Court News
Stern Supervision Is Not Abetment: Supreme Court Discharges Senior Forest Officer Named in Subordinate's Suicide Notes
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Court News
No ACRs Because You Were Wrongly Thrown Out? Supreme Court Grants Judicial Officer Selection and Super Time Scale
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Court News
38 Years After a 1988 Murder: Supreme Court Restores Acquittal, Explains Victim’s Appeal vs Revision
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Court News
Money Arranged Years Later Does Not Prove Readiness: Supreme Court Rejects 1990 Sale Agreement Suit
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Court News
Abatement, Legal Heirs and a 501-Day Delay: Supreme Court Explains the Rules but Lets the Appeal Be Heard
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Court News
Sanction Refused Twice, Then Revisited Under Pressure: Supreme Court Says Change of Opinion on Same Material Is Not Enough
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Court News
Anti-Corruption Agency Is Not an Intelligence Body: Supreme Court Brings MP’s SPE Back Under RTI
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Court News
Is a Reach Stacker a ‘Motor Vehicle’? Supreme Court Says No, and an ICD Is Not a Public Place
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Court News
Can the SC Commission Order Payment of Arrears? Supreme Court Says Its Role Is Recommendatory, Not Adjudicatory
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Court News
Who Can Dismiss a Senior MCD Engineer? Supreme Court Says the Commissioner
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Court News
Marriage Does Not End a Daughter’s Bond: Supreme Court Says Married Daughters Can Get Parent’s Ration Shop
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Court News
Lifts Are Common Carriers: Supreme Court Upholds Otis’s 70% Share in Fatal Lift Accident Award
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