Court News
Body Found After a Car Ride Is Not Enough: Supreme Court Says MACT Claim Needs ‘Some Link’ Between the Vehicle and the Death
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Court News
Good Appraisals Aren’t Enough: Supreme Court Says CSIR Need Not Average Annual Appraisal Marks With Work Report Score for Scientists’ Promotion
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Court News
Find Him a Chair, Don’t Wait for Him to Beg: Supreme Court Awards ₹1.25 Crore to CRPF Driver Invalidated Out After Losing His Sight
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Court News
Pending Forensic Data Can Justify More Time to File UAPA Charge Sheet: Supreme Court Sets Aside Default Bail Granted by Bombay High Court
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Court News
Truck Seized for Carrying Liquor Can Be Released to Owner: Supreme Court Says Gujarat Prohibition Act’s Section 98(2) Is No Absolute Bar
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Court News
Cleared After Death: Supreme Court Acquits Punjab Patwari in 2002 Bribe Case Because ‘No One Saw’ the Demand
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Court News
Once Trial Begins, You Can’t Go Back to a ‘Preliminary Issue’: Supreme Court Restores Kerala Land Suit Dismissed Midway on Limitation
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Court News
Juvenile at the Time of the Crime, Convicted Anyway: Supreme Court Says a ‘Final’ Conviction Can Still Be Recalled, and Section 201 IPC Cannot Stand Alone
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Court News
Stepmother’s Will Upheld: Supreme Court Says a Hindu Widow’s Limited Share Became Absolute Under Section 14(1), Even Without Partition
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Court News
Missing Original Document Doesn’t Kill a Forgery Case, and You Can’t Re-Argue a Lost Ground: Supreme Court Restores Goa Neighbour Dispute Prosecution
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Court News
After 16 Years in Jail, Acquitted: Supreme Court Finds Missing Links in Haryana Child-Murder Case Built on Circumstantial Evidence
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Court News
Loan Bought From an NBFC? Supreme Court Says the Bank Can Use SARFAESI to Recover It, Even If the Original Lender Couldn’t
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