Court News
From Goenka to Dalal: How Supreme Court Precedents Shaped Probate Jurisdiction in India
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13 articles
Court News
Supreme Court Empowers High Courts in Probate Cases: Estates Under Custody Must Be Protected from Fraud
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Court News
Fortress of Facts: Why Section 100 CPC Keeps High Courts Out of Evidence Battles
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Court News
Supreme Court Limits High Court’s Supervisory Powers Under Article 227
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Court News
Supreme Court Restricts High Courts’ Supervisory Powers Under Article 227
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Court News
High Court Oversteps in Arbitration involving a foreign company
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Court News
Supreme Court Reinforces Limits on Second Appeals
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Court News
Supreme Court Empowers High Courts to Quash Frivolous Criminal Cases Beyond FIR
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Court News
Supreme Court: High Courts Cannot Direct Police to Follow Section 41A CrPC While Declining FIR Quash
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Court News
Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC
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Court News
Supreme Court to Decide if Enforcement Directorate Can File Writ Petitions Under Article 226
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Court News
Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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