Court News
Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’
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127 articles
Court News
Dowry Case Quashed, Marriage Over: Karnataka HC Grants Husband Divorce for Cruelty Through False Complaints, Orders Rs 20 Lakh Permanent Alimony
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Court News
Cross-Examined at Length Already, No Second Recall: Karnataka High Court Quashes Order Summoning Child Survivor Again, Citing Section 33(5) POCSO and Re-Traumatisation
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Court News
Bike Owner Dies in Self-Accident: Karnataka High Court Cuts ₹5 Lakh Section 163-A Award to ₹1 Lakh Under Policy, Leaves Parents Free to Claim Against the Other Vehicle
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Court News
Calling Your Wife Mentally Ill Without Proof Won’t Get You a Divorce: Karnataka High Court Says Hospital Papers Must Be Proved, Not Just Marked
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Court News
Police Need Not Send Complainants to the Magistrate First: Karnataka High Court Upholds Direct Request to Probe Non-Cognizable Offences, Flags Missing BNSS Rules
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Court News
Injured Porter Gets Higher Compensation: Karnataka High Court Applies Centre’s ₹8,000 Notified Wage, Makes Insurer Pay and Recover From Tractor Owner
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Court News
No Written Care Clause? Elderly Father Can Still Undo Property Transfer to Daughter, Rules Karnataka High Court
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Court News
From One Case to a State-Wide SOP: Karnataka High Court Records New Protocol on Underage Pregnancies
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Court News
“Bordering on Contempt”: Karnataka High Court Dismisses Quashing Plea With Rs 15,000 Costs Over Counsel's Submissions
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Court News
Welfare Over Comity: Karnataka High Court Refuses Habeas Corpus to Enforce Ontario Order for Child's Return
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Court News
Is a Section 65B Certificate Mandatory in Family Court? Karnataka High Court Says No
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