Court News
No Transport Documents Does Not Mean Cattle Were Headed for Slaughter, Rules Supreme Court
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Court News
Dismissed After Acquittal? Rajasthan High Court Awards Back Wages to Constable for the Gap
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Court News
FSSAI Cannot Ban the “Energy Drink” Label Without Hearing Red Bull First, Rules Delhi High Court
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Great Nicobar Project: Supreme Court Declines to Entertain Centre's Challenge to Calcutta HC Order on PILs
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A 23-Year-Old Press Freedom Case Ends in Minutes: Supreme Court Closes Seven-Judge Legislative Privilege Reference
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Higher Marks Cannot Cure Missing Qualification: Supreme Court on NIOS Certificate in Recruitment
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Is a Section 65B Certificate Mandatory in Family Court? Karnataka High Court Says No
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Court News
“Marriage Cannot Be Reduced to Procreation”: Madras High Court Refuses Divorce Over Childlessness
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No Hookah Even in Designated Smoking Areas: Allahabad High Court Dismisses Cafe Owners' Petitions
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Insolvency Petition Induced by Fraud Can Be Recalled, But the CIRP Need Not Stop: Supreme Court
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Drain Splits Your Farm in Two? Supreme Court Says Severance Compensation Is Measured on the Remaining Land
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Court News
Police Cannot Record a Victim's “Further Statement” on Their Own After a Magistrate Has Recorded It Under Section 183 BNSS: Karnataka High Court
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