Landmark Judgements
Ex Post Facto Environmental Clearances: From Ban to Recall to the 2026 Settlement — The Vanashakti Trilogy
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Landmark Judgements
Finality Yields to a Fair Sentence: Article 32 Opens a Final Death Sentence for a Manoj-Compliant Hearing
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Landmark Judgements
Arrest Without Grounds Is No Arrest: Supreme Court Holds Article 22(1) Mandatory, Orders Release
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Landmark Judgements
The Bench Has Room for the Blind: Supreme Court Strikes Down the Exclusion of Visually Impaired Candidates From Judicial Service
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Landmark Judgements
Polluter Pays — But Only the Polluter: NGT's World Culture Festival Liability Set Aside, ₹5 Crore to Be Refunded
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Landmark Judgements
Waqf (Amendment) Act, 2025: Supreme Court Declines a Wholesale Stay but Freezes the Five-Year Islam Condition and the Collector's Title Power
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Landmark Judgements
Two Gates Before a Public Servant Is Probed: BNSS Sections 175(3) and 175(4) Read Together
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Landmark Judgements
Making Room at the Bar's Top Table: Supreme Court Mandates 30% Women's Representation in State Bar Councils
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Court News
“Communicate Is a Strong Word”: Kerala High Court Quashes Detention as Documents Were Not in Detenue's Language
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Court News
From One Case to a State-Wide SOP: Karnataka High Court Records New Protocol on Underage Pregnancies
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Court News
Second Vigilance Report Can Prevail: Bombay High Court Upholds Invalidation of Councillor's OBC Certificate
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Court News
University's Clerical Error Cannot Hold Back a Degree: Supreme Court Orders Marksheets for Law Graduate in Four Weeks
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