Playlists in this Section

Affray {SEC.159}

The Constitution of India, 1950

Latest Uploaded Cases

Court fees refund; Plaint rejection; Section 12A Commercial Courts Act;...

Calcutta High Court 24-Jun-2026

Motor Accident Claims, MACMA 200/2013, APSRTC, Contributory Negligence, Loss of...

Andhra Pradesh High Court 19-Jun-2026

Delhi High Court, salary dispute, writ petition dismissal, factual questions,...

Delhi High Court 29-May-2026

Arbitration, Section 29A, Extension of time, Sufficient cause, Arbitration and...

Himachal Pradesh High Court 20-May-2026

Delhi High Court, NDMC, ANM regularization, contractual employment, service law,...

Delhi High Court 13-Apr-2026

cruelty, divorce, irretrievable breakdown of marriage, Hindu Marriage Act, permanent...

Calcutta High Court 06-Apr-2026

Second Appeal, Court Auction, Fraud, Partition, Sale Certificate, Res Judicata,...

Andhra Pradesh High Court 24-Mar-2026

Pension benefits, incremental benefits, B.Ed. qualification, recovery of excess payment,...

Calcutta High Court 18-Mar-2026

Delhi Technological University, contractual employees, regularisation, Article 14, public employment,...

Delhi High Court 10-Mar-2026

insolvency law, IBC

Supreme Court Of India 18-Feb-2026

criminal law, procedure

Delhi High Court 11-Feb-2026

insurance law, motor accident law

Supreme Court Of India 06-Feb-2026

Legal Section

141. Law declared by Supreme Court to be binding on all courts.—

The law declared by the Supreme Court shall be binding on all courts within the territory of India.