Court News
Divorced, Settled and Remarried, Then a DV Case After the Husband Sought Custody: Gujarat High Court Quashes It as Abuse of Process
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Court News
Divorce Decree and 498A Acquittal Don’t End Maintenance: MP High Court Upholds ₹11,000 a Month for Doctor’s Ex-Wife and Daughter, Leaves Door Open for Increase
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Court News
Mother’s Partition Decree Obtained Behind Daughter’s Back Cannot Wipe Out Her Share: Bombay High Court Upholds Daughter’s Partition Decree
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Court News
Status Quo Ordered in 1999 Still Binds: Rajasthan High Court Holds Respondents Guilty of Contempt for Building on Disputed Plot
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Claimed a Job as ‘Adopted Daughter’ Without an Adoption Deed: MP High Court Rejects Compassionate Appointment Eight Years After Employee’s Death
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Clerk Admitted Pocketing Water Bill Money: Bombay High Court Says No Inquiry Was Needed, Orders Reversion Even After Retirement but Releases Withheld Gratuity
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Son Sat on His Challenge for Over Two Years: Punjab and Haryana High Court Refuses to Reopen Order Raising Aged Parents’ Maintenance to ₹10,000
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Her Land Secured a Family Firm’s ₹30 Lakh Loan: Allahabad High Court Upholds 2007 SARFAESI Auction After a 15-Year Writ
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Part-Time Since 1997, Regularised in 2019–2023: Punjab and Haryana High Court Says Earlier Service Counts, Grants Old Pension Scheme
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Court News
Jail Failed to File Medical Report Twice: Delhi High Court Grants Undertrial Interim Bail for Treatment Pending His Regular Bail Plea
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Court News
Reopening Based on a Search That Exposed Accommodation-Entry Operators Was Valid: Delhi High Court Overturns ITAT’s ‘Borrowed Satisfaction’ Ruling
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Court News
₹15,000 a Month No Longer Enough: Supreme Court Doubles Permanent Alimony for Doctor's Former Wife
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