Court News
Supreme Court Restores ₹2 Crore Arbitral Award: Section 21 Arbitration Act Not a Jurisdiction Barrier
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306 articles
Court News
Supreme Court Upholds Condonation of Delay in Cheque Bounce Cases
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Court News
Supreme Court Clarifies Companies Act: Section 448 Must Be Read with Section 447
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Court News
Supreme Court Grants Relief to Man in Case Over Intimate Relationship with Divorce Lawyer
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Court News
Supreme Court Grants Interim Relief Against Karnataka High Court Order, Clarifies Principles of Fairness
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Court News
Supreme Court: Relative Working in Court or Police Not Valid Ground to Transfer Criminal Case
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Court News
Supreme Court Orders Manav Bharti University to Issue Law Degree; Says Students Cannot Suffer for Clerical Errors
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Court News
Supreme Court Quashes Bihar PSC’s Retrospective Recruitment Rule Change, Protects Candidates’ Rights
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Court News
Supreme Court: Plaintiffs Are Dominus Litis, Cannot Be Forced to Add Parties in Civil Suits
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Court News
Supreme Court: Exoneration in Disciplinary Proceedings Doesn’t Stop Criminal Prosecution in Corruption Cases
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Court News
Supreme Court Allows Single FIR in Mass Cheating Conspiracies: Streamlining Justice and Protecting Fair Trial Rights
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Court News
Supreme Court Slams Authorities Over Stray Dog Attacks: Calls for Strict Enforcement of Rules to Protect Citizens
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