Court News
Visits Cut Short, Child Kept on Mother’s Lap: MP High Court Moves Father’s Visitation From Court Creche to His Home, Adds Weekends, Eid and Birthdays
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ContemptClear topic ×
7 articles
Landmark Judgements
When a Textbook Met the Contempt Power: Nationwide Withdrawal of an NCERT Chapter on the Judiciary
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Court News
After Speaking to the Child, Supreme Court Uses Parens Patriae Power in a Contempt Case to Return Custody to Maternal Grandparents
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Court News
Boycott Call Is No Licence to Block a Lawyer at the Court Gate: Telangana High Court on Bar Strikes and the Harish Uppal Exception
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Court News
Rs 200 Crore More as Security: Supreme Court in RAKIA’s Bid to Execute Ras Al Khaimah Decree
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Court News
“The Majesty of Law Stands Restored”: Meghalaya High Court Accepts Apologies, Discharges Advocates Over Abstention Call
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Court News
Is Article 226 Split Into “Civil” and “Criminal”? Supreme Court Refers Ram Kishan Fauji to a Larger Bench
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