Court News
CJI Surya Kant’s Procedural Reset: Supreme Court Reforms Promise Faster, Fairer Justice for Litigants
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306 articles
Court News
Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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Court News
Supreme Court Upholds Dismissal of CISF Constable for Second Marriage
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Court News
Supreme Court Clarifies Medical Negligence: Compensation and Disciplinary Action Are Separate
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Court News
Supreme Court’s Aravalli ruling: What it really means and how it will shape ecology, mining, and urban planning
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Court News
Supreme Court Rules: Tenants Cannot Claim Ownership of Rented Property, Big Relief for Landlords
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Court News
Supreme Court Flags Trend of Judges Passing Multiple Orders Before Retirement, Calls It ‘Hitting Sixes in Final Overs’
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Court News
Supreme Court: Victim’s Testimony Central in Rape Trials, FIR Alone Cannot Secure Conviction
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Court News
Supreme Court: Omissions in Chief Examination Can Be Cured in Cross-Examination
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Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
Court News
Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
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Court News
Supreme Court Calls Dowry a Constitutional Evil, Issues Strong Directions to End the Practice
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Court News
Supreme Court Slams MP High Court for Condoning 1612-Day Delay in First Appeal
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