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In a historical judgement, the Supreme Court of India with a nine-judge constitutional bench, has declared that the Right to Privacy is now a fundamental right and is protected under Article 21 of the Constitution.
See full judgementIn July 2013, the Supreme Court ruled that any Member of Parliament, Member of the Legislative Assembly or Member of a Legislative Council who is convicted of a crime and given a minimum of two year imprisonment, loses membership of the House with immediate effect.
See full judgementIn March 2018, a five-judge Constitution Bench, headed by Chief Justice Dipak Misra gave legal sanction to passive euthanasia, permitting 'living will' by patients on withdrawing medical support if they slip into irreversible coma. The SC held that the right to die with dignity is a fundamental right.
See full judgementIndian Court Fee Calculator
Court Fees are fees payable on initiation and filing of suits and petitions. Use our court fee calculator to calculate the court fee for your clients.
The District Courts of India are the district courts of the State governments in India for every district or for one or more districts together taking into account the number of cases, population distribution in the district.
CalculateConsumer Court is the special purpose court, in India, that deals with cases regarding consumer disputes and grievances. These are judiciary hearings set up by the government to protect the consumer rights.
CalculateThe Supreme Court of India is the highest judicial forum and final court of appeal under the Constitution of India, the highest constitutional court, with the power of constitutional review.
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