Court News
Delhi HC: Writs Against Air India Maintainable Post-Privatisation
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Court News
MP High Court: Succession Certificate Not Needed for Compassionate Appointment
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Court News
SC Upholds Haryana’s 2014 Regularisation Policy, Rejects Backdoor Entry Scheme
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AFT Quashes Army Action Against Officer in Extra-Marital Affair Case
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Madras High Court: One Person Cannot Claim Two Dearness Allowances
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Delhi High Court Rules AFT Cannot Punish for Contempt of Final Orders
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Jharkhand High Court Orders Reinstatement of CISF Constable Removed After Bokaro Steel Plant Theft
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Madras High Court Rules: Resignation and Voluntary Retirement Are Legally Distinct for Pension Rights
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Supreme Court Rejects TN Cadre IPS Officer’s Claim for Rajasthan Cadre Vacancy of 2004
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Court News
Delhi High Court Upholds PhD Requirement for Higher Pay to Lecturers
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Calcutta High Court: Termination of Probationer for Misconduct Requires Enquiry
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Court News
Punjab & Haryana High Court Cuts Sub-Inspector’s Extortion Punishment: Balancing Guilt and Proportional Justice
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