Court News
Divorce Decree and 498A Acquittal Don’t End Maintenance: MP High Court Upholds ₹11,000 a Month for Doctor’s Ex-Wife and Daughter, Leaves Door Open for Increase
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48 articles
Court News
Claimed a Job as ‘Adopted Daughter’ Without an Adoption Deed: MP High Court Rejects Compassionate Appointment Eight Years After Employee’s Death
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Court News
Police Can’t Prosecute Protesters for Breaking a Section 144 Order on Their Own FIR: MP High Court Quashes Case Against Tribal Student
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Court News
Lawyer Gave Wrong Updates, Client Was Set Ex Parte: MP High Court Restores Her Right to Defend and Sends Matter to Bar Council
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Court News
Inconclusive Voice Test Is Not a Clean Chit: MP High Court Upholds Rejection of Closure Report in ASI Bribery Case, Fresh Voice Sample Ordered
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Court News
Husband in the USA Can Join His Mutual Divorce by Video Link: MP High Court Says Family Court Applied Santhini ‘Mechanically’
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Court News
Contract Engineers Can’t Block Regular Recruitment: MP High Court Upholds 20% Quota and Age Relaxation, Says No Vested Right to Regularisation
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Court News
Trainee Constable Left Training School for 115 Days Citing Mother’s Illness: MP High Court Upholds Termination, Says ‘No Work, No Pay’ Does Not Condone Misconduct
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Court News
Visits Cut Short, Child Kept on Mother’s Lap: MP High Court Moves Father’s Visitation From Court Creche to His Home, Adds Weekends, Eid and Birthdays
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Court News
NSA Detention Order Silent on How Long? MP High Court Quashes It, Says a Later Order Cannot Fix a Defect That Existed From Day One
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Court News
Accident Victims Need Not Open a Union Bank Account to Get Their Compensation: MP High Court Clears Confusion Over MACT Payouts and FDRs
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Court News
Instagram Pulled Your Posts Over Copyright Complaints? MP High Court Upholds IT Rules Power to Remove Content, Points Creators to Grievance Mechanism
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