Court News
A Retired General Chaired the State PSC With His Army Pension Deducted From Pay: Supreme Court Upholds Uttarakhand Rule, Reverses High Court
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Court News
Regular LL.B., but a Distance-Mode B.A. or B.Com.? Supreme Court Orders Provisional Enrolment as Advocates While It Decides the Rule 5 Question
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Court News
‘500 Grams Is Allowed’ Is Not an Explanation: Supreme Court Says CBDT Gold Limits Don’t Account for Gold in a Disproportionate Assets Case, Revives Prosecution
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Court News
17 Years After a PIL on Child Workers, Supreme Court Orders a Special Cell to Monitor the Child Labour Law and ‘Strict Compliance’ Across States
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Court News
Two Adjoining Flats, One Home: ITAT Mumbai Allows Full Section 54F Exemption on ₹13.32 Crore Investment, Dismisses Revenue’s Appeal
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Court News
Son Died of Snakebite in Chhattisgarh, Claim Rejected Because Family Lived in Maharashtra: High Court Orders ₹4 Lakh Relief in 60 Days
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Court News
Living in Flats Without an Occupancy Certificate: NCDRC Orders 4% Interest Till OC, Caps Maintenance at 70% and Gives Mohali Buyers a Refund Option
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Court News
Settled Your Suit After Trial Began? Madras High Court Says No Court Fee Refund Once Evidence Is Recorded
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Court News
83-Year-Old Father-in-Law Must Maintain Son’s Widow and Grandsons From His Pension: Jharkhand High Court Upholds ₹17,000 a Month
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Court News
Driver’s Licence Lost in the Accident: Telangana High Court Says Not Producing It Doesn’t Prove He Had None, Insurer Must Pay ₹7.68 Lakh
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Court News
No Expert Opinion, No Prosecution: Patna High Court Quashes Section 304 IPC Case Against Doctor Over Child’s Death in Nursing Home
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Court News
Husband Doubted the Child’s Paternity but Refused a DNA Test: Karnataka High Court Sets Aside His Divorce, Says Desertion Petition Came Too Early
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