Landmark Judgements
Votes Cannot Be Bought, Cases Cannot Be Gifted: Directions on Electoral Inducements — and an End to Regime-Change Withdrawals
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Landmark Judgements
No Timelines, No Deemed Assent: Supreme Court Constitution Bench Answers the Presidential Reference on Governors' Powers Over Bills
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Landmark Judgements
Unlocking the Overcrowded Prison: Open Jails Expanded, Early Release for the Old and the Dying
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Landmark Judgements
DNA Is Not a Default: Supreme Court Reaffirms the Legitimacy Presumption, Allows Paternity Tests Only on “Eminent Need”
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Landmark Judgements
Compensation Without Blame: A No-Fault Policy Directed for Serious COVID-Vaccine Injuries
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Landmark Judgements
Taxmen Can Arrest — With the Constitution Watching: GST Arrest Powers Upheld, Anticipatory Bail Confirmed
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Landmark Judgements
Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike
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Landmark Judgements
Tribal Daughters Inherit Too: Supreme Court Applies Justice, Equity and Good Conscience Where No Excluding Custom Is Proved
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Landmark Judgements
A Grave for His Father: The Split Verdict on a Christian Burial, Resolved Through Article 142
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Court News
A Scooterist Died on the Way to the ‘Right’ Hospital: How Parmanand Katara Put Saving Life Before Paperwork
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Court News
Homes on the Pavement: How Olga Tellis Read the Right to Livelihood Into the Right to Life
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Court News
How Much Is a Life Worth to a Claims Tribunal? The Pranay Sethi Formula for Motor Accident Compensation
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