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Shri Om Birla Elected as Lok Sabha Speaker for Second Term  ||  Tel. HC: Court Shouldn’t Compel Couples to Stay Husband and Wife  ||  Pat. HC: With Burn Injuries to the Extent of 100%, Making Dying Declaration Doubtful  ||  Sr. Advocate Accused of Taking Bribes, Telangana High Court Refuses to Quash FIR  ||  Bom. HC: Plea Challenging Mumbai College Prohibiting Students from Wearing Hijab, Dismissed  ||  Ori. HC: Refusing to Marry Girl After Engagement Doesn’t Constitute Offence Under Section 306 of IPC  ||  Kar. HC: If Accused Doesn’t Adhere to Settlement Under NI Act, Criminal Proc. Should be Initiated  ||  Ker. HC: Person Seeking Job in Pakistan Doesn’t Make Him Enemy Under Defence of India Rules  ||  Patanjali Director Summoned by Bombay High Court in Trademark Infringement Case  ||  Arvind Kejriwal’s Bail Stayed by Delhi High Court    

Judgement

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