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HC stays Insolvency Proceedings against Flipkart
“Cancel licenses of lawyers who were part of violence”, demands IPS association
Suspension of Sentence cannot imply that Conviction ceases to operate
Travel to one country & going to multiple countries Instead is Misconduct
Appeal cannot be disposed of without Trial Court record: SC
Legal News
SC Guidelines on Investigating Police Encounter Killings
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RTI Activists Move SC to Implement Directions on Appointment of Information...
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Muslim Personal Law Board challenged Triple Talaq Act
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Injury absent Implies Consent for Sex
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Inheritance disputed property claim cannot be decided in Criminal Proceeding
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Jurisdiction of Indian Court Over Domestic Violence Committed Against Indian Abroad
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By invoking inherent powers, HC Cannot Modify Order Affirmed By SC
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Mandatory to Submit Caste Validity Certificate within 12 Months of Election
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Legal representation to be allowed a per amendment to Senior Citizen...
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Fee For RTI Application to be Sought As Per RTI Rules
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