Court News
Custody Case Must Stay Where the Children Live: Gujarat High Court Refuses Transfer but Lets Mother Appear by Video and Orders Husband to Pay Travel
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Court News
“What a Policy Says, It Is”: Supreme Court Upholds War Injury Pension for Soldier Disabled During Operation Rakshak Posting at Kargil
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Court News
Unchallenged Wakf Notification Settles Title: Supreme Court Restores Injunction Protecting Mosque, Dargah and Graveyard Land Near Hyderabad
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Court News
Bank Sold the Loan to an ARC Mid-Settlement Talks: Supreme Court Steps In as “Court of Equity”, Fixes Rs 125 Crore Full and Final Settlement
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Court News
“I Was Coerced Into the Settlement”: Supreme Court Revives Rape Case Quashed on Compromise, Orders Trial to Proceed
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Court News
Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11
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Court News
No Written Grounds of Arrest Is Not a “Blanket Key” to Bail: Supreme Court Cancels Bail in Espionage Case
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Court News
No Section 143(2) Notice, No Valid Reassessment: Supreme Court Says Taxpayer’s Participation and Section 142(1) Letters Can’t Cure the Defect
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Court News
Fresh Investigation Report on Share Valuation Justified Reopening: Supreme Court Upholds Section 148 Notice, Explains “Change of Opinion”
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Court News
Assets 51.88% Beyond Income: Supreme Court Upholds Sub-Registrar’s Disproportionate Assets Conviction, Explains Who Must Prove What
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Court News
Award of 2002, Still Not Realised: Supreme Court Refuses to Play Execution Court, Asks Law Commission to Study How Arbitral Awards Are Enforced
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Court News
Sale Agreement or Loan Security? Supreme Court Denies Specific Performance After Buyer Hid a Same-Day MoU
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