Most Read
Presumption and Rebuttal under NI Act: Read Court’s verdict discussing onus of proof and nature of defence where “payment stopped by drawer”
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
BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
Supreme Court March 2026 | Key Verdicts on Passive Euthanasia, Maternity Benefits for Adoptive Mothers, SC/ST Status on Conversion, Covid Vaccine and more
