Court News
Divorced in 2012, Fighting Over the Terms Ever Since: Delhi HC Says Family Courts Can Allow Amendments Even After Trial Begins When Custody and Maintenance Are in Issue
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Court News
Rs 10.3 Lakh Cheque Case Near Final Arguments, Accused Wanted to Reopen Defence: Punjab & Haryana HC Says Recall Power Cannot Be Used to Fill Gaps in a Defence Known From Day One
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Court News
Chambal Sand Mafia: Supreme Court Issues 20 Directions to MP, Rajasthan and UP — Officer Accountability, Satellite Surveys, Chargesheets in 60 Days
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Court News
Section 376-D IPC: Supreme Court Reduces ‘Remainder of Natural Life’ Sentence to 20 Years, Lays Down Factors for Proportionate Sentencing
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Court News
‘Benefit of Doubt Is Not an Empty Formality’: Supreme Court Refuses to Overturn Concurrent Acquittal in 1998 Murder Case
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Court News
Non-Signatory Wants Out of Arbitration? Wait for the Award: Supreme Court Restricts High Court Interference Under Article 227 With Section 16 Rulings
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Polluters Pay Until the Damage Is Reversed: Supreme Court Lays Down Principles for Environmental Compensation Under Solid Waste Management Rules, 2026
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Court News
Release on Probation Does Not Save a Government Job, but Firing a Constable Merely for a Pending Case Was a ‘Raw Deal’: Supreme Court Awards Rs. 5 Lakh
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Court News
No Second Innings for Evidence: Supreme Court Says Order XVIII Rule 17 CPC Cannot Be Used to Fill Gaps or Delay a Suit at Its Fag End
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Court News
Marking a Document as an Exhibit Is Not Proof of Its Contents, and Objections Need Not Stall Trial: Supreme Court in a Probate Dispute
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Court News
GST Export Refunds: Omission of Rule 96(10) Benefits All Pending Cases, Supreme Court Dismisses Centre’s Appeals
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Court News
Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned
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