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1,084 articles

Bihar Voter List Revision: Supreme Court Upholds Election Commission’s SIR, Says It Can Make Only a Limited Citizenship Enquiry and Must Refer Doubtful Cases

Court News

Bihar Voter List Revision: Supreme Court Upholds Election Commission’s SIR, Says It Can Make Only a Limited Citizenship Enquiry and Must Refer Doubtful Cases

10 Nov 2026Read article ↗

Wrong Title Opinion Is Not Fraud: Supreme Court Orders Banks’ Association to Remove Lawyer From ‘Caution List’, Says Writ Lies Against IBA

Court News

Wrong Title Opinion Is Not Fraud: Supreme Court Orders Banks’ Association to Remove Lawyer From ‘Caution List’, Says Writ Lies Against IBA

10 Nov 2026Read article ↗

₹15,000 a Month No Longer Enough: Supreme Court Doubles Permanent Alimony for Doctor's Former Wife

Court News

₹15,000 a Month No Longer Enough: Supreme Court Doubles Permanent Alimony for Doctor's Former Wife

10 Nov 2026Read article ↗

15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony

Court News

15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony

10 Nov 2026Read article ↗

Seven Prosthetic Limbs for a Lifetime: Supreme Court Awards ₹26 Lakh to Amputee Truck Driver, Rejects ‘Abysmally Low’ Government Rates

Court News

Seven Prosthetic Limbs for a Lifetime: Supreme Court Awards ₹26 Lakh to Amputee Truck Driver, Rejects ‘Abysmally Low’ Government Rates

9 Nov 2026Read article ↗

Inflation Hits Pensioners Equally: Supreme Court Holds KSRTC’s Lower Dearness Relief Hike for Retired Staff Arbitrary

Court News

Inflation Hits Pensioners Equally: Supreme Court Holds KSRTC’s Lower Dearness Relief Hike for Retired Staff Arbitrary

9 Nov 2026Read article ↗

65 Days of Marriage, 40+ Court Cases: Supreme Court Dissolves Marriage Under Article 142 Despite Husband’s Objection, Says Courts Are Not a Battlefield

Court News

65 Days of Marriage, 40+ Court Cases: Supreme Court Dissolves Marriage Under Article 142 Despite Husband’s Objection, Says Courts Are Not a Battlefield

9 Nov 2026Read article ↗

Bought Land During a Pending Suit? Supreme Court Orders Possession to 1990 Decree-Holder, Says ‘Troubles of a Litigant’ Must End

Court News

Bought Land During a Pending Suit? Supreme Court Orders Possession to 1990 Decree-Holder, Says ‘Troubles of a Litigant’ Must End

9 Nov 2026Read article ↗

Rented Out Your Flat? You Are Still a ‘Consumer’: Supreme Court Restores Gurgaon Homebuyers’ Complaint Against MGF Developers

Court News

Rented Out Your Flat? You Are Still a ‘Consumer’: Supreme Court Restores Gurgaon Homebuyers’ Complaint Against MGF Developers

9 Nov 2026Read article ↗

Judged by the Wrong Yardstick: Supreme Court Grants Pension to IAF Short Service Officers Denied Permanent Commission in 2019–2021

Court News

Judged by the Wrong Yardstick: Supreme Court Grants Pension to IAF Short Service Officers Denied Permanent Commission in 2019–2021

9 Nov 2026Read article ↗

Builder Under Insolvency, Decree Unpaid: Supreme Court Says Homebuyers Cannot Execute NCDRC Order Against Directors Who Were Never Parties

Court News

Builder Under Insolvency, Decree Unpaid: Supreme Court Says Homebuyers Cannot Execute NCDRC Order Against Directors Who Were Never Parties

9 Nov 2026Read article ↗

Doctor Died During the Case? Supreme Court Says His Legal Heirs Can Be Brought on Record — But Only His Estate Can Be Made to Pay

Court News

Doctor Died During the Case? Supreme Court Says His Legal Heirs Can Be Brought on Record — But Only His Estate Can Be Made to Pay

9 Nov 2026Read article ↗