Court News
Divorced in 1995 by Khula, Decree Only in 2025: CAT Mumbai Says Railway Employee’s Daughter Is Entitled to Family Pension, Orders Revised PPO With Arrears
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Court News
Toronto Flight Cancelled, Refund Held Back: Chandigarh State Commission Says West Asia Tensions Are No Excuse, Upholds Refund With 9% Interest Against Travel Agent
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Court News
Handwritten Land Deal Called an ‘Agreement to Agree’: Andhra Pradesh High Court Revives Rs. 2.38 Crore Specific Performance Suit, Says No Mini-Trial Under Order VII Rule 11
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Court News
More Than 500 Cognizance Orders Set Aside This Year: Telangana High Court Flags ‘Rubber Stamp’ Orders by Magistrates, Orders Judicial Academy Training
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Court News
Rs. 11.75 Lakh Fees Unpaid, Certificates Held Back: Telangana High Court Orders Medical College to Return MBBS Graduate’s Originals in One Week
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Court News
Husband Left Her Name Out of His Pension Papers: Andhra Pradesh High Court Says Estranged Widow Still Gets Family Pension
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Court News
‘ED Is Not a Super Cop’: Karnataka High Court Says Enforcement Directorate Cannot File Its Own Private Complaint When Police Don’t Act, Quashes ECIR After Predicate Case Closed
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Court News
Alleged Adultery, a Suicide Attempt and Missing Gold, but No Witnesses: Telangana High Court Refuses Divorce After 16 Years, Says Allegations Must Be Proved
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Court News
Mother Died Before the 2005 Amendment? Karnataka High Court Says Her Children Cannot Claim a Coparcenary Share Through Her, Rejects Partition Suit
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Court News
Paid Rs. 20 Lakh, Then the Cheque Was Re-Presented for the Full Rs. 1.21 Crore: Karnataka High Court Sets Aside Cheque-Bounce Conviction
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Court News
Surrendered at 11 a.m., ‘Arrested’ at 9:45 p.m.: Karnataka High Court Says the 24-Hour Clock Starts From Actual Restraint, Grants Bail
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Court News
Went Straight to the High Court for Anticipatory Bail? Andhra Pradesh High Court Sends Petitioners to the Sessions Court First, With Protection Till Then
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