Court News
Mediclaim Can’t Be Cut From MACT Award: P&H HC Raises Injured Schoolboy’s Compensation to ₹36.14 Lakh
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Court News
‘Last Seen’ Is Not Enough: Uttarakhand HC Acquits Man Serving Life for Murder, Orders Immediate Release
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Court News
Land Acquisition Reference Can’t Be Thrown Out for Absence: J&K HC Restores Landowners’ Compensation Case Despite 14-Month Delay
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Court News
Haryana Can’t Claw Back Stamp Duty Waiver From Land-Losing Farmers by Letter: P&H HC Quashes Withdrawal in 113 Petitions
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Court News
UKSSSC Paper Leak: Uttarakhand HC Says ED Can Keep Searching Even After Filing Its Complaint, Needs No Court Nod Before Charges
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Court News
A Co-Sharer Can’t Be a Tenant of His Own Co-Owners: J&K HC Ends 35-Year Land Fight Over Kathua Holding
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Court News
Personal Bond Without Surety in a Dowry Death Case? Allahabad High Court Doubts Its Own ‘Bacchi Devi’ Bail Directions, Refers Three Questions to Larger Bench
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Court News
Undertrial Strangled in Ajmer High Security Jail While Camera Was Offline: Rajasthan High Court Orders Custodial Death Relief Scheme in 3 Months, CCTV Fixes and a Permanent Monitoring Committee
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Court News
NSA Detention Order Silent on How Long? MP High Court Quashes It, Says a Later Order Cannot Fix a Defect That Existed From Day One
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Court News
25% of the Husband’s Gross Salary, Deducted at Source: Allahabad High Court Raises Wife and Daughter’s Maintenance, Cites Manusmriti on a Husband’s Duty
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Court News
‘Not Pressed’ Does Not Mean Given Up: Allahabad High Court Sets Aside 2007 Accident Award Against UPSRTC, Says Tribunal Must Decide Whether the Bus Insurer Is Liable
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Court News
Accident Victims Need Not Open a Union Bank Account to Get Their Compensation: MP High Court Clears Confusion Over MACT Payouts and FDRs
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