Court News
Anti-Defection Pleas Against 10 West Bengal MLAs: Supreme Court Expects Speaker to Decide Within the Three-Month Window
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203 articles
Court News
National Book Trust Is ‘State’ Under Article 12: Supreme Court Says How a Body Is Born Matters Less Than Why It Exists
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Court News
Pending Since 1999, Then Sent to the Wrong Forum: Supreme Court Says LDA Is Not a ‘State’ Under Article 131 and Revives Its Writ Over Colony Land Claimed by Defence
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Court News
Colouring Methanol Won’t Stop Hooch Deaths: Supreme Court Strikes Down Maharashtra Poisons Rules, Issues 15 Measures for States to Prevent Spurious Liquor Tragedies
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Court News
Hanging Stays, For Now: Supreme Court Dismisses PIL Seeking Lethal Injection or Shooting, but Leaves the Door Open
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Court News
Marriage Does Not End a Daughter’s Bond: Supreme Court Says Married Daughters Can Get Parent’s Ration Shop
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Story
Can the Supreme Court Remove the Chief Election Commissioner? The Law Explained
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Landmark Judgements
Waqf (Amendment) Act, 2025: Supreme Court Declines a Wholesale Stay but Freezes the Five-Year Islam Condition and the Collector's Title Power
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Court News
SC Status Does Not Travel With Marriage: MP High Court Refuses Permanent Caste Certificate to Migrant From UP
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Court News
Supreme Court Won't Re-Examine Section 163 BNSS but Issues Notice on Challenge to Police Detention Power Under Section 172
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Court News
Is Article 226 Split Into “Civil” and “Criminal”? Supreme Court Refers Ram Kishan Fauji to a Larger Bench
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Court News
Converts Can't Claim Backward Class Status Based Only on Pre-Conversion Caste: Supreme Court Upholds Madras HC
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