Landmark Judgements
A Job Lost to Identity: Supreme Court Compensates a Transgender Teacher and Orders a Binding Equal Opportunity Policy
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Landmark Judgements
The Arrest Code Restated: Supreme Court Sums Up the Article 22 Safeguards, Puts Re-Arrest Behind a Judicial Gate
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Landmark Judgements
Split Verdict on the Election Commissioners' Appointment Law: CEC Act Challenge Heads to a Constitution Bench
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Landmark Judgements
Periods Should Not End Educations: Menstrual Health Declared Part of Article 21, With Pads and Facilities Ordered for Schools
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Landmark Judgements
Two Million Lives, One Poisoned River: The Supreme Court's Suo Motu Rescue of the Jojari
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Landmark Judgements
Skill Does Not Sanctify Stakes: Supreme Court Upholds State Bans on Online Real-Money Gaming
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Landmark Judgements
The Removal Machinery Survives Its Test: Justice Varma's Challenge to the Inquiry Committee Dismissed
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Landmark Judgements
The Registrar Is Not a Title Court: Supreme Court Strikes Down State Rules Demanding Proof of Title Before Registration
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Landmark Judgements
Maternity Leave Is a Reproductive Right: Supreme Court Grants Leave to a Teacher Denied Under the Two-Child Norm
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Landmark Judgements
No Bail Without the Twin Conditions: Supreme Court Sets Aside a Cryptic PMLA Bail Order
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Landmark Judgements
Hear the Accused Before Cognizance: Supreme Court Applies BNSS Section 223 to ED Complaints Under the PMLA
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Landmark Judgements
Cruelty Does Not Check the Marriage Register: Section 498A Extends to Live-In Relationships in the Nature of Marriage
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