Court News
Declared Foreigners Without a Real Hearing: Supreme Court Sets Aside Ex Parte Opinions in 28 Assam Cases, Orders Fresh Adjudication
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Court News
Sabarimala Ghee Allegations No Excuse to Skip Notice: Kerala High Court Sets Aside Supersession of Milk Union Committee, Orders Immediate Reinstatement
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Court News
Promoted, Confirmed, Then Reverted After Five Years: Chhattisgarh High Court Upholds Cancellation of Tainted State Tax Inspector Exam
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Court News
‘Cut, Copy and Paste’ Remarks Wiped Out: Supreme Court Says High Courts Cannot Condemn a Trial Judge for Typos Without Hearing Her First
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Court News
PoSH Inquiry Must Be Fair to Both Sides: Orissa High Court Upholds Order Setting Aside Zee Employee’s Termination for Denial of Cross-Examination
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Court News
Preaching in India Without Permission Can Cost You Your OCI Card: Madras High Court Upholds Cancellation of US Citizen’s OCI Registration
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Court News
No Mass Termination by a General Order: J&K High Court Says MGNREGA Staff Must Get Individual Hearing Before Being Called ‘Backdoor’ Entrants
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Court News
Father Remarried Without Divorce, Skipped Cross-Examination: Allahabad High Court Hands Son’s Custody to Mother
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Court News
Your Page Was Blocked? You Have a Right to See Why: Punjab & Haryana High Court Orders Facebook Page Restored, Says Users Must Get Copy of Police Intimation
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Court News
Removal of Tirupati’s Hathiramji Mutt Head Set Aside: Supreme Court Finds Ex Parte Enquiry and Bias, Orders Fresh Probe by Retired Judge (Arjun Dass v. State of AP)
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Court News
Externed Without a Hearing: Supreme Court Quashes Raigarh Externment Order as Void
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Court News
State Cannot Deduct a Disputed Overpayment from a Contractor's Other Bills Without Notice, Says Supreme Court
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