Features
Legal Authority allows lawyers and law students to do their research on thousands of legal documents on Indian laws and judgements. It also provides a simplistic introduction of the law to the common man and how to use it to one's own advantage.
Court Fees
Court Fees are fees payable on initiation and filing of suits and petitions. Use our court fee calculator to calculate the court fee for your clients.
See moreJudgements
Find your references in thousands of judgements from different type of courts like Supreme Court and High Courts.
See moreDictionary
The easiest-to-read, most user-friendly guide to legal terms. In also incorporate clear definitions of legal terms written in common terminology.
See moreStamp Duty Calculator
Calculate the stamp duty required for property registration in different cities with this simple stamp duty calculator.
See moreBar Exam
Practice All India Bar Examination (AIBE) questions from mock and past papers. The AIBE will assess skills at a basic level, and is intended to set a minimum benchmark for admission to the practice of law.
Coming soonLatest Judgements
Find your references in thousands of judgements from different type of courts like Supreme Court and High Courts.
In a historical judgement, the Supreme Court of India with a nine-judge constitutional bench, has declared that the Right to Privacy is now a fundamental right and is protected under Article 21 of the Constitution.
See full judgementIn July 2013, the Supreme Court ruled that any Member of Parliament, Member of the Legislative Assembly or Member of a Legislative Council who is convicted of a crime and given a minimum of two year imprisonment, loses membership of the House with immediate effect.
See full judgementIn March 2018, a five-judge Constitution Bench, headed by Chief Justice Dipak Misra gave legal sanction to passive euthanasia, permitting 'living will' by patients on withdrawing medical support if they slip into irreversible coma. The SC held that the right to die with dignity is a fundamental right.
See full judgementIndian Court Fee Calculator
Court Fees are fees payable on initiation and filing of suits and petitions. Use our court fee calculator to calculate the court fee for your clients.
The District Courts of India are the district courts of the State governments in India for every district or for one or more districts together taking into account the number of cases, population distribution in the district.
Calculate
Consumer Court is the special purpose court, in India, that deals with cases regarding consumer disputes and grievances. These are judiciary hearings set up by the government to protect the consumer rights.
Calculate
The Supreme Court of India is the highest judicial forum and final court of appeal under the Constitution of India, the highest constitutional court, with the power of constitutional review.
Calculate