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High Courts

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HC clarifies: Killing during sudden Provocation May Not Amount to Murder

28 May, 2026

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'Judges need Not be treated as Holy Cows': HC says Criticism of Judiciary Cannot Invite Film Ban

28 May, 2026

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HC Clarifies: Mere Right Under Will Does Not Automatically Give Rise to Cause of Action

27 May, 2026

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Public Servant has No Right to be heard before Registration of PC Act FIR, Rules HC

26 May, 2026

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Family Court Not a Forum for Property Disputes between Wife and Parents in Law, Rules HC

25 May, 2026

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Objectionable Social Media Content can be removed by intermediary only on Court or Govt. Order, Rules HC

25 May, 2026

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HC Acquits Muslim Man Accused of Rape of his Interfaith Wife, Read Judgment

25 May, 2026

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Just because Wife and Kids are Excluded from a Will, it doesn't become Suspicious, Rules SC

23 May, 2026

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POCSO | Accused Cannot be Convicted for Offence he was Never Charged With, clarifies HC, Read Judgment

22 May, 2026

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How to Discharge the Burden of Proving a Cheque Bounce Case, HC Explains

22 May, 2026

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Educated Wife deserve Maintenance: Unemployment is so High even Highly Educated Not getting Jobs, Rules HC

21 May, 2026

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Wife's Refusal to Cook Food is No Cruelty, Rules HC DB

20 May, 2026

Husband gets Divorce Decree as Wife fixed Daughter's Marriage without informing...

20 May, 2026

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No One can be a Practitioner of Medicine as well as Law simultaneously, Rules HC

20 May, 2026

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No Defamation if Media Truthfully Reports a Criminal Case, Rules HC

19 May, 2026

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What constitutes Offence under SC/ST Act, HC Explains

19 May, 2026

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HC Clarifies: Arrests Can be Rendered Illegal if Written Grounds are not supplied in time, Read Judgment

18 May, 2026

Cheque Bounce

Company can be said to have committed offence under Sec 138 NI Act if cheque is dishonoured after liquidation of company? HC Answers

16 May, 2026

How can Sale of Matrimonial Home constitute Offenc... ...

16 May, 2026

No Commission on artificial conversion of Outright... ...

14 May, 2026

No need to implead Second Wife in Sec.125 CrPC Pet... ...

12 May, 2026

Private property disputes must go to Civil Courts,... ...

09 May, 2026

Honest Officers Cannot be Penalised for Conducting... ...

09 May, 2026

Technical Irregularities in Aadhaar Cannot Leave C... ...

09 May, 2026

Son obtains Fraudulent Gift Deed of Ancestral Prop... ...

08 May, 2026

Long Permissive use of Property by a Family Member... ...

07 May, 2026

Last Seen Evidence crucial in Child Murder Case, R... ...

07 May, 2026

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HCs cannot invoke Art.227 to Set aside Trial Court Order by Reassessing Entire Case, Rules SC

27 Apr, 2026

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Directing Medical Examination without foundational Evidence amounts to Abuse of Discretionary Power, rules HC

24 Apr, 2026

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Denial of Child Care leave defeats Child’s right to maternal care, rules HC

23 Apr, 2026

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Guidelines laid by HC for Quashing of POCSO Cases, Read Judgment

17 Apr, 2026

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Can Civil Courts entertain suits U/s 41 of Specific Relief Act to obstruct remedy before NCLT? HC Explains scope of Sec 45QA RBI Act

12 Apr, 2026

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Arbitration Act | 'Not a Gateway for Re-Arguing': HC says Section 34 Cannot be used as an Appeal

11 Apr, 2026

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No SC/ST Act Offence madeout on Mere Allegation of illtreatment, Rules HC

11 Apr, 2026

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Mere Demand of Valuables without Cruelty can't attract Dowry Death, Rules HC
11 Apr, 2026

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'NBFC Loan Recovery falls within domain of NCLT and not Civil Court': HC Explains Sec 430 Companies Act bar against ‘Strategic’ Suits
10 Apr, 2026

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Compassionate Appointment Has A Lifespan: HC Declines 17 Yrs Delayed Plea
10 Apr, 2026

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Are Pigmy Agents 'Business Facilitators' for Banks? What prompted HC to exempt them from GST Levy?, Read Judgment
09 Apr, 2026

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Child Welfare was at Stake; Why did HC Refuse Habeas Corpus for Enforcement of Foreign Custody Order?, Read Judgment
09 Apr, 2026

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Can Concurrent Sentences be Awarded for Different Crimes? HC clarifies scope of Sec 427(2) CrPC
09 Apr, 2026

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Mere Non-Renewal of Service Contract Not Retrenchment, Rules HC
08 Apr, 2026

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'Temple funds are not Private Wealth of Pujaris', says HC
07 Apr, 2026

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‘Sole Hereditary Pujari’ claim not for Writ Court: HC says Disputed Temple Rights must go to Civil trial
07 Apr, 2026

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'Mere shelter of Minor as Domestic Help not ‘Lawful Guardianship’: HC quashes Kidnapping Conviction
07 Apr, 2026

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NI Act | No Affidavit Evidence for Accused in Cheque Bounce Cases: HC clarifies scope of S.145
06 Apr, 2026

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Special Marriage Act | ‘Law can’t Enforce a Dead Marriage’: HC Invokes Doctrine of Frustration to end matrimonial tie
06 Apr, 2026

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