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5,856 articles

Rejected Over a Wrong Upload? Punjab and Haryana High Court Lays Down ‘Root of Eligibility Test’ for 145 HSSC/HPSC Candidates, Orders Reconsideration

Court News

Rejected Over a Wrong Upload? Punjab and Haryana High Court Lays Down ‘Root of Eligibility Test’ for 145 HSSC/HPSC Candidates, Orders Reconsideration

10 Nov 2026Read article ↗

Highest Bid Above Reserve Price Cancelled Because GDA Wanted More: Allahabad High Court Restores Auction, Voids Later ₹2.06 Lakh/sq m Sale

Court News

Highest Bid Above Reserve Price Cancelled Because GDA Wanted More: Allahabad High Court Restores Auction, Voids Later ₹2.06 Lakh/sq m Sale

10 Nov 2026Read article ↗

Family Partition Suit: Delhi High Court Says Courts Can’t Push Limitation Objections to Trial While Allowing a New Declaration Claim by Amendment

Court News

Family Partition Suit: Delhi High Court Says Courts Can’t Push Limitation Objections to Trial While Allowing a New Declaration Claim by Amendment

10 Nov 2026Read article ↗

Possession Due in 2017, Arbitration Sought in 2026: Delhi High Court Says Buyers’ Delay-Compensation Claim Is Ex Facie Time-Barred

Court News

Possession Due in 2017, Arbitration Sought in 2026: Delhi High Court Says Buyers’ Delay-Compensation Claim Is Ex Facie Time-Barred

10 Nov 2026Read article ↗

Stepmother’s Property Suit Is No Ground to Deny Compassionate Appointment: Allahabad High Court Quashes LIC’s Rejection

Court News

Stepmother’s Property Suit Is No Ground to Deny Compassionate Appointment: Allahabad High Court Quashes LIC’s Rejection

10 Nov 2026Read article ↗

15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony

Court News

15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony

10 Nov 2026Read article ↗

Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’

Court News

Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’

9 Nov 2026Read article ↗

Probate Granted Without Notice to Her Children: Gujarat High Court Says Revocation Plea Was Within Time, Sends Case Back

Court News

Probate Granted Without Notice to Her Children: Gujarat High Court Says Revocation Plea Was Within Time, Sends Case Back

9 Nov 2026Read article ↗

Retired After 36 Years, Gratuity Held Back Over Pending Inquiry: Gujarat High Court Upholds 10% Interest Against Water Board

Court News

Retired After 36 Years, Gratuity Held Back Over Pending Inquiry: Gujarat High Court Upholds 10% Interest Against Water Board

9 Nov 2026Read article ↗

Land Became a Colony, Claimant Said She Never Knew: Rajasthan High Court Rejects Plaint, Calls ‘Late Knowledge’ Plea a Lie

Court News

Land Became a Colony, Claimant Said She Never Knew: Rajasthan High Court Rejects Plaint, Calls ‘Late Knowledge’ Plea a Lie

9 Nov 2026Read article ↗

Ordinary Wear and Tear Is Not Cruelty: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹56,000 Monthly Alimony

Court News

Ordinary Wear and Tear Is Not Cruelty: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹56,000 Monthly Alimony

9 Nov 2026Read article ↗

Won the Refund Appeal, Still No Money: Delhi High Court Says GST Refund Can Be Withheld Under Section 54(11) While Fraud Probe Is On

Court News

Won the Refund Appeal, Still No Money: Delhi High Court Says GST Refund Can Be Withheld Under Section 54(11) While Fraud Probe Is On

9 Nov 2026Read article ↗