Landmark Judgements
Polluter Pays — But Only the Polluter: NGT's World Culture Festival Liability Set Aside, ₹5 Crore to Be Refunded
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Landmark Judgements
Waqf (Amendment) Act, 2025: Supreme Court Declines a Wholesale Stay but Freezes the Five-Year Islam Condition and the Collector's Title Power
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Landmark Judgements
Two Gates Before a Public Servant Is Probed: BNSS Sections 175(3) and 175(4) Read Together
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Landmark Judgements
Making Room at the Bar's Top Table: Supreme Court Mandates 30% Women's Representation in State Bar Councils
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Court News
University's Clerical Error Cannot Hold Back a Degree: Supreme Court Orders Marksheets for Law Graduate in Four Weeks
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Court News
A Decade Without Pension: Supreme Court Seeks SOP From UP Chief Secretary, Urges Priority Hearing of Pension Cases
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Court News
A Soured Relationship, Mutual Accusations: Supreme Court Quashes Rape Case Using the Four-Step Kesarwani Test
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Court News
“Each Claim Shall Be Decided on Its Own Merits”: Supreme Court Clarifies Its Disability Pension Judgment
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Court News
Retiring on 30 June Still Earns the 1 July Increment: Supreme Court Extends Benefit to Gujarat's Long-Serving Daily-Wage Workers
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Court News
A Bench Clerk Is Not a Practising Advocate: Supreme Court on Bar-Practice Requirement for Civil Judges
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Court News
A One-Day Error in a Death Certificate Is Not Forgery: Supreme Court Quashes Prosecution
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Court News
Eligibility Is Tested on the Date of Appointment: Supreme Court Sets Aside Reinstatement of Bihar Teacher
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