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Courtesy/By: recheck | 19 Dec 2018 Views:3368

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Courtesy/By: recheck | 19 Dec 2018 Views:3368

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Convention on Prevention and Punishment of the Cri...

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Traditional Knowledge : The Convention on Biologic...

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Monopolistic nature of Copyright Societies in Indi...

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Marital Rape...

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Manual Scavenging ...

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Cognizable and non cognizable offences...

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Basic Structure Doctrine...

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Intimate Partner Violence...

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CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...

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International Humanitarian Law...

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Universal Declaration of Human Rights...

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False News- another epidemic?...

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Alternate Dispute Resolution...

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Public Interest Litigation...

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Introduction to Child Rights in India...

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A DECISION MADE BY SC ON AYODHYA VERDICT...

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CORPORATE GOVERNANCE...

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Hyderabad Encounter- Human Rights Violation or Jus...

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NOTE ON ARTICLE 370...

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Rape and Indian laws ...

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Women Prisoners ...

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Due Process Of Law For Rapists Must Speed Up Now...

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Speedy Capital Punishment For Rapists Must Be Ensu...

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Why Only One Dhananjoy Chatterjee Hanged Till Now?...

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Why No Death Penalty For Gang Rape In India?...

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No Mercy Petition And No Life Term Ever For Gang R...

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Section 207 CrPC: Magistrate Cannot Withhold Any D...

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UP Bar Council Chairman Harishankar Singh Openly C...

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Justice Sharad Arvind Bobde To Be The New CJI From...

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Right To Access Internet Is Part Of Right To Priva...

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No Attempt Made To Frame Uniform Civil Code Despit...

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A Legal Giant Named Ram Jethmalani Finally Passes ...

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Government Notifies Strict Provisions Of Motor Veh...

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Institutional Independence, Financial Autonomy Int...

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A Legal Luminary And A Political Stalwart Passes A...

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Allahabad HC Bans DJs And Passes Directions For Re...

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Delhi HC Refuses Anticipatory Bail To P Chidambara...

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Chidambaram Getting No Respite From Courts...

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Domestic Violence And Dowry Accused Set Free By Th...

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Bombsy HC: Treat every citizen with dignity...

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Integration Of J&K With India Is Now Full And Fina...

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Second Appeal Not To Be Dismissed Merely On The Gr...

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Judge Can Recuse From A Case At His Own Volition, ...

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Don't politicize demolition of temples: SC...

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Madras Christian College - female students sexuall...

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Charged for employing triple talaq...

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Earlier Convicted now Acquitted - Lack of Conclusi...

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MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...

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Filing Of Criminal Complaint For Settling Civil Di...

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End Discrimination: Equalize legal age of Marriage...

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Madras HC issues directions upon Officers to check...

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BOMBAY HC to Civic Bodies: "Own up to your respons...

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Infringement of Registered TM "Vistara" - Threat t...

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US Citizen approaches Bombay High Court After Bein...

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Normalcy need not be restored in J&K instantly : S...

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Prohibitory Steps taken against Students for Consu...

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Basic Amenities to Traffic Personnel ...

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Madras HC upholds the appointment notification of ...

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Plea against E-pharmacies struck down by Bombay HC...

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Parliament Rightly Makes Triple Talaq Criminal But...

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No Tax Deduction from Motor Accident Compensation ...

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Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...

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Iyal Isai Nataka Mandram should abide by the time ...

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Transitory Committee to be formed for Indian Arche...

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Outlawing Of Triple Talaq Is Highly Commendable...

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Daring Resolve Taken By Centre On Jammu And Kashmi...

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M Kavitha’s suspension to be reviewed...

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SC: Adverse Possession owing to Title over Propert...

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Regulation of Online streaming contents out of the...

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Constitution Cannot Be Above Country Come What May...

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Ocean waves to be our new energy source...

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Delhi HC: Simple language to be incorporated in FI...

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THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...

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Victim Has A Right To Assist The Court In A Trial ...

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Study of Lakes to be Conducted by NEERI...

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SC Denies Permission to Conduct DNA Tests...

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Whatsapp's fight against interference with User-Pr...

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Evidence Of A Solitary Witness In A Criminal Trial...

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High Court of Karnataka set aside the retirement o...

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Study of Lakes to be Conducted by NEERI...

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History-sheeter kidnaps and rapes a College Studen...

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No Room For Sympathy While Sentencing Terror Convi...

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Rejected Plea: Declaration of Vande Mataram as Nat...

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Madras HC corrects the computation error of Motor ...

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Fundamental Right To Privacy Not Absolute And Must...

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Diocese of Tanjore Society School gets relief from...

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THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...

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Triple Talaq legislation is challenged in the Delh...

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Special Olympics International Football Championsh...

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Concession to be given to disabled persons appeari...

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Bombay High Court Hears Dowry Case Involving A Civ...

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Karnataka High Court on the condition of Roads...

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SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...

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RBI Changes Features Of New Currency Notes. Bombay...

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Interest Of Victim And Society At Large Must Also ...

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Abolition of Colonial Decorum in Courts...

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Punjab & Haryana HC Bans Use Of Loudspeakers Witho...

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ICJ Has Rightly Called Pakistan’s Bluff In Jadha...

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Review And Reconsider Conviction And Sentencing Of...

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Plaintiff Cannot Be Forced To Add Parties Against ...

21 Jul 2019 Views:3015

Biggest Slap By ICJ Directly Right On The Face Of ...

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Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...

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Non-Appointment Of Judges Affects Speedy Justice: ...

16 Jul 2019 Views:2432

Right To Get Anticipatory Bail Is Not Any Fundamen...

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Plea For Anticipatory Bail Not Maintainable Before...

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Divorce Cannot Be Granted Only On Ground Of Irretr...

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Right To Shelter A Fundamental Right; State Has Co...

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HC Cannot Reverse Acquittal Without Affording Oppo...

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Centre Is Legally Empowered To Create A High Court...

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Centre Must Now Immediately Order Creation Of HC B...

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UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...

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How To Record The Evidence Of Deaf And Dumb Rape V...

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Ban Advocates From Carrying Weapons Inside Court P...

26 Jun 2019 Views:3820

Enact Strict Law To Ensure Personal Safety Of Doct...

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Mere Aggressive Behaviour Of Wife Not A Ground Of ...

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Court Cannot Destroy Faith & Beliefs Of People: Ma...

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Insult Of Soldier In Name Of Law Is Most Disgracef...

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Courts Cannot Decide Eligibility And Essential Qua...

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SC Upholds Constitutionality Of Section 23 Of PCPN...

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My Unflinching Faith In CJI Stands Fully Vindicate...

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Solitary Confinement Of Death Convict Prior To Rej...

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Section 498A & 306 IPC: Incidents Which Happened M...

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Why Should UP Have Least High Court Benches In Ind...

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Successive Bail Applications Should Be Placed Befo...

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“Drop This Episode From Your Minds And Gossips�...

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Is The Criticism Of In-House Procedure Justified?...

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Mere Pendency Of Civil Case Between Complainant An...

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Section 482 CrPC: HC Should Assign Reasons As To W...

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Delhi High Court Directs Government To Set Up 18 F...

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No New Appointments To Be Made From In-Service Can...

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Only Advocates Can Plead And Argue On Behalf Of Li...

09 Apr 2019 Views:4603

Nations Must Make Gun Laws More Stricter...

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SC Designates 37 Lawyers As Senior Advocates...

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Adding Additional Accused: To Invoke Section 319 C...

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SC Sets Aside Life Ban Imposed On Cricketer Sreesa...

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P&H HC Directs Protection Of Honest Officers While...

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Death Sentence Can Be Imposed Only When Life Impri...

19 Mar 2019 Views:3157

Islamabad High Court Rejects Plea Against Release ...

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Lawyers Resort To Seek Unnecessary Adjournments Am...

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Even Poem Can Help Save A Death Convict From Gallo...

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Educated Woman Supposed To Be Fully Aware Of Conse...

19 Mar 2019 Views:2459

Jammu and Kashmir HC Upholds PM’s Employment Pac...

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Magistrate Shall Specify Whether Sentences Awarded...

23 Feb 2019 Views:2886

Mere Inability To Repay Loan Does Not Constitute C...

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Inability To Establish Motive In A Case Of Circums...

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Punjab & Haryana HC Issues Slew Of Directions To C...

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Court Has to Confine Itself To The Four Corners Of...

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Long Pendency Amounts To A Special Reason For Impo...

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Successive Applications For Recalling Witnesses Sh...

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Lieutenant General (Rtd) Cannot Be Tried In A Gene...

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Autonomy Of the Bar Cannot Be Taken Over By The Co...

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Casual Act Of Possession Over Property Does Not Co...

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No Authority Can Claim Privilege Not To Comply Wit...

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Death Sentence Only When The Alternative Option Is...

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SC Imposes Rs 5 Crore Penalty On A Medical College...

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A Judicial Officer Is Not An Ordinary Government S...

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Rape And Murder Of 8 Year Old Girl: SC Commutes De...

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Mere Allegations Of Harassment Without Proximate P...

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Legal Article Why Should They Speak Lies: Decease...

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Can a Economic offender can escape by surrendering...

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NCW is a Lame Duck or Legal Guardian for women...

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Mutual Consent Divorce Procedure in Chennai Family...

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Quick Divorce in India...

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4 Important things to file Divorce in Chennai...

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How to get Divorce for Muslim Men ...

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Offences Under Section 307 IPC Can’t Be Quashed ...

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Suspicion, Howsoever Grave, Can’t Substitute Pro...

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Delhi HC Rejects AJL's Plea Against Centre's Order...

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1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...

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SC Dismisses Petitions Seeking Probe Into Rafale D...

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Executive Magistrate Cannot Direct Police To Regis...

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Why Lawyers Of West UP Are Compelled To Strike Fre...

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19 Dec 2018 Views:3368

1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...

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Why Lawless West UP Has No High Court Bench?...

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Bombay HC Quashes Government Resolution Making It ...

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SLP Against Death Sentence Shall Not Be Dismissed ...

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SC Allows Live-Streaming Of Public Proceedings In ...

26 Nov 2018 Views:3386

Sexual Offenders Registry For Law Enforcement Agen...

26 Nov 2018 Views:5740

Delhi HC Sentences 16 Policemen To Life Imprisonme...

26 Nov 2018 Views:2563

Men Too Have Right Not To Be Defamed And Denounced...

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Courts Have To Adequately Consider Defence Of The ...

26 Nov 2018 Views:2591

CJI Ranjan Gogoi Demonstrates His Firm Resolve And...

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SC Issues Directions On Examination Of Witnesses I...

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Aadhaar Held Mandatory For Government Subsidies An...

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Legal Article Now Bar Council ID Card Is Valid Id...

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SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...

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Devotion Cannot Be Subjected To Gender Discriminat...

23 Oct 2018 Views:4881

There Cannot Be Any Mechanical Denial Of Appointme...

23 Oct 2018 Views:3910

Rights Of Accused Far Outweigh That Of Victims, Ne...

23 Oct 2018 Views:2733

SC Strikes Down 158 Year Old Adultery Law Under Se...

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Extra-Judicial Confession Of Accused Need Not In A...

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Leaders Of Outfits Calling For Mob Violence Liable...

23 Oct 2018 Views:2752

Section 377 IPC Decriminalised Partially By Supre...

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New CJI Ranjan Gogoi Is Determined To Ensure Sweep...

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Court Must Not Go Deep Into The Matter While Consi...

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Reputation Of An Individual Is An Insegregable Fac...

26 Sep 2018 Views:4268

Sec. 498A IPC: Only HC Can Quash Cases On Settleme...

18 Sep 2018 Views:5294

Punjab & Haryana HC Orders Rape Convict, Mother To...

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Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...

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Uttarakhand HC Dismisses “Contempt Petition” A...

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SC Stresses On Need To Develop And Recognize ‘De...

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Mirchpur Dalit Killings: “Atrocities Against SCs...

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SC Upholds Pan India Reservation Rule in Delhi; Bu...

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NDPS Bail Conditions Discriminatory, Irrational An...

31 Aug 2018 Views:4163

People Without A Degree Performing Surgeries: Utta...

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