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Supreme Court: The Court has sought evidence of possession of Ramjanmabhumi from Nirmohi Akhara, after it contended that it had lost the

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Supreme Court: On Day 1 of the day-to-day hearing in the Ayodhya land dispute, Nirmohi Akhara, told the 5-judge bench of Ranjan

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Supreme Court:  The Court has agreed to consider the live streaming of the proceeding in the Ayodhya land dispute case after deliberation and

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Supreme Court: After the the Justice F.M. Ibrahim Kalifulla led Mediation Committee submitted the mediation report before the  5-judge bench of Ranjan

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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

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Supreme Court: Nirmohi Akhara, one of the parties in the Ayodhya  title dispute case, has filed an application in the Supreme Court,

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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has said

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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ said that it

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Supreme Court: In a hearing that lasted for less than a minute, the bench comprising Ranjan Gogoi, CJ and S K Kaul, J

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Supreme Court: In the Ram Janamabhoomi-Babri Masjid dispute, famously known as the Ayodhya matter, Senior Advocate Raju Ramchandran, appearing for Sunni Waqf Board

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Supreme Court: Fixing the next hearing on 08.02.2018, the 3-judge bench of Dipak Misra, CJ and Ashok Bhushan and SA Nazeer, JJ

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On 08.08.2017, the Shia Waqf Board filed an affidavit before the Supreme Court in the Ayodhya matter and said that it was