Court News
A Wife’s Career Is Not Cruelty: Supreme Court Expunges ‘Regressive’ Divorce Findings Against Army Officer’s Dentist Wife
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Court News
RTE Quota: Private School Must Admit Child Selected by the State First, Object Later, Rules Supreme Court
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Court News
Railway Service Is Central Government Service: Supreme Court Restores KSEB Engineer’s Weightage Benefit (Bency John v. KSEB)
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Court News
Pawan Khera Gets Anticipatory Bail: Supreme Court Says Rival Political Allegations Can Be Tested at Trial, Not Through Custody
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Court News
No Vested Right to Be Promoted Under Old Rules: Supreme Court Sets Aside Orders for DPC to Odisha ARTO Posts (State of Odisha v. Sreepati Ranjan Dash)
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Court News
BMC Cannot Make Landowners Sign Away Amenity TDR: Supreme Court Upholds Extra TDR for Developing Chembur Garden (BMC v. Vijay Nagar Apartments)
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Court News
Tenant Sold His Own Flat to Defeat Eviction: Supreme Court Restores 2007 Eviction Decree for Landlord’s Daughter in Mumbai
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Court News
Kapurthala Royal Property Feud: Supreme Court Says Ruler’s Private Estates Pass Under Hindu Law, Not Primogeniture — Partition Ordered After 49 Years
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Court News
When Can the Centre Refuse an IPS Officer’s Voluntary Retirement? Supreme Court Explains ‘Pending’ and ‘Contemplated’ Proceedings (Abdur Rahman v. Union of India)
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Court News
Removal of Tirupati’s Hathiramji Mutt Head Set Aside: Supreme Court Finds Ex Parte Enquiry and Bias, Orders Fresh Probe by Retired Judge (Arjun Dass v. State of AP)
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Court News
Derecognised Medical College: Supreme Court Makes Trust Bear Primary Burden, Says Shifted MBBS Students Can’t Keep ‘Windfall’ Government-Rate Fees
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Court News
Brothers’ 2000 Partition Deed Cannot Shut Out Sisters’ Suit: Supreme Court Says Section 6(5) Is a Saving Clause, Not a Bar
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