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

Courtesy/By: Priyal Kothari | 30 Oct 2019 Views:82

Courtesy/By: Priyal Kothari | 30 Oct 2019 Views:82

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Invalid pension unavailable without minimum quantu...

08 Dec 2019 Views:34

Uttarakhand HC questions the benefits extended by ...

08 Dec 2019 Views:34

Vyapam scam accused to travel abroad for higher st...

08 Dec 2019 Views:34

Madras High Court Held That Not illegal to permit ...

08 Dec 2019 Views:38

Mere want of professional competence cannot be a g...

07 Dec 2019 Views:41

Bail granted to appellant due to disparity: Rajast...

07 Dec 2019 Views:40

Supreme Court moved against Encounter Killing of f...

07 Dec 2019 Views:34

Son has to pay relief to mom as prescribed in DV A...

06 Dec 2019 Views:44

Punjab Religious Premises and Land (Eviction and R...

06 Dec 2019 Views:38

The testimony of the injured victim has its own si...

05 Dec 2019 Views:36

The accused cannot use sentences to hid defense th...

05 Dec 2019 Views:37

Apex Court says No Framing of charges to be couple...

05 Dec 2019 Views:50

Gujarat HC:Failure to appoint staff in Grant-in Ai...

05 Dec 2019 Views:45

Aadhar Card is not a conclusive document for age p...

04 Dec 2019 Views:65

Petition dismissed for being infructuous: Punjab a...

04 Dec 2019 Views:56

Supreme Court in P Chidambaram bail order ...

04 Dec 2019 Views:45

Prayer for death penalty by complainant quashed: D...

03 Dec 2019 Views:41

Bombay HC orders state to compensate petitioner fo...

03 Dec 2019 Views:62

Sonai Honour Killing...

03 Dec 2019 Views:48

Apex Court Quashes All Criminal Cases Against Salm...

03 Dec 2019 Views:50

The Delhi HC orders the government of NCT of Delhi...

02 Dec 2019 Views:43

Vacant seats of BAMS course can be filled by stude...

02 Dec 2019 Views:68

Apex Court Held that the Content of memory card, p...

02 Dec 2019 Views:51

Rail Bhawan Protest case: Delhi Court discharges D...

02 Dec 2019 Views:45

Accused in Rs 100 crore Cashcoin Cryptocurrency sc...

02 Dec 2019 Views:57

SC Explains Three Aspects To Be Considered While G...

02 Dec 2019 Views:67

The freedom of an accused who is yet to be convict...

01 Dec 2019 Views:55

Crimes committed by a juvenile must not be held ag...

30 Nov 2019 Views:47

Separate writ petition cannot be entertained again...

30 Nov 2019 Views:59

80 year old rape accuse granted bail because of du...

29 Nov 2019 Views:46

Supreme Court Reiterates No Party Should Suffer Du...

29 Nov 2019 Views:47

Accused allowed to confront witness with reference...

28 Nov 2019 Views:38

Advocate on Record after retiring cannot become an...

28 Nov 2019 Views:39

Content of petition must be reviewed: Jharkand HC...

28 Nov 2019 Views:48

Apex Court Strikes Down Section 87 Of Arbitration ...

28 Nov 2019 Views:191

Writ petition cannot be maintained against a priva...

27 Nov 2019 Views:83

Mere error or irregularity in sanction in corrupti...

27 Nov 2019 Views:87

Age of victim plays a major factor when deciding ...

27 Nov 2019 Views:70

Complainant may alter the charges in the course of...

26 Nov 2019 Views:95

No automatic conviction under charges of abetment ...

26 Nov 2019 Views:104

Release of film stayed by Delhi Court....

26 Nov 2019 Views:58

It cannot be permissible for State to alienate com...

25 Nov 2019 Views:66

The HC shall not interfere with government policie...

25 Nov 2019 Views:83

Acquittal of Allegation Levied by Wife under Secti...

24 Nov 2019 Views:98

Ban on Djs lifted by the SC in interim judgement....

24 Nov 2019 Views:63

Male above 18 years cannot be prosecuted under Sec...

24 Nov 2019 Views:61

High Court in writ cannot be asked to round-off th...

23 Nov 2019 Views:85

Dying declaration is a valid reason to move procee...

23 Nov 2019 Views:72

Person cannot be held guilty of murder if intentio...

23 Nov 2019 Views:57

Court can grant compensation exceeding amount clai...

23 Nov 2019 Views:38

Court can grant compensation exceeding amount clai...

23 Nov 2019 Views:64

Divorce Decree Upheld by Delhi HC on Account of Se...

22 Nov 2019 Views:65

Court will exercise Article 226 if the verdict mak...

22 Nov 2019 Views:54

Court holds that to answer a question in law, one ...

22 Nov 2019 Views:49

Right To File Regular Appeal Cannot Be Curtailed M...

22 Nov 2019 Views:102

Supreme Court dismisses Review Petitions- Haren Pa...

22 Nov 2019 Views:59

Compensation Claimed under MV Act Can be Granted i...

21 Nov 2019 Views:56

The counsel of a victim cannot argue in the prosec...

21 Nov 2019 Views:57

Madhya Pradesh HC finds it appropriate to test the...

21 Nov 2019 Views:72

FIR and the criminal proceeding henceforth cannot ...

21 Nov 2019 Views:54

Court cannot indict a person if the person is prot...

21 Nov 2019 Views:60

Relief under Section 138 of Negotiable Instruments...

21 Nov 2019 Views:52

Stray acts of adultery cannot disentitle a woman's...

21 Nov 2019 Views:61

Supreme Court cancels bail in Need to view econom...

21 Nov 2019 Views:88

Seniority Cannot Be Claimed From A Date When The I...

21 Nov 2019 Views:144

Supreme Court answers on Private Counsel of Victim...

21 Nov 2019 Views:67

Separate legal identity of company exists; therefo...

19 Nov 2019 Views:66

Jaipur Development Authority to Carry out Inspecti...

18 Nov 2019 Views:63

Writ Petition Should Normally Not Be Entertained ...

18 Nov 2019 Views:71

Sajid v/s State of Kerala-Cannot held a person lia...

18 Nov 2019 Views:62

Granting Passport to a convict ...

18 Nov 2019 Views:73

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

17 Nov 2019 Views:83

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

17 Nov 2019 Views:68

Create Additional Force For Investigation Of POCS...

17 Nov 2019 Views:93

Reports of offences under POSCO is disheartening :...

17 Nov 2019 Views:71

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

17 Nov 2019 Views:64

Madras HC held that Compulsory Retirement is Neith...

16 Nov 2019 Views:68

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

16 Nov 2019 Views:52

Apex Court refuses to scrap provisions regarding N...

16 Nov 2019 Views:64

Guddu Singh v/s state of Bihar...

16 Nov 2019 Views:95

MC Mehta files a writ petition regarding pollutio...

16 Nov 2019 Views:74

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

15 Nov 2019 Views:102

Accused Facing Trial under Provisions of Section 1...

15 Nov 2019 Views:55

Kerala HC denies to determine eligibility norms in...

15 Nov 2019 Views:56

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

15 Nov 2019 Views:59

Hospitals Have Duty To Provide Hostel Facilities ...

15 Nov 2019 Views:51

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

15 Nov 2019 Views:56

Deprived of Admission under Ward of Defence Person...

15 Nov 2019 Views:65

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

15 Nov 2019 Views:75

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

14 Nov 2019 Views:113

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

14 Nov 2019 Views:57

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

14 Nov 2019 Views:71

Larger Bench to decide on larger issues including ...

14 Nov 2019 Views:55

Case decided only on circumstantial evidence in ...

14 Nov 2019 Views:87

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

14 Nov 2019 Views:72

Fraud degree given to students by Noida Internatio...

14 Nov 2019 Views:54

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

13 Nov 2019 Views:96

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

13 Nov 2019 Views:63

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

13 Nov 2019 Views:61

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

13 Nov 2019 Views:73

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