Court News
Police Can't Seek a YouTuber's Pre-Incident Data From X Without Safeguards: Supreme Court Makes His Arrest Protection Absolute
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Court News
22 Years on Bail Is Not “Suffering”: Supreme Court Cancels Probation Granted to Men Who Attacked With Gun and Blade
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Court News
Drowning Death and a Closure Report: Supreme Court Restores Magistrate's Cognizance, Clarifies Use of Section 161 Statements
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Court News
“Drug Users Are Victims”: Supreme Court Quashes NDPS Case Against Student, Says Focus Should Be on Supply Chain
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Court News
No Revised Return, No Fresh Claim in Section 264 Revision: Supreme Court Dismisses Housing Corporation's Appeals
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Court News
Non-Signatories Whose Rights Are Affected Can Be Joined in Arbitration: Supreme Court on “Veritable Parties”
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Court News
Bid Rejected for Not Submitting the “Original” of an Online Payment? Supreme Court Calls It Perverse
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No Order Against the State Without Making the State a Party: Supreme Court Sets Aside Absorption Direction, Awards Rs 10 Lakh
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Court News
IBC Appeal to the Supreme Court: Limitation Runs From Pronouncement, Not From When You Collect the Copy
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Court News
Fake Medical College in a Farmhouse: Supreme Court Directs UGC and Regulators to Warn the Public
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Court News
Victims Too Have a Right to a Speedy Trial: Supreme Court Sets Aside Costs Imposed on Complainant
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Court News
Ad Hoc Service Counts for Pension, Not for Seniority Over Direct Recruits: Supreme Court Settles Tamil Nadu Dispute
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