Court News
After Speaking to the Child, Supreme Court Uses Parens Patriae Power in a Contempt Case to Return Custody to Maternal Grandparents
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Court News
Cheque Bounce Case Against Director Fails if Company Not Made Accused; Section 319 CrPC Cannot Fix It Later: Supreme Court
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Court News
Lawyer’s Behaviour in Court Premises Matters for Misconduct, but 21 Years On Supreme Court Swaps Suspension for a Warning
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Court News
Who Pays Duty When Imported Goods Are Pilfered at the Docks? Supreme Court Upholds Mumbai Port Trust’s Appointment as Customs Custodian Under Section 45
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Court News
Acquitted in a Ganja Case but Lorry Still Held? Supreme Court Says Only the Court Can Confiscate Under Section 63 NDPS Act, Not the Drug Disposal Committee
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Court News
Fifteen Sentences, No Reasons: Supreme Court Sets Aside Allahabad HC Order Upholding Section 319 CrPC Summoning and Sends Appeal Back
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Court News
Saying ‘Suppression’ Is Not Enough: Supreme Court Quashes Tata Steel GST Notice Under Section 74, Calls ‘Protective Demand’ Alien to GST
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Court News
Election Petition Restored: Supreme Court Says Different Attestation Stamps Are Fine and a Defective Form-25 Affidavit Does Not Doom the Whole Petition
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Court News
Wife Waived Maintenance in Divorce Settlement, Then Filed a DV Case: Supreme Court Quashes It as Abuse of Process — But Leaves the Adult Daughter Free to Sue
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Court News
Separated Since 2005, Divorce Refused Twice: Supreme Court Finds Desertion Proved, Dissolves the Marriage and Orders ₹7 Lakh Permanent Alimony
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Court News
Pending Since 1999, Then Sent to the Wrong Forum: Supreme Court Says LDA Is Not a ‘State’ Under Article 131 and Revives Its Writ Over Colony Land Claimed by Defence
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Court News
‘Training Wheels, Not the Pilot’s Seat’: Supreme Court Quashes ₹425-Crore Customs Penalty Built on AI-Hallucinated Case Law
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