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ED Urges CBI Court To Issue Notice To Republic TV In Agustawestland Case

Courtesy/By: Sakshi Garg | 07 Apr 2019 Views:151

Courtesy/By: Sakshi Garg | 07 Apr 2019 Views:151

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Fraud degree given to students by Noida Internatio...

14 Nov 2019 Views:35

Period of Limitation to Appeal an Order of Family ...

13 Nov 2019 Views:33

The apex court of India upholds death penalty of a...

13 Nov 2019 Views:33

Animal Sacrifice In Tripura-SC To Hear State's App...

13 Nov 2019 Views:35

RTI Applicable To Office Of CJI- Apex Court Uphold...

13 Nov 2019 Views:32

Person cannot be charged with section 12 of the PO...

13 Nov 2019 Views:30

Supreme Court mentions passage of Finance Act as ...

13 Nov 2019 Views:30

PIL to ensure uniform fees taken by Hospitals and ...

13 Nov 2019 Views:35

Directions For Training Programme for the Disable...

13 Nov 2019 Views:30

Death Penalty Commuted of Two Accused in Bhandara ...

12 Nov 2019 Views:59

Project “CAMELOT” by TATA HDCL stopped because...

12 Nov 2019 Views:60

Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:57

The mandate issued by CoA shall supersede that of ...

11 Nov 2019 Views:92

Scaling down of marks held as infringement of Arti...

11 Nov 2019 Views:75

Environment (Protection) Act a Special Enactment, ...

11 Nov 2019 Views:59

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:89

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:55

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:66

Parties which decided to entered a compromise, con...

10 Nov 2019 Views:62

Charges under Section 306 of IPC cannot be invoked...

10 Nov 2019 Views:46

Jail for posting against Modi on Social Media....

10 Nov 2019 Views:62

SC sets aside NCLAT order which held that Dissenti...

09 Nov 2019 Views:61

Section 23 of Senior Citizen Act can be invoked cl...

09 Nov 2019 Views:48

Allahabad HC pulls up a litigant for Bench Hunting...

09 Nov 2019 Views:44

Lawyer threatened with gun against appearing for c...

09 Nov 2019 Views:52

Letter to BCI by Women National Commission for as...

09 Nov 2019 Views:33

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:52

Court Must Accept Faith and Belief of Worshippers:...

09 Nov 2019 Views:142

Section 144 CPC Is Not Attracted When There Is No ...

08 Nov 2019 Views:68

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:66

Bail under S.306 IPC, Abetment of suicide....

08 Nov 2019 Views:69

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:116

Pekaram v/s State of Rajasthan...

07 Nov 2019 Views:109

Kerala High Court held that no permission is requi...

06 Nov 2019 Views:91

Protection of Women u/s12 of Domestic Violence Act...

06 Nov 2019 Views:139

SC criticizes NCDRC for a year long delay in assig...

05 Nov 2019 Views:65

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:99

Delhi High Court upheld the judgment given by Sing...

05 Nov 2019 Views:59

STATE OF MADHYA PRADESH V. MAN SINGH ...

05 Nov 2019 Views:68

Rohtas & Anr V. The State of Haryana...

05 Nov 2019 Views:53

Government employee convicted for forgery. State o...

05 Nov 2019 Views:66

Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:51

Delhi High Court directs Medical Council of India ...

04 Nov 2019 Views:42

Amendment in Criminal Laws can be Applied in Pendi...

04 Nov 2019 Views:62

Send the Sample to know the age of Quran: Madras H...

04 Nov 2019 Views:95

PREM PAL V. STATE GOVERNMENT OF NCT OF DELHI...

03 Nov 2019 Views:56

Mandatory Directions for proper functioning of Pri...

03 Nov 2019 Views:110

Delhi High Court directs release of the petitioner...

03 Nov 2019 Views:56

Delhi High Court: Victim Doesn’t Allow Bringing ...

03 Nov 2019 Views:66

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:40

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:37

GAJRAJ AND OTHERS V. STATE OF UTTAR PRADESH AND ...

02 Nov 2019 Views:60

Father not liable to bear child’s education co...

02 Nov 2019 Views:68

Delhi High Court allows the petition of the petiti...

02 Nov 2019 Views:56

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:48

Bail Application u/s439 for abetting suicide...

02 Nov 2019 Views:58

Caste Status cannot be changed by inter-cast marri...

01 Nov 2019 Views:160

Delhi high Court sets aside the charges imposed on...

01 Nov 2019 Views:43

Rape case cannot be quashed on settlement case of...

01 Nov 2019 Views:51

JAGJIWAN COOP. GROUP HOUSING SOCIETY LTD. & ORS. ...

01 Nov 2019 Views:53

SATISH UKEY V. DEVENDRA GANGADHARRAO FADNAVIS AN...

01 Nov 2019 Views:45

STATE V SANDEEP , CRL.L.P. 532/2019, Having physic...

01 Nov 2019 Views:47

It will always be open to the concerned authority ...

01 Nov 2019 Views:56

SC Allows Centre's Plea To Recover Adjusted Gross ...

31 Oct 2019 Views:63

Service of notice on the chartered accountant of a...

31 Oct 2019 Views:57

Delhi High Court rules in favor of Su-Kam, allows ...

31 Oct 2019 Views:94

Limitation to file appeal to be computed on the ba...

30 Oct 2019 Views:63

Inconvenience Of Accused To Approach Court For See...

30 Oct 2019 Views:72

IT city : Turn-down to being India’s cyber-crime...

30 Oct 2019 Views:64

Sri Lankan Supreme Court blocks President’s plan...

29 Oct 2019 Views:67

Entirety of plaint averments have to be taken into...

29 Oct 2019 Views:53

KERALA STATE POLLUTION CONTROL TEAM EXPRESSES SAT...

29 Oct 2019 Views:51

What the NCLAT has to say about the Scheme of Comp...

29 Oct 2019 Views:56

AIR QUALITY DETERIORATED IN THE NATIONAL CAPITAL A...

28 Oct 2019 Views:81

Biggest challenges to Cyber Security in India- Emp...

28 Oct 2019 Views:102

FIRECRACKERS BAN: ONLY TWO TYPES OF GREEN CRACKERS...

28 Oct 2019 Views:100

NCLAT sets aside the insolvency proceeding against...

28 Oct 2019 Views:44

TRUMP CONFIRMS DEATH OF THE GLOBAL TERRORIST, ABU ...

28 Oct 2019 Views:104

Kerala High Court: Complain Under 420 of IPC Canno...

28 Oct 2019 Views:90

Frauds, Sexual Attacks Lead Cyber Crimes in India ...

27 Oct 2019 Views:47

Vietnam PM orders investigation into the 39 dead b...

27 Oct 2019 Views:41

Former Promoter of Gujarat NRE Coke not allowed to...

27 Oct 2019 Views:46

498 A IPC-Crimanal complaint cannot continue after...

27 Oct 2019 Views:46

Patna High Court Explains When Criminal Court Orde...

27 Oct 2019 Views:52

All maradu Flat owners to get Rs 25 lakhs as inter...

26 Oct 2019 Views:78

NATIONAL GREEN TRIBUNAL REFUSED TO ADMIT A PETITIO...

26 Oct 2019 Views:75

Tata Mutual Funds Approaches NCLT for repayment of...

26 Oct 2019 Views:80

TechSagar- An online portal of India’s Technolog...

26 Oct 2019 Views:74

TRUMP IMPEACHMENT INQUIRY IS LEGAL, RULES U.S. COU...

26 Oct 2019 Views:45

Supreme Court: Settlement Made Under Threat & Coer...

26 Oct 2019 Views:101

GOA FORWARD PARTY TO CHALLENGE CENTRE'S NOD TO NA...

25 Oct 2019 Views:78

SC issues notice on plea challenging provisions al...

25 Oct 2019 Views:63

Pakistan Court grants bail to Nawaz Sharif on medi...

25 Oct 2019 Views:62

NCLAT Directs ED and MCA to reach a settlement on ...

25 Oct 2019 Views:85

Supreme Court: In Marital Dispute, Criminal Compla...

25 Oct 2019 Views:56

Madras High Court: In Matter of free Speech, Magis...

25 Oct 2019 Views:69

THE NATIONAL GREEN TRIBUNAL DIRECTED THE UP POLLUT...

24 Oct 2019 Views:82

Bangladesh Court orders death sentence in Nusrat J...

24 Oct 2019 Views:156

NATIONAL GREEN TRIBUNAL ORDERS CLOSURE OF JINSI SL...

24 Oct 2019 Views:81

NCLT Mumbai imposes a fine of Rs. 1 Lakh on the Re...

24 Oct 2019 Views:88

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