Court News
Railways Relied Only on a DRM Report, Never Called Its Eyewitnesses: Kerala High Court Upholds Compensation for Passenger Who Fell From Moving Train
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77 articles
Court News
Land Given for a Panchayat Ghar on a Job Promise: Jammu and Kashmir and Ladakh High Court Says ‘Donation’ Not Proved, State Must Pay Compensation and Rent
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Court News
Picked Up at the Jail Gate After Acquittal: Bombay High Court Holds 2011 Re-Arrest Illegal, Orders State to Pay Arun Ferreira ₹2 Lakh
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Court News
Calling a Job ‘Contractual’ Isn’t Enough: Delhi HC Upholds Paramedic’s Illegal Termination, Awards ₹8 Lakh Instead of Reinstatement
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Landmark Judgements
Equal Compensation on Every Highway: Solatium and Interest for NH Act Acquisitions Settled
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Court News
Rs 565 Crore Award for Army Land in North Sikkim Is Only an Offer, Not a Final Award: Sikkim High Court Sends Rate Dispute to State Government Under Section 36
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Court News
Body Found on the Tracks, No Ticket Recovered: Delhi HC Says Railway Claimants Need Not ’Reconstruct Every Detail’, Revives 60-Year-Old Passenger’s Death Claim
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Court News
Which ITR Counts in a MACT Claim? Supreme Court Lays Down the Rule: Last Year’s Return for Salaried, Up to Three-Year Average for the Self-Employed
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Court News
Body Found After a Car Ride Is Not Enough: Supreme Court Says MACT Claim Needs ‘Some Link’ Between the Vehicle and the Death
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Court News
Picked Up at Midnight, Dead Within Hours: Gauhati High Court Holds 2012 Arrest Illegal and Awards Rs 5 Lakh for Death in Police Custody
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Court News
Train Stopped at a Signal, Family Got Off, She Fell: Calcutta High Court Says Negligence Is No Bar, Awards Railway Compensation
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Court News
Encroachment Drive Went Too Far: Calcutta High Court Orders Authorities to Rebuild Demolished Private Building and Pay Rs 10 Lakh
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