Court News
Hired Through a Placement Agency, Doing a Peon’s Job? Rajasthan HC Says Pay at Least the Minimum of the Class-IV Pay Scale
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Court News
Lawyer Gave Wrong Updates, Client Was Set Ex Parte: MP High Court Restores Her Right to Defend and Sends Matter to Bar Council
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Court News
Teachers Can Be Made Booth Level Officers: Allahabad HC Says RTE Act’s Section 27 Allows Election Roll Duty, Dismisses Saharanpur Teachers’ Plea
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Court News
No Time Limit for Filing a Domestic Violence Case: Allahabad HC Rejects Husband’s Limitation Plea, Tells Courts to Decide DV Cases in 60 Days
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Court News
Inconclusive Voice Test Is Not a Clean Chit: MP High Court Upholds Rejection of Closure Report in ASI Bribery Case, Fresh Voice Sample Ordered
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Court News
‘CCTV Was Not Working’ Is No Excuse: Allahabad HC Frees Man Held Two Days Before Arrest, Orders ₹20,000 Costs and Adverse Entry Against SHO
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Retrenched in 1978, Vindicated in 2026: Himachal HC Upholds Compensation for Beas-Sutlej Link Workers Denied Re-Employment Preference by BBMB
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Court News
When Is an Acid Attack Not ‘Section 326-A’? Allahabad HC Says Burns That Healed in 13 Days Without Marks Fall Short, Cuts 10-Year Term to 3
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Court News
Sourav Ganguly vs ‘Doosra’: Delhi High Court Lets the Film Run Only With a Disclaimer and a ₹2 Crore Bank Guarantee, Says Footage Licences Are Not His Consent
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Court News
A Colonel’s Deed in Favour of His Sons: Punjab and Haryana High Court Sets Aside Stay Granted by Deputy Commissioner Sitting Alone, Sends Appeal to Properly Constituted Tribunal
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Court News
Bank Cut ₹3.87 Lakh From a Retired Manager’s Dues Over Missing Loan Files — Delhi High Court Says No Proof, No Enquiry, No Deduction
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Court News
Lost Her Leg After a Fall From a Moving Train, Ticket Not Found: Delhi High Court Revives Railway Compensation Claim, Says Negligence Is Not ‘Self-Inflicted Injury’
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