Court News
Ignored the SMS Alerts, Shared Aadhaar With a ‘Bank Manager’: Karnataka High Court Denies ‘Zero Liability’ Refund of ₹12.9 Lakh to Retired Professor, Sets Aside NCDRC Order
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Court News
Insurer Says ‘He Was Drunk’ Only in Appeal: Himachal High Court Rejects New Defence, Ends Up Raising Award for Young Mason’s Death to ₹5.46 Lakh
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Court News
Homemaker’s Work Can’t Be Valued at ₹1,500: Gujarat High Court Nearly Triples Award for Grandmother and Grandson, Makes Insurer ‘Pay and Recover’
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Court News
Wrong Age in the FIR, Other Policies Not Disclosed? Patna High Court Says LIC Can’t Reject a Genuine Death Claim on ‘Suspicion’
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Court News
Loan Was Time-Barred, but the Cheque Revived It: Kerala High Court Reverses Acquittal in ₹9.3 Lakh Cheque Bounce Case, Imposes ₹14 Lakh Fine
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Court News
Cancelled the Land Deal, but the ₹1.58 Crore Cheque Still Bounced: Calcutta High Court Refuses to Quash Section 138 Case, Says Defence Must Be Proved at Trial
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Court News
Zubeen Garg Death Case: Gauhati High Court Grants Bail to Singer’s Cousin, Says Whether His Alleged Omissions Breached a Legal Duty Is ‘Debatable’
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Court News
Husband Appeals for Divorce, Pays Nothing Under Maintenance Order: Jharkhand High Court Grants Wife Rs 15,000 a Month Even Without an Application
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Court News
Retired in 2019, Still Waiting for Gratuity: Chhattisgarh High Court Says a Show-Cause Notice and a File Pending With the Minister Can’t Block Retiral Dues, Orders 12% Interest
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Court News
Tribunal Cut Rs 22 Lakh as a Lump Sum for Contributory Negligence: Chhattisgarh High Court Converts It to 35.48%, Fixes Multiplier at 14 and Raises the Award
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Court News
Marriage Broken Beyond Repair? Tripura High Court Says Only the Supreme Court Can Dissolve It on That Ground, Dismisses Husband’s Divorce Appeal
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Court News
Hearsay Witnesses and an Unshared Pen Drive Won’t Prove Cruelty: Jharkhand High Court Upholds Dismissal of Husband’s Divorce Suit
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