Court News
200-Plus Petitions and Over 1,000 RTI Queries: Calcutta High Court Says It Is ‘High Time’ West Bengal Enacted a Vexatious Litigation Law
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31 articles
Court News
Rajasthan High Court Addresses Waqf Registration Discrepancies
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Court News
Judicial Activism in India: Expanding Justice and Democracy
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Court News
Consultancy Fee Deductions: ITAT Says Related Party Payments Valid if Services Proven
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Court News
Public Interest Litigation: India’s Gift to Global Jurisprudence
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Court News
Climate Change Litigation: Expanding Environmental Rights in India
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Court News
CJI Surya Kant Warns Young Lawyers: “Don’t File PILs for Media Publicity”
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Court News
Patna High Court Flags Deficiencies in Bihar’s Mental Health Facilities
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Court News
Supreme Court Issues Notice on Plea to Curb Fake Cases: Ashwini Upadhyay Seeks Safeguards Against Malicious Prosecution
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Court News
Kerala High Court Declares AIIMS in Kerala a Necessity, Orders Centre to Conduct Feasibility Study in Two Weeks
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Court News
Supreme Court to Examine Housing Society’s Refusal of EV Charger Installation
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Court News
Supreme Court Moves to Close 40-Year-Old MC Mehta Cases to End Pendency Impression
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