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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
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
Cabinet approves 3% hike in Dearness Allowance and Dearness Relief from 1 July 2026
Unsuccessful party can seek post-award interim protection under Section 9, Arbitration Act in rare and compelling circumstances: Delhi HC
