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Not Mandatory to Frame Issues in Ex Parte Civil Suit; However, Omission Causing Prejudice can Vitiate Trial: Supreme Court
Call for Participation | National Law School of India University, Bangalore, in association with Trilegal announces XIX Edition of the NLS-Trilegal International Arbitration Moot (NLSTIAM)
30% women representation mandatory for Bar Associations; failure may lead to suspension: Supreme Court
Cabinet Approves Additional 2% DA/DR for Central Government Employees and Pensioners
Municipal Records Do Not Confer Title: SC Restores Direction to Consider Layout Plan Incorporation of De-Reserved Land
