Court News
Retiring on 30 June Still Earns the 1 July Increment: Supreme Court Extends Benefit to Gujarat's Long-Serving Daily-Wage Workers
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Court News
A Surplus Is Not Profit Motive: Bombay High Court Restores Breach Candy Hospital's Tax Exemption for Two Decades
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Court News
A Bench Clerk Is Not a Practising Advocate: Supreme Court on Bar-Practice Requirement for Civil Judges
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Court News
Deepfakes in a Doctor's Voice: Delhi High Court Grants Permanent Injunction to Dr Devi Prasad Shetty
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Court News
“A Tampered Affidavit Is No Evidence at All”: Gauhati High Court Upholds Foreigner Opinion, Refers Matter to Bar Council
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A One-Day Error in a Death Certificate Is Not Forgery: Supreme Court Quashes Prosecution
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Court News
“Persons” Means Persons: Delhi High Court Holds a Woman Can Be Charged With Gang Rape as Part of a Group
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Court News
Eligibility Is Tested on the Date of Appointment: Supreme Court Sets Aside Reinstatement of Bihar Teacher
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Private Defence Is Judged in the Moment, Not With Hindsight: Rajasthan High Court Suspends Sentence Pending Appeal
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Clean Slate Meets Arbitration: Supreme Court Lets Extinguished Claim Survive Only as a Set-Off
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Court News
SC Status Does Not Travel With Marriage: MP High Court Refuses Permanent Caste Certificate to Migrant From UP
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Court News
Internal Notings Are Not a Refusal of Sanction: Allahabad High Court Upholds CBI Prosecution of NHAI Officer
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