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Gau HC: Crim. Petitions Filed after 1st July, 2024 in FIRs before said Date to be Filed Under BNSS  ||  Kerala HC: Reports of Internal Complaints Committee Will Not Impact Police Report filed by Victim  ||  P&H HC: Decision of Case on Merit After Plea is Rejected is "Gross Material Impropriety"  ||  P&H HC: In Criminal Cases, Courts are Required to Not Accept Piecemeal Settlements  ||  Bom. HC: Party Can Waive Ineligibility of Arbitrator by an Express Agreement in Writing  ||  HP High Court Nullifies Law Permitting State to Appoint MLAs as Parliamentary Secretaries  ||  HP HC: Can’t Set Aside Award Unless Patent Illegality Established u/s 34 of A&C Act  ||  Delhi HC: Penalty Order, SCN Issued in the Previous Name of Company is Merely a Clerical Error  ||  Bom. HC: Daughter Will Not Have Right to Inherit Father’s Property, if He Died Prior to 1956 Act  ||  SC: Lady Judicial Officers Not Having Private Washrooms Requires Immediate Action    

Judgement

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