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Court News

Supreme Court Slams ‘Acting DGP’ Culture, Empowers UPSC to Seek Court’s Intervention on Delayed Appointments

Court News

Supreme Court Orders West Bengal to Revise DA for 2008–2019, Sets Up Justice Indu Malhotra Committee

Court News

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

Court News

Supreme Court: Armed Forces Tribunal Can Hear Appeals Against ICC Findings Under POSH Act

Supreme Court: Pre-2015 Section 11 Arbitration Orders Are Final, Cannot Be Reopened Under Section 34

Court News

Supreme Court: Leasing Apartment Does Not Bar Flat Buyer’s Consumer Complaint Against Builder

Court News

Supreme Court Declares Temple Trusts Not an Industry Under Labour Law

Court News

Supreme Court: Advocate Cannot Be Punished Once Complainant Withdraws Complaint, Sets Aside BCI Order Against Monty Goyal

Court News

Supreme Court Fines Centre ₹25,000 for Giving Wrong Information

Supreme Court Rejects Union Plea, Upholds 50% JAG Posts for Women in Indian Army

Court News

Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal

Court News

Supreme Court Upholds Bihar Rule: Diploma in Pharmacy Mandatory for Government Pharmacist Jobs