Court News
Never Signed the Credit Card Form? Bombay High Court Says Card Use Can Still Bind You to Arbitration, Appoints Arbitrator for Kotak’s Claims
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Court News
No Certificate Yet, Still a Woman in Law: Bombay High Court Refuses Discharge, Says Section 75 BNS Protects a Transgender Woman
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Court News
₹45,420 in Her Handbag, Salary of ₹65,000: Gujarat High Court Quashes 12-Year-Old Corruption FIR, Says Failing to Explain Cash Is Not an Offence by Itself
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Court News
Workload and Reprimands Are Not Instigation: Gujarat High Court Quashes 2017 Abetment Case Against Two Senior Residents Over Junior Doctor’s Suicide
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Court News
Police Cannot Be a Recovery Agent: Jammu and Kashmir and Ladakh High Court Quashes Cheating and Forgery Case Over Banihal Railway Tunnel Subcontract
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Court News
Mother Took ₹1 Lakh and Gave Up Maintenance for Herself and Her Child: Bombay High Court Says the Daughter’s Right Was Never Hers to Waive
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Court News
Transport Endorsement Had Lapsed, LMV Licence Had Not: Gujarat High Court Holds Insurer Liable for Milk Van Accident, Applies Rambha Devi
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Court News
Graduated in 2026? Bombay High Court Upholds MPSC Bar on Fresh Law Graduates in Civil Judge Exam, Says Bhumika Trust Must Be Read as a Whole
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Court News
Seven Years Done, Regularisation Due: Jammu and Kashmir and Ladakh High Court Upholds Jail Daily Wager’s Regularisation From 2008 With Old Pension Benefits
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Court News
A Company’s Name Is Not a Logo: Bombay High Court Quashes Copyright FIR Over ‘JSW Steel’ Tin Sheets, Says Raid by Sub-Inspector Was Illegal
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Court News
Save the Town’s Only Playground: Uttarakhand HC Restricts Ramnagar Ground to Sports and Orders State to Publish List of Parks, Playgrounds and Open Spaces
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Court News
Police Can’t Prosecute Protesters for Breaking a Section 144 Order on Their Own FIR: MP High Court Quashes Case Against Tribal Student
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