Landmark Judgements
Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike
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5,856 articles
Landmark Judgements
Tribal Daughters Inherit Too: Supreme Court Applies Justice, Equity and Good Conscience Where No Excluding Custom Is Proved
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Landmark Judgements
A Grave for His Father: The Split Verdict on a Christian Burial, Resolved Through Article 142
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Court News
A Scooterist Died on the Way to the ‘Right’ Hospital: How Parmanand Katara Put Saving Life Before Paperwork
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Court News
Homes on the Pavement: How Olga Tellis Read the Right to Livelihood Into the Right to Life
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Court News
How Much Is a Life Worth to a Claims Tribunal? The Pranay Sethi Formula for Motor Accident Compensation
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Court News
A Flat Paid For but Never Delivered: How LDA v. M.K. Gupta Brought Government Housing Bodies Under Consumer Law
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Court News
An Empty Oxygen Cylinder and a Prosecuted Doctor: How Jacob Mathew Defined Criminal Medical Negligence
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Court News
Jailed Longer Than Any Sentence: How Hussainara Khatoon Opened Bihar's Prisons to the Constitution
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Court News
After Shah Bano: How Danial Latifi Secured a Divorced Muslim Woman’s Right to a Fair Provision Beyond Iddat
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Court News
No Automatic Arrest in 498A Cases: How Arnesh Kumar Changed Policing of Offences Up to Seven Years
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Court News
Can the Six-Month Wait for Mutual Divorce Be Waived? The Story of Amardeep Singh v. Harveen Kaur
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