Court News
Justice Surya Kant: India’s 53rd Chief Justice Highlights Human Side of Judging
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Court News
Supreme Court Safeguards MBBS Degree Despite Cancelled ST Certificate, Bars Future Quota Benefits
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Court News
Delhi High Court Upholds ED’s Expansive Search Powers Under PMLA: Non-Accused Premises Can Be Raided
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Supreme Court Puts Chartered Accountants on Par with Advocates for ITAT Appointments
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Bombay High Court: Court Time Is Not Private Property; False Pleas Will Attract Heavy Costs
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Supreme Court Clarifies: Judicial Officers Appointed Before May 20 Exempt from 3-Year Bar Practice Rule
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Supreme Court Rules: Writ Jurisdiction Cannot Bypass Statutory Remedies
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Bombay High Court Rules Arbitrators Lose Mandate If Proceedings Are Suspended Over Fee Disputes
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Jain Community Moves Bombay High Court Against Wine Shop License Near 1833 Anantnathji Derasar Temple
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Supreme Court Seeks Legal Power for Drug Marketing Code, Flags Growing Problem of Freebies to Doctors
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Court News
Supreme Court Orders Bar Council Elections to Be Completed in 90 Days, Mandates Strict Schedule and Degree Verification
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Court News
Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
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