Court News
Can an NDPS Case Be Quashed Just Because It Rests on a Co-Accused's Statement? Supreme Court Says No
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Court News
Compromise Partition Decree Without Impleading the Daughter's Heirs Is a Nullity, Rules Supreme Court
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Court News
A Confession Alone Cannot Justify NSA Detention, Rules Supreme Court in Sambhal Case
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Court News
When the Client's Office Is Also the Lawyer's: Delhi High Court Upholds a GST Search, Supreme Court Hits Pause
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Your Mother Received the Cheque-Bounce Notice? That's Still Valid Service, Rules Supreme Court
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
No Compliance Affidavit, No More Patience: Supreme Court Presses Centre and Platforms on Online Child Abuse Material
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
Can a Civil Judge Hear Your Trademark Suit? Supreme Court Sends the Question to a Larger Bench
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Court News
“Another Device to Delay”: Supreme Court Rejects Parsvnath's Settlement Plan, Demands Rs 500 Crore for Stranded Homebuyers
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Court News
“The Crust and the Crumb”: Supreme Court Says a Settled Tax Case Cannot Be Reopened by an Assessing Officer
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Court News
A Child's Drawing of Her Mother's Umbrella: Supreme Court Bars a Father Facing POCSO Charges From Custody, Allows Relocation to the UK
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