Court News
Damage to Your Own Insured Vehicle Is Not a MACT Claim: MP High Court Sets Aside Award Over Bus Hit by Train
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Court News
Educated, Earning Wife Still Gets Interim Maintenance: Allahabad High Court Trims Award to Rs 12,000 a Month, Keeps Litigation Costs
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Court News
New Mother Got Only 34 Days and Had to Use Child Care Leave: Rajasthan High Court Orders Full 180-Day Maternity Leave With Salary
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Court News
Wife, Mother or Son? Allahabad High Court Says Succession Court Cannot Decide Who Gets a Dead Constable’s Family Pension
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Court News
Must a Tenant Get Notice Before an Eviction Decree Is Executed? MP High Court Disagrees With Earlier Ruling, Refers Question to Larger Bench
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Court News
Department Sat on Widow’s Application for Five Years, Then Called Son’s Claim Time-Barred: Rajasthan High Court Orders Decision in Two Months
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Court News
Sole Caregiver of Brother With Thalassemia Transferred 1,000 km Away: Rajasthan High Court Quashes UCO Bank Order as ‘Non-Application of Mind’
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Court News
Two PAN Cards Case: Allahabad High Court Grants Bail to Azam Khan and Son but Refuses to Stay Their Conviction
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Court News
Desertion Proved, No Maintenance: Gujarat High Court Upholds Family Court’s Refusal of Section 125 Maintenance to Wife Living Apart Since 2008
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Court News
Seven Years in Jail, Only One Witness Examined: Bombay High Court Acts on Undertrial’s Letter From Prison and Grants Bail on Long Incarceration
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Court News
‘Son Has No Right to Live in Father’s House’: Bombay High Court Orders Son to Vacate Elderly Father’s Self-Acquired Home Within a Month, Imposes ₹20,000 Costs
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Court News
Never Lived With Her, Named Anyway: Bombay High Court’s Kolhapur Bench Quashes 498A Case Against Married Sisters-in-Law and Distant Relatives
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