Court News
Probationer Judge’s Discharge Upheld: Telangana High Court Says Conduct in Training Bears on Suitability, Later Acquittal Does Not Undo It
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Court News
Old Traffic Challans Can’t Freeze Your Car’s Papers: Kerala High Court Says Rule 167(7) Blacklisting Does Not Reach Challans Issued Before October 2020
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Two Years ‘On Hold’ Awaiting Police Verification: Madras High Court Orders Passport Office to Decide A.G. Perarivalan’s Application in Four Weeks
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Sabarimala Ghee Allegations No Excuse to Skip Notice: Kerala High Court Sets Aside Supersession of Milk Union Committee, Orders Immediate Reinstatement
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Not an Unskilled Labourer: Chhattisgarh High Court Raises Notional Income of 22-Year-Old B.Sc. Graduate Killed in Road Accident, Lifts Award to ₹22.96 Lakh
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Court News
Doctor Hid Years of Cancer Treatment in LIC Proposal Forms: NCDRC Upholds Rejection of ₹37.25 Lakh Death Claims, Says Section 45 Bar Does Not Protect Fraud
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Voter ID Is Not Proof of Citizenship: Gauhati High Court Upholds Foreigners Tribunal Opinion, Cites Unexplained 27-Year Gap and Name-Age Mismatches
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A Follower Cannot Sue for His Guru’s Defamation: Patna High Court Quashes Case Against Publisher of ‘Godman to Tycoon’, Finds No Sanction for Section 295-A
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An Executive Letter Can’t Override Pension Regulations: Uttarakhand High Court Upholds Territorial Army Veterans’ Terminal Gratuity, Dismisses Centre’s Writs
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Poor Class 10 Maths Results Are Not Misconduct by Themselves: Rajasthan High Court Quashes Increment Cut on Government Teacher
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₹2.67 Lakh in 2005, ₹5 Lakh in 2026: Punjab and Haryana High Court Applies New Section 164 Fixed Compensation to a Widow’s 20-Year-Old Section 163-A Appeal
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Court News
Married Him While His First Wife Was Alive: Jammu and Kashmir High Court Denies Family Pension, Says Nomination and Hardship Can’t Replace a Valid Marriage
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