Court News
Still a Tenant: Supreme Court Says an Agreement to Sell Does Not Automatically End a Tenancy
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Court News
Only the State Can Refer: Supreme Court on Delegated Wage References Under the Working Journalists Act
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Landmark Judgements
Protection Without an Expiry Date: Anticipatory Bail Ordinarily Survives the Chargesheet
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Landmark Judgements
Lawyers Are Not Leads: Supreme Court Bars Agencies From Summoning Advocates for Giving Legal Advice
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Court News
An Injunction Decides Nothing: Supreme Court Restores Status Quo in Family Estate Dispute and Warns Against Mini-Trials
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Landmark Judgements
Privilege Is Not a Blank Cheque: Supreme Court Reviews — and Reverses — an MLC's Expulsion as Disproportionate
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Court News
You Cannot Hide What You Did Not Know: Supreme Court Reinstates FACT Technician Sacked Over an Undisclosed Police Report
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Landmark Judgements
Sixteen Years on Death Row, Then Acquittal: Supreme Court Allows Surendra Koli's Curative Petition in the Last Nithari Case
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Court News
Lost the Arbitration, Still Got Protection: Supreme Court Upholds Rs 3.5 Crore Deposit in Favour of an Award Debtor
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Court News
Escrow Released, Fraud Question Still Open: Supreme Court Sends SEBI’s Vedanta Buyback Case Back to SAT
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Court News
Selling on Bad News You Already Knew: Supreme Court Restores SEBI’s Insider Trading Order Against Tara Jewels Promoters
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Court News
Let the Arbitrator Decide: Supreme Court Says High Court Cannot Fence In the Tribunal on Railway ‘Excepted Matters’
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