Court News
Department Sat on Widow’s Application for Five Years, Then Called Son’s Claim Time-Barred: Rajasthan High Court Orders Decision in Two Months
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Court News
Sole Caregiver of Brother With Thalassemia Transferred 1,000 km Away: Rajasthan High Court Quashes UCO Bank Order as ‘Non-Application of Mind’
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Court News
Two PAN Cards Case: Allahabad High Court Grants Bail to Azam Khan and Son but Refuses to Stay Their Conviction
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Court News
Desertion Proved, No Maintenance: Gujarat High Court Upholds Family Court’s Refusal of Section 125 Maintenance to Wife Living Apart Since 2008
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Court News
Seven Years in Jail, Only One Witness Examined: Bombay High Court Acts on Undertrial’s Letter From Prison and Grants Bail on Long Incarceration
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Court News
‘Son Has No Right to Live in Father’s House’: Bombay High Court Orders Son to Vacate Elderly Father’s Self-Acquired Home Within a Month, Imposes ₹20,000 Costs
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Court News
Never Lived With Her, Named Anyway: Bombay High Court’s Kolhapur Bench Quashes 498A Case Against Married Sisters-in-Law and Distant Relatives
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Court News
Wrong Officer Signed Off: Gujarat High Court Quashes Reassessment Over Alleged ‘On-Money’ in Land Sale, Holds 2023 Section 151 Proviso Is Not Retrospective
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Court News
Dealer’s Driver Killed on Highway While Delivering LPG Cylinders: Bombay High Court Holds Gas Company Liable as ‘Principal Employer’ for ₹14.77 Lakh Compensation
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Court News
Picked Up at the Jail Gate After Acquittal: Bombay High Court Holds 2011 Re-Arrest Illegal, Orders State to Pay Arun Ferreira ₹2 Lakh
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Court News
Do Sundays Count Towards 240 Days? Gujarat High Court Says Yes for Forest Department Daily Wagers, Orders 1988 GR Benefits With 7th Pay Arrears
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Court News
‘Not an Auditor’: Gujarat High Court Refuses to Quash Disproportionate Assets Case Against Retired Deputy Collector, Says Family-Asset and Accounting Disputes Must Go to Trial
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