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Supreme Court: Omissions in Chief Examination Can Be Cured in Cross-Examination
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128 articles
Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
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Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
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Gujarat High Court: Long Possession Cannot Create Ownership Rights
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Gujarat High Court: Long Possession Cannot Create Ownership Rights
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Supreme Court Clarifies: Resignation Ends Pension Rights Under CCS Rules, Even After Long Service
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Supreme Court Calls Dowry a Constitutional Evil, Issues Strong Directions to End the Practice
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80-Year-Old Wins Realty Case After 62 Years: Punjab & Haryana HC Orders Land at 1963 Rate
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Supreme Court Slams MP High Court for Condoning 1612-Day Delay in First Appeal
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Supreme Court Quashes Jail Term in ‘Dog Mafia’ Contempt Case, Stresses Mercy in Judicial Criticism
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Supreme Court Acquits Murder Convicts After 35 Years: Withholding Witnesses and Altered FIR Vitiated Trial
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Delhi High Court: Senior Citizens Can Cancel Gift Deeds If Children or In-Laws Fail to Provide Care
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Supreme Court Orders ED to Release V Hotels Assets Worth ₹4,000 Crore to Lodha Developers
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Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
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