Court News
Joginder Kumar v. State of U.P. (1994): The Young Lawyer Who Vanished Into Police Custody — and the Rule That “No Arrest Can Be Made Because It Is Lawful”
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Court News
Tractor Stolen, FIR Filed the Same Day, Claim Rejected for Being Late: Gurshinder Singh v. Shriram General Insurance Explained
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Court News
‘Get the Father’s Signature’: How Githa Hariharan v. RBI Made Mothers Natural Guardians Too
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‘Children Are Not Chattels’: Gaurav Nagpal v. Sumedha Nagpal and the Welfare-of-the-Child Test in Custody Battles
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He Hid His First Marriage, Then Said She Wasn’t His Wife: Badshah v. Urmila Badshah Godse on Maintenance for a Deceived Second Wife
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Court News
Anvar P.V. v. P.K. Basheer (2014): How a Kerala Election Dispute Over Campaign CDs Made the Section 65B Certificate Mandatory
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Stridhan Complaint Five Years After Divorce Time-Barred: Himachal HC Says Retention Is Not a Continuing Offence Once Marriage Ends
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Wild Elephant Attack: State Can’t Escape Liability Just Because It Doesn’t Own Wild Animals, Says Kerala High Court
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Buyer Who Sends His Brother to Testify Loses Property Suit: Calcutta High Court on Readiness, Willingness and Power of Attorney Evidence
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No Written Care Clause? Elderly Father Can Still Undo Property Transfer to Daughter, Rules Karnataka High Court
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Court News
Rajasthan HC Upholds Divorce: Prolonged Refusal of Marital Relations Without Reason and Suicide Threats Amount to Mental Cruelty
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Court News
Thrown Off a Crowded Bus in 1998: Bombay HC Says Silence on Negligence in Police Statement Does Not Defeat Accident Claim, Awards Rs. 2.10 Lakh
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