Landmark Judgements
The Creditors' Call Stays the Creditors' Call: Narrow Review of Resolution Plans Reconfirmed
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Court News
Promoted, Then Pushed Out: Supreme Court Quashes Officer’s Compulsory Retirement and Orders Rs 15 Lakh in Costs and Compensation
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Court News
A Claim, Not a Crime: Supreme Court Quashes Cheating FIR Against Company Officers Over Terminated Distributorship
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Court News
Long Possession Is Not Ownership: Supreme Court on Adverse Possession, Revenue Entries and Religious Dedication
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Court News
No Double Counting: Supreme Court Rejects Abu Salem’s Claim That His 25-Year Extradition Limit Is Over
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Landmark Judgements
UAPA Bail's Fault Line: Umar Khalid Denied, K.A. Najeeb Reaffirmed — and a Larger Bench Ahead
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Landmark Judgements
Equity Needs Clearer Words: The UGC Equity Regulations, 2026 Put in Abeyance as Prima Facie Vague
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Landmark Judgements
Gift Your House, Keep Your Rights: Supreme Court Cancels a Son's Gift Deed for Failing to Care for His Mother
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Landmark Judgements
Ex Post Facto Environmental Clearances: From Ban to Recall to the 2026 Settlement — The Vanashakti Trilogy
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Landmark Judgements
Finality Yields to a Fair Sentence: Article 32 Opens a Final Death Sentence for a Manoj-Compliant Hearing
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Landmark Judgements
Arrest Without Grounds Is No Arrest: Supreme Court Holds Article 22(1) Mandatory, Orders Release
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Landmark Judgements
The Bench Has Room for the Blind: Supreme Court Strikes Down the Exclusion of Visually Impaired Candidates From Judicial Service
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