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J&K&L HC: UAPA Trials Cannot Linger and Must Proceed With Day-To-Day Hearing under NIA Act  ||  Allahabad HC: FIR in Disproportionate Assets Case Not Vitiated For Lack of Pre-Registration Hearing  ||  Allahabad HC: FIR in Disproportionate Assets Case Not Vitiated For Lack of Pre-Registration Hearing  ||  Delhi HC: Private Schools May Increase Fees Without Prior Approval if Declared Before Session Begins  ||  Supreme Court: Omission of Accused in Inquest Report Alone Does Not Indicate Innocence  ||  Supreme Court: Plaintiff Must Prove GPA Deal Was Loan Security, Not Sale; Fraud Alone Insufficient  ||  Supreme Court: Threat to Leak Woman’s Private Video Constitutes Criminal Intimidation  ||  Supreme Court: Initial Appointment Against Unsanctioned Post No Bar to Regularisation  ||  Supreme Court Upholds Conviction as Husband Failed to Explain Wife’s Death in Matrimonial Home  ||  Supreme Court: Crime Scene Re-Enactment Does Not Always Violate Right Against Self-Incrimination    

Judgement

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