Court News
National Book Trust Is ‘State’ Under Article 12: Supreme Court Says How a Body Is Born Matters Less Than Why It Exists
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Court News
Pending Since 1999, Then Sent to the Wrong Forum: Supreme Court Says LDA Is Not a ‘State’ Under Article 131 and Revives Its Writ Over Colony Land Claimed by Defence
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Supreme Court Clarifies Limits on Article 131 Jurisdiction for Statutory Bodies
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Court News
Supreme Court Rules Bar Associations Beyond Writ Jurisdiction
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Court News
Supreme Court Declares Air Force Insurance Society as ‘State’ Under Article 12
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