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Abolition of Colonial Decorum in Courts...
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Right To Get Anticipatory Bail Is Not Any Fundamen...
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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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Ban Advocates From Carrying Weapons Inside Court P...
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Mere Aggressive Behaviour Of Wife Not A Ground Of ...
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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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Solitary Confinement Of Death Convict Prior To Rej...
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“Drop This Episode From Your Minds And Gossips...
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Delhi High Court Directs Government To Set Up 18 F...
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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...
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Islamabad High Court Rejects Plea Against Release ...
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Lawyers Resort To Seek Unnecessary Adjournments Am...
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Magistrate Shall Specify Whether Sentences Awarded...
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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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Long Pendency Amounts To A Special Reason For Impo...
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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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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 ...
17 Jan 2019
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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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recheck...
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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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