Court News
Insurer Appealed, Family Got More: Jharkhand High Court Counts Security Guard’s Overtime as Income and Raises MACT Award to Rs 35.37 Lakh
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Court News
Not a Legal Guardian by Right, but Court Can Appoint Her: Orissa High Court Lets Muslim Mother Sell Minor Daughter’s Property Share With Safeguards
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Court News
‘We Never Issued This Policy’ Is Not Enough: Gujarat High Court Says Insurer Must Prove Forgery in Motor Accident Claims
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Court News
Extramarital Affair Alone Is Not ‘Cruelty’ Under Section 498A: Madras High Court Upholds Husband’s Acquittal
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MCD Truck Accident: Delhi HC Says Government Bodies Exempt From Insurance Must Pay Full MACT Compensation, Not Their Driver
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‘A Child Cannot Be Made a Football Between Two Parents’: Delhi HC Upholds Father’s Visitation Despite Earlier Settlement
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Agreement to Sell: Delhi HC Says Seller Cannot Forfeit Earnest Money Without Proving Loss, But Buyer Who Cannot Show Funds Loses Specific Performance
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No Pre-Marriage ‘Deal’ Needed: MP High Court Says Dowry Demanded After Wedding Is Punishable, Restores 498A Conviction
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Two Children? No Adoption of a ‘Normal’ Child: Delhi HC Says CARA’s Referral Error Cannot Override Adoption Regulations, Orders Safeguards
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Contract Consultant Gets 180 Days’ Maternity Benefit: Rajasthan HC Says Nature of Employment Alone Cannot Defeat the Right
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Court News
Shared an OTP With a Fraudster? Kerala High Court Orders SBI to Refund Rs 3.73 Lakh Under RBI’s Zero-Liability Rule
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Court News
No ‘Office Hours’ for Liberty: Kerala High Court Strikes Down Rule Limiting Production of Arrested Persons After 5 PM
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