Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl
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Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required
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Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits
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Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose
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Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee
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Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed
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Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre
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Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being
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SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court
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SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services
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