MP HC Appoints Shourya Didis for 19-Year-Old Woman Who Left Matrimonial Home After Marriage to 40-Year-Old Man, Allows Her to Live With Lover Published on April 10, 2026April 10, 2026By Atul Kumar Leave a comment
Legislation Updates, Notifications Govt. Revises Variable Dearness Allowance Rates, Effective 1 April 2026
Op Eds, OP. ED. Broken Healers: Why India’s Medical Training System Has Become a Ticking Time Bomb for Doctors and Patients Alike
Case Briefs, Supreme Court Executing Court Bound to Execute Decree as Passed; Can’t Modify Its Terms: Supreme Court
Case Briefs, District Court “Rarest of the Rare”: Death penalty to 9 Police Officials in Sathankulam Custodial Deaths Case
Law School News, Moot Court Announcements Call for Participation | XXX All India Moot Court Competition, 2026
Case Briefs, High Courts Actual possession cannot be disturbed through dispossession proceedings under Sections 164/165 BNSS: Allahabad HC