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Court News

Kept Her Job Only Through Her Employer's Accommodation: Supreme Court Raises Her Disability Compensation to 100%

Released for an Illegal Arrest? Police Can't Just Re-Arrest You on Their Own: Supreme Court Demands “Judicial Imprimatur”

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Years on Daily Wage Still Count: Supreme Court Says Pre-Regularisation Service Cannot Be Wiped Off for Pension

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Where the Arbitrator Sat Isn't Where the Seat Is: Supreme Court Restores Mahanadi Coalfields' Challenge to a 2021 Award

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A Father's Appeal Went to the Wrong Court for Years: Supreme Court Settles Where a Victim's Appeal Against Acquittal Belongs

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The Widow Nobody Called to the Witness Box: Supreme Court Upholds a 1993 Family Land Sale

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From One Family's Negligence Claim to a National ICU Standard: Supreme Court Sets Hospital Compliance Deadlines

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Even in a Rape-Murder of a Child, the State Must Prove the Offender Can Never Reform: Supreme Court Commutes Death Sentence

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Expressions of Concern, Devoid of Accountability, Fall Short”: Supreme Court Orders Safety Audits Across Delhi-NCR

SUPREME COURT 2026: WHO IS THE 'APPOINTING AUTHORITY' UNDER ARTICLE 311? Union of India & Ors. v. Ramdhani Prasad | 2026 INSC 1047 | 24 September 2026

SUPREME COURT 2026: CAN A SESSIONS COURT ORDER LIFE IMPRISONMENT WITHOUT REMISSION? Naval Kishore & Anr. v. State of Punjab | 2026 INSC 1048 | 24 September 2026

Court News

Supreme Court Clarifies Limits of Writ Jurisdiction in Eviction Cases