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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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Cartel of Doctors, Pharma, Diagnostic Labs fleecing patients: Madras HC take...
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Violation Of Law By Itself Cannot Lead To A Finding Of...
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Conviction Cannot Be Solely Based On The Evidence Of Hand-Writing Expert
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Removal From Voters List Without Hearing The Person Is Arbitrary And...
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Asylum seekers not to be treated as illegal migrants
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Important Judgments dealing with cases wherein Material Facts Suppressed amounting to...
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IMPORTANT JUDGMENT RELATING TO PROSECUTION OF PUBLIC SERVANT AND REQUIREMENT OF...
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Cases Dealing With Ouster Of Jurisdiction Of civil Court and Principles...
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Judgments Dealing With Condonation of Delay in Filing Suit or Appeal
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Full Judgment Dealing With Consumer & Housing
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