Court News
A Father's Duty to Fund His Daughter's Wedding: Supreme Court Upholds Divorce, Orders ₹10 Lakh
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Court News
No Backing Out of a Mediated Divorce Settlement Without Fraud or Force: Supreme Court Dissolves Marriage Under Article 142
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Court News
Desertion Label Removed, Marriage Still Dissolved: Supreme Court Uses Article 142 With ₹25 Lakh Settlement
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Court News
Refusing to Return Without Reasonable Cause Proved Desertion: Supreme Court Grants Divorce After Two Decades Apart
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Court News
Skipped His Ballia Posting, Wanted Meerut Instead: Supreme Court Says Waitlisted Principal’s Change of College Had No Legal Basis
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Bid Rejected Because Officials Never Signed His Geo-Tagging Certificate: Supreme Court Says Such Disqualification Is Invalid, Asks High Courts to Watch for Misuse
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Court News
A Typo Is Not Perjury: Supreme Court Quashes Section 340 Complaint Over ‘Wrong Statements’ in an Appeal Memo, After 20 Years
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Court News
Hid an Earlier Writ, Still Won: Supreme Court Orders Visakhapatnam Civic Body to Honour 2012 Tribunal Order for Grade-IV Staff — But Denies Interest
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Factories Ran With State Board Consents but No Prior EC: Supreme Court Sets Aside NGT Closure of Formaldehyde Units, Orders EC Decision in a Month
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No Employee Named, Company Still on Trial: Supreme Court Refuses to Quash CBI Case Against Sanofi, Lays Down Test for Attributing a Guilty Mind to a Company
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120-Day Deadline Cuts Both Ways: Supreme Court Says Plaintiffs Too Lose Right to Answer a Counter-Claim in Commercial Suits After 120 Days
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Court News
Doctor Hacked Outside Chennai Hospital Over Land Feud: Supreme Court Reverses Acquittal, Restores Convictions and Sentences Nine to Life
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