Court News
Wife’s Suicide, Husband Convicted on Appeal: Supreme Court Restores Acquittal, Says General Allegations Do Not Prove Abetment Under Section 306 IPC
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Court News
Garment Exporters Lose 80HHC Fight: Supreme Court Upholds Section 263 Revision on Export Quota Premium, Says CBDT Office Memorandum Does Not Bind Courts
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Court News
‘Stage-Managed and Artificial’ Recoveries: Supreme Court Upholds Acquittal in Himachal Double Murder Case, Says Chain of Circumstances Was Incomplete
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Court News
‘A Deposit Is Not Synonymous With Payment’: Supreme Court Says Interest on an Arbitral Award Keeps Running on Money Deposited Only to Get a Stay
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Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
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Court News
Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law
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Court News
PF and Employee Stock Plan Deductions Can’t Shrink a Husband’s Income for Maintenance: Supreme Court Raises Child Maintenance to ₹75,000 per Child
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Court News
Chargesheet Filed on Time but Without Extra Copies? No Default Bail, Supreme Court Rules Under BNSS
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Court News
Which ITR Counts in a MACT Claim? Supreme Court Lays Down the Rule: Last Year’s Return for Salaried, Up to Three-Year Average for the Self-Employed
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Court News
Skipped Your Section 5A Hearing? Supreme Court Upholds Jaipur Metro Depot Acquisition, Says Landowners Abandoned Their Right to Be Heard
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Court News
Builder in Insolvency? Homebuyers’ Consumer Case Can Still Proceed Against Directors, Promoters and Landowners, Rules Supreme Court
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Court News
Old Age and Terminal Illness Behind Bars: Supreme Court Orders Every State to Frame an Early-Release Policy Within Three Months
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