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Justice AA Kureshi Will Be New CJ Of MP High Court.

Courtesy/By: Jayant Upadhyay | 14 May 2019 Views:57

Upon the retirement of current Hon’ble CJ S.K. Seth the SC collegium on 10^th May released a resolution recommending Justice AA Kureshi as the new Chief Justice of Madhya Pradesh High Court. The resolution reads as “Mr. Justice A.A. Kureshi is the senior-most Judge from Gujarat High Court and at present is functioning, on transfer, in Bombay High Court. Having regard to all relevant factors, the Collegium is of the considered view that Mr. Justice A.A Kureshi is suitable in all respects for being appointed as Chief Justice of the Madhya Pradesh High Court.”

Courtesy/By: Jayant Upadhyay | 14 May 2019 Views:57

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Bar Association Of India Condemns CBI Raids On Jai...

17 Jul 2019 Views:44

Existence Of Commercial Relations Between The Part...

17 Jul 2019 Views:42

Autonomy Of Private Schools Are Subjected To The R...

17 Jul 2019 Views:57

Copyright Protection Given To Films Is At Par With...

17 Jul 2019 Views:36

Environmental Clearance Required For BMC Coastal R...

17 Jul 2019 Views:37

Notice In Plea To Link Property Document With Aadh...

17 Jul 2019 Views:37

Sudhir Chaudhary Lands In Trouble As Plagiarism Ro...

16 Jul 2019 Views:76

Calcutta High Court Issues Notice To Declare Assur...

16 Jul 2019 Views:44

Jurisdiction Of Courts In Guardianship Cases....

16 Jul 2019 Views:38

‘Cause List’ Causes Displeasure!...

16 Jul 2019 Views:50

Supreme Court Agrees to Hear Plea of 5 More Rebel ...

16 Jul 2019 Views:40

Delay In Justice Kureshi Elevation : SC Directs Co...

16 Jul 2019 Views:42

SC Dismisses Asaram Bapu's Bail Plea In Sexual Ass...

16 Jul 2019 Views:35

Babri Demolition Case: Special Judge Seeks More Ti...

16 Jul 2019 Views:36

Principle Of “No Work, No Pay” Applies When Em...

15 Jul 2019 Views:48

State Of Jharkhand Empowered To Levy Charges On Fo...

15 Jul 2019 Views:42

SC Pronouncements Are Binding On HC, Even Apart Fr...

15 Jul 2019 Views:43

Annual Performance Appraisal Reports Must Be Commu...

15 Jul 2019 Views:48

Murder Trial: Allahabad HC Explains Ingredients Fo...

15 Jul 2019 Views:40

Madras HC Upholds Ban On Single Use Plastic In Tam...

15 Jul 2019 Views:39

Parents Of Surrogate Child Entitled To Paternity A...

15 Jul 2019 Views:38

Summary Court Martial Should Be Ordered Only When ...

15 Jul 2019 Views:37

A Faux Sexual Harassment Case Fined Rs.50,000 ...

14 Jul 2019 Views:49

A Civil War In St. Stephen’s College...

14 Jul 2019 Views:36

Manipur Government’s Classification Of Pensioner...

14 Jul 2019 Views:40

“ Approach HC Division Bench” Supreme Court In...

14 Jul 2019 Views:39

Right To Education Includes Right To Health & Hygi...

14 Jul 2019 Views:37

Delhi High Court To Decide Whether Service Tax Can...

14 Jul 2019 Views:40

Urgent Directions To Fill Up Shortage Of Medical S...

14 Jul 2019 Views:38

Different Inks In Negotiable Instrument Renders It...

14 Jul 2019 Views:37

Bombay HC Directs DGCA To Respond After Spicejet M...

13 Jul 2019 Views:41

Tamil Nadu Government’s Single Use Plastic Ban C...

13 Jul 2019 Views:42

What The Delhi HC Held On The Presumption Of Truth...

13 Jul 2019 Views:41

Jharkhand HC Grants Bail To Lalu Prasad Yadav In O...

13 Jul 2019 Views:39

Plea By Dutch Bankruptcy Administrator To Hear In ...

13 Jul 2019 Views:37

Supreme Court Refuses To Stay Installation And Liv...

13 Jul 2019 Views:40

NGT Directs Pollution Board To Lay Down Guidelines...

12 Jul 2019 Views:39

Supreme Court Orders To Maintain Status Quo In Kar...

12 Jul 2019 Views:35

Different Pension Percentage Based On Retirement D...

12 Jul 2019 Views:36

Duty Of Care Does Not End With Surgery; NCDRC Orde...

12 Jul 2019 Views:38

Parking Fee Cannot Be Charged By Malls, Multiplexe...

12 Jul 2019 Views:38

Termination Of Pregnancy Beyond 20 Weeks Cannot Be...

12 Jul 2019 Views:37

A Father Fighting For The Appropriate Justice For ...

11 Jul 2019 Views:67

Resignation Issue Of Karnataka To Be Heard By SC...

11 Jul 2019 Views:38

Early Listing Of Petition Challenging Article 370 ...

11 Jul 2019 Views:38

Providing Transportation Facilities To Students No...

11 Jul 2019 Views:43

FILING APPEAL AGAINST ACQUITTAL TO BE DEALT AS REG...

11 Jul 2019 Views:38

BRIEF JUDGMENTS PASSED AFTER GRANTING SLPs ARE BIN...

11 Jul 2019 Views:43

Inter-State Sales Between Successor States After R...

10 Jul 2019 Views:44

'Whether Rohingyas Entitled To Refugee Status In I...

10 Jul 2019 Views:41

CBFC Cannot Decide For Others On What To Watch...

10 Jul 2019 Views:38

Literacy For Driving ...

10 Jul 2019 Views:37

ISL Fighting For Recognition In Viii Schedule...

10 Jul 2019 Views:38

Mob Lynching Tormented Jharkand High Court ...

10 Jul 2019 Views:36

Real Estate Complaints: Consumer Forums Or Real Es...

10 Jul 2019 Views:36

PIL Challenging Mapusa ODP, Disposed...

10 Jul 2019 Views:37

SC Issues Notice to Aditya Talwar in ED's Plea Aga...

09 Jul 2019 Views:46

SC Dismisses Brahman Samaj Plea To Ban 'Article 15...

09 Jul 2019 Views:46

Supreme Court Dismisses The Plea To Allow Muslim W...

09 Jul 2019 Views:39

Challenge Against Maratha Quota...

09 Jul 2019 Views:39

PIL Seeks Broadcasters To Refund Of Excess Subscri...

08 Jul 2019 Views:53

Plea In Kerala High Court Seeks Regulation Of Manu...

08 Jul 2019 Views:42

Delhi HC Permits GVK To Approach Arbitral Tribunal...

08 Jul 2019 Views:40

CBI Appeals For Commutation Of Death Penalty In A ...

08 Jul 2019 Views:42

AICTE’s Decision To Reduce Lateral Entry In Coll...

08 Jul 2019 Views:45

Delhi HC To Issue Notice To St. Stephan’s Colleg...

08 Jul 2019 Views:39

Right To Shelter A Fundamental Right – Allahabad...

08 Jul 2019 Views:37

Calcutta HC : Section 24 CPC: Mere Inconvenience O...

07 Jul 2019 Views:61

Himachal Pradesh HC: Insurer Cannot Avoid Third Pa...

07 Jul 2019 Views:51

NCDRC To Adopt Liberal View In Matters Of Condonat...

06 Jul 2019 Views:61

SC To Question Legislative Competence Of State On ...

06 Jul 2019 Views:55

Supreme Court: HC Cannot Reverse Acquittal Without...

06 Jul 2019 Views:55

Tik Tok Was Refused Transfer...

06 Jul 2019 Views:54

Petition Seeking Re-Election To Lok Sabha Using Ba...

06 Jul 2019 Views:43

Notice Issued By Supreme Court To Centre And UIDAI...

06 Jul 2019 Views:45

A Candidate Once Availed Age Relaxation For Reserv...

05 Jul 2019 Views:55

No Party Could Be Left Remediless: SC Upholds HC O...

05 Jul 2019 Views:39

Speedy Trial Affected By Non Appointment Of Judges...

05 Jul 2019 Views:40

Order Of Court Required For Arrest Of Bailed Accus...

05 Jul 2019 Views:40

Compensation For Unnatural Death In Prison – Kar...

05 Jul 2019 Views:40

Petition Under Article 226 And 227 Of The Indian C...

05 Jul 2019 Views:41

Clean Environment Is A State’s Obligation, Megha...

04 Jul 2019 Views:44

NRC- SC Asks Center And Assam Government To Reply ...

04 Jul 2019 Views:47

Parliament Passes Bill To Provide Institution-Wise...

04 Jul 2019 Views:41

Mumbai Court Grants Anticipatory Bail To Kerala CP...

04 Jul 2019 Views:42

The Judgement In Regional Languages...

04 Jul 2019 Views:42

Property Rights For The Adopted ...

04 Jul 2019 Views:47

Supreme Court Lawyer Found Dead At Her Resident....

04 Jul 2019 Views:100

BEEF: FOOD OR RELIGION? ...

04 Jul 2019 Views:48

Plaint Can Be Rejected As A Whole Or Not At All: S...

03 Jul 2019 Views:84

In Absence Of Valid Driving License, Principle Of ...

03 Jul 2019 Views:57

SC Seeks Centre's Reply On Jairam Ramesh's Plea Ag...

03 Jul 2019 Views:48

SC Declines To Apply 'Group Of Companies' Doctrine...

03 Jul 2019 Views:45

Syed Mehedi Vs State Of NCT Of Delhi And Ors....

03 Jul 2019 Views:37

Karnataka HC Directs Govt. To File Report On Actio...

03 Jul 2019 Views:47

Only Palpably Arbitrary Decisions Of Executive In ...

02 Jul 2019 Views:42

SC Dismisses PFI Leader's Plea Seeking Discharge I...

02 Jul 2019 Views:54

Consuming Liquor In A Private Vehicle In A Place A...

02 Jul 2019 Views:47

Economically Weaker Sections Quota Challenged- Sup...

02 Jul 2019 Views:37

Marital Rape As A Ground For Divorce: SC Refuses T...

02 Jul 2019 Views:38

Pakistan Occupied Kashmir (PoK) And Gilgit As Lok ...

02 Jul 2019 Views:35

Kerela High Court Dismissed Frivolous PIL...

01 Jul 2019 Views:40

Nurses Are Not Medical Practitioners...

01 Jul 2019 Views:37

Many Pillion Riders Are Not Wearing Helmets...

01 Jul 2019 Views:34

Uniform Security Measures In All Courts...

30 Jun 2019 Views:49

30 Jun 2019 Views:37

Quashing Results Of NEET-UG 2019...

30 Jun 2019 Views:41

KSAT Chairman Not Entitled To Salary Equivalent To...

29 Jun 2019 Views:41

Unmarried Daughter Can Claim Maintenance From Fath...

29 Jun 2019 Views:37

Disqualification Proceedings Against AAP Rebel MLA...

29 Jun 2019 Views:49

SC Refuses To Entertain Plea Seeking Simultaneous ...

28 Jun 2019 Views:62

Delhi HC Refuses Urgent Hearing To Petition Seekin...

28 Jun 2019 Views:37

Darvesh Yadav Murder: SC Court Refuses Plea For CB...

28 Jun 2019 Views:49

Maratha Reservation Upheld...

28 Jun 2019 Views:38

Passing Off Suit With Respect To Registered Design...

28 Jun 2019 Views:35

Oyo Rooms Restrained From Using Savoy Greens Trade...

28 Jun 2019 Views:40

Woman Allowed To Have Baby With Estranged Husband ...

27 Jun 2019 Views:35

S. 29 Of Pocso Act Does Not Absolve Prosecution Of...

27 Jun 2019 Views:37

Urgent Hearing Refused In Plea Of Appointment Of L...

27 Jun 2019 Views:35

Sohrabuddin Case...

27 Jun 2019 Views:35

Law Of Review Founded On Statutory Mandate...

27 Jun 2019 Views:34

State Ministers In Pleas Challenging Their Appoint...

27 Jun 2019 Views:34

CIC Directs Home Ministry To Reply To RTI Query Re...

25 Jun 2019 Views:49

Madras High Court Reserves Judgment In Challenge T...

25 Jun 2019 Views:39

Kotdwar Bar Association To Withdraw Its Ban On Rep...

25 Jun 2019 Views:41

Contempt Action Cannot Be Taken After The Period O...

25 Jun 2019 Views:35

Independent Witness And Interested Witness - What ...

25 Jun 2019 Views:36

Wife Need Not Be Subjected To Virginity Test Merel...

25 Jun 2019 Views:37

Give Child For Adoption Or Choose Abortion: Bombay...

25 Jun 2019 Views:37

Heinous And Serious Crimes Cannot Be Quashed Citin...

25 Jun 2019 Views:35

De-Sealing Of Polluting Unit Not A Ground To Rever...

25 Jun 2019 Views:36

Bail Rejected To Accused In Payal Tadvi Case...

25 Jun 2019 Views:36

Every Suit Relating To A Public Trust Need Not Be ...

24 Jun 2019 Views:52

Prior Permission For Prayers In One’s Residence ...

24 Jun 2019 Views:40

Impeachment Motion Against Justice Shri Narayan Sh...

24 Jun 2019 Views:40

Ill Treatment To Parents: Karnataka HC Upholds The...

23 Jun 2019 Views:39

Advocate Manish Sharma Who Shot UP Bar Council Pre...

23 Jun 2019 Views:40

Kerala HC Takes Suo Moto Notice Of Businessman Kil...

23 Jun 2019 Views:41

Former IPS Officer Sanjiv Bhatt Sentenced To Life ...

23 Jun 2019 Views:37

Pune BPO Rape And Murder Case...

23 Jun 2019 Views:39

Illegal Migrants And Indian Citizenship...

23 Jun 2019 Views:40

Rape Victims Need Not Approach Courts For The Term...

23 Jun 2019 Views:37

Illegal Road Construction Work Inside Rajaji Tiger...

22 Jun 2019 Views:44

Extension Of Time For PG Medical Courses Counselin...

22 Jun 2019 Views:36

Appointment Of Leader Of Opposition...

22 Jun 2019 Views:38

Dream 11 Is A Game Of Skill, Not Chance; Bombay HC...

22 Jun 2019 Views:40

Writ Petition Maintainable Against Private Body...

21 Jun 2019 Views:36

Sabarimala Temple...

21 Jun 2019 Views:35

Asylum Seekers Not Always Illegal Migrants...

21 Jun 2019 Views:34

Centre Clears Appointment Of Justice V Ramasubrama...

20 Jun 2019 Views:38

Removal From Voters List Without Hearing The Perso...

20 Jun 2019 Views:35

Congress Plea Against Separate By-Polls To Two Raj...

20 Jun 2019 Views:35

Telengana High Court Chief Justice...

20 Jun 2019 Views:35

Mukherjee Nagar Clash...

20 Jun 2019 Views:35

SC To Hear Petition In July On Issue Of “Will IB...

20 Jun 2019 Views:40

A Plea By Law Teacher Rejected For Wrongful Interp...

20 Jun 2019 Views:36

Petition For Protection Of Doctors Deferred...

19 Jun 2019 Views:39

Prevent Wild Fires In Uttarakhand...

19 Jun 2019 Views:36

Holding Of Separate By Polls To Rajya Sabha...

19 Jun 2019 Views:36

PIL Filed In Supreme Court After Encephalitis Deat...

19 Jun 2019 Views:37

Delhi HC Restrains NGO From Using The Trade Name O...

19 Jun 2019 Views:37

Kerala High Court Stays Unification Of Education U...

19 Jun 2019 Views:36

Arbitration Clause Arising Out Of An Unstamped Agr...

18 Jun 2019 Views:39

Directions For Witness Protection...

18 Jun 2019 Views:39

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

18 Jun 2019 Views:41

Punjab And Haryana HC Direct Police To Record 161 ...

18 Jun 2019 Views:46

No Social Media During Court Hours: Karnataka High...

17 Jun 2019 Views:46

Discussion On Critical Issues Of India’s Justice...

17 Jun 2019 Views:40

However Heinous The Crime, All Accused Entitled To...

17 Jun 2019 Views:38

Kolkata Doctors' Strike: Calcutta HC Urges Governm...

17 Jun 2019 Views:43

Man Missing Case...

17 Jun 2019 Views:43

Death Penalty To Be Awarded In Only Rarest Of Rare...

16 Jun 2019 Views:46

SEBI Bars Prannoy Roy, Radhika Roy From Securities...

16 Jun 2019 Views:41

PIL In Calcutta High Court To Declare Chanting Of ...

16 Jun 2019 Views:37

Victim/ De-Facto Complainant Entitled To File Plea...

16 Jun 2019 Views:38

Bail To Four Accused In 2006 Malegaon Blasts Case...

16 Jun 2019 Views:40

Perpetrators Of Sexual Offences On Children Are Ps...

15 Jun 2019 Views:38

Darvesh Yadav Had Been Threatened Before, Chamber ...

15 Jun 2019 Views:40

Unhygienic For Human Beings To Survive...

15 Jun 2019 Views:34

Wife With Sufficient Independent Income Cannot Cla...

15 Jun 2019 Views:35

Concession By Lawyer On Mixed Questions Of Law And...

14 Jun 2019 Views:38

SC Dismisses Sanjiv Bhatt`S Plea For Examination O...

14 Jun 2019 Views:45

Reconstitution Of The Vacation Bench Of Supreme Co...

14 Jun 2019 Views:40

Appointment Of Andhra Pradesh High Court Judges...

14 Jun 2019 Views:37

Delhi HC Stated That Maintenance Tribunal Required...

13 Jun 2019 Views:40

Re-Introduction Of Anticipatory Bail By Uttar Prad...

13 Jun 2019 Views:44

Centre To Implement Delhi Government's Decision On...

13 Jun 2019 Views:37

Lawyers Have No Right To Be Appointed As Judges Of...

13 Jun 2019 Views:35

Justice Akil Kureshi: Gujarat High Court Bar Resol...

13 Jun 2019 Views:42

No Presumption Of Absence Of Consent If Sexual Int...

13 Jun 2019 Views:41

New Eligibility Criteria For Admission To Delhi Un...

12 Jun 2019 Views:37

Radio Streaming Of ICC World Cup 2019 Restrained...

12 Jun 2019 Views:41

"This Is A Nation That Has A Constitution; Liberty...

12 Jun 2019 Views:38

Journalist Arrested By UP Police For Online Commen...

12 Jun 2019 Views:44

No Jurisdiction To Transfer Proceedings Pending Be...

11 Jun 2019 Views:39

Maharashtra EWS Quota: Vacant Seats After Scrappin...

11 Jun 2019 Views:48

Life Imprisonment Pronounced Against 3 Accused In ...

11 Jun 2019 Views:39

Vision Of Late Prof. N. R. Madhava Menon...

11 Jun 2019 Views:41

Prosecution For Dishonour Of Cheque Against Truste...

11 Jun 2019 Views:39

Justice Ravi Shanker Jha Apponited Acting Chief Ju...

11 Jun 2019 Views:44

Mining Scam: SC Permots Ex-Karnataka Minister Redd...

11 Jun 2019 Views:47

Karnataka High Court Verdict: Age Necessary In Dec...

10 Jun 2019 Views:36

Discretion In Article 226 Not To Be Exercised When...

10 Jun 2019 Views:41

Pre-Trial Injunctions In Defamation Cases In Rares...

10 Jun 2019 Views:37

Pragya Thakur Denies Any Knowledge About 2008 Male...

10 Jun 2019 Views:37

Writ Petition Against Private Unaided Educational ...

10 Jun 2019 Views:39

Partial Custody Of Accused To Crime Branch In The ...

10 Jun 2019 Views:37

Mere Possession Of Sexually Explicit Photos Withou...

10 Jun 2019 Views:36

Will Publications Harming Governnor’s Reputation...

09 Jun 2019 Views:39

Companies Act: Observations Made In Order U/S 241/...

09 Jun 2019 Views:40

Bailable Warrant Issued Against Union Minister Tom...

09 Jun 2019 Views:34

Seeking Extension Of Time Set By Court For Investi...

09 Jun 2019 Views:38

Wife’s Capacity To Earn Cannot Be A Ground To De...

09 Jun 2019 Views:40

Mumbai Crime Branch Gets Partial Custody Of 3 Accu...

09 Jun 2019 Views:41

Conscious possession of Arms is necessary to const...

09 Jun 2019 Views:40

Single Act Of Un-Chastity Will Not Constitute Adul...

09 Jun 2019 Views:38

NGT Asks FSSAI To Constitute Committee For Determi...

08 Jun 2019 Views:43

Wife Entitled To 1/3rd Of Husband’s Gross Income...

08 Jun 2019 Views:45

SC Grants CBI 3 Months To Complete Investigation (...

08 Jun 2019 Views:50

Women Gets Awarded By Delhi State Commission Award...

08 Jun 2019 Views:48

Suspension Of Sanskrit Professor Who Predicted 300...

08 Jun 2019 Views:47

Displeasure Over Delayed Finalization Of Coastal Z...

08 Jun 2019 Views:41

Suit For Passing Off Based On Design Is Maintainab...

05 Jun 2019 Views:42

Calcutta HC Allows Termination Of Pregnancy Even A...

05 Jun 2019 Views:44

No Right Of Admission Of Students To Private Schoo...

05 Jun 2019 Views:43

Law Ministry Not A Post Office...

05 Jun 2019 Views:41

29 Animal Welfare Oriented Directions Passed By Pu...

05 Jun 2019 Views:39

DMC Fails To Maintain Landfills, NGT Take Suo-Moto...

05 Jun 2019 Views:44

Delhi HC Held That Interim Maintenance Sought U/S....

04 Jun 2019 Views:45

Former CJI RM LODHA Falls Victim To Online Cheatin...

04 Jun 2019 Views:37

Further Probe In Sexual Harassment Case Against CJ...

04 Jun 2019 Views:39

Death Penalty For Repeat Rape Offenders...

04 Jun 2019 Views:39

Dabholkar Murder: Punalekar Says Conversation With...

04 Jun 2019 Views:38

Developing An e-Facility For Online Reporting Of M...

04 Jun 2019 Views:43

Performing Yagna For Rain Is Included In People’...

04 Jun 2019 Views:36

University Compelling Students To Continue In Coll...

04 Jun 2019 Views:43

Himachal Pradesh HC Held That Judgment Passed By S...

03 Jun 2019 Views:42

Rajasthan High Court Recently Ruled That Ordinaril...

03 Jun 2019 Views:39

Polluting River Ganga: NGT Directs Three States To...

03 Jun 2019 Views:36

Ex-Army Man, Who Was Detained After Being Declared...

03 Jun 2019 Views:43

Delhi HC Seeks Response From Authority Upon Their ...

03 Jun 2019 Views:41

Delhi HC Allows Travel To Individual Against Whom ...

03 Jun 2019 Views:44

Genuineness Of Will Can't Be Doubted...

03 Jun 2019 Views:41

Cause Of Death By Single Blow Under Section 302 Of...

03 Jun 2019 Views:48

Delhi HC Repels Challenge Against Rules Enabling D...

02 Jun 2019 Views:42

Can CBI Seek Custodial Interrogation Of A Person W...

02 Jun 2019 Views:38

Delhi HC Issues Notice To Center, Law Commission O...

02 Jun 2019 Views:42

PIL Before SC Seeks Framing Of Policy As To Regula...

02 Jun 2019 Views:45

Right Of Husband/Children To Live With Wife/Mother...

02 Jun 2019 Views:39

State Govt. Upon Rejecting Medical Claims Of Emplo...

01 Jun 2019 Views:39

Denying Private Conjugal Visits To Prisoners Is Vi...

01 Jun 2019 Views:40

Delhi High Court Has Held That Framing Of Omnibus ...

01 Jun 2019 Views:38

CBI Moves Delhi High Court To Advance Hearing In 2...

01 Jun 2019 Views:43

4 Months Time To CBI To Complete Probe In Asthana ...

01 Jun 2019 Views:38

Architect Has No Right To Object Demolition Of Bui...

01 Jun 2019 Views:41

Major Woman Has A Right To Live With The Partner O...

31 May 2019 Views:49

SC: The Due Procedure Must Be Followed While Adjud...

31 May 2019 Views:45

10 Per Cent EWS Quota Cannot Be Applied To PG Medi...

31 May 2019 Views:52

'She Has Right To Choose Her Stay': SC ...

31 May 2019 Views:41

Oath To Deceased Before Recording Dying Declaratio...

31 May 2019 Views:40

Omission To Mention Nature Of Debt In Notice Does ...

31 May 2019 Views:45

Mandatory Timeline Of 120 Days For Filing WS Not A...

31 May 2019 Views:42

Police Asked To Produce ‘King Sahab’, Who File...

31 May 2019 Views:39

Three-Judge Bench Of SC To Examine Power Of GST Of...

30 May 2019 Views:41

SC Extends Term Of Justice VK Jain As Judicial Mem...

30 May 2019 Views:38

Employing Faculties On Temporary/Contractual Basis...

30 May 2019 Views:40

Cancel All Driving Licenses Issued To Illiterate P...

30 May 2019 Views:43

Section 148 Of Negotiable Instruments Act Has Retr...

30 May 2019 Views:42

Karti Chidambaram's Plea For Return Of 10 Crore De...

30 May 2019 Views:40

Sec 141 NI Act Includes Partnership Firm And Assoc...

30 May 2019 Views:55

Kerala HC Grants Stay To Goswami In His Anti- Kera...

30 May 2019 Views:42

Termination Of Workmen On The Ground That Their Ap...

30 May 2019 Views:66

Kiran Bedi Moves SC For Status Qua Prior To Madras...

30 May 2019 Views:83

Murder Arising Out Of Matrimonial Disputes Is Also...

30 May 2019 Views:41

SC Asks Petitioner To Approach The Trial Court For...

30 May 2019 Views:51

Response Seeked On PIL For Extension Of Time For A...

30 May 2019 Views:37

Sex On Promise Of Marriage; Not Fraudulent If Fulf...

30 May 2019 Views:43

Depriving Widow Of Financial Assistance To Which S...

28 May 2019 Views:38

Proof Of Possession With The Complainant Is Necess...

28 May 2019 Views:43

Every Person With Mental Illness Shall Have A Righ...

28 May 2019 Views:44

Person Can Be Arrested By The Competent Authority ...

28 May 2019 Views:39

Extend Time For Abortion...

28 May 2019 Views:37

DNA Test Cannot Be Ordered Merely On The Basis Of ...

28 May 2019 Views:39

All Standards For Qualifying Job Post Must Be Pres...

28 May 2019 Views:37

SC Orders Demolition Of Buildings Constructed In V...

28 May 2019 Views:41

Wife Forcing Husband To Live Separately From His M...

27 May 2019 Views:49

Subramanian Swami’s PIL In Sunanda Pushkar Case ...

27 May 2019 Views:39

Rape Case To Be Quashed When Accused Marries The V...

27 May 2019 Views:38

NGT Orders Action To Be Taken Against Restaurants ...

27 May 2019 Views:46

BCI Press Release : Procedure Adopted By Committee...

27 May 2019 Views:38

Forced Sex By Husband Upon Wife Against Her Wish A...

27 May 2019 Views:42

TN Bar Council Lets Off Complainant On Baseless Se...

27 May 2019 Views:40

Sanjeev Punalekar Arrested In Narendra Dabholkar M...

27 May 2019 Views:46

The Supreme Court Has Observed That A Brother In L...

27 May 2019 Views:30

Centre Has Reiterated That No Grounds Are Made Out...

27 May 2019 Views:42

Rs 50 Lakhs Compensation Granted By Delhi High Cou...

27 May 2019 Views:43

Central Administrative Tribunal Quashed The Order ...

27 May 2019 Views:44

'Offends Secular Colour of Country': Meghalaya HC ...

25 May 2019 Views:37

One Bench Of SC Entertains Direct Plea Seeking Pro...

25 May 2019 Views:39

SC Has Now Full Strength Of 31 Judges...

25 May 2019 Views:42

ECI Response On The Plea To Ban Parties With Relig...

25 May 2019 Views:49

Supreme Court Gets Dalit Judge After Nine Years...

25 May 2019 Views:45

NGT Seeks Response On Application For Allowance Of...

25 May 2019 Views:43

Indrani Mukherjea In INX Media Case Files A Pardon...

24 May 2019 Views:45

Photographs Of Couple In Good Mood Does Not Prove ...

24 May 2019 Views:44

K J Sengupta As One-Man Commission To Enquire Into...

24 May 2019 Views:41

Former CM Of Haryana OP Chautala Approaches Delhi ...

24 May 2019 Views:49

YEIDA Memo Imposing Transfer Charges For Land Tran...

24 May 2019 Views:42

Plea Agaisnt Bjp Leader Rajeev Chandrasekhar For F...

24 May 2019 Views:43

Bombay HC Allows Sale Of Sensodyne Toothpaste Put ...

23 May 2019 Views:54

Appointment Of Delhi High Court Judges ...

23 May 2019 Views:50

HP HC Quashes Sexual Harassment Case Against Actor...

23 May 2019 Views:51

Man Acquitted From The Death Sentence...

23 May 2019 Views:61

To Take Cognizance For Offences Under Section 188 ...

23 May 2019 Views:57

Appointed As Supreme Court Judges...

23 May 2019 Views:47

Failure To Produce Registered Surety Cannot Be Gro...

23 May 2019 Views:42

No Evidence Against Yadavs In Disproportionate Ass...

23 May 2019 Views:43

To Invoke Section 258 CrPc to Stop Criminal Procee...

22 May 2019 Views:50

Ivory Possession Case: Kerala HC...

22 May 2019 Views:51

Observers For LS Polls In West Bengal Not Allowed...

22 May 2019 Views:50

Second Round Of Litigation Before Foreigners’ Tr...

22 May 2019 Views:48

Pension/ Gratuity Not To Be Paid During Pendency O...

22 May 2019 Views:64

HC Vacates Its Stay On Appointment Of Custodian Of...

22 May 2019 Views:48

Chhattisgarh HC agrees that Dishonour Of Cheque Is...

22 May 2019 Views:56

JNU’s Reply Sought On The Early Hearing Of The C...

22 May 2019 Views:48

Bail To Kamal Hassan Over Hindu Terrorist Remark...

22 May 2019 Views:47

Decision Of Foreigners Tribunal Will Prevail Over ...

20 May 2019 Views:61

Names Of MPs Signatory To Impeachment Motion Exemp...

20 May 2019 Views:47

Problem Caused By Overhead Electric Cables Of High...

20 May 2019 Views:50

No Action Against Illegal Extraction Of Ground Wat...

20 May 2019 Views:54

UN Not A State Under Article 12 Of The Constitutio...

20 May 2019 Views:61

Delhi HC: Existence Of Tourist Claim, Not A Groun...

20 May 2019 Views:69

SC Registry Asks Journalist Who Filed PIL Against ...

20 May 2019 Views:57

Bail Denied To Accused With Pro-Slogan Facebook Pr...

19 May 2019 Views:69

Publication Disclosing Identity Of Minor Rape Vict...

19 May 2019 Views:65

Adv. S. L. Rajappa Held Liable For Murdering Fello...

18 May 2019 Views:59

BBNL Arbitration Case: By Supreme Court Of India...

18 May 2019 Views:67

Right To Education Has Failed The Child Rights...

18 May 2019 Views:58

Metoo’ Can’t Become A ‘Sullying You Too’ C...

18 May 2019 Views:51

McDonald’s V. Vikram Bakshi ; Litigation Or Part...

18 May 2019 Views:40

Merger Of Delhi Judicial Academy And Delhi High Co...

18 May 2019 Views:53

Taking Possession Of Private Land By Govt. Without...

17 May 2019 Views:59

Reservation To EWS Cannot Be Given At Examination ...

17 May 2019 Views:70

Hyderabad Based Natco Pharma Have Been Restrained ...

17 May 2019 Views:52

Court Gave The Benefit Of Doubt To The Accused And...

17 May 2019 Views:66

Misusing Allegations Against Father In Child Abuse...

17 May 2019 Views:57

Delhi HC Rejects PIL Seeking Steps To Restrict Mis...

16 May 2019 Views:56

Person Added As Accused U/S 319 Crpc Can Be Tried ...

16 May 2019 Views:57

District Consumer Forum That Had Allowed A Custome...

16 May 2019 Views:55

Arbitration Proceeding Terminated U/S 32 Of Arbitr...

16 May 2019 Views:36

Delay If Justified Can Be Accepted By Court In Che...

16 May 2019 Views:56

SC Order For Immediate Release In Mamata Banerjee ...

16 May 2019 Views:59

Violation Of Principle Of Natural Justice Caused S...

15 May 2019 Views:64

Uttarakhand HC Seeks Reply From Police On Trans Ge...

15 May 2019 Views:54

Can’t Direct Mandatory Hoisting Of National Flag...

15 May 2019 Views:83

Way Paved For Student To Give JEE Advanced Exams B...

15 May 2019 Views:63

Need For Production Of Certificate U/R 65 B Would ...

14 May 2019 Views:57

Justice AA Kureshi Will Be New CJ Of MP High Court...

14 May 2019 Views:57

Disposing Of Petition On Mere Technicality Defeats...

14 May 2019 Views:74

SC Dismissed The Plea To Advance Election Poll Tim...

14 May 2019 Views:86

SC Held Relating To Enquiry By Magistrate Under Se...

14 May 2019 Views:68

Justice D N Patel Recommended As Chief Justice Of ...

14 May 2019 Views:55

SC Bars The Review/Recall/Modification/Orders And ...

14 May 2019 Views:52

Delhi HC Judgment Quashing Cadre Allocation Of IAS...

14 May 2019 Views:52

Delhi HC Restricts CG From Further Appointing Memb...

13 May 2019 Views:55

Whether Students Of Educational Institution Is A C...

13 May 2019 Views:50

Government Authorities Cannot Approach Court At Wi...

13 May 2019 Views:52

No Polluter Can Escape Liability...

13 May 2019 Views:57

Acid To Be Corrosive Element Under Section 326 Of ...

12 May 2019 Views:48

Contempt Of Court Sought Against Amit Shah For Sta...

12 May 2019 Views:50

Pepsi Co ‘Lays’ Off Potato Farmers’; Cases W...

12 May 2019 Views:52

Delhi High Urges Central Administrative Tribunal T...

12 May 2019 Views:72

SC Refuses To Interfere In Suspension Of Dr Kafeel...

12 May 2019 Views:51

Plea For Regulations Of Internet Screening Platfor...

12 May 2019 Views:85

Internet Broadcasting Not Covered Under Section 31...

11 May 2019 Views:76

SC To Hear On Monday Challenge Against Election Co...

11 May 2019 Views:64

Constitutionality Validity Of 2018 Karnataka Law G...

11 May 2019 Views:50

Verdict Reserved In Rafale Review & Contempt Petit...

11 May 2019 Views:68

SC Advises Advocates To Make Responsible Represent...

11 May 2019 Views:63

BSF Jawan Tej Bhadur’s Petition Against His Nomi...

11 May 2019 Views:50

Bombay High Court Grant Relief To Indian Men Sente...

11 May 2019 Views:53

SC: Incorrect Statement In Vakalatnama Doesn’t A...

10 May 2019 Views:87

HP HC Direct The Government To Contemplate Over Li...

10 May 2019 Views:68

Replication Of The Information In Any Document Amo...

10 May 2019 Views:64

Two Advocates Removed From The Rolls By TN Bar Cou...

10 May 2019 Views:60

Successive Bail Applications Should Be Placed Befo...

10 May 2019 Views:48

The Supreme Court Rejects The Plea on Rahul Gandhi...

10 May 2019 Views:57

Perjury Application Misconceived; Rafale...

10 May 2019 Views:63

Merits Of ECI’s Order Can Only Be Challenged In ...

09 May 2019 Views:43

Question Of Bias Cannot Be Raised After Starting O...

09 May 2019 Views:44

Delhi HC Questions The Magistrate's Power To Try O...

09 May 2019 Views:43

Family Settlement Operate As A Complete Estoppel A...

09 May 2019 Views:64

Commercial Courts Not Required To Allow Belated Fi...

09 May 2019 Views:48

Whether Disciplinary Proceedings Against Employees...

09 May 2019 Views:46

Creditors Of Reliance Comm. Moves NCLT For Bankrup...

08 May 2019 Views:63

SC Rejects The Review Petition For 50% VVPAT Verif...

08 May 2019 Views:47

Quantity Of Narcotic Drugs Can Form The Basis Of P...

08 May 2019 Views:46

NGT Fines Volkswagen Rs 500 Crore For Using Cheat ...

08 May 2019 Views:44

Statutory Appeal Can Be Filed Even With The Settin...

08 May 2019 Views:48

Detention Of Minor By A Person Not Entitled To Cus...

08 May 2019 Views:56

Willful cohabitation by minor after she attains ma...

07 May 2019 Views:59

Adv Viju Abraham Recommended By SC Collegium To Be...

07 May 2019 Views:57

No Substance In Complaint Against CJI: SC Said. ...

07 May 2019 Views:51

Decision Of The Returning Officer To Reject His No...

07 May 2019 Views:53

Constitutionality Of Prohibition Of Sex Selection ...

07 May 2019 Views:55

Supreme Court Challenges The NGT Order Of The Fine...

07 May 2019 Views:83

Madras HC: Order Against The Advocate For Forging ...

06 May 2019 Views:80

Central Government Must Seriously Consider The Con...

06 May 2019 Views:59

Don't Probe Sexual Harassment Allegations Against ...

06 May 2019 Views:53

Violation Of Undertaking To Filter Obscene /Inappr...

06 May 2019 Views:55

Qualification And Eligibility For Employment Canno...

06 May 2019 Views:82

People Who Slept Over Their Rights Not Eligible Fo...

06 May 2019 Views:71

Remedy For Breach Of NGT Order Cannot Be Before Ma...

05 May 2019 Views:56

Delhi Bar Council Writes To SC For Elevating 2 HC ...

05 May 2019 Views:51

Rafale: Center Says Monitoring Of Progress By PMO ...

05 May 2019 Views:55

Bare Summary Disposal Of Special Leave Petition No...

05 May 2019 Views:71

Case Filed Against Evaluation Method Used In Harya...

05 May 2019 Views:51

7 Convicts Of 1984 Anti-Sikh Riots Released By SC....

05 May 2019 Views:53

Review Petition Filed For Increasing VVPAT Verific...

05 May 2019 Views:48

Petition Filed To Prepone Polling Time During Ramz...

04 May 2019 Views:67

SC Reserves Order On Pleas Challenging SC/ST Act A...

04 May 2019 Views:54

11 Complaints by Congress against BJP for violatio...

04 May 2019 Views:60

SC Contemplated On The Issue Whether A Memory Card...

04 May 2019 Views:72

SC Upheld The Validity Of Section 23 Of PCPNDT Act...

04 May 2019 Views:65

Female Foeticide Is Derogatory To The Women’s Di...

04 May 2019 Views:64

SC Slaps The Cost Of Rs. 25,000 On Litigant For In...

03 May 2019 Views:69

SC Likely To Hear The Petition Questioning The Cit...

03 May 2019 Views:60

Review – Supreme Court Sets Aside The Forced Mer...

03 May 2019 Views:49

Dying Declaration’s Reliability Does Not Depend ...

03 May 2019 Views:69

Changing Category Of Employee Based Upon Experienc...

03 May 2019 Views:52

SC: Retired Chief Justices And Judges To Get Medic...

03 May 2019 Views:54

Review- Patna High Court Rules That Writ Petition ...

02 May 2019 Views:64

Review – Man Sentenced For Double Murder Acquitt...

02 May 2019 Views:61

Review – Appointment Of New Chief Justice To Chh...

01 May 2019 Views:87

Review- Non Interference Of Lieutenant Governor. ...

01 May 2019 Views:59

Complaint About Cruelty Against Women Need Not Be ...

01 May 2019 Views:64

No Protection Under U/S 197 Crpc To Manager Of Nat...

01 May 2019 Views:69

No Need Of Demand Notice Under U/S 138 NI Act Be S...

01 May 2019 Views:68

Restricting Area Of Production For Basmati Is Outs...

30 Apr 2019 Views:55

Bar Media Reporting The Case Of Sexual Harassment ...

30 Apr 2019 Views:62

The Response Of Rahul Gandhi To The SC Notice: “...

30 Apr 2019 Views:57

Right To Speech And Expression: Plea Seeking Decri...

30 Apr 2019 Views:54

Mediation In Criminal Cases Can Only Be Done If La...

29 Apr 2019 Views:60

It’s A Job Of Legislature To Formulate Policy Ag...

29 Apr 2019 Views:69

Merely By The Virtue Of Relation, A Person Can’t...

29 Apr 2019 Views:57

Incidents Which Happened Before The Long Period Ca...

29 Apr 2019 Views:79

BJP Leader Files Defamation Complaint Against Shas...

28 Apr 2019 Views:57

Supreme Court Directs RBI To Release List Of Defau...

27 Apr 2019 Views:56

PepsiCo Sues Gujarat Farmers For Growing Potato Va...

27 Apr 2019 Views:85

UK Court Denies Bail To Nirav Modi Yet Again...

27 Apr 2019 Views:82

Vivek Doval Defamation Case: Jairam Ramesh To Appe...

26 Apr 2019 Views:65

PIL Filed To Curb Fake And Paid News During Electi...

26 Apr 2019 Views:59

Repudiation Of Medi-Claim In Case Of Hidden Medica...

26 Apr 2019 Views:66

No Private Defense Can Be Taken In Case Of Grave I...

25 Apr 2019 Views:73

Madras HC Cancels Ban On ‘Tiktok’...

25 Apr 2019 Views:61

UPDATES : Utsav Bains Presents The Confidential Ev...

25 Apr 2019 Views:59

False Sexual Harassment Charges Framed Against CJI...

25 Apr 2019 Views:59

Gujarat Riot Gang-Rape Victim To Be Compensated By...

25 Apr 2019 Views:73

Rahul Gandhi Wrongly Attribute “Chowkidar Chor...

25 Apr 2019 Views:63

Supreme Court Asks Former City Police Commissioner...

23 Apr 2019 Views:73

Sentence Can Be Enhanced In Convict's Appeal Only ...

23 Apr 2019 Views:69

Madras HC To Decide On Ban Of Tiktok On 24th April...

23 Apr 2019 Views:65

Driving In High Speed In A Very Busy Road Can Be S...

22 Apr 2019 Views:73

Bounce Of Cheque Issued For Insurance Premium Is B...

22 Apr 2019 Views:96

Communication Of Terms On Exclusion Of Policy Is M...

22 Apr 2019 Views:56

Former Supreme Court Employee Alleged Sexual Haras...

22 Apr 2019 Views:76

Delhi Court Orders Enquiry After Muslim Inmate In ...

22 Apr 2019 Views:61

Election Commission Orders Eros Now To Take Down W...

22 Apr 2019 Views:62

PIL Filed In SC Against Loan Waiver Incentives And...

20 Apr 2019 Views:72

Sohrabuddin Case: Rubabuddin Shaikh Files Appeal B...

20 Apr 2019 Views:83

SC Bans Mining Along Kaziranga National Park...

20 Apr 2019 Views:90

Application Filed To Restrain Malegaon Blast Accus...

19 Apr 2019 Views:103

Mere Statement Against Govt Or Military Not Sediti...

19 Apr 2019 Views:60

TikTokBan : Google Blocks App After Madras HC Refu...

18 Apr 2019 Views:79

Pre-Sentence Hearing On A Separate Date Not Mandat...

18 Apr 2019 Views:63

Person Ineligible To Be Arbitrator Under Sec.12(5)...

18 Apr 2019 Views:71

No Efforts By Govt. To Set Up Fast Track Court Lea...

18 Apr 2019 Views:80

NLSIU Student File PIL For The Right Of Prisoners ...

18 Apr 2019 Views:86

SC Quashed The Death Warrant Issued By Trial Court...

17 Apr 2019 Views:69

Eviction Of Tenant Can Only Be Done In Accordance ...

17 Apr 2019 Views:70

SC Denies Magistrate’s Power To Order Further In...

17 Apr 2019 Views:57

Plea Filed In SC To Let Women Pray Inside All Mosq...

17 Apr 2019 Views:57

Which Other Mosques In The World Allow Women? Can ...

17 Apr 2019 Views:62

Accident While Returning To Duty To Be Considered ...

16 Apr 2019 Views:62

Whether PM Modi Biopic Okay To Be Screened During ...

16 Apr 2019 Views:61

Dicta: Severity Of Mental Illness Is A Question Of...

16 Apr 2019 Views:87

'EC Expresses Its Incapability To Stop Hate Speech...

16 Apr 2019 Views:70

People Serving Under RBI Are Not Government Employ...

15 Apr 2019 Views:83

Delhi High Court Issues India’s First ‘Dynamic...

15 Apr 2019 Views:88

Marital Rape Exemption Used To Legalise Rape...

15 Apr 2019 Views:65

Provisions Relating To Probation In CrPC Not Exclu...

15 Apr 2019 Views:72

Plea Challenges Validity Of Aadhaar Ordinance...

14 Apr 2019 Views:62

BJP Candidate Obstructing Women To Enter In Sabari...

14 Apr 2019 Views:58

Right to Travel Abroad: Important Human Right...

14 Apr 2019 Views:64

Section 22(3) Of Competition Act Held Unconstituti...

14 Apr 2019 Views:51

No Bar On Attachment Of Pension To Recover Mainten...

14 Apr 2019 Views:77

Moved by a Video of Manual Scavenging, Advocate Mo...

13 Apr 2019 Views:92

Examination Of Witnesses In The Absence Of Accused...

13 Apr 2019 Views:69

SC Directs Political Parties To Submits The Detail...

13 Apr 2019 Views:52

Chairman Of CAT Abstain From Presiding Over The Ca...

13 Apr 2019 Views:58

PUBG Ban Is Out Of The Ambit Of Public Interest, S...

13 Apr 2019 Views:76

Now, Teachers Can’t Give Private Tuitions –Mad...

12 Apr 2019 Views:50

When State Agencies Fail In Establishing Guilt Of ...

12 Apr 2019 Views:65

Google Pay Operating In India Without RBI’s Auth...

12 Apr 2019 Views:65

Sex After Obtaining The Consent By Giving False Ho...

12 Apr 2019 Views:89

Freedom Of Speech And Expression Goes Haywire In P...

12 Apr 2019 Views:75

SC Gets Its 'Pentagon Papers' Moment: Rafale Case...

12 Apr 2019 Views:63

WB Govt To Pay Rs 20 Lakhs Compensation To Produce...

12 Apr 2019 Views:61

Narendra Modi' Biopic Should Not Be Released Durin...

11 Apr 2019 Views:71

Centre's Preliminary Objections Against Relying On...

11 Apr 2019 Views:68

SC Collegium Recommends Appointment Of Justice Vik...

11 Apr 2019 Views:76

Journalist Priya Ramani Pleads Not Guilty In Defam...

11 Apr 2019 Views:70

How Is Google Pay Operating Without Authorisation:...

11 Apr 2019 Views:70

Temples Should Be Managed By Devotees And Not Gove...

11 Apr 2019 Views:64

Apex Court Asks UP Govt To File Fresh Status Repor...

11 Apr 2019 Views:98

Deceased Bachelor's Age To Be Considered For Calcu...

11 Apr 2019 Views:73

Chargesheet Filed Against Bishop Franco Mulakkal :...

11 Apr 2019 Views:76

Corroborative Evidence Required If State Of Mind I...

11 Apr 2019 Views:58

5.2 Days Delay In Declaring Results Not A Serious ...

09 Apr 2019 Views:76

ECI To Increase VVPAT Verification From One EVM To...

09 Apr 2019 Views:75

Empanelled Employees Cannot Continue Beyond 180 Da...

09 Apr 2019 Views:92

Delay In Disposal Of Bail Application /Suspension ...

09 Apr 2019 Views:53

Saradha Chit Fund Case:SC Asked Ex-Kolkata Police ...

09 Apr 2019 Views:63

SEEKING VOTES ON CASTE, RELIGION: SC NOTICE TO EC...

09 Apr 2019 Views:52

Vijay Mallya's Written Appeal Against Extradition ...

09 Apr 2019 Views:62

Sign Of Relief To Hardik Pandya By Rajasthan High ...

09 Apr 2019 Views:66

Two Non Judicial Lokyukta Of Madras...

07 Apr 2019 Views:74

Delhi High Court Advocates Welfare Trust...

07 Apr 2019 Views:84

26 Additional Judges Of Bombay, Madras And Patna H...

07 Apr 2019 Views:78

Manipur Journalist's Detention: American Bar Assoc...

07 Apr 2019 Views:72

ED Urges CBI Court To Issue Notice To Republic TV ...

07 Apr 2019 Views:81

Guru Gobind Singh Indraprastha University Stopped ...

07 Apr 2019 Views:85

Bail Granted To Former Jharkhand Minister Yogendra...

07 Apr 2019 Views:80

Private Entities Also Duty-Bound To Ensure That Th...

07 Apr 2019 Views:85

Supreme Court Stops Eviction Of Herald House...

07 Apr 2019 Views:63

The Power Of Judicial Function Cannot Be Delegated...

07 Apr 2019 Views:63

SC Refused To Hear Pleas Against Aadhaar Ordinance...

06 Apr 2019 Views:62

SC Refused Urgent Listing On Stay On Release Of Th...

06 Apr 2019 Views:62

Officials Must Pay Highest Respect To Their Lordsh...

05 Apr 2019 Views:61

Plea Filed In SC Challenging Release Of Narendra M...

05 Apr 2019 Views:60

Allegation Must Have Some Nexus To Attract The Rig...

05 Apr 2019 Views:54

Interim Mandatory Injunctions Has To Be Granter Wi...

05 Apr 2019 Views:73

Married Daughter' Always A Family Member Like 'Mar...

05 Apr 2019 Views:84

No Blanket Ban On Disclosures, Should Be Decided O...

05 Apr 2019 Views:65

A Chance To Reformation- Kerala HC Reinstates Susp...

04 Apr 2019 Views:92

The Legal Profession Is Not A Child’s Play Said ...

04 Apr 2019 Views:85

Instructions To Be Given For Issuing Revised Certi...

04 Apr 2019 Views:65

Fair Market Value Of Property To Be Obtained By Co...

04 Apr 2019 Views:102

SC Commences Hearing On Appeal Whether CJI's Offic...

04 Apr 2019 Views:66

Conflicting Views On Section 24 Of Land Accqusitio...

04 Apr 2019 Views:79

Indian Woman Would Prefer Suffering Than False Imp...

03 Apr 2019 Views:67

The High Court Can Afford To Be Arbitrary On The J...

03 Apr 2019 Views:72

One Sided Clauses Is An Unfair Trade Practice: Bu...

03 Apr 2019 Views:70

Authorization From Central Govt Necessary For RBI ...

03 Apr 2019 Views:60

Pension (Amendment) Scheme, 2014 Quashed By Suprem...

03 Apr 2019 Views:84

J&K Businessman’s Bail Canceled By Supreme Court...

03 Apr 2019 Views:66

No Entitlement To Full Back Wages On Acquittal : S...

02 Apr 2019 Views:55

Mere Empanelment Does Not Create Any Indefeasible ...

02 Apr 2019 Views:74

Commutation Of Death Sentence By Jharkhand High Co...

02 Apr 2019 Views:74

Supreme Court Order To Political Parties To Respon...

02 Apr 2019 Views:72

Can Court Appoint Independent Arbitrator : SC...

01 Apr 2019 Views:62

Health Of Environment Is The Key To Preserve The R...

01 Apr 2019 Views:61

SC Judges Involved In Scandalous Complaints: SC I...

31 Mar 2019 Views:69

Why Are The Best Evidences Not Being Produced…??...

31 Mar 2019 Views:66

Is Maharashtra CM Not Working Asked SC: Pansare-Da...

30 Mar 2019 Views:79

Criminal Antecedents Of Candidate Is Not 'Clear' W...

30 Mar 2019 Views:71

A Sentence In Between 'Life Imprisonment' And 'Dea...

30 Mar 2019 Views:56

Drunkness While On Duty Is A Serious Misconduct �...

30 Mar 2019 Views:70

Constitutionality Of Section 17 Of The Maintenance...

29 Mar 2019 Views:81

SC: A Duty Of Care Is Owed By The Hotel Providing ...

29 Mar 2019 Views:74

One Cannot Challenge The Order Of Remand In A Hab...

28 Mar 2019 Views:70

No Fixed Period For Completion Of The Serious Frau...

28 Mar 2019 Views:72

Prohibit Candidates From Contesting From More Than...

28 Mar 2019 Views:74

No Defacement Of Public Places : SC Directs TN Gov...

28 Mar 2019 Views:54

Rape Case Against Union Minister Quashed: Guwahati...

27 Mar 2019 Views:72

Can A Judge Rescue From A Case Merely Because His ...

27 Mar 2019 Views:72

Petition Filed Challenging Validity Of NCLT & NCLA...

27 Mar 2019 Views:67

Pleas Challenging Scheme Of Electoral Bonds To Be ...

27 Mar 2019 Views:63

SC Commences Hearing On The Question, “Will Judi...

27 Mar 2019 Views:60

Petition Dismissed On Delay In Appointment Of New ...

26 Mar 2019 Views:58

Suspension Of Advocates By Bar Council Subscriptio...

26 Mar 2019 Views:85

Kerala Govt's Plea To Transfer Petitions Pending B...

26 Mar 2019 Views:62

The J&K Reservation Ordinance...

25 Mar 2019 Views:75

Bar Council Of Tamil Nadu & Puduchhery Suspends 59...

25 Mar 2019 Views:94

Kerala High Court Held That A Divorce Petition Can...

25 Mar 2019 Views:58

Kerala HC Observes That A Tenant Cannot Question T...

24 Mar 2019 Views:93

Illegal Hoardings: BJP Corporator Agrees To Pay Rs...

24 Mar 2019 Views:74

Mobile App Being Developed For The Visually Impair...

24 Mar 2019 Views:83

Plea Against Conduction of DNA Test of A Man Accus...

23 Mar 2019 Views:107

One Of The Reasons For Child's Addiction To Online...

23 Mar 2019 Views:85

Principles Of Res Judicata Are Applicable To Writ ...

23 Mar 2019 Views:84

Power Distribution Licensee Cant Demand Electricit...

23 Mar 2019 Views:61

SC Held That Review Is Permissible Even After Dism...

23 Mar 2019 Views:81

Former J&K HC Judge To Contest Lok Sabha Polls....

23 Mar 2019 Views:97

Should Lawyers Call Themselves 'Chowkidar' on Twit...

23 Mar 2019 Views:68

Writ Petition Seeking To Recall Directions Issued ...

23 Mar 2019 Views:89

SC: Writ Petitions In Matters Of Contracts are Mai...

23 Mar 2019 Views:79

SC Requests All HCs To Register Suo Motu PILs To F...

23 Mar 2019 Views:80

Gujarat Govt Declines Sanction To Prosecute Vaanza...

22 Mar 2019 Views:74

Parents Deserve Respect, Serving & Worship : Chat...

22 Mar 2019 Views:69

Gauhati High Court:Bandhs/Road/Rail Blockades Ille...

21 Mar 2019 Views:91

Petition Raising Apprehensions About EVM Malfuncti...

21 Mar 2019 Views:62

Kerala High Court Held That Court Orders Cannot Be...

21 Mar 2019 Views:55

Yesterday Former SC Judge Justice S B Sinha Passes...

20 Mar 2019 Views:74

CJI Gogoi Urges Centre To Expedite The Transfer Of...

20 Mar 2019 Views:84

Legal Aid Purpose Is Not To Provide A Platform For...

20 Mar 2019 Views:71

Death Penalty Set Aside Due To Lack Of Inquiry Abo...

20 Mar 2019 Views:72

Gujarat Govt Declines Sanction To Prosecute Vaanz...

20 Mar 2019 Views:73

Parents Deserve Respect, Serving & Worship : Chat...

20 Mar 2019 Views:62

PIL Filed Against Amazon, Flipkart Seeking Investi...

19 Mar 2019 Views:81

Anil Ambani Clears Dues To Ericsson Before Deadlin...

19 Mar 2019 Views:69

HC Doesn’t Frame A Scheme :SC...

19 Mar 2019 Views:51

Formal Defects Isn’t The Only Sufficient Ground ...

19 Mar 2019 Views:68

SC Reiterated That In Adding Additional Accused Un...

19 Mar 2019 Views:78

Advertisement Impinging The Reputation Of Other Sh...

19 Mar 2019 Views:88

Mere Compensation Is Not Enough…!! : SC...

19 Mar 2019 Views:67

Under Payment Of Gratuity Act Gramindaksewak Is No...

18 Mar 2019 Views:76

Tamil Singer Chinmayi Expulsion From Dubbing Union...

18 Mar 2019 Views:97

“Serious Lapse” On Part Of Judge: SC Notice To...

18 Mar 2019 Views:77

Calcutta High Court: The Guidelines For Designatio...

18 Mar 2019 Views:72

Equal Freedom To Girls As Boys: Kerela HC...

18 Mar 2019 Views:76

Can Freedom Of Religion Trum The Demands Of Public...

18 Mar 2019 Views:64

Are Women Mere Chattels Of The Husbands…??...

17 Mar 2019 Views:95

Who Is The Real Sufferer…? The Child Or The Divo...

17 Mar 2019 Views:82

Disciplinary Actions Cannot Be Initiated Against E...

16 Mar 2019 Views:71

Pollachi Sexual Assault Case...

16 Mar 2019 Views:121

Smooth Screening Of Bhobishyoter Bhoot: SC...

16 Mar 2019 Views:80

Compounding Offences Which Have Social Impact Can ...

16 Mar 2019 Views:91

Agricultural Lands Can Have The Preferential Right...

16 Mar 2019 Views:69

Contempt Order Passed By Meghalaya HC Against Edit...

16 Mar 2019 Views:100

Bonafides Of Women Who Alleged Rape By Arunachal C...

16 Mar 2019 Views:68

Constitute ‘Monitoring Committee’ For The Gove...

15 Mar 2019 Views:67

Orders On Preliminary Objections By Centre Reserve...

15 Mar 2019 Views:63

Jharkhand HC Held That HC Can’t Interfere With O...

15 Mar 2019 Views:66

Court Cannot Frame Charges On Accused Just By Taki...

14 Mar 2019 Views:73

Tripura HC Seeks Govt Response On 'Inhuman' And 'B...

14 Mar 2019 Views:94

Mobile Payment Failure Is Not A Crime: Kerala HC...

14 Mar 2019 Views:85

Rafale Petitioners Guilty, Centre Submits In SC To...

14 Mar 2019 Views:89

SC To Centre: Why No Mechanism To Monitor Assets O...

14 Mar 2019 Views:64

SC Directs ECI To File An Affidavit Within 2 Weeks...

14 Mar 2019 Views:77

If Relative Is Presiding Judge Lawyer Is Barred To...

13 Mar 2019 Views:112

Uttarakhand HC’s Contempt Notice To CAT Chairman...

13 Mar 2019 Views:46

SC Said That Basic Structure Of Constitution Is No...

13 Mar 2019 Views:93

SC Held That The Death Sentence Can Be Imposed Onl...

13 Mar 2019 Views:98

Centre Tells SC That MHA’s Order Does Not Violat...

12 Mar 2019 Views:65

Delhi Police Was Question By Judge When Chargeshee...

12 Mar 2019 Views:70

Regardless Of Supply Of Advance Copy of Appeal Pap...

12 Mar 2019 Views:74

Arbitral process will become ineffective if pre-de...

12 Mar 2019 Views:99

Madhya Pradesh HC Requests State To Provide Medica...

11 Mar 2019 Views:76

“Intolerance Is Dangerous To Democracy And There...

11 Mar 2019 Views:64

SC Pulls Up The Tamil Nadu Government, Asks To Exp...

11 Mar 2019 Views:76

Supreme Court Said That Territorial Jurisdiction I...

11 Mar 2019 Views:73

Coal Gasifiers Of Morbi And Wankaner Should Be Shu...

11 Mar 2019 Views:105

Funds Were Created For Scientific Advisers By Cent...

11 Mar 2019 Views:113

SC : “The Judgement Of HC Is Unsustainable”, I...

10 Mar 2019 Views:107

SC Ignored Precedents To Confirm A Death Penalty...

10 Mar 2019 Views:76

2 Women Journalist Were Asked To Sit In A Corner O...

10 Mar 2019 Views:96

Son Born Out Of Second Marriage Can Also Get The C...

10 Mar 2019 Views:97

Whoever Threatens Witness Will Be Punishable Under...

10 Mar 2019 Views:93

Establishment Of Two New NCLT Benches At Amravati ...

10 Mar 2019 Views:74

SC Asks EC Secretary To Appear When Voting Rights ...

09 Mar 2019 Views:71

Ordinanance Promulgated By Centre To Overcome Supr...

09 Mar 2019 Views:82

Ayodhya-Babri Land Dispute Case Was Referred To Me...

09 Mar 2019 Views:74

Appointment Of Custodian Of The Undertakings Of Ne...

09 Mar 2019 Views:60

Naroda Patiya Massacre Convict, The Bajrang Dal le...

09 Mar 2019 Views:84

Sikkim HC: Forcibly Kissing & Hugging a Child belo...

09 Mar 2019 Views:102

Passing Off Suit By Crocs Denied By Delhi High Cou...

08 Mar 2019 Views:80

The Central Educational Institutions (Reservation ...

08 Mar 2019 Views:80

SC After Recalling Erroneous Judgements Has Conclu...

08 Mar 2019 Views:77

Court To Be Informed When The Selection Committee ...

08 Mar 2019 Views:70

AG Asked To Withdraw His Contempt Plea Filed Again...

08 Mar 2019 Views:71

Supreme Court Held That Consumer Forums Have The J...

08 Mar 2019 Views:84

NGT Order Set Aside, Buffer Zone Around Bengaluru ...

07 Mar 2019 Views:79

Hindu Groups Oppose Mediation, Muslims Endorse It ...

07 Mar 2019 Views:90

Can The Government Take Shelter Under National Sec...

07 Mar 2019 Views:94

Attorney General Says The Notes On Rafale Deal Wer...

07 Mar 2019 Views:91

Two men whose death sentence got confirmed by Chat...

07 Mar 2019 Views:87

SC Issued Notice To Centre On Petition Demanding E...

07 Mar 2019 Views:91

SC Corrects The Error After 10 Years; Acquits Six ...

06 Mar 2019 Views:111

Justice Nariman Warns Advocate Mathews Nedumpara....

06 Mar 2019 Views:131

Delhi High Court Mourns The Death Of Justice Valmi...

06 Mar 2019 Views:139

Delhi High Court Has Directed Google, Youtube And ...

06 Mar 2019 Views:103

Bombay HC Answers Under Section 125(3) CrPC When A...

06 Mar 2019 Views:100

The Validity Of Provisions Governing Restitution O...

06 Mar 2019 Views:90

Advocate Submits on a Strange Ground Before Karnat...

05 Mar 2019 Views:95

Liberal Approach on Divorce by Mutual Consent: Ker...

05 Mar 2019 Views:103

SC dismisses appeal challenging the appointment of...

05 Mar 2019 Views:92

Fresh Petition In The Sc For Seeking Court’s Dir...

05 Mar 2019 Views:60

Cured Mental Patients To Be Rehabilitated: Sc Issu...

05 Mar 2019 Views:70

Activists Seek Intervention In Contempt Case Again...

05 Mar 2019 Views:111

President's Promulgated Aadhaar Amendment Ordinanc...

04 Mar 2019 Views:117

If Party Rectifies Before Scrutiny Then False Affi...

04 Mar 2019 Views:72

Haryana Govt Not To Act Under PLPA Amendment By SC...

04 Mar 2019 Views:106

Legally Evacuated Minerals Cannot Be Prohibited To...

03 Mar 2019 Views:116

Netflix, Amazon Will Come Under Cinematography Act...

03 Mar 2019 Views:97

Foreigners Engage In Petty Offences To Overstay In...

03 Mar 2019 Views:126

Allahabad High Court Directs The AMU To Conduct A ...

03 Mar 2019 Views:119

Congress Leader Jairam Ramesh, Editor-In-Chief Of ...

03 Mar 2019 Views:84

Government Has A Sacred Duty To Maintain The Law A...

02 Mar 2019 Views:88

Permanent Post To Teachers Appointed In Self Finan...

02 Mar 2019 Views:90

SC Refers The Matter Of Proviso To Section 24 Of T...

02 Mar 2019 Views:84

Bombay High Court Rejects Relief To The Convicted ...

02 Mar 2019 Views:93