Court News
Injured Constable Kept His Job but Lost His Future: Delhi HC Awards Post-Retirement Loss of Earning Capacity, Refuses to Cut Multiplier to 1 Because He Later Died
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Court News
Accident in 1997, Claim in 2014: Delhi HC Says a MACT Claim Filed 17 Years Later Is Not a ‘Live and Surviving’ Claim, Even Without a Limitation Bar
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Court News
Rs 1 Crore COVID Ex Gratia: Delhi HC Dismisses NDMC Beldar’s Widow’s Plea Filed Six Years Later, Says a COVID-Era Death Is Not Enough Without Proof of COVID Duty
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Court News
A Grieving Father Wanted Narco Tests on the Accused: Delhi HC Says No Complainant Can Force an Unwilling Accused Into Narco Analysis, but Leaves Door Open for Further Investigation
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Court News
Let Your Brother Stay After His Heart Surgery, Now He Claims an ‘Oral Family Settlement’? Delhi HC Calls the Defence ‘Sham’ and Grants Judgment on Admissions
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Court News
He Said He Was Divorced. He Wasn’t. Madras High Court Says the Woman He Misled Can Still Claim Maintenance, Upholds ₹2.5 Lakh a Month
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Court News
Calling Your Wife Mentally Ill Without Proof Won’t Get You a Divorce: Karnataka High Court Says Hospital Papers Must Be Proved, Not Just Marked
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Court News
Teacher Who Pulled a Pupil’s Hand to Restore Order Is Not a Criminal: Kerala High Court Quashes JJ Act Case, Draws Line at Malicious Corporal Punishment
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Court News
Didn’t Know He Was Named in His Brother’s Case: Madras High Court Says Non-Disclosure Is Not Suppression, Restores SI Aspirant’s Candidature
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Court News
Police Need Not Send Complainants to the Magistrate First: Karnataka High Court Upholds Direct Request to Probe Non-Cognizable Offences, Flags Missing BNSS Rules
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Court News
POCSO Prosecutors Must Handle Only POCSO Cases: Kerala High Court Strikes Down Order Letting Them Take Other Cases, Sets Six-Week Deadline
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Court News
Remarried and Have Another Child? Kerala High Court Says That Is No Legal Ground to Cut Maintenance for Your First Child
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