Court News
Pension Is Not a Bounty: Supreme Court Grants Railway Widow Family Pension From 2000, Not Just From 2014
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Court News
Is Fraud Needed for a Stamp Duty Reference? Supreme Court Doubts V.N. Devadoss and Refers Section 47-A Question to Larger Bench
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Court News
A 1984 Land Deal Ends in Refund: Supreme Court Reverses Specific Performance Decree Over Suspicious Agreement
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Landmark Judgements
No Trial by Ambush Under PMLA: Supreme Court Holds the Accused Entitled to a List of All Seized Material — Including What the ED Does Not Rely On
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Court News
Supreme Court Revives Nagpur Suit, Warns High Courts Against Routine Stays of Trial in Revision
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Court News
RBI Can Keep a Co-operative Bank Board Superseded Beyond Its Term: Supreme Court on Section 36AAA and Article 243ZL
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Landmark Judgements
Notice First, Arrest Last: The Antil Discipline Carried Into the BNSS
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Court News
Who Can Settle a Criminal Case? Supreme Court Says Only the Victim, Not a Non-Victim Informant
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Court News
Settled After Conviction: Supreme Court Declines to Disturb High Court’s Quashing in Punjab Assault Case
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Landmark Judgements
Possession Is the Offence's Engine: Supreme Court Hardens the Insider-Trading Presumption
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Court News
No Dock Identification, No Conviction: Supreme Court Acquits Man Serving Life in Child Sexual Assault Case
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Court News
Homebuyers Will Not Pay for the Builder’s Delay: Supreme Court Strikes Down NOIDA’s Time Extension Charges in Granite Gate CIRP
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