Court News
No Pecuniary Advantage, No Section 13(1)(d) Conviction: Supreme Court Acquits Assam Store In-Charge in 1993 Case
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Court News
Highway Land Acquisition: Supreme Court Says the Award Date Decides Whether 1894 or 2013 Act Solatium Applies
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Court News
Portal Failed, Not the Litigant: Supreme Court Revives EPFO Appeal Dismissed by NCLAT as One Day Late
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Court News
Nagar Panchayat Students Are Rural for Navodaya Admissions: Supreme Court Orders Admission of Selected Children
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Court News
Acquittal of the Driver Is No Answer to a MACT Claim: Supreme Court Restores Full Negligence and Raises Widow's Award to Rs 50.81 Lakh
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Court News
No Back Door Through Writ Court: Supreme Court Sets Aside Protection Granted to Lessees of Disputed Hyderabad Land
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Court News
Lok Adalat Cannot Decide Who Owns Acquired Land: Supreme Court Sets Aside 16 Awards Splitting Compensation
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Court News
A Working Mother Does Not Halve the Father's Duty: Supreme Court Restores Rs 30,000 a Month Each for Two Daughters
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Court News
You Can Go Straight to the Human Rights Court: Supreme Court Upholds Karnataka Rule Allowing Direct Complaints Against Police
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Court News
Hanging Stays, For Now: Supreme Court Dismisses PIL Seeking Lethal Injection or Shooting, but Leaves the Door Open
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Court News
Auction Purchaser Wins After 19 Years: Supreme Court Says Residence Exemption Is Personal to the Judgment-Debtor, Not His Heirs
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Court News
The Child’s Wish Comes First: Supreme Court Gives Mother Exclusive Custody and Ends Years of Parallel Litigation
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