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3 articles

Bombay High Court Rules: Fresh Deemed Conveyance Plea Not Maintainable After Earlier Rejection

Court News

Bombay High Court Rules: Fresh Deemed Conveyance Plea Not Maintainable After Earlier Rejection

6 Mar 2026Read article ↗

Kerala High Court: Quasi-Judicial Authorities Cannot Appeal Against Orders Setting Aside Their Own Decisions

Court News

Kerala High Court: Quasi-Judicial Authorities Cannot Appeal Against Orders Setting Aside Their Own Decisions

3 Feb 2026Read article ↗

Delhi High Court: Customs Orders Must Bear Officer’s Name and Designation, Staff Shortage No Excuse

Court News

Delhi High Court: Customs Orders Must Bear Officer’s Name and Designation, Staff Shortage No Excuse

20 Dec 2025Read article ↗