Court News
Driver’s Death on Duty: Insurer Pays Compensation and Interest, but Penalty for Delay Is the Employer’s Alone, Says Supreme Court
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Court News
A Rs. 2,500 Billing Error Is Not Cheating: Supreme Court Quashes Criminal Case Against Narayana Health and Its Chairman
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Court News
Supreme Court Cracks Down on Uninsured Vehicles: ANPR E-Challans, Four-Layer Motor Policies and Longer Third-Party Cover (National Insurance v. Thungala Dhana Laxmi)
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Court News
COVID-19 Vaccine Deaths and Injuries: Supreme Court Directs Centre to Frame a No-Fault Compensation Policy
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Court News
Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them
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Court News
Rudul Sah v. State of Bihar (1983): Acquitted in 1968, Freed in 1982 — the Case That Let Courts Award Compensation for Violated Liberty
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Court News
Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court’s ‘Third Trial on Facts’
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Court News
Won the Decree, Abandoned the Fight: Supreme Court Bars Buyers From Reviving Dropped Property Suits Through Execution
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Court News
Adultery Plea Against Wife’s Maintenance Must Be Examined at the Threshold, Says Supreme Court — and Flags Unregulated Private Detectives (Himanshu Chordia v. State of Rajasthan)
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Court News
No Certified Copy, No Valid Appeal: Supreme Court Protects Homebuyers’ Resolution Plan, Sets Aside NCLAT’s 150-Day Delay Condonation
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Court News
Mediclaim Money Cannot Be Deducted From Motor Accident Compensation, Supreme Court Settles the Debate
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Court News
A Road on a Widow’s Land, and 42 Years of Silence: Vidya Devi v. State of Himachal Pradesh on Right to Property
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