ..

05 Apr 2020 Views:1602

Manual Scavenging ..

05 Apr 2020 Views:1526

How serious can Online Abuse be?..

05 Apr 2020 Views:1586

Cognizable and non cognizable offences..

05 Apr 2020 Views:7307

Legal Aid In India ..

05 Apr 2020 Views:1983

Basic Structure Doctrine..

05 Apr 2020 Views:1816

Medical Negligence..

05 Apr 2020 Views:1534

Consumer Protection Act, 2019..

05 Apr 2020 Views:1896

Legality of Cryptocurrency in India..

05 Apr 2020 Views:2044

Intimate Partner Violence..

05 Apr 2020 Views:1687

CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUPPRESS FREEDOM OF SPEECH ..

05 Apr 2020 Views:1539

International Humanitarian Law..

05 Apr 2020 Views:1600

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

05 Apr 2020 Views:2028

Universal Declaration of Human Rights..

03 Apr 2020 Views:1902

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

03 Apr 2020 Views:1603

False News- another epidemic?..

02 Apr 2020 Views:1744

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

02 Apr 2020 Views:9214

All About Suo Moto Proceedings..

02 Apr 2020 Views:2024

Intellectual Property Rights..

02 Apr 2020 Views:1733

Alternate Dispute Resolution..

02 Apr 2020 Views:1711

Types of E-commerce Models ..

02 Apr 2020 Views:1707

'Intermeddler' as a Legal Representative under the Civil Procedure Code ..

01 Apr 2020 Views:10336

Right to health- A fundamental right..

31 Mar 2020 Views:1790

What is a Green Bond? ..

31 Mar 2020 Views:1610

31 Mar 2020 Views:1635

CONSTITUTIONALITY OF NATIONAL LOCKDOWN..

30 Mar 2020 Views:1845

Positive and Negative Impacts of the US-China Trade War on India ..

29 Mar 2020 Views:3596

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

29 Mar 2020 Views:1567

Opinion | Migration and the Mockery of Lockdown- Is the Central Government Reall..

29 Mar 2020 Views:1588

Female Genital Mutilation- Violation of Human Rights..

29 Mar 2020 Views:1916

Supreme Court’s judgement on Shreya Singhal v. Union Of India..

29 Mar 2020 Views:2702

International Court of Justice..

28 Mar 2020 Views:1999

Feminist Jurisprudence..

27 Mar 2020 Views:2133

IP Protection and Diffusion of Environmentally Sound Technologies..

27 Mar 2020 Views:2277

Covid-19 fostered Racism ..

26 Mar 2020 Views:1684

Mercy Petition: The Process ..

26 Mar 2020 Views:2973

WTO Work Programme on E-Commerce ..

26 Mar 2020 Views:1808

Comparison between Section 144 of CrPC, lockdown and curfew..

26 Mar 2020 Views:2338

Prison reforms..

26 Mar 2020 Views:1635

How far has the LGBTQI community come?..

26 Mar 2020 Views:1875

Public Interest Litigation..

26 Mar 2020 Views:1901

The Right to information Act- Still a right or not? An analysis of the RTI Amend..

25 Mar 2020 Views:1887

Legalization of Marijuana..

25 Mar 2020 Views:1730

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

25 Mar 2020 Views:1615

The History of Magna Carta..

25 Mar 2020 Views:2871

Introduction to Child Rights in India..

25 Mar 2020 Views:6414

CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: Indian Social Action Forum v. ..

06 Mar 2020 Views:4157

A DECISION MADE BY SC ON AYODHYA VERDICT..

29 Jan 2020 Views:2108

RIGHTS OF TRANSGENDER IN INDIA..

29 Jan 2020 Views:2346

MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA ..

24 Jan 2020 Views:2369

MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ..

22 Jan 2020 Views:2275

CORPORATE GOVERNANCE..

21 Jan 2020 Views:2357

Hyderabad Encounter- Human Rights Violation or Justice Served?..

18 Jan 2020 Views:2882

NOTE ON NIRBHAY CASE CONVICTS..

17 Jan 2020 Views:2284

NOTE ON ARTICLE 370..

17 Jan 2020 Views:2229

Rape and Indian laws ..

13 Jan 2020 Views:2861

An overview on Drugs Law..

13 Jan 2020 Views:2417

Mob Lynching: Role of Politics and approach of Judiciary on the horrendous acts ..

08 Jan 2020 Views:5356

Trademarks: Spectrum of Distinctiveness and Indian Position on Non Conventional ..

06 Jan 2020 Views:6128

Women Prisoners ..

23 Dec 2019 Views:2461

Child Care Institutions and its Judicial Interpretations..

23 Dec 2019 Views:2552

Smart Contracts and Their Relevance in The Legal Profession..

19 Dec 2019 Views:2186

Government Vs Opposition on the Citizenship Amendment Bill, 2019..

12 Dec 2019 Views:2475

Condition Of Lady Advocates Vulnerable: Lawyer Approaches Supreme Court Seeking ..

11 Dec 2019 Views:3035

Montesquieu’s Theory of Separation of Powers: How it has been adopted in India..

10 Dec 2019 Views:35756

JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITION OF SCENARIO..

10 Dec 2019 Views:4391

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

10 Dec 2019 Views:2129

Human Rights Of Women Must Also Be Respected..

09 Dec 2019 Views:2140

Speedy Capital Punishment For Rapists Must Be Ensured..

08 Dec 2019 Views:2221

Why Only One Dhananjoy Chatterjee Hanged Till Now?..

07 Dec 2019 Views:2855

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

07 Dec 2019 Views:1862

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

05 Dec 2019 Views:1899

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

02 Dec 2019 Views:2211

Section 207 CrPC: Magistrate Cannot Withhold Any Document Submitted Along With P..

02 Dec 2019 Views:3517

UP Bar Council Chairman Harishankar Singh Openly Calls For High Court Bench To B..

17 Nov 2019 Views:2487

AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 356 and WHAT THE JUDICIARY CAN ..

13 Nov 2019 Views:4328

COOKING UP A LEGALLY PROTECTED MEAL: A study on IPR in the Food Industry...

13 Nov 2019 Views:2273

Justice Sharad Arvind Bobde To Be The New CJI From Nov 18..

31 Oct 2019 Views:2565

UK Supreme Court Declares Prorogation Of Parliament Unlawful And Void..

29 Sep 2019 Views:1972

Right To Access Internet Is Part Of Right To Privacy And Right To Education: Ker..

23 Sep 2019 Views:1884

No Attempt Made To Frame Uniform Civil Code Despite Judicial Exhortation: SC..

19 Sep 2019 Views:1917

A Legal Giant Named Ram Jethmalani Finally Passes Away..

09 Sep 2019 Views:1806

Judicial Service – HC Can’t Modify/Relax Instructions Issued By Public Servi..

02 Sep 2019 Views:1579

Government Notifies Strict Provisions Of Motor Vehicle (Amendment) Act 2019..

31 Aug 2019 Views:1702

NDPS: Reverse Burden Of Proof Does Not Absolve Prosecution From Establishing Pri..

30 Aug 2019 Views:2555

Institutional Independence, Financial Autonomy Integral To Independence Of Judic..

28 Aug 2019 Views:1626

A Legal Luminary And A Political Stalwart Passes Away..

25 Aug 2019 Views:1861

Allahabad HC Bans DJs And Passes Directions For Regulating Use Of Loudspeakers..

24 Aug 2019 Views:1620

Delhi HC Refuses Anticipatory Bail To P Chidambaram In INX Media Scam Case..

23 Aug 2019 Views:1852

Chidambaram Getting No Respite From Courts..

23 Aug 2019 Views:1524

Domestic Violence And Dowry Accused Set Free By The Bombay High Court..

22 Aug 2019 Views:5005

Bombsy HC: Treat every citizen with dignity..

20 Aug 2019 Views:5182

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

20 Aug 2019 Views:2668

Second Appeal Not To Be Dismissed Merely On The Ground Of ‘Concurrent Findings..

18 Aug 2019 Views:1707

Judge Can Recuse From A Case At His Own Volition, But Not At The Mere Asking Of ..

17 Aug 2019 Views:1824

Don't politicize demolition of temples: SC..

16 Aug 2019 Views:5250

Madras Christian College - female students sexually harassed ..

16 Aug 2019 Views:4833

Charged for employing triple talaq..

16 Aug 2019 Views:2557

Earlier Convicted now Acquitted - Lack of Conclusive Evidence..

15 Aug 2019 Views:2488

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

15 Aug 2019 Views:2419

Filing Of Criminal Complaint For Settling Civil Dispute Is Abuse Of Process Of L..

15 Aug 2019 Views:1840

End Discrimination: Equalize legal age of Marriage..

14 Aug 2019 Views:1695

Madras HC issues directions upon Officers to check for Corruption. ..

14 Aug 2019 Views:2217

BOMBAY HC to Civic Bodies: "Own up to your responsibilities!"..

14 Aug 2019 Views:1734

Infringement of Registered TM "Vistara" - Threat to Security..

13 Aug 2019 Views:2176

US Citizen approaches Bombay High Court After Being Arbitrarily Expelled From In..

13 Aug 2019 Views:1933

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

13 Aug 2019 Views:1829

Prohibitory Steps taken against Students for Consumption of Alcohol: Madras HC..

13 Aug 2019 Views:1839

Basic Amenities to Traffic Personnel ..

12 Aug 2019 Views:1650

Madras HC upholds the appointment notification of DCPS..

12 Aug 2019 Views:1748

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

12 Aug 2019 Views:1765

Parliament Rightly Makes Triple Talaq Criminal But Bailable Offence..

12 Aug 2019 Views:1723

No Tax Deduction from Motor Accident Compensation : Bombay HC..

11 Aug 2019 Views:1862

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

11 Aug 2019 Views:1686

Iyal Isai Nataka Mandram should abide by the time frame says Madras HC..

11 Aug 2019 Views:1937

Transitory Committee to be formed for Indian Archers..

11 Aug 2019 Views:1723

Outlawing Of Triple Talaq Is Highly Commendable..

11 Aug 2019 Views:1684

Daring Resolve Taken By Centre On Jammu And Kashmir..

10 Aug 2019 Views:1644

M Kavitha’s suspension to be reviewed..

09 Aug 2019 Views:2358

SC: Adverse Possession owing to Title over Property..

09 Aug 2019 Views:1805

Regulation of Online streaming contents out of the purview of Cinematographic Ac..

09 Aug 2019 Views:1737

Constitution Cannot Be Above Country Come What May..

09 Aug 2019 Views:1728

Ocean waves to be our new energy source..

08 Aug 2019 Views:2135

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

08 Aug 2019 Views:2054

THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT TO SUBMIT REPORT ON KARNATAKA P..

08 Aug 2019 Views:1447

Victim Has A Right To Assist The Court In A Trial Before The Magistrate: SC..

08 Aug 2019 Views:3190

Study of Lakes to be Conducted by NEERI..

07 Aug 2019 Views:1997

SC Denies Permission to Conduct DNA Tests..

07 Aug 2019 Views:1907

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

07 Aug 2019 Views:1577

Evidence Of A Solitary Witness In A Criminal Trial Requires Heightened Scrutiny:..

07 Aug 2019 Views:1761

High Court of Karnataka set aside the retirement of IISc Professor..

07 Aug 2019 Views:1945

Study of Lakes to be Conducted by NEERI..

06 Aug 2019 Views:1865

History-sheeter kidnaps and rapes a College Student..

06 Aug 2019 Views:1937

No Room For Sympathy While Sentencing Terror Convicts: SC..

06 Aug 2019 Views:1886

Rejected Plea: Declaration of Vande Mataram as National Song..

05 Aug 2019 Views:2135

Madras HC corrects the computation error of Motor Accident Claims Tribunal..

05 Aug 2019 Views:1698

Fundamental Right To Privacy Not Absolute And Must Bow Down To Compelling Public..

05 Aug 2019 Views:1863

Diocese of Tanjore Society School gets relief from Madras HC..

04 Aug 2019 Views:1883

THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER THE PAYMENT OF GRATUITY ACT, ..

03 Aug 2019 Views:1842

Triple Talaq legislation is challenged in the Delhi High Court..

03 Aug 2019 Views:1676

Special Olympics International Football Championship, 2019 to befall as per sche..

03 Aug 2019 Views:1603

Concession to be given to disabled persons appearing for State Teachers's Eligib..

03 Aug 2019 Views:2266

Bombay High Court Hears Dowry Case Involving A Civil Judge ..

03 Aug 2019 Views:2019

Karnataka High Court on the condition of Roads..

02 Aug 2019 Views:2265

SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CASE OF A MINOR..

02 Aug 2019 Views:1664

RBI Changes Features Of New Currency Notes. Bombay High Court Questions The Move..

02 Aug 2019 Views:1656

Interest Of Victim And Society At Large Must Also Be Kept In View While Sentenci..

02 Aug 2019 Views:1698

Abolition of Colonial Decorum in Courts..

01 Aug 2019 Views:5969

Punjab & Haryana HC Bans Use Of Loudspeakers Without Permission..

31 Jul 2019 Views:2526

ICJ Has Rightly Called Pakistan’s Bluff In Jadhav’s Case..

26 Jul 2019 Views:1717

Review And Reconsider Conviction And Sentencing Of Jadhav: ICJ To Pakistan..

22 Jul 2019 Views:1733

Plaintiff Cannot Be Forced To Add Parties Against Whom He Does Not Want To Fight..

21 Jul 2019 Views:1988

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

19 Jul 2019 Views:1686

Delhi HC Imposes Rs. 50,000 Cost On Woman For False Sexual Harassment Plea..

17 Jul 2019 Views:1711

Non-Appointment Of Judges Affects Speedy Justice: Youth Bar Association Of India..

16 Jul 2019 Views:1612

Right To Get Anticipatory Bail Is Not Any Fundamental Right: Punjab and Haryana ..

14 Jul 2019 Views:1983

Plea For Anticipatory Bail Not Maintainable Before High Court Without Approachin..

13 Jul 2019 Views:2143

Divorce Cannot Be Granted Only On Ground Of Irretrievable Breakdown Of Marriage:..

11 Jul 2019 Views:1620

Right To Shelter A Fundamental Right; State Has Constitutional Duty To Provide H..

08 Jul 2019 Views:1754

HC Cannot Reverse Acquittal Without Affording Opportunity Of Hearing To Accused ..

06 Jul 2019 Views:1518

Centre Is Legally Empowered To Create A High Court Bench In West UP..

05 Jul 2019 Views:2218

Centre Must Now Immediately Order Creation Of HC Bench In West UP..

03 Jul 2019 Views:1445

UAPA: SC Dismisses PFI Leader’s Plea Seeking Discharge In RSS Worker Murder Ca..

02 Jul 2019 Views:1768

How To Record The Evidence Of Deaf And Dumb Rape Victim? : Bombay High Court..

01 Jul 2019 Views:2615

Ban Advocates From Carrying Weapons Inside Court Premises..

26 Jun 2019 Views:2960

Enact Strict Law To Ensure Personal Safety Of Doctors..

26 Jun 2019 Views:2944

Mere Aggressive Behaviour Of Wife Not A Ground Of Divorce: Punjab and Haryana Hi..

26 Jun 2019 Views:3097

Court Cannot Destroy Faith & Beliefs Of People: Madras HC Rejects Plea Against P..

07 Jun 2019 Views:1573

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

07 Jun 2019 Views:1872

Courts Cannot Decide Eligibility And Essential Qualifications For Employment: SC..

20 May 2019 Views:5313

SC Upholds Constitutionality Of Section 23 Of PCPNDT Act, Complete Contents Of F..

20 May 2019 Views:2953

My Unflinching Faith In CJI Stands Fully Vindicated Now..

20 May 2019 Views:2108

Solitary Confinement Of Death Convict Prior To Rejection Of Mercy Petition Palpa..

20 May 2019 Views:2435

Section 498A & 306 IPC: Incidents Which Happened Much Before Wife’s Death Can�..

20 May 2019 Views:5914

Why Should UP Have Least High Court Benches In India?..

20 May 2019 Views:1843

Successive Bail Applications Should Be Placed Before The Same Judge Who Consider..

20 May 2019 Views:9265

“Drop This Episode From Your Minds And Gossips”: BCI Endorses Bobde Panel Re..

20 May 2019 Views:1594

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

20 May 2019 Views:1934

Mere Pendency Of Civil Case Between Complainant And Accused Not A Ground To Quas..

20 May 2019 Views:1637

Section 482 CrPC: HC Should Assign Reasons As To Why A Petition Is Allowed Or Re..

20 May 2019 Views:3399

Delhi High Court Directs Government To Set Up 18 Fast Track And 22 Commercial Co..

20 May 2019 Views:1616

No New Appointments To Be Made From In-Service Candidates Against Bar Quota To D..

18 May 2019 Views:1574

Only Advocates Can Plead And Argue On Behalf Of Litigants Before Courts: Calcutt..

09 Apr 2019 Views:3731

Nations Must Make Gun Laws More Stricter..

04 Apr 2019 Views:4582

SC Designates 37 Lawyers As Senior Advocates..

04 Apr 2019 Views:8605

Adding Additional Accused: To Invoke Section 319 CrPC Stronger Evidence Than Mer..

04 Apr 2019 Views:7003

SC Sets Aside Life Ban Imposed On Cricketer Sreesanth..

04 Apr 2019 Views:2000

P&H HC Directs Protection Of Honest Officers While Setting Aside CM’s Remarks ..

04 Apr 2019 Views:1787

Death Sentence Can Be Imposed Only When Life Imprisonment Appears To Be An Altog..

19 Mar 2019 Views:2334

Islamabad High Court Rejects Plea Against Release Of Abhinandan..

19 Mar 2019 Views:2485

Lawyers Resort To Seek Unnecessary Adjournments Amounts To Professional Miscondu..

19 Mar 2019 Views:2457

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

19 Mar 2019 Views:2482

Educated Woman Supposed To Be Fully Aware Of Consequences Of Having Sex With A M..

19 Mar 2019 Views:1634

Jammu and Kashmir HC Upholds PM’s Employment Package (2009) For Kashmiri Pandi..

19 Mar 2019 Views:2093

Magistrate Shall Specify Whether Sentences Awarded Would Run Concurrently Or Con..

23 Feb 2019 Views:2669

Mere Inability To Repay Loan Does Not Constitute Cheating: SC..

23 Feb 2019 Views:3310

Inability To Establish Motive In A Case Of Circumstantial Evidence Not Always Fa..

23 Feb 2019 Views:3060

Punjab & Haryana HC Issues Slew Of Directions To Curb Drug Abuse In State..

23 Feb 2019 Views:3352

Court Has to Confine Itself To The Four Corners Of Disobeyed Order While Exercis..

23 Feb 2019 Views:1647

Long Pendency Amounts To A Special Reason For Imposing Lesser Penalty In Corrupt..

23 Feb 2019 Views:1834

Successive Applications For Recalling Witnesses Should Not Be Encouraged: SC..

23 Feb 2019 Views:3473

Lieutenant General (Rtd) Cannot Be Tried In A General Court Martial Consisting O..

06 Feb 2019 Views:2777

Autonomy Of the Bar Cannot Be Taken Over By The Court: SC Quashes Madras HC Disc..

05 Feb 2019 Views:3435

Casual Act Of Possession Over Property Does Not Confer ‘Possessory Title’: S..

04 Feb 2019 Views:2654

No Authority Can Claim Privilege Not To Comply With SC Judgment: SC..

04 Feb 2019 Views:2776

Death Sentence Only When The Alternative Option Is Unquestionably Foreclosed: SC..

04 Feb 2019 Views:2993

SC Imposes Rs 5 Crore Penalty On A Medical College For Playing Fraud On It; Orde..

28 Jan 2019 Views:2119

A Judicial Officer Is Not An Ordinary Government Servant And Must Be Above Suspi..

25 Jan 2019 Views:2358

Rape And Murder Of 8 Year Old Girl: SC Commutes Death Sentence To 25 Years Impri..

23 Jan 2019 Views:2426

Mere Allegations Of Harassment Without Proximate Positive Action Not Sufficient ..

23 Jan 2019 Views:3014

Legal Article Why Should They Speak Lies: Deceased’s Parents Are Most Natural..

23 Jan 2019 Views:1947

Can a Economic offender can escape by surrendering the Indian Citizenship..

22 Jan 2019 Views:1811

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

22 Jan 2019 Views:1695

Mutual Consent Divorce Procedure in Chennai Family Court..

21 Jan 2019 Views:6941

Quick Divorce in India..

21 Jan 2019 Views:1825

4 Important things to file Divorce in Chennai..

21 Jan 2019 Views:2028

How to get Divorce for Muslim Men ..

21 Jan 2019 Views:12221

Offences Under Section 307 IPC Can’t Be Quashed On The Basis Of Settlement Bet..

17 Jan 2019 Views:4041

Suspicion, Howsoever Grave, Can’t Substitute Proof In Criminal Trial: SC..

17 Jan 2019 Views:1780

Delhi HC Rejects AJL's Plea Against Centre's Order To Vacate Herald House..

03 Jan 2019 Views:2658

1984 Anti-Sikh Riots: Delhi HC Awards Life Term To Congress Leader Sajjan Kumar..

03 Jan 2019 Views:2475

SC Dismisses Petitions Seeking Probe Into Rafale Deal..

20 Dec 2018 Views:2881

Executive Magistrate Cannot Direct Police To Register FIR: SC..

20 Dec 2018 Views:3343

Why Lawyers Of West UP Are Compelled To Strike Frequently?..

20 Dec 2018 Views:2069

19 Dec 2018 Views:2576

1984 Anti-Sikh Riots – Delhi HC Upholds Conviction And Punishment Of Over 80 ..

12 Dec 2018 Views:2226

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

11 Dec 2018 Views:2509

Bombay HC Quashes Government Resolution Making It Mandatory For Assistant Public..

26 Nov 2018 Views:2648

SLP Against Death Sentence Shall Not Be Dismissed Without Giving Reasons: SC..

26 Nov 2018 Views:2686

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

26 Nov 2018 Views:2551

Sexual Offenders Registry For Law Enforcement Agencies..

26 Nov 2018 Views:4812

Delhi HC Sentences 16 Policemen To Life Imprisonment In Hashimpura Massacre Case..

26 Nov 2018 Views:1803

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

26 Nov 2018 Views:1904

Courts Have To Adequately Consider Defence Of The Accused U/s 313 CrPC; Non-Cons..

26 Nov 2018 Views:1772

CJI Ranjan Gogoi Demonstrates His Firm Resolve And Firm Commitment To Expeditiou..

26 Nov 2018 Views:1694

SC Issues Directions On Examination Of Witnesses In Criminal Trial..

26 Nov 2018 Views:3384

Aadhaar Held Mandatory For Government Subsidies And PAN After Apex Court Upholds..

26 Nov 2018 Views:2159

Legal Article Now Bar Council ID Card Is Valid Identity Proof For Train Journey..

01 Nov 2018 Views:2945

SC Sets Deadline On Sale Of BS-IV Vehicles; Says Health Of Teeming Millions Will..

01 Nov 2018 Views:2727

Devotion Cannot Be Subjected To Gender Discrimination, SC Allows Women Entry In ..

23 Oct 2018 Views:4011

There Cannot Be Any Mechanical Denial Of Appointment In Judicial Service On The ..

23 Oct 2018 Views:3055

Rights Of Accused Far Outweigh That Of Victims, Need Some Balancing So That Crim..

23 Oct 2018 Views:1942

SC Strikes Down 158 Year Old Adultery Law Under Section 497 IPC..

23 Oct 2018 Views:3056

Extra-Judicial Confession Of Accused Need Not In All Cases Be Corroborated : SC..

23 Oct 2018 Views:2191

Leaders Of Outfits Calling For Mob Violence Liable For Damages: SC..

23 Oct 2018 Views:1946

Section 377 IPC Decriminalised Partially By Supreme Court For Sex Between Conse..

23 Oct 2018 Views:2475

New CJI Ranjan Gogoi Is Determined To Ensure Sweeping Changes In Judiciary..

23 Oct 2018 Views:2315

Court Must Not Go Deep Into The Matter While Considering Bail Application: SC..

26 Sep 2018 Views:2636

Reputation Of An Individual Is An Insegregable Facet Of His Right To Life With D..

26 Sep 2018 Views:3455

Sec. 498A IPC: Only HC Can Quash Cases On Settlement; A Third Agency Created By ..

18 Sep 2018 Views:4404

Punjab & Haryana HC Orders Rape Convict, Mother To Pay Rs 90 Lakh As Compensatio..

17 Sep 2018 Views:2575

Bombay HC Imposes Cost Of Rs 50K On Petitioner Firm For Abuse Of Law By Filing M..

17 Sep 2018 Views:1971

Uttarakhand HC Dismisses “Contempt Petition” Against Sitting HC Judge Lok Pa..

14 Sep 2018 Views:2050

SC Stresses On Need To Develop And Recognize ‘Democratic Policing’ Concept; ..

08 Sep 2018 Views:1987

Mirchpur Dalit Killings: “Atrocities Against SCs By Dominant Castes Continue D..

08 Sep 2018 Views:2158

SC Upholds Pan India Reservation Rule in Delhi; But Says States Can’t Unilater..

03 Sep 2018 Views:2509

NDPS Bail Conditions Discriminatory, Irrational And Defy Human Logic: Punjab & H..

31 Aug 2018 Views:3345

People Without A Degree Performing Surgeries: Uttarakhand HC Directs State To Se..

28 Aug 2018 Views:2054

Uttarakhand HC Issues Directions For Conserving ‘Nature’s Own Garden’ – ..

28 Aug 2018 Views:2540

12 Year Old Girl’s Rape And Murder: Constitute Permanent SITs In All Districts..

28 Aug 2018 Views:2323

MP HC To Debar Members/Office Bearers Of Bar Council/Assns From Appearing Before..

22 Aug 2018 Views:1996

Special Squad, Police Patrolling Every 24 Hours To Prevent Slaughter: Uttarakhan..

20 Aug 2018 Views:2157

NRC Being Prepared Under Supreme Court’s Watch Is Laudable..

20 Aug 2018 Views:2164

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

20 Aug 2018 Views:2301

Delhi HC Strikes Down Provisions In Law That Criminalizes Begging..

13 Aug 2018 Views:2344

Delhi HC Quashes Govt Notification Revising Minimum Wage..

09 Aug 2018 Views:2315

Poorest Of Poor Cannot Go To Private Hospitals: Uttarakhand HC..

07 Aug 2018 Views:2626

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

04 Aug 2018 Views:2591

Courts Must See That The Public Doesn’t Lose Confidence In The Judicial System..

04 Aug 2018 Views:2095

UK Tier 1 Entrepreneur Visa: Overview from Experts – The SmartMove2UK..

31 Jul 2018 Views:2225

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

23 Jul 2018 Views:2062

SC Advocates Creating A Special Law Against Lynching..

23 Jul 2018 Views:3445

Matrimonial Discord Can’t Be Considered As Reason For Permitting Termination O..

23 Jul 2018 Views:3416

Uttarakhand HC Recommends Govt To Enact Legislation For Awarding Death Penalty F..

23 Jul 2018 Views:3282

High Court Priests Cannot Refuse To Perform Religious Ceremonies On Behalf Of Lo..

23 Jul 2018 Views:2556

Uttarakhand High Court Passes String Of Directions To Make School Education Barr..

23 Jul 2018 Views:1893

SC Finally Decides Master Of Roster Case..

23 Jul 2018 Views:1842

Stone Pelters And Terrorists Have No Right To Life..

23 Jul 2018 Views:2400

Remove Designations Like Police, HC, Journalist, Army Etc From Private Vehicles ..

23 Jul 2018 Views:2369

Why Centre is Providing Security For Separatists But Not For Soldiers?..

23 Jul 2018 Views:2127

Farmer Suicide Due To Bankruptcy Or Indebtedness: Uttarakhand HC Asks Centre To ..

05 Jul 2018 Views:4871

Every Indian Should Salute Brave Soldier Aurangzeb..

05 Jul 2018 Views:3569

Uttarakhand HC Issues Directions To Curb Drug Peddling..

05 Jul 2018 Views:2857

Have A Functional National Law University Within 3 Months: Uttarakhand HC To Sta..

05 Jul 2018 Views:2434

Establish Regional Bench Of AFT In The State Within 4 Months: Uttarakhand High C..

05 Jul 2018 Views:1832

Cancel Licences of Drivers Using Cell Phones; Helmets With ISI Mark Compulsory:..

05 Jul 2018 Views:1712

Uttarakhand High Court Puts Restrictions On Noise Level..

05 Jul 2018 Views:1909

Supreme Court To Look Into Validity Of Amended Law Permitting Political Parties ..

05 Jul 2018 Views:1732

Mysterious Deaths, Rapes, Malnutrition, Unsanitary Conditions In Nari Niketans, ..

29 Jun 2018 Views:2907

No Politics Please Over Plan To Assassinate PM Modi..

11 Jun 2018 Views:2331

Free Mentally Ill Children And Formulate Policies For Them: Uttarakhand High Cou..

11 Jun 2018 Views:2723

Landmark Ruling By Uttarakhand HC On Solitary Confinement..

07 Jun 2018 Views:3349

Right Of Adult Couple To Live Together Without Marriage: SC..

06 Jun 2018 Views:2445

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

06 Jun 2018 Views:2489

Why UP Has Just One High Court Bench And West UP None?..

05 Jun 2018 Views:2033

Women Governed By Muslim Personal Law Can Invoke Provisions Of DV Act And Seek R..

04 Jun 2018 Views:1769

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

01 Jun 2018 Views:1937

Probation Period To Count For New Civil Servants Besides UPSC Marks..

01 Jun 2018 Views:3767

SC Women Lawyers Association Seeks Chemical Castration For Child Rapists..

01 Jun 2018 Views:1766

SC Finally Steps In To Expedite POCSO Cases..

01 Jun 2018 Views:3200

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

01 Jun 2018 Views:1696

Make BCCI A Public Body: Law Panel..

01 Jun 2018 Views:2073

Self-Styled Godman Asaram Awarded Life Until Death ..

01 Jun 2018 Views:1964

Why Cases Withdrawn Against Stone Pelters In Kashmir?..

01 Jun 2018 Views:2139

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

01 Jun 2018 Views:2322

People Of Karnataka Should Worship Congress..

01 Jun 2018 Views:2157

Delhi HC Upholds Life Term To Seven Policemen..

19 Mar 2018 Views:1852

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

28 Feb 2018 Views:1983

Why No Death Or Life Term For Corruption?..

19 Feb 2018 Views:1756

Will Electoral Bonds Usher In Transparency?..

19 Feb 2018 Views:1702

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

19 Feb 2018 Views:1840

Finance Act 2018 and Customs Act 1962..

18 Feb 2018 Views:2361

Why Has Stone Pelting Been Legalised In Kashmir?..

12 Feb 2018 Views:1889

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

12 Feb 2018 Views:1792

Soldiers Have Every Legal Right To Kill Stone Pelters..

12 Feb 2018 Views:3221

Attack On Lawyers: Delhi HC Issues Notice To Delhi Govt And Police..

10 Feb 2018 Views:1773

Female Foeticide Must Be Punished Most Strictly..

10 Feb 2018 Views:2020

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

10 Feb 2018 Views:1762

New Consumer Protection Bill 2018 Will Entail More Punishment..

10 Feb 2018 Views:1783

CJI Brings Out A Roster To Allot Cases..

10 Feb 2018 Views:2354

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

10 Feb 2018 Views:1877

SC Quashes All The 88 Mining Leases In Goa..

10 Feb 2018 Views:1883

Prevention Of Money Laundering Act -2002 (PMLA-2002) "PRESUMPTION"..

07 Feb 2018 Views:1936

Prevention Of Money Laundering Act-2002 Amended FINANCE ACT - 2018 ..

04 Feb 2018 Views:2484

Prevention Of Money Laundering Act -2002 --U/S 45(1) And BAIL..

03 Feb 2018 Views:2307

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

16 Jan 2018 Views:1961

13 Jan 2018 Views:1712

Prevention Of Money Laundering Act-2002 PMLA..

13 Jan 2018 Views:1769

Right to Know..

05 Jan 2018 Views:2248

A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATING TO FOREIGN TRADE..

29 Dec 2017 Views:2453

Enviornment protection is for saving universe..

28 Dec 2017 Views:1730

RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1860..

26 Dec 2017 Views:1848

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM..

26 Dec 2017 Views:1818

LEGALITY : LEGALITY OF MARITAL RAPE..

26 Dec 2017 Views:2766

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHAR LINKAGE..

26 Dec 2017 Views:1792

THE PARADOX OF PLEA BARGAINING..

26 Dec 2017 Views:2771

JOURNEY OF EVMs AMIDST CONTROVERSIES ..

26 Dec 2017 Views:1834

UIDAI suspends Airtel, Airtel Payments and Banks e-KYC License..

26 Dec 2017 Views:2199

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

26 Dec 2017 Views:2576

Kerala teen surveillance case: Invasion of Privacy and Imposition of Public Mora..

26 Dec 2017 Views:1858

Motherhood or Employment- the judicial perspective..

26 Dec 2017 Views:2020

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network