Most Read
Supreme Court restores criminal proceeding over unauthorised sale of CSI Church land
S. 300 CrPC inapplicable to DV Act proceedings; maintenance arrears recoverable despite civil imprisonment: Allahabad High Court
Presumption and Rebuttal under NI Act: Read Court’s verdict discussing onus of proof and nature of defence where “payment stopped by drawer”
BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
When Home Turned into Crime Scene: Allahabad High Court on Parents Killing Minor Daughter & Tenant
