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Reckoning of service rendered by Govt employee as daily-wager before being regularized referred to Larger Bench
Conflicting claims of legal representatives can be decided in execution proceedings
Court to prima facie be satisfied that there have been instances of Domestic Violence before issuing notice – SC
Sentence of Imprisonment and Fine does not abate on the death of accused – SC
Loudspeakers and Amplifiers to be used with written permission from the Authority, Allahabad HC
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Speaker to decide Disqualification within 3 months – says SC
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Investigation in IPC Offences cannot be quashed for non investigation of...
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SC issues notice to Centre on Plea for adopting Electric Vehicles,...
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CCI orders probe on antitrust law violation by Flipkart and Amazon
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Action Against District Judge For Material Irregularity In Judicial Order
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Inconvenience of wife prime consideration to transfer petition
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Pardon by President and Curative Petition
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Search And Seizure Before Magistrate Under Section 50 Of NDPS Not...
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If You Don’t Have Experience At The Bar, You Cannot Know...
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Long Continuous Possession By Itself Cannot Be Termed As Adverse Possession
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