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Court News

PF Dues After a Resolution Plan: Supreme Court Refers Section 14B Damages Question to Larger Bench, Allows Instalments

Court News

Can a Voter File a Private Complaint for a False Election Affidavit? Supreme Court Says Section 195 CrPC Is No Bar

Court News

Can You File a Motor Accident Claim Where the Insurer Has Its Head Office? Supreme Court Says No

Court News

Needs an Attendant for Life? Supreme Court Treats 75.5% Medical Disability as 100% Functional Disability in Motor Accident Claim

Court News

13 Questions for FSSAI: Supreme Court Scrutinises the Proposed Front-of-Pack Warning Labels on Packaged Food

No Retest, No Blacklisting: Supreme Court Quashes Action Against Drug Supplier After State’s Delay Let Batches Expire

Court News

Money Changing Hands Is Not Enough: Supreme Court Acquits RPF Officer in Transfer-Bribe Cases

Court News

One Mark, Ten Years Later: Supreme Court Reverses High Court on a Disputed Mughal-History Answer Key

Landmark Judgements

One Rank, One Pension for Judges: Supreme Court Ends Pension Discrimination by Source of Appointment

Landmark Judgements

Judicial Officers Can Compete for Bar-Quota District Judge Posts: Constitution Bench Overrules Dheeraj Mor

Landmark Judgements

The Court Governs Its Own House: Three Months for Reserved Judgments, and No Monetised Courtroom Clips

Landmark Judgements

The Golden Hour Belongs to the Victim: Supreme Court Orders the Centre to Notify the Cashless Treatment Scheme — No More Extensions