Court News
Allahabad HC: Religious Congregations on Private Land Must Follow State Rules
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11 articles
Court News
Supreme Court Affirms Heirs’ Right to Amend Eviction Suits
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Court News
Supreme Court Bars Executing Courts from Modifying Compromise Decrees
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Story
Supreme Court Bars Property Sale as Bail Condition
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Court News
Landlord’s Need Fixed at Filing Date, Rules Supreme Court
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Court News
HC Clears Fertility Treatment for Canada-Based Couple Despite Age Bar
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Story
Student Status No Shield Against Maintenance Duty, Rules Punjab & Haryana HC
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Court News
SC: Directly Affected Parties Must Be Heard in Writ Proceedings
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Key Wills Judgement
Supreme Court: Show Cause Notices Can Be Challenged in Writ Jurisdiction in Exceptional Cases
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Key Wills Judgement
HC Halts Haryana’s Stilt-Plus-Four Policy Over Safety Concerns
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Court News
Supreme Court Rules: Arbitrators Cannot Rewrite Contracts – IRCTC Wins Against Caterers
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