Court News
After 16 Years in Jail, Acquitted: Supreme Court Finds Missing Links in Haryana Child-Murder Case Built on Circumstantial Evidence
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Court News
Loan Bought From an NBFC? Supreme Court Says the Bank Can Use SARFAESI to Recover It, Even If the Original Lender Couldn’t
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Court News
‘Fake’ PhD Claim Against Assistant Professor: Supreme Court Keeps Appointment for Now but Orders MDU Inquiry Under Article 142
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Court News
“What a Policy Says, It Is”: Supreme Court Upholds War Injury Pension for Soldier Disabled During Operation Rakshak Posting at Kargil
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Court News
Unchallenged Wakf Notification Settles Title: Supreme Court Restores Injunction Protecting Mosque, Dargah and Graveyard Land Near Hyderabad
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Court News
Bank Sold the Loan to an ARC Mid-Settlement Talks: Supreme Court Steps In as “Court of Equity”, Fixes Rs 125 Crore Full and Final Settlement
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Court News
“I Was Coerced Into the Settlement”: Supreme Court Revives Rape Case Quashed on Compromise, Orders Trial to Proceed
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Court News
Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11
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Court News
No Written Grounds of Arrest Is Not a “Blanket Key” to Bail: Supreme Court Cancels Bail in Espionage Case
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Court News
No Section 143(2) Notice, No Valid Reassessment: Supreme Court Says Taxpayer’s Participation and Section 142(1) Letters Can’t Cure the Defect
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Court News
Fresh Investigation Report on Share Valuation Justified Reopening: Supreme Court Upholds Section 148 Notice, Explains “Change of Opinion”
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Court News
Assets 51.88% Beyond Income: Supreme Court Upholds Sub-Registrar’s Disproportionate Assets Conviction, Explains Who Must Prove What
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