Madras HC clarifies S. 44(1)(c) PMLA: CBI Court must transfer scheduled offence case to Special Court on application Published on March 11, 2026March 11, 2026By Atul Kumar Leave a comment
Legislation Updates, Notifications Maharashtra Stamp (Amendment) Act, 2026: Key Changes to Section 52-A on Allowance for Duty
Law School News, Others Call for Blogs: Jindal Society of International Law, O.P. Jindal Global University, Sonipat invites submissions for its blog
Know thy Judge Justice Rajesh Bindal bids adieu to the Supreme Court after a dedicated tenure of 3 years
Jobs & Internships Call for Applications | TNNLU invites applicants for Pro Bono Advocacy Fellowship Programme