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Need For Production Of Certificate U/R 65 B Would Arise When Evidence Is Produced At The Trial.

Courtesy/By: Jayant Upadhyay | 14 May 2019 Views:76

Courtesy/By: Jayant Upadhyay | 14 May 2019 Views:76

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Jaipur Development Authority to Carry out Inspecti...

18 Nov 2019 Views:29

Writ Petition Should Normally Not Be Entertained ...

18 Nov 2019 Views:30

NRIs' right to claim Eviction under East Punjab Ur...

17 Nov 2019 Views:58

Denial of Bail on Grounds of Gravity of Offence no...

17 Nov 2019 Views:36

Create Additional Force For Investigation Of POCS...

17 Nov 2019 Views:46

Reports of offences under POSCO is disheartening :...

17 Nov 2019 Views:50

Bail granted due to lack of evidence under POSCO A...

17 Nov 2019 Views:40

Madras HC held that Compulsory Retirement is Neith...

16 Nov 2019 Views:39

Mere suspicion cannot be basis of charging an accu...

16 Nov 2019 Views:33

Apex Court refuses to scrap provisions regarding N...

16 Nov 2019 Views:41

Guddu Singh v/s state of Bihar...

16 Nov 2019 Views:44

MC Mehta files a writ petition regarding pollutio...

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The apex court decides the office of CJI to fall u...

15 Nov 2019 Views:68

Accused Facing Trial under Provisions of Section 1...

15 Nov 2019 Views:36

Kerala HC denies to determine eligibility norms in...

15 Nov 2019 Views:40

Supreme Court slams the Rafale petition and says t...

15 Nov 2019 Views:35

Hospitals Have Duty To Provide Hostel Facilities ...

15 Nov 2019 Views:32

Essar Insolvency : SC Sets Aside NCLAT Order Uphlo...

15 Nov 2019 Views:38

Deprived of Admission under Ward of Defence Person...

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Application u/s 482 in Umakant Maurya v/s Suman Ma...

15 Nov 2019 Views:49

Allahabad HC: No Sanction Needed to Prosecute a Re...

14 Nov 2019 Views:49

The apex Court takes a stern and timely step again...

14 Nov 2019 Views:38

Judges Are Not Above Law; Judicial Appointment Pro...

14 Nov 2019 Views:34

Larger Bench to decide on larger issues including ...

14 Nov 2019 Views:30

Case decided only on circumstantial evidence in ...

14 Nov 2019 Views:38

Appeal Period changed to 90 days for Hindu Marriag...

14 Nov 2019 Views:38

Fraud degree given to students by Noida Internatio...

14 Nov 2019 Views:41

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

13 Nov 2019 Views:55

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

13 Nov 2019 Views:36

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

13 Nov 2019 Views:39

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

13 Nov 2019 Views:35

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

13 Nov 2019 Views:39

Supreme Court mentions passage of Finance Act as ...

13 Nov 2019 Views:34

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

13 Nov 2019 Views:39

Directions For Training Programme for the Disable...

13 Nov 2019 Views:34

Death Penalty Commuted of Two Accused in Bhandara ...

12 Nov 2019 Views:73

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

12 Nov 2019 Views:67

Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:64

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

11 Nov 2019 Views:101

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

11 Nov 2019 Views:81

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

11 Nov 2019 Views:62

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:99

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:71

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:70

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

10 Nov 2019 Views:67

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

10 Nov 2019 Views:58

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

10 Nov 2019 Views:66

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

09 Nov 2019 Views:71

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

09 Nov 2019 Views:49

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

09 Nov 2019 Views:46

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:35

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:57

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

09 Nov 2019 Views:151

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

08 Nov 2019 Views:74

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:76

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

08 Nov 2019 Views:77

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:121

Pekaram v/s State of Rajasthan...

07 Nov 2019 Views:115

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

06 Nov 2019 Views:104

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

06 Nov 2019 Views:142

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

05 Nov 2019 Views:74

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:103

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

05 Nov 2019 Views:62

STATE OF MADHYA PRADESH V. MAN SINGH ...

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

05 Nov 2019 Views:55

Government employee convicted for forgery. State o...

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Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:54

Delhi High Court directs Medical Council of India ...

04 Nov 2019 Views:47

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

04 Nov 2019 Views:69

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:58

Mandatory Directions for proper functioning of Pri...

03 Nov 2019 Views:119

Delhi High Court directs release of the petitioner...

03 Nov 2019 Views:64

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

03 Nov 2019 Views:91

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:44

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:40

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

02 Nov 2019 Views:64

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

02 Nov 2019 Views:71

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

02 Nov 2019 Views:59

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:53

Bail Application u/s439 for abetting suicide...

02 Nov 2019 Views:62

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

01 Nov 2019 Views:171

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

01 Nov 2019 Views:46

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

01 Nov 2019 Views:67

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

01 Nov 2019 Views:67

SATISH UKEY V. DEVENDRA GANGADHARRAO FADNAVIS AN...

01 Nov 2019 Views:49

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

01 Nov 2019 Views:64

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

01 Nov 2019 Views:58

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

31 Oct 2019 Views:70

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

31 Oct 2019 Views:59

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

31 Oct 2019 Views:114

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

30 Oct 2019 Views:65

Inconvenience Of Accused To Approach Court For See...

30 Oct 2019 Views:74

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

30 Oct 2019 Views:67

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

29 Oct 2019 Views:70

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

29 Oct 2019 Views:59

KERALA STATE POLLUTION CONTROL TEAM EXPRESSES SAT...

29 Oct 2019 Views:57

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

29 Oct 2019 Views:68

AIR QUALITY DETERIORATED IN THE NATIONAL CAPITAL A...

28 Oct 2019 Views:88

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