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Supreme Court

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Individual Liberty cannot be held hostage to Bureaucratic Delay: SC awards ₹11 Lakh to Convict Kept in Jail 24 Days despite Release Order

30 May, 2026

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No further Negotiations once CoC Approves Resolution Plan, SC Rules on IBC

29 May, 2026

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Arbitrators Order under Section 16 Not open for challenge in a Writ Petition, Rules SC

29 May, 2026

Cheque Bounce

NI Act | Mere Designation in Society insufficient to attract Cheque Dishonour Liability: SC

28 May, 2026

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Husband’s Failure to Explain Wife’s Death inside Matrimonial Home Strengthens Chain of Circumstances, Says SC

27 May, 2026

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SC forewarns: Having Dismissed Bail once, Don't Grant Bail without Recording Fresh Grounds

26 May, 2026

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We need to Stop forcing Women back into Abusive Marriages, Rules SC

26 May, 2026

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In-Laws favoured Husband and asked Wife to Adjust, No Case of Cruelty, Rules SC

26 May, 2026

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Threats to Leak Woman’s Bathing Video on Social Media Amount to Imputation of Unchastity; SC Upholds Conviction Under Sec 506 IPC, Read Judgment

23 May, 2026

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Effect of Flaw in initial Appointment on Regularisation of Service, SC Explains

23 May, 2026

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IBC Recognition cannot be denied over Technical Defects in Corporate Guarantees, Says SC

18 May, 2026

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Gas Supply By Reliance | SC Clarifies taxation of inter-State sales lies exclusi...

16 May, 2026

Admission MBBS Candidates, pic by: The Sentinel

Government-rate fees paid by MBBS Students were only a pittance; SC Allows recov...

16 May, 2026

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Make Mother Tongue Based Education Mandatory in all Govt. and Private Schools, R...

13 May, 2026

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Dowry Death: Bail Granted to Husband who Killed Wife by Strangulation, SC pull HC

06 May, 2026

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No Bar on Unsuccessful Party to file S.9 Arbitration Act Application Post Passing of Award, Rules SC

27 Apr, 2026

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Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC

22 Apr, 2026

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Bank liable for Cheque Presentment failure under Consumer Law, but damages must correspond to Actual Loss and not Hypothetical Injury, rules SC

16 Apr, 2026

Decree cannot be disturbed on Vague Allegations of... ...

16 Apr, 2026

We won't Allow Parties walking out of Mediated Set... ...

16 Apr, 2026

'Voting Isn’t a Fundamental Right': SC upholds Eli... ...

11 Apr, 2026

State can't have Higher DA for Serving Employees a... ...

11 Apr, 2026

Bank can Declare any Fraud without Personal Hearin... ...

08 Apr, 2026

SC/ST/OBC Candidates can Claim PwD Posts in Unrese... ...

08 Apr, 2026

Employers Not expected to stall VRS Request of Emp... ...

08 Apr, 2026

When Reliable CCTV Footage belies Prosecution Stor... ...

08 Apr, 2026

NI Act | Section 139 presumption cannot be dislodg... ...

08 Apr, 2026

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Director cannot Dip into Company Funds to Secure Personal Bail, violates Section 185 embargo on Loans to Directors: SC

03 Apr, 2026

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India's 'Against Public Policy' Ground not applicable on Foreign Arbitral Award, Rules SC

02 Apr, 2026

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Penalty for Unstamped or Under Stamped Documents in Courts is Ten Times, No less, Rules SC

02 Apr, 2026

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Disciplinary Action cannot rest on unverified records alone, rule SC

02 Apr, 2026

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Unexplained delay in Matrimonial FIR can be decisive: SC quashes 498A case against in-laws

01 Apr, 2026

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Insurer not liable for Accident caused by vehicle under State Requisition: Supreme Court

24 Mar, 2026

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Retirement does not Automatically ends an ongoing Disciplinary Proceeding, Rules SC

20 Mar, 2026

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Earning Interest on Bank Deposits is Not a Commercial Activity, Rules SC
20 Mar, 2026

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Offence of Cheating can't be invoked just because a Cheque is Dishonoured, Rules SC
20 Mar, 2026

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SC Explains: Sec.173(3) BNSS is a Safeguard Against Registration of False FIRs
19 Mar, 2026

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MACT Compensation should Not be Ordinarily altered in Appeal, Rules SC
19 Mar, 2026

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RPwD Act ensures Inclusion, not Exclusion: Supreme Court says Higher Disability can’t bar Public Employment
18 Mar, 2026

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Bank has No Business to make Payments without Account Holders instructions, Rules SC
18 Mar, 2026

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NDPS Act | Accused cannot be given option of Search before Police Officer under Section 50: Supreme Court
17 Mar, 2026

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SC says Minority Shareholders cannot undo Valid Capital Reduction
14 Mar, 2026

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Reserve Price in amenable to Judicial Scrutiny even if Auction Sale Confirmation Letter is issued, Rules SC
14 Mar, 2026

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Investigations directed by Public Perception leads to Injustice, Rules SC
12 Mar, 2026

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Electronic Evidence can't be Relied without Sec.65B Evidence Act Certificate, Rules SC
12 Mar, 2026

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‘Legal Fiction must stay within its Legitimate Field’: SC says State Bifurcation alone doesn’t Convert Cooperative Societies into Multi-State Entities
11 Mar, 2026

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