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Kerala High COurt
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Enquiry under Section 10(2) of Divorce Act- Mandatory for Divorce by...
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Right of Accused: Court Grants Bail for Delay in Filing Charge...
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Grant of Bail- Accused not entitled to Bail if he had...
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SARFAESI Act:Magistrate has no Power to Grant Time for Payment of...
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Kerala HC Recognizes Right of Transgenders to Live with Dignity
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Court says can’t Interfere with Unfettered Right of Major to have...
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Kerala HC: Compensation paid to Donor not Commercial Dealings in Human...
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Kerala HC: Contract Employees also Entitled to Maternity Leave of 180...
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MEA Revokes Decision to Issue Orange Colour Passport for Non-Matriculates
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