Court News
‘A Request for Rest Is Not Consent to Detention’: Delhi High Court Grants Bail to Congolese Woman in 582 g Cocaine Case Over 40 Hours’ Illegal Custody
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Court News
Premium Cheque Bounced, Policy ‘Cancelled’ — Yet the Insurer Must Pay the Injured Cyclist: Delhi High Court Lays Down Guideposts on Pay-and-Recover
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Court News
A 28-Week Unborn Child Is a ‘Child’ for Accident Compensation: Punjab and Haryana High Court Awards ₹2.27 Lakh to Parents 29 Years After the Accident
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Court News
Took CUET in Subjects You Didn’t Study in Class 12? Delhi High Court Upholds DU’s Subject-Mapping Rule and Rejection of a B.A. History Seat
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Court News
Job or ₹5 Lakh, 19 Years After a Beldar’s Death? Punjab and Haryana High Court Says Compassionate Appointment Cannot Be Claimed After the Crisis Is Over
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Court News
Eldest Son’s Claim to Buria Estate Land Fails: Punjab and Haryana High Court Refuses 489-Day Delay, Says 1965 Primogeniture Ruling Was No Blanket Title
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Court News
Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions
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Court News
Plot Buyer Won in Consumer Forum, Developer Gets Arbitration Only for Its Own Claims: Calcutta High Court Draws the Line
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Court News
Same Name, Different Family: Patna High Court Rejects Partition Claim Built on Unproved 1945 Adoption, Ends 29-Year-Old Property Fight
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Court News
One Day Late Is Too Late: Orissa High Court Grants Default Bail After NDPS Chargesheet Landed on the 181st Day
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Court News
Cricket Body Feud Settled by Court: Meghalaya High Court Upholds Secretary’s Suspension as Interim POSH Measure, Voids Meetings Held in Breach of Stay
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Court News
Mediation Settlement Still Needs a Court Decree: Manipur High Court Flags Unnotified Section 27 of Mediation Act, Tells Government to Send Officers With Mandate
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