Court News
Rs 15 Crore More to Keep the Stay: Supreme Court on JK Paper's Land Acquisition Appeal
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Court News
Welfare Over Comity: Karnataka High Court Refuses Habeas Corpus to Enforce Ontario Order for Child's Return
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Court News
Filming Officials in Public Is Not Obstruction: Gujarat High Court Quashes FIR Against Advocate as “Counter-Blast”
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Twenty-Six Years Later, No Trial: Supreme Court Sets Aside Revival of Prison Guard's Prosecution
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Court News
Blaming Your Lawyer Falsely Comes at a Cost: Sikkim High Court Condones Insurer's Delay With Rs 50,000 Costs
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A Failed Relationship Is Not Rape: Uttarakhand High Court Quashes Section 376 Trial Between Educated Adults
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“Children Are Children”: Bombay High Court Strikes Down Railway Circular Denying Passes to Children of Void Marriages
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“The Call Is His and His Alone”: Madras High Court on Prosecutorial Independence and Bar Council Jurisdiction
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Preparation Is Not Attempt: Patna High Court Alters Attempt-to-Rape Conviction to Outraging Modesty
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“Criminal Investigation Is Never Complaint-Specific”: Calcutta High Court Rejects Former Minister's Anticipatory Bail
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“The Majesty of Law Stands Restored”: Meghalaya High Court Accepts Apologies, Discharges Advocates Over Abstention Call
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Court News
Aadhaar Data for a Murder Probe: Kerala High Court Orders UIDAI to Match Suspects' Fingerprints
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