Court News
Can You File a Motor Accident Claim Where the Insurer Has Its Head Office? Supreme Court Says No
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Court News
Needs an Attendant for Life? Supreme Court Treats 75.5% Medical Disability as 100% Functional Disability in Motor Accident Claim
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Court News
13 Questions for FSSAI: Supreme Court Scrutinises the Proposed Front-of-Pack Warning Labels on Packaged Food
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Court News
Money Changing Hands Is Not Enough: Supreme Court Acquits RPF Officer in Transfer-Bribe Cases
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Court News
One Mark, Ten Years Later: Supreme Court Reverses High Court on a Disputed Mughal-History Answer Key
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Landmark Judgements
One Rank, One Pension for Judges: Supreme Court Ends Pension Discrimination by Source of Appointment
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Landmark Judgements
Judicial Officers Can Compete for Bar-Quota District Judge Posts: Constitution Bench Overrules Dheeraj Mor
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Landmark Judgements
The Court Governs Its Own House: Three Months for Reserved Judgments, and No Monetised Courtroom Clips
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Landmark Judgements
The Golden Hour Belongs to the Victim: Supreme Court Orders the Centre to Notify the Cashless Treatment Scheme — No More Extensions
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Court News
Pension Is Not a Bounty: Supreme Court Grants Railway Widow Family Pension From 2000, Not Just From 2014
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Court News
Is Fraud Needed for a Stamp Duty Reference? Supreme Court Doubts V.N. Devadoss and Refers Section 47-A Question to Larger Bench
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Court News
A 1984 Land Deal Ends in Refund: Supreme Court Reverses Specific Performance Decree Over Suspicious Agreement
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