Court News
“Protest Is an Escape Valve”: Madras High Court Lets Villagers Hold Sit-In at Cremation Ground Over Rice Mill Pollution
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Court News
Owner Has No Assets? Insurer Still Pays First: Karnataka High Court Restores ‘Pay and Recover’ for Injured Biker in Unlicensed-Rider Crash
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Court News
Kannada Pleadings Welcome at the Tribunal: Karnataka High Court Says There Is No “Complete Embargo” on Filing Applications in Kannada
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Court News
Chargesheet Filed, Cognizance Taken — Can a Probe Still Be Moved? Madras High Court Shifts Wife’s Forged Share-Transfer Case to CB-CID
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Court News
Re-Sharing a News Report Is Not a Crime by Default: Karnataka High Court Quashes FIR Against X Account Admin, Issues Guidelines on Social-Media FIRs
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Court News
No Police Probe in Private Defamation Cases: Karnataka High Court Quashes Section 156(3) Referral Over Newspaper Notice
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Court News
No DNA Test for a Child When Paternity Is Undisputed: Kerala High Court Orders Correction of Father’s Name in Birth Register, Urges Law Change
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Court News
Practised 10 Years Without Clearing AIBE? Karnataka High Court Refuses to Quash Criminal Case, Orders Bar Council to Build Alert System
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Court News
No School Vehicle Older Than 15 Years: Himachal HC Upholds Rule, Extends It to Nursing and Pharmacy Colleges
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Court News
Three Police Enquiries Cleared Her, but the Magistrate Can Still Summon: P&H HC Refuses to Quash Murder Complaint Against Soldier’s Widow
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Court News
No Automatic Retirement at 65 for Panjab University Teachers: P&H HC Says UGC Regulations Don’t Apply on Their Own
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Court News
A One-Off Loan to Buy Land Is Not a ‘Commercial Dispute’: Himachal HC Refuses to Reject ₹6.36 Crore Mortgage Suit
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