Court News
Minority School Need Not Seek Approval to Terminate, But Suspension Lapses Without It: Delhi High Court
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Court News
A Decade Without Pension: Supreme Court Seeks SOP From UP Chief Secretary, Urges Priority Hearing of Pension Cases
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Court News
A Fake Witness, a Fake Building: Gujarat High Court Quashes Proclamation and Issues Guidelines Before Declaring Absconders
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No Valid Service, No Absconder: Delhi High Court Quashes Section 174A FIR, Issues Directions to Trial Courts
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“Spell” Means Instalment: Madras High Court Grants 65-Year-Old Convict Leave, Clarifies Tamil Nadu Leave Rules
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Age Is No Bar to Earning Capacity: Delhi High Court Rejects “Ageism”, Enhances Compensation for 74-Year-Old Homemaker
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Rs 5,000 Per Illegal Alteration: Kerala High Court Tightens Action Against Modified Vehicles
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A Soured Relationship, Mutual Accusations: Supreme Court Quashes Rape Case Using the Four-Step Kesarwani Test
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“Bordering on Contempt”: Karnataka High Court Dismisses Quashing Plea With Rs 15,000 Costs Over Counsel's Submissions
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Vows of Poverty Have Legal Effect: Madras High Court Holds Priest's Post-Ordination Deposits Belong to His Society
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Six Months to Enforce Maintenance: Allahabad High Court Directs Trial Courts While Dismissing Husband's Late Revision
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Court News
“Each Claim Shall Be Decided on Its Own Merits”: Supreme Court Clarifies Its Disability Pension Judgment
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