Court News
Parity in Sentencing: Supreme Court Orders Release of Life Convict After Co-Accused Got 20-Year Fixed Term (Sudesh Pal v. State of UP)
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Court News
Summoning an Extra Accused? Courts Must Read the Cross-Examination Too, Says Supreme Court Under Section 319 CrPC
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Court News
Adult Children Entitled to Parental Consortium: Supreme Court Awards Rs. 48,400 to Each Claimant in Security Guard’s Accident Death (Sameem Begum v. K. Venkat Swamy)
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Court News
Stranger to the Decree, Owner of the Land: Supreme Court Says Executing Court Can’t Push Third Party Into a Separate Suit Under Order XXI CPC
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Court News
Nominee Is Only a Trustee: Supreme Court Orders Father-in-Law to Pay Half of Son’s Life Insurance to Widow (Kirty Agarwal v. Chief Operating Officer)
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Court News
‘Fraud Vitiates All Solemn Acts’: Supreme Court Quashes Bengaluru Land Acquisition for Housing Society, Orders Land Returned to Owners
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Court News
When Six Witnesses Tell the Same Story Word for Word: Supreme Court Upholds Acquittal of 20 Accused in Holi Murder Case (Nirmala Bai Devidas Chavhan v. State of Maharashtra)
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Court News
A Homebuyer Takes On a Lender: Supreme Court Keeps ‘Related Party’ Financier Out of the Committee of Creditors
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Court News
Debtor’s Cash Grew From Rs 30 Crore to Rs 165 Crore — Can Lenders Pull Back the Approved Plan? Supreme Court Says No
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Court News
Joint Development Deal Gone Sour Is Not Cheating: Supreme Court Quashes FIR Over Rs. 3 Crore Refundable Deposit (G. Saminathan v. State)
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Court News
Power Cut Over Alleged Theft? Supreme Court Says High Courts May Order Reconnection on 50% Deposit — If the Assessment Looks Arbitrary
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Court News
RTI Reaches Co-operative Banks Through the Registrar: Supreme Court Says Members Can’t Be Refused Society Documents as ‘Personal’
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