Justice Sanjiv Khanna launches NALSA Campaign for identification and legal assistance for juveniles in prisons
The campaign is conducted from January 25-01-2024 to 27-02-2024.
National Legal Services Authority
Justice Sanjay Kishan Kaul: Retiring the Gavel with Honour and Legacy
by Radhika Bishwajit Dubey†
NLIU-LAC 3rd PIL Drafting Competition
About the Legal Aid Clinic The NLIU – Legal Aid Clinic (“LAC”), which is driven by the ethos of Article 39A of
Filing Procedure for Free Legal Aid
Article 39-A of the Constitution of India provides that the State shall secure that the operation of the legal system, promotes justice
Madras High Court remarks transgenders are already part of most backward classes; Dismisses plea seeking separate reservations for them in government jobs
Madras High Court: A Division Bench of Munishwar Nath Bhandari and N Mala JJ. dismissed the plea seeking direction to
Notice issued to Centre, RBI and the likes over need for expeditious disposal of trials under Section 138 of Negotiable Instruments Act
Supreme Court: Taking suo motu cognizance of the issue relating to the expeditious trial of cases under Section 138 of Negotiable Instruments
President nominates Justice N.V. Ramana as Executive Chairman of National Legal Services Authority
S.O. 4277(E).— In exercise of the powers conferred under Clause (b) of sub-section (2) of Section 3 of the Legal Services Authorities Act,
Justice S.A. Bobde, Judge, Supreme Court of India nominated as Executive Chairman, National Legal Services Authority
S.O. 1120(E)—In exercise of the powers conferred under Clause (b) of sub-section (2) of Section 3 of the Legal Services Authorities Act,
Rising misuse of Section 498-A IPC: Supreme Court formulates remedial measures
Supreme Court: In the light of the rising misuse of Section 498-A IPC dealing with dowry deaths, the bench of A.K. Goel