CJI Kant and the Unification of the Ludhiana Bar Editor 3 hours ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit SCBA condemns BCI for opposing same-sex marriage hearing before Supreme CourtDateApril 28, 2023In relation toHot Off The PressDel HC | Does Rule 35 of SCBA Rules apply to suspension/termination of status of a member of SCBA as an office-bearer of its Association? HC explains in view of Ashoka Arora, Secy. SCBA’s removalDateOctober 6, 2020In relation toCase BriefsSC Clarifies: Order reserving seats for women members in SCBA is an experimental pilot projectDateMay 6, 2024In relation toCase Briefs
