Landmark Judgements
The Speaker's Silence Is Reviewable: Supreme Court Puts a Three-Month Clock on Telangana's Defection Petitions
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Court News
550 Acres at Miyapur Belong to the State: Supreme Court Says a Jagir Was Never Title, Calls Revenue Entries ‘Bogus’
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Court News
Unchallenged Wakf Notification Settles Title: Supreme Court Restores Injunction Protecting Mosque, Dargah and Graveyard Land Near Hyderabad
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Court News
Adult Children Entitled to Parental Consortium: Supreme Court Awards Rs. 48,400 to Each Claimant in Security Guard’s Accident Death (Sameem Begum v. K. Venkat Swamy)
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Court News
Scheduled Area, Non-Tribal Parties: Supreme Court Holds Civil Courts Can Decide Their Partition Suit
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