Court News
Supreme Court Bars Registrar General from Initiating Disciplinary Action Against Judges
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11 articles
Court News
Jharkhand High Court Orders Reinstatement of CISF Constable Removed After Bokaro Steel Plant Theft
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Court News
Delhi High Court: PSU Employee’s Tweets Alleging Corruption Amount to Misconduct, But Removal Too Harsh
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Court News
Delhi HC: Courts Must Not Interfere at Show-Cause Stage in Sexual Harassment Cases
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Court News
Supreme Court: Advocate Cannot Be Punished Once Complainant Withdraws Complaint, Sets Aside BCI Order Against Monty Goyal
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Court News
Madhya Pradesh High Court Orders Disciplinary Action Against Police Officer for Shielding Accused
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Court News
Punjab & Haryana High Court Cuts Sub-Inspector’s Extortion Punishment: Balancing Guilt and Proportional Justice
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Court News
Supreme Court Slams ‘Disgusting’ Conduct of MP Judge in Train Misconduct Case
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Court News
Delhi High Court Quashes Pension Cut, Says Listing Live-In Partner as Wife Not Gross Misconduct
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Court News
Supreme Court: Exoneration in Disciplinary Proceedings Doesn’t Stop Criminal Prosecution in Corruption Cases
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Court News
Supreme Court Upholds Dismissal of CISF Constable for Second Marriage
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