Court News
Relative Allowed to Stay Cannot Claim Ownership: Bombay HC Says Raising Adverse Possession Does Not Shift Burden to True Owner
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Court News
Acquitted in a 498A Case? That Alone Doesn’t Prove the Wife Lied: Chhattisgarh High Court Refuses Husband’s Divorce
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Court News
₹50 Crore Cheque Bounce Case Revived: Supreme Court Says Section 139 Presumption Cannot Be ‘Washed Away’ Before Trial
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Court News
Police Officers Accused of Murder Cannot Hide Behind a Later Sanction Notification: Supreme Court Says Section 197 Bar Applies at the Stage of Cognizance
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Court News
Illegal Raid, but Evidence Survives: Supreme Court Refuses to Quash PCPNDT Sex-Determination Complaint Against Radiologist
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Court News
Order II Rule 2 Bar Is Not a Ground to Reject a Plaint at the Threshold: Supreme Court Restores Widow’s Suit Against Power of Attorney
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Court News
Signed a Mediated Divorce Settlement? You Cannot Simply Walk Away — Supreme Court Quashes ‘Afterthought’ DV Case and Grants Divorce Under Article 142
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Court News
Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment
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Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
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Court News
Missed Your Physical Test in Police Recruitment? No Automatic Second Chance, Says Supreme Court — ‘Grace, Charity or Compassion’ Have No Place in Public Employment
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Court News
Employer’s Group Insurance Payout Cannot Be Deducted From Motor Accident Compensation, Rules Supreme Court
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Court News
Paying the Victim Is Not a Licence to Skip Jail: Supreme Court Restores Three-Year Sentence in Stabbing Case
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