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RTI Fees-Information sought u/RTI to be Charged as per RTI Rules only- Supreme Court
Insurance Law-Supreme Court’s Recent Verdict on Interpretation of Exclusionary Clause in Policy
Insurance Law-Exclusionary Terms of Policy not Binding on Insured if Terms not Communicated by Insurer- Supreme Court
Quashing of FIR-HC has no Jurisdiction to Appreciate Evidence when Hearing Petition u/S 482 of CrPC-Supreme Court
Criminal Law- Supreme Court on when can Magistrate Direct Further Investigation
Supreme Court of India
Cheque Bounce Case-Notice u/S 138 of NI Act to be only...
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Supreme Court of India
Whether Section 143A of NI Act for Payment of Interim Compensation...
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Supreme Court of India
Supreme Court Issues Notice to Centre in Petition Seeking Women’s Right...
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Supreme Court of India
Claim of Maintenance- Not Necessary to Prove Factum of Marriage- Delhi...
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Supreme Court of India
Criminal Law: Magistrate can’t Direct Filing of Charge Sheet on Receipt...
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Supreme Court of India
Service Law- Consistent Record of Good Performance to be Considered for...
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Supreme Court of India
Delay in Disposal of Bail Application/ Suspension of Sentence is Travesty...
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Supreme Court of India
High Court Registry cannot Question Maintainability of Petition- Supreme Court
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Supreme Court of India
Supreme Court on When can Interim Mandatory Injunction be Granted?
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Supreme Court of India
Employees of Municipalities/Local Bodies are Entitled to Payment under Payment of...
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