Court News
Alleging Your Wife Has Schizophrenia Needs Medical Proof: Jharkhand High Court Refuses Husband’s Divorce, Says Mere Mental Disorder Is Not Enough
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Court News
Cognizance First, Complainant Examined Later: Gauhati High Court Quashes Wife’s Cruelty Case Against Husband and Mother-in-Law Under BNS
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Court News
Rs 1.43 Crore of Unpaid Cloth Bills Is a Civil Claim, Not Cheating: Gujarat High Court Quashes FIR, Flags Police Ignoring DGP’s Own Circular
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A 1961 Sale Deed vs Revenue Records in Nainital: Uttarakhand High Court Says Section 164 BNSS Is About Who Is in Possession, Not Who Owns the Land
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An MBA and a Past Job Don’t Mean She Can Maintain Herself: Bombay High Court Raises Wife’s Maintenance to Rs 25,000 From the Date She Applied
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Rs 3,100 a Month From an Army Husband? ‘Maintenance Is Not a Bounty’, Says Allahabad High Court, Nearly Doubling Wife’s Award After 11 Years
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Tribunal Took Rs 5,226 a Month; His Tax Return Said More: Rajasthan High Court Raises Widow’s MACT Award From Rs 7.49 Lakh to Rs 18.67 Lakh
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Court News
Appeal Dismissed While Accused’s Lawyer Was Absent: Himachal High Court Says Courts Must Appoint Legal Aid Counsel, Sends Cheque Case Back
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Complaining to the Information Commission Is Not Defamation: Jammu and Kashmir High Court Quashes Case Against Retired Officer Who Alleged RTI Blackmail
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Probation Saved Him From Jail but Not From the Conviction: MP High Court Upholds Denial of Compassionate Job After Police Verification
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Court News
Drunk on Duty, Then Pleaded Depression: Delhi High Court Upholds CISF Constable’s Removal, Says Disability Protection Needs Proof, Not Assertion
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Court News
120 Cheque Bounce Cases, One Bail Bond: Punjab and Haryana High Court Spares Company Employee From Rs 1 Crore Surety Demand
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