Court News
Escrow Released, Fraud Question Still Open: Supreme Court Sends SEBI’s Vedanta Buyback Case Back to SAT
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Court News
Selling on Bad News You Already Knew: Supreme Court Restores SEBI’s Insider Trading Order Against Tara Jewels Promoters
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Court News
Let the Arbitrator Decide: Supreme Court Says High Court Cannot Fence In the Tribunal on Railway ‘Excepted Matters’
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Landmark Judgements
No Domicile Quota in PG Medicine: Residence-Based Reservation in Postgraduate Medical Admissions Held Unconstitutional
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Court News
Section 69 BNS: Supreme Court Quashes FIR, Says a Failed Relationship Is Not Deceit
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Landmark Judgements
Day 46 Is Too Late: NCLAT Cannot Condone Delay Beyond 45 Days for IBC Appeals
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Court News
Guarantor Cannot Walk Out of Arbitration: Supreme Court Reads Loan Arbitration Clause Into Personal Guarantees
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Court News
Dissolved in 1983, Sold in 2026: Supreme Court Says Retiring Partner Shares in Firm Land at Auction Value, Not Old Price
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Court News
No Promised Road, No Penalty: Supreme Court Holds NOIDA Must Give Zero Period Benefit to Developer Left Without Its 45-Metre Frontage
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Landmark Judgements
From Three Years at the Bar to a Training-First Model: How AIJA (2025) and Bhumika Trust (2026) Reshaped Civil Judge Recruitment
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Court News
A Subsisting Contract Does Not Keep Limitation Alive: Supreme Court Sets Aside Section 9 Admission Over Power Plant EPC Dues
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Landmark Judgements
The Conduit Pays: Tiger Global's Flipkart Gains Held Taxable in India
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