Court News
Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC
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38 articles
Court News
Punjab & Haryana High Court Rejects 89-Year-Old’s Plea to Transfer Trial, Warns Against Forum Shopping
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Court News
Supreme Court: Delayed Litigants Cannot Demand Relief Just Because Others Succeeded
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Court News
Supreme Court Warns High Courts: End Delays in Delivering Judgments
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Court News
Kerala High Court: Quasi-Judicial Authorities Cannot Appeal Against Orders Setting Aside Their Own Decisions
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Court News
Allahabad High Court: Article 226 Cannot Be Used to Recover Dues from Private Parties
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Court News
Punjab & Haryana High Court Slams Frivolous Petition, Warns of Heavy Costs
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Court News
Allahabad High Court Slams Magistrate: ‘Usual Practice’ Cannot Justify Wrong Orders
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Court News
Supreme Court Warns Against Misuse of PILs, Orders Petitioner to Show Income Records
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Court News
Supreme Court Raps Registry for Listing Same Case Before Different Benches
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Court News
Advocates Are Not Mere Mouthpieces: Allahabad High Court Warns Against Frivolous Litigation
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Court News
Supreme Court: Signed Judicial Orders Cannot Be Undone, Only Clerical Errors May Be Corrected
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