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Del HC: Can’t Exclude Govt. Servants from Protection of Fundamental Rights  ||  Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants  ||  Ker. HC Lays Down Principles for Compounding Sexual offences Upon Compromise With Accused  ||  SC Grants Interim Bail to Satyender Jain on Medical Grounds in PMLA Case  ||  Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household  ||  Del. HC to State: Hold Stakeholder Consultation on Draft Advocates Protection Bill  ||  JKL HC: All Water Sources are Property of Government  ||  Delhi HC: Injunctions Must Not be Granted in Public Work Projects  ||  JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention  ||  JKL HC: Rejection Of Plaint Under Order 7 Rule 11 CPC Can’t be Challenged    

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