Court News
Concealed a 2008 Heart Procedure in the Proposal Form: NCDRC Sets Aside Two Orders, Dismisses Family’s Life Insurance Claim
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Court News
Road Built on Their Land in 1994–95, Never Paid: Himachal High Court Orders Acquisition in Six Weeks, Rejects State’s ‘Implied Consent’ Plea
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Court News
Epilepsy Is Not Unsoundness of Mind: Gauhati High Court Upholds Probate of Unmarried Brother’s Will Favouring One Sibling
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Court News
A Pathway Running Through Your Patta Land Is ‘Government Land’: Madras High Court Upholds Revenue Standing Order 26(15), Rejects Article 300A Challenge
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Court News
No Written Grounds of Arrest, But He Knew Why He Was Arrested: Patna High Court Dismisses Father’s Habeas Plea, Rejects ₹58 Lakh Compensation Claim
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Court News
Lost His Hand to a Live Wire, Won ₹27.88 Lakh in a Writ: Karnataka High Court Sets Award Aside, Sends Electrocution Victim to Civil Court
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Court News
Earning ₹54,700 and Supporting Her Parents: Karnataka High Court Says Working Wife Is Not ‘Dependent’, Sets Aside ₹20,000 Monthly Maintenance
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Court News
Divorce Stands, But ₹3 Lakh Alimony Was Too Little: Orissa High Court Doubles It, Says a B.Ed. Degree Is Not Financial Independence
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Court News
Desertion Claim Filed Too Early, But Cruelty Proved: Jharkhand High Court Upholds Judicial Separation for Ex-Army Man Under the Divorce Act, 1869
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Court News
₹17.15 Lakh Cheque, a ‘Stolen Cheque’ Defence and No Proof of the Loan: Chhattisgarh High Court Upholds Acquittal in Cheque Bounce Case
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Court News
Divorce Granted on a ₹2.5 Crore Promise, Then Alimony Cheques Bounced: Telangana High Court Sends Ex-Husband to Six Months’ Jail for Contempt
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Court News
Divorce Case Five Years Old, Wife Sought to Have the Petition Thrown Out at Cross-Examination: Allahabad High Court Says Cruelty and Desertion Are Matters of Evidence
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