Court News
Two Foreigners, One Arya Samaj Wedding: Delhi High Court Points the Couple to the Special Marriage Act
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Court News
Australian Licence, Indian Road: Punjab & Haryana High Court Upholds Insurer’s Right to Recover From Driver
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Court News
Using Legal Remedies Is Not Abetment: Bombay High Court Relieves Man Named in Suicide Note Over Years of Litigation
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Family Property Dispute Is No Reason to Cut Power: MP High Court Orders Connection for Occupier in 7 Days
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COVID Ex-Gratia Can’t Be Denied Over the Lab’s Status: Patna High Court Orders Fresh Look at Families’ Claims
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A Bank Manager’s Letter Is Not ‘Law’: Madras High Court Refuses Bank’s Review in Look Out Circular Case
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Bank’s COVID Moratorium Extension Cannot Override RBI NPA Norms: Himachal High Court Fixes NPA Date for OTS
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A Widow Does Not Stop Being a Widow on an Allegation: Allahabad High Court Ends a 38-Year Family Dispute
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Only 2 of 6 Airbags Opened: Punjab & Haryana High Court Rejects Ford’s Plea for a Lab Test
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Third Mediation Works: Supreme Court Dissolves Marriage Under Article 142 With Rs 80 Lakh Settlement for Wife and Daughter
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Hit by a Stray Bull in 2007: Supreme Court Awards Rs 15 Lakh and Urges Cattle Tagging Nationwide
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Court News
Custodian, Not Owner: Supreme Court Voids Gift of Temple Land to Tamil Nadu Government
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