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Supreme Court: Detailed Appreciation of Evidence is Not Allowed at the Bail Stage  ||  SC: Defunct Scheme under the Companies Act Cannot Stall the Corporate Insolvency Resolution Process  ||  SC: Once Unlawful Assembly is Proved U/S 149 IPC, Individual Role in Fatal Injury is Irrelevant  ||  Supreme Court: Voluntary Confession Qualifies as Substantive Evidence under the Customs Act  ||  Supreme Court: Mere Pendency of Restructuring Arrangements Cannot Stall the CIRP under IBC  ||  Gujarat HC: Unregistered Nikahnama or Missing Records Cannot Bar a Widow From Claiming Pension  ||  Delhi HC: Merely Breaking Up a Relationship Does Not Amount to Instigation For Abetment of Suicide  ||  Madras HC: Doctors Aren’t Regular Staff; Hospitals Cannot Stop Them From Joining Other Hospitals  ||  Supreme Court: Landowners Are Not Liable For Delays Caused by Developers  ||  Supreme Court: Illegality in a Search Does Not Invalidate the Evidence Collected    

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