Supreme Court: Fence-Sitters Cannot Raise Seniority Disputes Once Third-Party Rights are Settled || SC: Medical Negligence Claims Can be Filed Against Deceased Doctor’s Legal Heirs Who Inherit Estate || Supreme Court: Bail Must Be Considered if Speedy Trial Rights are Violated, Regardless of Offence || Supreme Court: Article 226 Cannot be Used to Seek FIR Registration Without Exhausting Remedies || SC: Dowry Deaths Remain a Grave Social Issue, Especially in Uttar Pradesh, Bihar, and Karnataka || Supreme Court Outlines Principles Governing Exercise of Jurisdiction under Article 227 || Supreme Court Grants Anticipatory Bail to Pawan Khera in an FIR Filed by Assam Police || SC Issues Guidelines on Summary Judgment in Commercial Suits under Order XIII-A CPC || J&K&L High Court: Post-Conviction NDPS Bail Cannot Rest on Long Incarceration Alone || Gauhati HC: Promotion Cannot be Withheld Merely Because Investigation is Pending Without Chargesheet

International Cases

South Africa
A settlement agreement can be set aside if it was fraudulently obtained (Botha vs. Botha)(24.07.2024)
The Appellant and the Respondent were married, out of community of property, with the inclusion of the accrual system, on 4 November, 2000. Subsequent....
Civil

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