Court News
Nine Years After the Wetlands Rules, Still No Boundaries: Supreme Court Gives Every State Four Months to Ground-Truth and Demarcate Water Bodies on the Tamil Nadu Model
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Court News
Murder in 1984, Appeal Decided in 2026: Supreme Court Says Old Age and 40 Years’ Delay Can’t Cut a Life Sentence, Orders Two Septuagenarians to Surrender
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Court News
Girls Are Leaving School Over Menstrual Hygiene: Supreme Court Gives States a ‘Last Opportunity’ to Report Compliance, Warns of Contempt Notices to Chief Secretaries
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Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Husband Abroad Skips the Domestic Violence Case, Police Lock His Mother Out: Supreme Court Says Attachment Doesn’t Mean Eviction, Orders House Reopened
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Court News
Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms
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Court News
Settled, Verified, Still Sent Back to the Trial Court: Supreme Court Quashes Cheating FIR, Says High Court Should Have Used Its Own Powers After a Genuine Compromise
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Court News
Census 2027 Caste Column: Supreme Court Won’t Order a Pre-Loaded OBC Drop-Down, Calls It a Policy Decision and Sends the Plea to the Census Commissioner
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Court News
Five Eyewitnesses Turned Hostile, but a Key Witness Is Yet to Testify: Supreme Court Cancels Bail of Man Accused of Shooting a Father’s Daughter in Lucknow
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Court News
B.Ed. From an Institute Without NCTE Recognition: Supreme Court Upholds School’s Discharge of Probationer Teacher, Says No Enquiry Was Needed
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Court News
One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two
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Court News
He Held the Victim, Another Shouted ‘Fire’: Supreme Court Restores Murder Convictions the High Court Had Set Aside
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