Law Made Easy | Episode 2: Passport 2.0 – How the E-Passport is Changing Travel Forever
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Advocate who practiced for 10 years without clearing AIBE can face criminal proceedings; Bar Council’s disciplinary jurisdiction is not exclusive: Karnataka HC
Can a daughter born of a void marriage claim her father’s share in joint family property? Karnataka HC decides
Can a witness be recalled under Section 348 BNSS to improve or reconstruct the defence after closure of evidence? P&H High Court explains
Cabinet approves 3% hike in Dearness Allowance and Dearness Relief from 1 July 2026
GNLU – Khaitan & Co. advanced certificate programme on Capital Markets & Securities Laws, 2026-27: Registrations Open
