Court News
Fake Law Degree, Hidden Criminal Cases: Supreme Court Cancels Bail and Recommends Mandatory Disclosure of Antecedents in Every Bail Plea
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Court News
Absconding for Years, Then Seeking Parity? Supreme Court Cancels Anticipatory Bail of Murder Accused, Says Co-Accused’s Acquittal Is No Ticket
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Court News
Will That Cut Out the Widow Fails: Supreme Court Restores Her Ownership, Says High Court Overstepped in Second Appeal
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Court News
Decades as Postal Night Guards, Never Regularised: Supreme Court Says Temporary Status Casual Labourers Still Get Pension
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Court News
A Flat and ₹10 Lakh Beat an Undivided Share in Bare Land: Supreme Court Lets Mother Sign Development Deal for Minor Son, With Safeguards
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Court News
Blank Columns in Form F Are No Clerical Slip: Supreme Court Refuses to Quash PC-PNDT Case Against Sonography Doctor
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Court News
Bail Granted Without Section 37 Test: Supreme Court Cancels Relief to Man Accused of Running Heroin Network From Jail
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Court News
One Blow in a Sudden School-Election Brawl: Supreme Court Converts Murder to Culpable Homicide, Frees Man After 11 Years
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Court News
Hospital Note Said ‘Fall From Lorry’: Supreme Court Rejects Hyper-Technical Approach, Awards ₹14.90 Lakh to Paralysed Labourer’s Family After 22 Years
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Court News
Declared Foreigners Without a Real Hearing: Supreme Court Sets Aside Ex Parte Opinions in 28 Assam Cases, Orders Fresh Adjudication
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Court News
High Court Reversed in Two Paragraphs and Sent the Trial Judge for Training: Supreme Court Sets Aside Both, Orders Fresh First Appeal
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Court News
Dismissed BSF Constable Can Sue in Delhi: Supreme Court Says CAPF Members May Approach Delhi High Court, Forum Non Conveniens Wrongly Applied
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