Court News
Train Stopped at a Signal, Family Got Off, She Fell: Calcutta High Court Says Negligence Is No Bar, Awards Railway Compensation
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Court News
‘Declined From Political Angle’ Is Not a Reason: Punjab & Haryana High Court Sets Aside MEA Refusal of Punjab CM’s France Visit Clearance
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Court News
No ‘Simple Return’ to Police: Andhra Pradesh High Court Tells Juvenile Justice Boards to Order Where Children Are Kept When Bail Is Refused
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Court News
Turning 18 Doesn’t End a Father’s Duty: Calcutta High Court Says Maintenance Continues for Adult Son With 70% Orthopaedic Disability
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Court News
Your Page Was Blocked? You Have a Right to See Why: Punjab & Haryana High Court Orders Facebook Page Restored, Says Users Must Get Copy of Police Intimation
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Court News
Encroachment Drive Went Too Far: Calcutta High Court Orders Authorities to Rebuild Demolished Private Building and Pay Rs 10 Lakh
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Court News
Boycott Call Is No Licence to Block a Lawyer at the Court Gate: Telangana High Court on Bar Strikes and the Harish Uppal Exception
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Court News
Threats on Instagram After Walking Out on Bail: Punjab & Haryana High Court Cancels Murder Accused’s Bail
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Court News
Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand
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Court News
Cattle Truck Wrongly Confiscated: Allahabad High Court Orders Release and Rs 60,000 a Month Compensation for Lost Livelihood
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Court News
Full Work, Full Pay: MP High Court Strikes Down 70-80-90% Probation Salary for Class III and IV Government Employees
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Court News
Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court
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