Court News
Given Jobs After Their Fathers Died, Threatened With Removal Years Later: Bombay High Court Protects Two Compassionate Appointees
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185 articles
Court News
Signed a ₹100 ‘No Objection’ Affidavit for the Builder? Bombay High Court Says Its Validity Is for the Civil Court, Puts Malad Society’s Deemed Conveyance on Hold
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Court News
‘Criminal Antecedents Cannot Justify Mob Justice’: Bombay High Court Refuses Bail to Man Accused of Leading Mob That Killed a History-Sheeter in His Home
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Court News
Light Boys and Studio Boys Since the 2000s: Bombay High Court Says FTII Was Their Real Employer, Orders It to Take Seven Workers Back as Regular Staff
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Court News
Twelve Years Apart, No Defence Filed: Bombay High Court Grants Husband Divorce on Cruelty and Desertion, Reverses Family Court
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Court News
Advertised on the 15th, Appointed on the 21st, Qualified in Between: Bombay High Court Sets Aside Teacher’s Reinstatement Over Fabricated Documents
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Court News
Fighting an Ex Parte Decree in Family Court? Wife Can Seek Interim Maintenance in That Proceeding, Says Bombay High Court
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Court News
Husband’s Plea to Cut DV Act Maintenance Stays With the Magistrate: Bombay High Court Refuses to Transfer It to Family Court
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Court News
Woman Died Hours After Abortion at Nursing Home: Bombay High Court Upholds Doctor’s Conviction Under IPC and MTP Act
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Court News
Registrar Can’t Turn a Society Flat Commercial: Bombay High Court Quashes NOC Issued Over Housing Society’s Head
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Court News
Life Sentence Overturned in 2012 Child Kidnap-Murder Case: Bombay High Court Finds ‘Got Up’ Witness, Stock Panch and Unproven Calls
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Court News
₹5 Crore Cheque Bounce: Bombay High Court Refuses to Quash Case Against Company Directors Just Because Summons Didn’t Cite Section 141
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