Landmark Judgements
The Uniform Owes Her a Fair Look: Considering Women SSC Officers for Permanent Commission Is a Constitutional Obligation
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
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204 articles
Court News
Promotion Restored After 13 Years: Supreme Court Upholds Registrar's Power to Delete a Service Rule
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Court News
Signed an Undertaking to Refund? Supreme Court Allows Recovery of Excess Pay From NIT Teachers
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Court News
When Can a Division Bench Overturn a Single Judge? Supreme Court Restores Relief to Periyar University Officer
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Court News
UPPCL Technician Recruitment: Supreme Court Dismisses 2013 Writ, Cites Suppression and Refuses CBI Probe
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Court News
No ACRs Because You Were Wrongly Thrown Out? Supreme Court Grants Judicial Officer Selection and Super Time Scale
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Court News
Can the SC Commission Order Payment of Arrears? Supreme Court Says Its Role Is Recommendatory, Not Adjudicatory
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Court News
Who Can Dismiss a Senior MCD Engineer? Supreme Court Says the Commissioner
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Court News
Mother’s Criminal Case Cannot Freeze Son’s Job Claim: Supreme Court on Haryana Compassionate Appointment
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Court News
Selected for a Civil Job but No Prior Permission: Supreme Court Says Air Force Rule Is Mandatory
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Court News
One Mark, Ten Years Later: Supreme Court Reverses High Court on a Disputed Mughal-History Answer Key
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Court News
Pension Is Not a Bounty: Supreme Court Grants Railway Widow Family Pension From 2000, Not Just From 2014
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