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Justice does not mean “whatever I want and howsoever I put it”: Bombay High Court denies relief to MNLU student with less than 75 per cent attendance
Second marriage after divorce not void merely because appeal against divorce decree is pending; condonation of delay does not revive Section 15 HMA bar: Kerala High Court
Challenge to a Policy Doesn’t Justify Interim Suspension of Operative Rules; Delhi HC Affirms AFT’s Refusal to Permit NEET PG Appearance Under Superseded Rules
Know Thy Newly Appointed Supreme Court Judge: Justice V. Mohana
Husband who called police himself after killing pregnant wife gets life sentence commuted to 7 years: MP HC holds verbal taunt amounted to grave and sudden provocation
