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‘Rehabilitation Delayed Is Rehabilitation Denied’: Supreme Court Sets Nationwide Timelines for Freed Bonded Labourers — Release Certificate in 24 Hours, Aid in 7 Days

Court News

‘Rehabilitation Delayed Is Rehabilitation Denied’: Supreme Court Sets Nationwide Timelines for Freed Bonded Labourers — Release Certificate in 24 Hours, Aid in 7 Days

3 Nov 2026Read article ↗

A Trust Cannot Be Made an Accused: Supreme Court Drops Charitable Trust From IMAP Deposit Scam Case, Trustee’s Prosecution Continues

Court News

A Trust Cannot Be Made an Accused: Supreme Court Drops Charitable Trust From IMAP Deposit Scam Case, Trustee’s Prosecution Continues

2 Nov 2026Read article ↗

Missed the 3-Month Window? Supreme Court Says a Later High Court Appeal Order Does Not Revive a Section 28A Claim for Higher Land Compensation

Court News

Missed the 3-Month Window? Supreme Court Says a Later High Court Appeal Order Does Not Revive a Section 28A Claim for Higher Land Compensation

2 Nov 2026Read article ↗

Complaint Filed in 2023, Cognizance Taken in 2026: Supreme Court Says Accused Must Be Heard First Under Section 223 BNSS

Court News

Complaint Filed in 2023, Cognizance Taken in 2026: Supreme Court Says Accused Must Be Heard First Under Section 223 BNSS

2 Nov 2026Read article ↗

No Administrative Inquiry, No FIR: Supreme Court Quashes SC/ST Act ‘Dereliction of Duty’ Case Against DSP and Sub-Inspector

Court News

No Administrative Inquiry, No FIR: Supreme Court Quashes SC/ST Act ‘Dereliction of Duty’ Case Against DSP and Sub-Inspector

2 Nov 2026Read article ↗

Once Delay Is Condoned, Workers Get Full Arrears: Supreme Court Restores Rs 46.62 Lakh Minimum Wages Award Against Canara Bank

Court News

Once Delay Is Condoned, Workers Get Full Arrears: Supreme Court Restores Rs 46.62 Lakh Minimum Wages Award Against Canara Bank

2 Nov 2026Read article ↗

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

Court News

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

2 Nov 2026Read article ↗

Rs 57.74 Lakh Bill for 1998 Raised in 2007: Supreme Court Upholds Ombudsman, Says Section 56(2) Bars the Discom’s Demand

Court News

Rs 57.74 Lakh Bill for 1998 Raised in 2007: Supreme Court Upholds Ombudsman, Says Section 56(2) Bars the Discom’s Demand

2 Nov 2026Read article ↗

Clubbed FIRs Are Not One Case: Supreme Court Clarifies Grand Venice Allottees’ Complaints Must Be Tried on Their Own Merits

Court News

Clubbed FIRs Are Not One Case: Supreme Court Clarifies Grand Venice Allottees’ Complaints Must Be Tried on Their Own Merits

2 Nov 2026Read article ↗

Dismissal Quashed After Employee’s Death: Supreme Court Says Family Gets Back Wages Only Till the Date He Would Have Retired

Court News

Dismissal Quashed After Employee’s Death: Supreme Court Says Family Gets Back Wages Only Till the Date He Would Have Retired

2 Nov 2026Read article ↗

Twenty Pending Cases Are Not Enough: Supreme Court Refuses Husband’s Plea for Article 142 Divorce as Wife Says the Marriage Is Not Over

Court News

Twenty Pending Cases Are Not Enough: Supreme Court Refuses Husband’s Plea for Article 142 Divorce as Wife Says the Marriage Is Not Over

2 Nov 2026Read article ↗

Stem Cell Therapy for Autism: Supreme Court Bars New Patients Outside Approved Trials, Orders Health Ministry to Publish a Clear Approval Protocol and a Patient Registry

Court News

Stem Cell Therapy for Autism: Supreme Court Bars New Patients Outside Approved Trials, Orders Health Ministry to Publish a Clear Approval Protocol and a Patient Registry

2 Nov 2026Read article ↗