‘Conviction not based on corroborative evidence’: Gujarat HC acquits three accused in 2002 post Godhra riots case Published on August 6, 2025August 6, 2025By Santosh Singh Leave a comment
Legislation Updates, Notifications Govt. Revises Variable Dearness Allowance Rates, Effective 1 April 2026
Legislation Updates, Notifications UGC Declares Rajeev Gandhi Institute of Technology & Management’s Degrees Invalid
Op Eds, OP. ED. Broken Healers: Why India’s Medical Training System Has Become a Ticking Time Bomb for Doctors and Patients Alike
Case Briefs, Supreme Court Denial of appointment despite availability of vacancies discriminatory; Supreme Court directs appointment with notional benefits
Case Briefs, District Court “Rarest of the Rare”: Death penalty to 9 Police Officials in Sathankulam Custodial Deaths Case