Court News
Bike Owner Dies in Self-Accident: Karnataka High Court Cuts ₹5 Lakh Section 163-A Award to ₹1 Lakh Under Policy, Leaves Parents Free to Claim Against the Other Vehicle
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Court News
Preaching in India Without Permission Can Cost You Your OCI Card: Madras High Court Upholds Cancellation of US Citizen’s OCI Registration
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Court News
Detained at a Mandi House Protest, Then Asked to Furnish a Peace Bond: Delhi HC Declines to Quash Section 126 BNSS Notice Against Student Leader, but Insists on Madhu Limaye Safeguards
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Court News
Tax Department Reopened 10 Years of VAT Returns in One Go: Meghalaya High Court Quashes Scrutiny Notices, Says No Section 35 Notice Means No Jurisdiction
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Court News
Rs 565 Crore Award for Army Land in North Sikkim Is Only an Offer, Not a Final Award: Sikkim High Court Sends Rate Dispute to State Government Under Section 36
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Court News
Three-Week Deadline to Object Is Unconstitutional: Manipur High Court Quashes NSA Detention, Faults State for Letting UAPA Case ‘Slip Through Its Hands’
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Court News
Non-Hindus at Agamic Temples: Madras High Court Says No Crossing the Flag-Pole Without an Undertaking, and No Entry While Displaying Religious Markers Without Affirming Reverence
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Court News
Lost Your e-SBTR Stamp Duty Receipt? Bombay High Court Says Refund Cannot Be Refused for That Reason Alone, Orders Verification From Official Records
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Court News
Delay in Compensation or Treatment Is ‘Second Victimisation’: MP High Court Directs State-Wide Compliance With Section 397 BNSS While Rejecting Bail
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Court News
Hit a Pick-Up From Behind? Bombay High Court Holds Deceased Biker Negligent, Sets Aside Rs. 19.86 Lakh Award and Flags ‘Planted’ Accident Witnesses
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Court News
‘Ordinarily’ Does Not Mean ‘Never’: Rajasthan High Court Full Bench Says Rape and POCSO Convicts Are Not Totally Barred From Open Air Camps
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Court News
Body Found on the Tracks, No Ticket Recovered: Delhi HC Says Railway Claimants Need Not ’Reconstruct Every Detail’, Revives 60-Year-Old Passenger’s Death Claim
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