1
Bom HC: Summons Served through Mobiles are Valid under Sec 70(3) BNSS  ||  Delhi HC: Failed Relationship Cannot Be Criminalized as Rape  ||  SC: In Cases of Mutual Suicide Pact Surviving Partner Liable for Abetment  ||  SC: Section 27 Disclosure Outside Custody Inadmissible Evidence  ||  SC: Section 27 Disclosure Outside Custody Inadmissible Evidence  ||  SC: Lenient Sentence for Brutal Attack Set Aside  ||  SC: Criminal History Crucial in Bail Decisions  ||  SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised  ||  Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later  ||  Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance    

Notifications & Circulars

Page 1


Disclaimer | Copyright 2026 - All Rights Reserved