Court News
Six-Month-Old Left Paraplegic in Road Accident: Supreme Court Nearly Doubles Compensation to Rs. 83.38 Lakh, Treats Functional Disability as 100% (Gayatree Pattnaik v. Arundhati Sahoo)
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Court News
Cheque Bounce: Supreme Court Restores Conviction, Says High Court Cannot Doubt Lender’s Financial Capacity in Revision Without Finding Perversity (Kuntegowda v. Thurubaiah)
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Court News
Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)
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Landmark Judgements
The Uniform Owes Her a Fair Look: Considering Women SSC Officers for Permanent Commission Is a Constitutional Obligation
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Landmark Judgements
When KYC Cannot See You: Supreme Court Makes Accessible Digital Access Part of Article 21
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Landmark Judgements
Rescue Is Not the End of the State's Duty: A Victim Protection Plan for Trafficking Survivors
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Landmark Judgements
Votes Cannot Be Bought, Cases Cannot Be Gifted: Directions on Electoral Inducements — and an End to Regime-Change Withdrawals
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Landmark Judgements
No Timelines, No Deemed Assent: Supreme Court Constitution Bench Answers the Presidential Reference on Governors' Powers Over Bills
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Landmark Judgements
Unlocking the Overcrowded Prison: Open Jails Expanded, Early Release for the Old and the Dying
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Landmark Judgements
DNA Is Not a Default: Supreme Court Reaffirms the Legitimacy Presumption, Allows Paternity Tests Only on “Eminent Need”
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Landmark Judgements
Compensation Without Blame: A No-Fault Policy Directed for Serious COVID-Vaccine Injuries
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Landmark Judgements
Taxmen Can Arrest — With the Constitution Watching: GST Arrest Powers Upheld, Anticipatory Bail Confirmed
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