Doctor stabbed to death: Know what the High Court said on Kerala doctor killed by accused
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Advocate who practiced for 10 years without clearing AIBE can face criminal proceedings; Bar Council’s disciplinary jurisdiction is not exclusive: Karnataka HC
Bail matter or Criminal Trial cannot rest on Judge’s personal notions of morality; long incarceration and trial delay favour grant of bail: SC
Can a daughter born of a void marriage claim her father’s share in joint family property? Karnataka HC decides
Can a witness be recalled under Section 348 BNSS to improve or reconstruct the defence after closure of evidence? P&H High Court explains
Supreme Court Allows Green Crackers in Delhi-NCR on November 7—8, Restores Ban from November 9
