Court News
Marking a Document as an Exhibit Is Not Proof of Its Contents, and Objections Need Not Stall Trial: Supreme Court in a Probate Dispute
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Supreme Court 2026Clear topic ×
21 articles
Court News
GST Export Refunds: Omission of Rule 96(10) Benefits All Pending Cases, Supreme Court Dismisses Centre’s Appeals
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Court News
Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned
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Court News
After Speaking to the Child, Supreme Court Uses Parens Patriae Power in a Contempt Case to Return Custody to Maternal Grandparents
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Court News
Cheque Bounce Case Against Director Fails if Company Not Made Accused; Section 319 CrPC Cannot Fix It Later: Supreme Court
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Court News
Lawyer’s Behaviour in Court Premises Matters for Misconduct, but 21 Years On Supreme Court Swaps Suspension for a Warning
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Court News
Supreme Court Reiterates: Section 91 CrPC Cannot Be Invoked Before Defence Stage
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Court News
Supreme Court Clarifies: Designation Alone Doesn’t Decide Who Qualifies as ‘Workman’ Under Industrial Disputes Act
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Court News
Supreme Court: States Cannot Add Extra Qualifications Beyond Union Law for Public Posts
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