Landmark Judgements
Striking Down the Override: Supreme Court Quashes Key Provisions of the Tribunals Reforms Act, Orders a National Tribunals Commission
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26 articles
Court News
Disciplinary Action Against a Judge for Granting Bail Quashed: Supreme Court Says Counselling or an ACR Remark Would Have Sufficed
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Court News
Delhi High Court Challenges CBDT Over Judges' Tax Exemptions
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Court News
Supreme Court Advocates Judicial Independence in Highway Land Compensation
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Court News
CJI Surya Kant Criticizes Recusals in Punjab & Haryana HC, Warns Advocates
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Court News
Delhi High Court Limits Registry's Power on Execution Petitions
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Court News
Supreme Court Condemns Threats to Judges: A Call for Judicial Protection
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Court News
Supreme Court Issues Draft AI Regulations for Judiciary
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Court News
Judicial Ethics: Recusal and Transparency in the Indian Judiciary
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Court News
Supreme Court Bars Registrar General from Initiating Disciplinary Action Against Judges
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Court News
Judicial Bench Strengthened: SC Collegium Clears 10 Names for Punjab & Haryana High Court
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Court News
NCLAT Quashes Insolvency, Slaps ₹10 Lakh Costs After Influence Attempt
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