Landmark Judgements
The Speaker's Silence Is Reviewable: Supreme Court Puts a Three-Month Clock on Telangana's Defection Petitions
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Landmark Judgements
The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy
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Landmark Judgements
Thirty-Four Deaths, One Doctrine: Commuter Safety Becomes Part of Article 21
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Court News
‘Woke Up From a Long Slumber’: Supreme Court Restores Rs 7.80 Crore Liquidation Auction, Says State Cannot Grab Land Held Privately Since 1920 Through Summary Proceedings
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Court News
Police Cannot Investigate PCPNDT Act Offences, Rules Supreme Court: Only the Appropriate Authority Can Probe Sex-Determination Cases, and Magistrates Cannot Act on a Police Chargesheet
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Court News
A ₹20 Note and a 30-Year-Old Trap Case: Supreme Court Acquits Gujarat Talati and Peon Because the Bribe Demand Was Never Proved
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Court News
Sugar Still in the Bonded Godown? Supreme Court Says Unpaid Excise on Closing Stock Cannot Be Added to Income Under Section 43B
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Court News
Who Pays Duty When Imported Goods Are Pilfered at the Docks? Supreme Court Upholds Mumbai Port Trust’s Appointment as Customs Custodian Under Section 45
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Court News
Acquitted in a Ganja Case but Lorry Still Held? Supreme Court Says Only the Court Can Confiscate Under Section 63 NDPS Act, Not the Drug Disposal Committee
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Court News
Fifteen Sentences, No Reasons: Supreme Court Sets Aside Allahabad HC Order Upholding Section 319 CrPC Summoning and Sends Appeal Back
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Court News
Saying ‘Suppression’ Is Not Enough: Supreme Court Quashes Tata Steel GST Notice Under Section 74, Calls ‘Protective Demand’ Alien to GST
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Court News
Election Petition Restored: Supreme Court Says Different Attestation Stamps Are Fine and a Defective Form-25 Affidavit Does Not Doom the Whole Petition
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