Court News
Absconding Accused Arrested 18 Years Later: Supreme Court Acquits Because No Section 299 CrPC Order Was Passed When the Dead Witness Deposed
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21 articles
Court News
Krrish Realtech Homebuyer Fraud: Supreme Court Refuses to Quash PMLA Case Against Amit Katyal but Transfers It From Gurugram to Delhi
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Court News
Husband Inherits Half of Wife’s Property Under Section 15: Supreme Court Says He Could Gift That Undivided Share Without the Co-Owner Daughter’s Consent
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Court News
Mumbai Redevelopment: Supreme Court Orders Developer to Hand Over Three Flats to Old-Building Occupant Within Two Months, Calls Its Civil Suit ‘Mala Fide’
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Court News
Resigned, Took the Certificates, Joined Another Job, Then Sought Reinstatement Twice: Supreme Court Says ‘He Cannot Have His Cake and Eat It Too’
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Court News
Chambal Sand Mafia: Supreme Court Issues 20 Directions to MP, Rajasthan and UP — Officer Accountability, Satellite Surveys, Chargesheets in 60 Days
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Court News
Section 376-D IPC: Supreme Court Reduces ‘Remainder of Natural Life’ Sentence to 20 Years, Lays Down Factors for Proportionate Sentencing
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Court News
‘Benefit of Doubt Is Not an Empty Formality’: Supreme Court Refuses to Overturn Concurrent Acquittal in 1998 Murder Case
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Court News
Non-Signatory Wants Out of Arbitration? Wait for the Award: Supreme Court Restricts High Court Interference Under Article 227 With Section 16 Rulings
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Court News
Polluters Pay Until the Damage Is Reversed: Supreme Court Lays Down Principles for Environmental Compensation Under Solid Waste Management Rules, 2026
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Court News
Release on Probation Does Not Save a Government Job, but Firing a Constable Merely for a Pending Case Was a ‘Raw Deal’: Supreme Court Awards Rs. 5 Lakh
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Court News
No Second Innings for Evidence: Supreme Court Says Order XVIII Rule 17 CPC Cannot Be Used to Fill Gaps or Delay a Suit at Its Fag End
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