Court News
When Six Witnesses Tell the Same Story Word for Word: Supreme Court Upholds Acquittal of 20 Accused in Holi Murder Case (Nirmala Bai Devidas Chavhan v. State of Maharashtra)
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Court News
A Homebuyer Takes On a Lender: Supreme Court Keeps ‘Related Party’ Financier Out of the Committee of Creditors
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Court News
Debtor’s Cash Grew From Rs 30 Crore to Rs 165 Crore — Can Lenders Pull Back the Approved Plan? Supreme Court Says No
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Court News
Joint Development Deal Gone Sour Is Not Cheating: Supreme Court Quashes FIR Over Rs. 3 Crore Refundable Deposit (G. Saminathan v. State)
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Court News
Power Cut Over Alleged Theft? Supreme Court Says High Courts May Order Reconnection on 50% Deposit — If the Assessment Looks Arbitrary
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Court News
RTI Reaches Co-operative Banks Through the Registrar: Supreme Court Says Members Can’t Be Refused Society Documents as ‘Personal’
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Court News
Six-Month-Old Left Paraplegic in Road Accident: Supreme Court Nearly Doubles Compensation to Rs. 83.38 Lakh, Treats Functional Disability as 100% (Gayatree Pattnaik v. Arundhati Sahoo)
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Court News
Cheque Bounce: Supreme Court Restores Conviction, Says High Court Cannot Doubt Lender’s Financial Capacity in Revision Without Finding Perversity (Kuntegowda v. Thurubaiah)
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Court News
Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)
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Landmark Judgements
The Uniform Owes Her a Fair Look: Considering Women SSC Officers for Permanent Commission Is a Constitutional Obligation
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Landmark Judgements
When KYC Cannot See You: Supreme Court Makes Accessible Digital Access Part of Article 21
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Landmark Judgements
Rescue Is Not the End of the State's Duty: A Victim Protection Plan for Trafficking Survivors
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