Court News
Pregnant After a Government Sterilisation? Madras High Court Sets Aside ₹3 Lakh Writ Award, Says Negligence Must Be Proved in a Civil Court, Orders ₹60,000 Scheme Payment
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Court News
Injured Porter Gets Higher Compensation: Karnataka High Court Applies Centre’s ₹8,000 Notified Wage, Makes Insurer Pay and Recover From Tractor Owner
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Court News
Pay 50% First, Then We Will Hear Your Late Appeal? Kerala High Court Says Delay Condonation Cannot Be Tied to Depositing the Award
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Court News
Daughter Turned 18? Father Can’t Escape Maintenance by Pointing to HAMA, Says Bombay High Court
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Court News
Wife’s Earlier Marriage Was Still Subsisting: Gujarat High Court Quashes 498A and Bigamy FIR Against Mother-in-Law
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Court News
No Custom Proved, No Bar: Gujarat High Court Upholds Tribal Widow’s Will and Urges State to Seek Hindu Succession Act Notification for Scheduled Tribes
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Court News
RTE Seat Cancelled Over Distance, Five Months Later: Bombay High Court Says ‘Neighbourhood’ Is Not a Matter of Mathematical Exactitude
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Court News
Promoting One’s Own Religion Is Not Outraging Another’s: Bombay High Court Quashes BNS Case Over Alleged Conversion Pressure
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Court News
14 Students Drowned on a College Picnic: Bombay High Court Quashes Negligence Case Against Trustees and Teachers, Calls on State to Make Beaches Safer
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Court News
He Lifted a Cement Bag With His Teeth: Gujarat High Court Counts Contractor’s Guinness Record in Raising Accident Compensation
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Court News
Arrested Mid-Negotiation With a Builder: Bombay High Court Declares Arrest Illegal, Orders Rs. 5 Lakh Compensation and Suspension of Officers
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Court News
‘Difficulties of a Litigant Begin When He Gets a Decree’: Bombay High Court Shuts Down Obstructionist’s Nullity Plea in a 1974 Eviction Decree, Imposes Rs. 1 Lakh Costs
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