Court News
Injuries on Arms, Not Head? Supreme Court Restores Attempt-to-Murder Charge and Warns Against “Mini-Trials”
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Court News
No Proof of Robbery, No Section 394 Conviction: Supreme Court Alters Conviction to Grievous Hurt
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Court News
Power Subsidy Linked to Production Is Taxable Income: Supreme Court Applies the Purpose Test
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Court News
Election Petition Filed by Counsel, Not the Candidate? Supreme Court Says It Must Be Dismissed
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Court News
Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal
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Court News
Three Contracts, Two Arbitration Clauses: Supreme Court Refuses to Let the “Mother Agreement” Argument Block a Reference
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Court News
Documentary Evidence, Investigation Complete, Long Trial Ahead: Supreme Court Grants Bail in Rs 979-Crore Tender Case
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Court News
Tainted Money Recovered, but No Proof of Demand: Supreme Court Acquits Clerk in Bribery Case
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Three-Year Consensual Relationship, then a Rape Case After the Marriage Falls Through? Supreme Court Quashes It
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Court News
State Cannot Deduct a Disputed Overpayment from a Contractor's Other Bills Without Notice, Says Supreme Court
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Court News
Bail Cancelled for a Repeat Excise Offence? Supreme Court Says Section 480(3) BNSS Conditions Don't Apply to Lesser Offences
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Court News
Sale Deed Executed on Part Payment? Supreme Court Says It Cannot Be Cancelled for Unpaid Balance
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