Rajasthan HC Stresses Need for Reliance on Non-controversial Sources by RPSC in AI Age, but Denies Relief Citing Potential Repercussions on All Candidates Published on April 21, 2026April 21, 2026By Atul Kumar Leave a comment
Case Briefs, High Courts Bombay High Court Denies Urgent Relief Against Property Auction by Bank under SARFAESI Act
Case Briefs, Supreme Court High Court Cannot Direct Surrender While Rejecting Anticipatory Bail; Supreme Court Clarifies Law in Complaint Cases
Case Briefs, Supreme Court Not Mandatory to Frame Issues in Ex Parte Civil Suit; However, Omission Causing Prejudice can Vitiate Trial: Supreme Court
Legislation Updates, Notifications Uttar Pradesh Revises Minimum Wages Following Industrial Unrest in Noida: Effective April 2026