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Uttar Pradesh Revises Minimum Wages Following Industrial Unrest in Noida: Effective April 2026
Delayed Cheque Presentation in Absence of Any Reasonable Explanation Amounts to Deficiency in Service: Supreme Court
Husband’s Girlfriend or concubine not a “relative” under S. 498-A RPC; J&K and Ladakh HC quashes FIR
Power to review judgement or order under Section 114 and Order 47 CPC can’t be exercised suo moto; APTE set asides CERC’s modification order
NALSAR University of Law, Hyderabad makes recommendations on the mandatory 3-year practice rule
