Court News
Exonerated Twice, Then a New Inquiry Officer Found Him Guilty: Patna High Court Quashes Clerk’s Dismissal, Orders Full Back Wages
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Court News
Workers Packed Into a Goods Tempo: Bombay High Court Says Policy Doesn’t Cover Them, but Insurer Must Pay First and Recover From Owner
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Court News
Husband Was Dismissed Weeks Before He Died: Madras High Court Says Non-Speaking Dismissal Cannot Shut Out Widow’s Compassionate Appointment, Orders Decision in One Month
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Court News
Apart Since 2013, No Hope of Reunion: Kerala High Court Grants Divorce, Says Keeping a Broken Marriage Alive Causes Cruelty to Both Spouses
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Court News
Caring for a Child Does Not Make a Stepfather Her Guardian: Madras High Court Refuses Joint Guardianship While the Mother Is Alive and Fit
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Court News
No More Phone Calls to the Police Station: Madras High Court Says Police Must Issue Written Summons Under Section 179 BNSS and Record Enquiries in the General Diary
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Court News
A Hearing Without Documents Is an Empty Formality: Madras High Court Says PMLA Accused Must Get ED’s Relied-Upon Documents Before Cognizance Under Section 223 BNSS
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Court News
Illegible Pages and a Month’s Unexplained Delay: Kerala High Court Quashes PITNDPS Detention Over 107 g Methamphetamine Case, Orders Release
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Court News
Notice Came Three Months Too Late: Kerala High Court Quashes GST Section 74 Demand for 2019–20, Says a Time-Barred Notice Sinks the Order Too
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Court News
Working Wife’s Maintenance Sent Back, Children’s ₹10,000 Each Upheld: Kerala High Court Makes Husband Clear Arrears in 45 Days to Keep the Remand
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Court News
Hired Driver Hurt While Driving the Owner’s Car: Madras High Court Says Tribunal Rightly Treated His Claim Under the Employees’ Compensation Act, Upholds ₹19.77 Lakh Award Against Insurer
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Court News
Cancer Patient Cannot Be Made to Run From Hospital to Hospital: Kerala High Court Upholds Reimbursement for Retired FCI Employee’s Surgery at Non-Empanelled Hospital
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