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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
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
Incoherence in a 3-Year Old’s Narrative Does Not Diminish Its Credibility; Delhi HC Cancels Bail Granted to POCSO Accused School Caretaker
Connected Healthcare and the Right to Privacy — Impact of DPDPA on Med-Tech
Public Figures Must Tolerate Political Satire, But Not Vulgar AI Deepfakes That Cross the Line Into Defamation; Delhi HC Partly Allows Raghav Chadha’s Defamation Suit
