Court News
Signed a Mediated Divorce Settlement? You Cannot Simply Walk Away — Supreme Court Quashes ‘Afterthought’ DV Case and Grants Divorce Under Article 142
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Court News
Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment
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Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
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Court News
Missed Your Physical Test in Police Recruitment? No Automatic Second Chance, Says Supreme Court — ‘Grace, Charity or Compassion’ Have No Place in Public Employment
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Court News
Employer’s Group Insurance Payout Cannot Be Deducted From Motor Accident Compensation, Rules Supreme Court
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Court News
Paying the Victim Is Not a Licence to Skip Jail: Supreme Court Restores Three-Year Sentence in Stabbing Case
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Court News
Charge-Sheeted on Retirement Day: Supreme Court Upholds Pay-Scale Cut for Retired Bank Officer, Pension to Be Recomputed
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Court News
Bank Let Your Cheques Go Stale? Supreme Court Upholds Deficiency in Service Against Canara Bank, But Trims Compensation to 6%
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Court News
‘Once the Road Is Chosen, the Traveller Must Walk It to the End’: Supreme Court Sets Aside 1993 Dismissal of IAF Officer Discharged by Criminal Court
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Court News
Vague Allegations, Six-Year Delay: Supreme Court Quashes Dowry Case Against Sister-in-Law and Elderly Parents-in-Law
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Court News
‘Gambling Den’ Remark: Supreme Court Upholds Gujarat HC’s Reasons but Keeps Yatin Oza’s Contempt Conviction in Abeyance as ‘Final Act of Forgiveness’
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Court News
Leaving Out Wife and Children Does Not Make a Will Suspicious by Itself: Supreme Court Upholds Will in Favour of Sister (Parvathi Nairthi v. Laxmi Nairthy)
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