Landmark Judgements
Striking Down the Override: Supreme Court Quashes Key Provisions of the Tribunals Reforms Act, Orders a National Tribunals Commission
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Landmark Judgements
Registration Cannot Launder Title: Sale Deeds Built on an Unregistered Agreement Convey Nothing
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Landmark Judgements
Benami Law's New Baseline: The 2016 Amendment Reaches the Dispute, and Confiscation Is a Civil Consequence
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Landmark Judgements
Marriage Does Not Disinherit a Daughter: Marital-Status Bars Fall in Compassionate Appointment and Dependent Quotas
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Landmark Judgements
A Regulated Diwali: NEERI-Approved Green Crackers Permitted in Delhi-NCR as a Test Case
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Landmark Judgements
Grounds of Arrest Must Be Given in Writing: Supreme Court Lays Down the Two-Hour Rule for Every Offence
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Landmark Judgements
Accessibility Is a Mandate, Not Charity: Supreme Court Directs UPSC on Scribes, Timelines and Protocols for Disabled Candidates
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Landmark Judgements
Refereeing the Biggest Roll Revision: The Supreme Court's Supervision of West Bengal's SIR
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Landmark Judgements
When a Textbook Met the Contempt Power: Nationwide Withdrawal of an NCERT Chapter on the Judiciary
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Landmark Judgements
Equal Compensation on Every Highway: Solatium and Interest for NH Act Acquisitions Settled
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Landmark Judgements
No “Pocket Veto” Under Article 200: Supreme Court Clears Ten Stalled Tamil Nadu Bills and Reads Timelines Into the Assent Process
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Landmark Judgements
“The Process Was Made the Punishment”: Supreme Court Quashes Sambhal NSA Detention, Holds Police Confession Alone Cannot Sustain It
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