Court News
‘Sar Tan Se Juda’ Slogan a Challenge to Law and Sovereignty of India, Rules Allahabad High Court
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133 articles
Court News
Allahabad High Court: No Maintenance for Woman in Live-In Relationship if First Marriage Still Valid
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Court News
Allahabad High Court: NOC from Previous Counsel Not Mandatory for Bail Applications
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Allahabad High Court: Secured Creditors’ Dues Take Priority Over Government Revenues Under SARFAESI Act
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Allahabad High Court: Earning Woman with Adequate Income Not Entitled to Maintenance Under CrPC
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Allahabad High Court: School Transfer Certificate Not Proof of Age Under Juvenile Justice Act
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Allahabad High Court Refuses to Quash Case Over Facebook Post Against Prophet Muhammad
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Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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Allahabad High Court Upholds Summons Against Husband for Forged Bank Statements
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Court News
Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent
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Court News
Allahabad High Court Rules ITC Reversal Invalid When Supplier Was Registered and Paid GST
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Court News
Allahabad High Court: No Return of Land Acquired Under National Highways Act, Compensation Must Be Expedited
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