Court News
Ship Arrest Vacated: Supreme Court Rules a Bareboat Charter Can End on Notice, Even Before the Vessel Is Repossessed
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Court News
Can a Sessions Court Say ‘Prison Till the Rest of Your Life’? Supreme Court Says No, Fixes 25 Years Without Remission
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Court News
Unrelied Documents and the Accused: Supreme Court Sets a Practical Route for Section 91 Requests in a CBI Case
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Court News
No Prejudice, No Retrial: Supreme Court Sets Aside Cheque-Bounce Remand Based on Accused's Affidavit Evidence
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Court News
‘Sanctity Is the Reward of Legality’: Supreme Court Sets Aside Rs 20 Crore SARFAESI Sale of Ooty Resort
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Landmark Judgements
The 24-Hour Clock Binds the ED: Illegal PMLA Arrest Entitles the Accused to Bail Despite Section 45
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Court News
Evidence Rejected for Abduction Cannot Be Accepted for Rape: Supreme Court Acquits After 17 Years
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Landmark Judgements
The Widow Owns, Fully: Section 14(1)'s Transformation of the Limited Estate Reaffirmed
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Court News
Ticket Missing After a Fatal Fall? Supreme Court Restores Rs 8 Lakh Railway Award to Parents
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Court News
PepsiCo FL 2027 Variety Case: Supreme Court Declines to Interfere but Protects Farmers' Section 39 Defence
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Court News
Same Clause, Same Result: Supreme Court Binds Non-Signatory Shareholder to Arbitration as a Veritable Party
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Court News
Kitting Is Not Manufacture: Supreme Court Rejects Rs 17.86 Crore Excise Demand on Xerox Warehouse Activity
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