Court News
Rudul Sah v. State of Bihar (1983): Acquitted in 1968, Freed in 1982 — the Case That Let Courts Award Compensation for Violated Liberty
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128 articles
Court News
A Road on a Widow’s Land, and 42 Years of Silence: Vidya Devi v. State of Himachal Pradesh on Right to Property
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Court News
Union of India v. K.A. Najeeb (2021): When a Trial Cannot End in Time, Even UAPA’s Bail Bar Must Yield to Article 21
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Given Land ‘Only for Life’, She Became Its Full Owner: Tulasamma v. Sesha Reddi and Section 14 of the Hindu Succession Act Explained
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State of Rajasthan v. Balchand (1977): The Two-Page Order That Gave India the Phrase “Bail, Not Jail”
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Retired, But Not Paid: State of Jharkhand v. Jitendra Kumar Srivastava and Why Pension and Gratuity Are Your Property
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Sheela Barse v. State of Maharashtra (1983): A Journalist’s Letter That Brought Women Police Lock-Ups and Legal Aid to Arrested Persons
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Court News
Sakiri Vasu v. State of U.P. (2007): A Father’s Plea for a CBI Probe and the Ruling That Made the Magistrate the First Stop
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Court News
Prem Shankar Shukla v. Delhi Administration (1980): A Telegram From Tihar and the End of Routine Handcuffing
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Builder Charged 18% for Delay, Offered the Buyer Far Less: Pioneer Urban Land v. Govindan Raghavan on One-Sided Flat Agreements
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Court News
Can One Side Pick the Only Judge? Perkins Eastman v. HSCC and the End of One-Sided Sole Arbitrator Appointments
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Court News
Paramvir Singh Saini v. Baljit Singh (2020): Why Every Police Station — and CBI, ED and NIA Office — Must Have CCTV With Audio
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