Court News
Is Article 226 Split Into “Civil” and “Criminal”? Supreme Court Refers Ram Kishan Fauji to a Larger Bench
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Court News
No Mid-Course Fee Hike for Students Already Admitted: Supreme Court Upholds Refund Order Against Engineering College
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Court News
Wrong Rule Cited Is No Reason to Reject a Stranger's Objection in Execution: Supreme Court Orders Fresh Inquiry on Waqf Trust's Claim
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Court News
Highest Bid Can't Be Rejected Just Because It Is Lower Than an Earlier Offer: Supreme Court Restores MP Sand Auctions
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Court News
You Can't Gift What You Gave Up: Supreme Court Declares Gift Deed Void After Compromise Decree
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Court News
Converts Can't Claim Backward Class Status Based Only on Pre-Conversion Caste: Supreme Court Upholds Madras HC
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Court News
Yes Bank's Rs 8,415 Crore AT-1 Bond Write-Off Stays Quashed: Supreme Court Calls RBI a “Mere Bystander”
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Court News
Rs 665 Crore Hotel Loans Go to Insolvency, and the Supreme Court Flags AI-Generated Fake Judgments in the Appellants' Compilation
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Court News
Failed Tea Estate Deal Is a Contract Dispute, Not Cheating: Supreme Court Quashes Case Against CEO
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Court News
Police Can't Seek a YouTuber's Pre-Incident Data From X Without Safeguards: Supreme Court Makes His Arrest Protection Absolute
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Court News
22 Years on Bail Is Not “Suffering”: Supreme Court Cancels Probation Granted to Men Who Attacked With Gun and Blade
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Court News
Drowning Death and a Closure Report: Supreme Court Restores Magistrate's Cognizance, Clarifies Use of Section 161 Statements
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