Landmark Judgements
Two More Years on the Bench: Supreme Court Directs Raising District Judges' Retirement Age to 62
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4 articles
Landmark Judgements
One Rank, One Pension for Judges: Supreme Court Ends Pension Discrimination by Source of Appointment
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Court News
Fresh Law Graduates Can Apply Again: Supreme Court Replaces the Three-Year Practice Rule for Civil Judges With Training and Clerkship
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Court News
A Bench Clerk Is Not a Practising Advocate: Supreme Court on Bar-Practice Requirement for Civil Judges
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