Del HC: Order 7 Rule 11 application filed after expiry of statutory time doesn’t revive lapsed right to file Written Statement Published on March 30, 2026March 30, 2026By Atul Kumar Leave a comment
Legislation Updates, Notifications Maharashtra Stamp (Amendment) Act, 2026: Key Changes to Section 52-A on Allowance for Duty
Appointments & Transfers, News 7/10: Women Dominate High Court Appointments as SC Collegium Clears 10 Names
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