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2 articles

Supreme Court Upholds BCI’s ₹1.25 Lakh Nomination Fee, Bars High Courts from Interfering in State Bar Council Elections

Court News

Supreme Court Upholds BCI’s ₹1.25 Lakh Nomination Fee, Bars High Courts from Interfering in State Bar Council Elections

10 Feb 2026Read article ↗

Supreme Court Declares 30% Women Quota in State Bar Councils Mandatory, Shortfall to Be Filled by Co-option

Court News

Supreme Court Declares 30% Women Quota in State Bar Councils Mandatory, Shortfall to Be Filled by Co-option

10 Dec 2025Read article ↗