Court News
Murder in 1984, Appeal Decided in 2026: Supreme Court Says Old Age and 40 Years’ Delay Can’t Cut a Life Sentence, Orders Two Septuagenarians to Surrender
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Court News
Girls Are Leaving School Over Menstrual Hygiene: Supreme Court Gives States a ‘Last Opportunity’ to Report Compliance, Warns of Contempt Notices to Chief Secretaries
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Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Husband Abroad Skips the Domestic Violence Case, Police Lock His Mother Out: Supreme Court Says Attachment Doesn’t Mean Eviction, Orders House Reopened
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Court News
Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms
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Court News
Settled, Verified, Still Sent Back to the Trial Court: Supreme Court Quashes Cheating FIR, Says High Court Should Have Used Its Own Powers After a Genuine Compromise
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Court News
Census 2027 Caste Column: Supreme Court Won’t Order a Pre-Loaded OBC Drop-Down, Calls It a Policy Decision and Sends the Plea to the Census Commissioner
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Court News
Five Eyewitnesses Turned Hostile, but a Key Witness Is Yet to Testify: Supreme Court Cancels Bail of Man Accused of Shooting a Father’s Daughter in Lucknow
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Court News
Claim Your Daughter Forged the Gift Deed? Allahabad High Court Says the Senior Citizens Tribunal Can’t Decide That — Go to a Civil Court
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Court News
Owning the Flat Isn’t Enough to Evict Your Son: Delhi High Court Upholds Refusal of Eviction Under Senior Citizens Act Amid Pending Family Property Suit
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Court News
₹15,000 a Month Is No Substitute for a Home: Madras High Court, in Interim Order, Restores 73-Year-Old Widow’s Residence Order Against Adopted Son, Orders Daily Police Welfare Checks
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Court News
Interim Compensation in Cheque Bounce Cases Can Be Recovered Only From the Drawer: Delhi High Court Upholds 20% Order Against Firm, Not Its Non-Signatory Co-Accused
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