Court News
₹7,000 Under the DV Act Is Not Enough to Deny Her Maintenance: Himachal High Court Grants Wife ₹3,000 More, Doubles School-Going Son’s Allowance
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Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
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Court News
Truck Owner Never Produced the Permit: Uttarakhand High Court Says Insurer Must Pay Cyclist’s Family First, Then Recover From Owner and Driver
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Court News
Pension and Compassionate Job Already Given, Still Owes Compensation: Himachal High Court Says Government Fitter Who Died on Duty Was a ‘Workman’
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Court News
Land Given for a Panchayat Ghar on a Job Promise: Jammu and Kashmir and Ladakh High Court Says ‘Donation’ Not Proved, State Must Pay Compensation and Rent
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Court News
Stroke and Diabetes at a Peace Posting Still Count: Uttarakhand High Court Refuses to Disturb 100% Disability Pension for Soldier After 37 Years’ Service
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Court News
Death Sentence Twice, Then Acquittal: Uttarakhand High Court Holds Triple-Murder Accused Was of Unsound Mind, Orders Him Kept in Mental Health Institute
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Court News
Father-in-Law an Encroacher, So She Cannot Contest: Himachal High Court Upholds Ordinance Adding ‘Daughter-in-Law’ to Panchayat Disqualification
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Court News
Bus on the Wrong Side, Car Driver Badly Hurt: Himachal High Court Upholds Jail Term, Says No Probation for Rash and Negligent Driving
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Court News
Tribunal Read an Expired Policy: Himachal High Court Exonerates Insurer for Car Passenger’s Death Under ‘Act Only’ Cover, Sends Judge for MACT Refresher Training
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Court News
Left the Matrimonial Home Without Proving Cruelty? Rajasthan High Court Upholds Denial of Maintenance Under Section 125(4) CrPC
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Court News
Retiring in July 2027, Transferred 400 km Away: MP High Court Quashes Order for Violating Pension Rules
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