Key Wills Judgement
HC Halts Haryana’s Stilt-Plus-Four Policy Over Safety Concerns
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34 articles
Key Wills Judgement
Telangana High Court: Passport Cannot Be Reissued Without Trial Court NOC in Pending Criminal Cases
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Court News
Kerala High Court Cracks Down on Delays: Home Secretary Summoned Over Mediator Fees and Victim Compensation
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Court News
Kerala High Court: Quasi-Judicial Authorities Cannot Appeal Against Orders Setting Aside Their Own Decisions
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Court News
Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
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Court News
Madras High Court: State Cannot Use Temple Funds Without Trustee Approval
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Court News
Punjab & Haryana High Court Awards Record ₹9.16 Crore Compensation to Disabled Lawyer, Says Justice Beyond Numbers
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Court News
Kerala High Court: Angry Words in Quarrel Not Abetment of Suicide
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Court News
Delhi High Court Rules: Employees Cannot Be Denied TDS Credit Due to Employer’s Default
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Court News
Gujarat High Court: Temple Priest Is Only Servant of Deity, Cannot Claim Land Ownership
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Court News
Orissa High Court: Wife’s Succession Rights Override Bank Nominee in Property Disputes
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Court News
Supreme Court Reaffirms: Arbitral Awards Cannot Be Overturned for Alternative Contract Interpretations
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