Court News
Contract Workers’ Gratuity Claim Against ONGC Fails: Supreme Court Says Controlling Authority Can Only Compute Gratuity, Not Decide Who the Employer Is (ONGC v. Suryakand D. Lad)
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Court News
No Child Should Be in an Adult Jail: Gauhati High Court Orders Every Juvenile Justice Board in Assam to Inspect Jails by 31 October and Move Children Out
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Court News
‘Fabricated and Has No Legs to Stand’: Supreme Court Gives Clean Acquittal to Indian Bank Manager in 1991 Loan Case, Asks Bank to Account for Surplus Auction Money
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Court News
Bail Granted Without Looking at Video Footage? Supreme Court Sets Aside Patna HC Bail Orders in Chhapra Election-Time Murder, Sends Them Back (Nagendra Ray v. State of Bihar)
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Court News
Gravity Alone Cannot Eclipse Liberty: Supreme Court Grants Bail to Two Accused in Rs 979-Crore Jal Jeevan Mission Tender Case (Mahesh Chandra Joshi v. State of Rajasthan)
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Court News
No Pre-Reference Interest Where the Contract Bars Interest on ‘Any Delay’ in Payment: Supreme Court Sets Aside Interest Award in NEEPCO Power Project Dispute (NEEPCO v. Astra Construction)
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Court News
A 1975 Land Deal, a 1979 Decree and a Buyer in Possession Ever Since: Supreme Court Restores Specific Performance (Sobaran Singh v. Gordhan Singh)
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Court News
Three Years Means Three Years: Supreme Court Quashes Bengaluru Land Record Re-Enquiry Notice Issued Decades Later, Saves Apartment Land Near Yediyur Lake
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Court News
Sitting on Fishermen’s Applications Is an ‘Unwritten Ban’: Supreme Court Tells Tamil Nadu to Clear EEZ Access Passes and Frame Transit Channel for Purse Seine Boats
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Court News
Drainage Quarrel, a Gunshot and a Flawed Probe: Supreme Court Acquits Two Convicted of Murder, Citing Shaky Eyewitnesses and Investigation Gaps
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Court News
Colouring Methanol Won’t Stop Hooch Deaths: Supreme Court Strikes Down Maharashtra Poisons Rules, Issues 15 Measures for States to Prevent Spurious Liquor Tragedies
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Court News
Lured by 12% Assured Returns, Left With Losses: Supreme Court Says Investors Can’t Make Clearing Member Pay for Broker’s Default; NSE Clearing Committee Had No Restitution Power
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