‘Long incarceration without Parole/Furlough can lead to anarchy in jail’: Delhi High Court slams State Agencies for not following Prison Rules Published on October 14, 2025October 14, 2025By Rohit Patel Leave a comment
Legislation Updates, Notifications Maharashtra Stamp (Amendment) Act, 2026: Key Changes to Section 52-A on Allowance for Duty
Know thy Judge Justice Rajesh Bindal bids adieu to the Supreme Court after a dedicated tenure of 3 years
Law School News, Others Call for Blogs: Jindal Society of International Law, O.P. Jindal Global University, Sonipat invites submissions for its blog
Jobs & Internships Call for Applications | TNNLU invites applicants for Pro Bono Advocacy Fellowship Programme