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MENS REA · THE GUILTY MIND

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ACTUS REUS · THE GUILTY ACT

Court News

Higher Bid Cannot Cure Tender Ineligibility: Supreme Court Clarifies Essential Experience Conditions Micky Traders v. L.R.Y. Labour Contractor & Ors. | 2026 INSC 1025 | 21 September 2026

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Cheque Bounce Case: Supreme Court Says Fresh Trial Cannot Be Ordered Without Showing Prejudice. Sanu Varghese v. Shoukkathali | 2026 INSC 1053 | 22 September 2026

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Supreme Court Commutes Death Sentence: Reformation and Mitigation Must Be Meaningfully Considered Waris v. State of Madhya Pradesh | 2026 INSC 1050 | 24 September 2026

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Supreme Court Clarifies: Surveyor’s Report Is Not Always the Final Word in an Insurance Claim M/s New India Assurance Co. Ltd. v. M/s Hemkund Duplex & Board Pvt. Ltd. | 2026 INSC 1023 | 21 September 2026

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Supreme Court Clarifies When Anti-Suit Injunction Can Restrain Foreign Matrimonial Proceedings Mihir Prakash Bajoria v. Vidushi Jain Bajoria | 2026 INSC 1034 | 22 September 2026

SUPREME COURT 2026: WHO IS THE 'APPOINTING AUTHORITY' UNDER ARTICLE 311? Union of India & Ors. v. Ramdhani Prasad | 2026 INSC 1047 | 24 September 2026

SUPREME COURT 2026: CAN A SESSIONS COURT ORDER LIFE IMPRISONMENT WITHOUT REMISSION? Naval Kishore & Anr. v. State of Punjab | 2026 INSC 1048 | 24 September 2026

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Supreme Court Clarifies Limits of Writ Jurisdiction in Eviction Cases

Court News

Supreme Court's Landmark Ruling on 1984 Property Dispute

Court News

Supreme Court Ruling: Litigants Protected from E-Portal Failures