Court News
Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable
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Court News
Supreme Court Upholds Conviction of Excise Inspector in 35-Year-Old Bribery Case, Reduces Sentence Due to Age
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Court News
Kerala High Court Cracks Down on Delays: Home Secretary Summoned Over Mediator Fees and Victim Compensation
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Allahabad High Court: FIR Lodged with Advocate’s Help Retains Credibility
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Court News
Chhattisgarh High Court: Blacklisting Orders Must Meet Tests of Fairness, Proportionality, and Reasoned Decision-Making
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Kerala High Court Declares AIIMS in Kerala a Necessity, Orders Centre to Conduct Feasibility Study in Two Weeks
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Allahabad High Court: 13-Year Delay in Summary Trial Is Gross Abuse of Process
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Allahabad High Court: Lawyer’s Statement Without Client’s Consent Not Binding for Contempt
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Court News
Court Clarifies Scope of Industrial Disputes Act in Reinstatement Cases
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Court News
India’s Courts Face 4.76 Crore Pending Cases: Govt Tells Parliament; Experts Suggest Tech, Mediation, and Action Against Fake Cases
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Court News
Supreme Court: High Courts Must Address All Issues in Writ Petitions, Not Just One Point
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Court News
Bombay High Court Rules: Advocates Cannot Face Criminal Liability for Mere Legal Opinions
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