Court News
Tenant Sold His Own Flat to Defeat Eviction: Supreme Court Restores 2007 Eviction Decree for Landlord’s Daughter in Mumbai
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Court News
Kapurthala Royal Property Feud: Supreme Court Says Ruler’s Private Estates Pass Under Hindu Law, Not Primogeniture — Partition Ordered After 49 Years
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Court News
When Can the Centre Refuse an IPS Officer’s Voluntary Retirement? Supreme Court Explains ‘Pending’ and ‘Contemplated’ Proceedings (Abdur Rahman v. Union of India)
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Court News
Removal of Tirupati’s Hathiramji Mutt Head Set Aside: Supreme Court Finds Ex Parte Enquiry and Bias, Orders Fresh Probe by Retired Judge (Arjun Dass v. State of AP)
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Court News
Derecognised Medical College: Supreme Court Makes Trust Bear Primary Burden, Says Shifted MBBS Students Can’t Keep ‘Windfall’ Government-Rate Fees
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Court News
Brothers’ 2000 Partition Deed Cannot Shut Out Sisters’ Suit: Supreme Court Says Section 6(5) Is a Saving Clause, Not a Bar
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Court News
Graduate Who Hid His Degree for a Post Capped Below Class 12 Loses Job: Supreme Court Restores Dismissal (GM (HR) v. K. Poovarasan)
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Court News
Private ‘Panchayat’ Award Cannot Defeat a Pending Possession Suit: Supreme Court Decrees Possession After 44 Years (Ashok v. Padam Chand)
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Court News
42 Years After a Truck Robbery and Double Murder: Supreme Court Upholds Conspiracy Conviction on Approver’s Evidence but Frees Convict After 18 Years (Gopi Chand v. State)
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Court News
Six Years in Jail, Then Acquitted: Supreme Court Orders U.P. to Pay Rs 6 Lakh to Undertrial, Calls Him ‘a Victim of the System’
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Court News
Foreign Nationality Alone Doesn’t Bar UAPA Bail: Supreme Court Says Illegal Entry Must Be Shown, Visa Overstay Isn’t Enough
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Court News
Dyeing Isn’t Manufacturing: Supreme Court Says Job-Work Processors of Powerloom Fabric Don’t Owe Textile Cess
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