Court News
Mithu v. State of Punjab (1983): Why the Supreme Court Struck Down India’s Only Mandatory Death Sentence
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128 articles
Court News
Daily Wage, Full Dignity: How MCD v. Female Workers (Muster Roll) Won Maternity Leave for Casual Women Workers
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Court News
Joginder Kumar v. State of U.P. (1994): The Young Lawyer Who Vanished Into Police Custody — and the Rule That “No Arrest Can Be Made Because It Is Lawful”
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Tractor Stolen, FIR Filed the Same Day, Claim Rejected for Being Late: Gurshinder Singh v. Shriram General Insurance Explained
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‘Get the Father’s Signature’: How Githa Hariharan v. RBI Made Mothers Natural Guardians Too
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‘Children Are Not Chattels’: Gaurav Nagpal v. Sumedha Nagpal and the Welfare-of-the-Child Test in Custody Battles
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He Hid His First Marriage, Then Said She Wasn’t His Wife: Badshah v. Urmila Badshah Godse on Maintenance for a Deceived Second Wife
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Court News
Anvar P.V. v. P.K. Basheer (2014): How a Kerala Election Dispute Over Campaign CDs Made the Section 65B Certificate Mandatory
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Court News
A Scooterist Died on the Way to the ‘Right’ Hospital: How Parmanand Katara Put Saving Life Before Paperwork
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Homes on the Pavement: How Olga Tellis Read the Right to Livelihood Into the Right to Life
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Court News
How Much Is a Life Worth to a Claims Tribunal? The Pranay Sethi Formula for Motor Accident Compensation
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Court News
A Flat Paid For but Never Delivered: How LDA v. M.K. Gupta Brought Government Housing Bodies Under Consumer Law
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