Court News
Understanding NDPS Default Bail: High Court's 2026 Ruling on Extending Investigation Beyond 180 Days
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11 articles
Court News
Punjab & Haryana High Court Allows Release of Confiscated Vehicles Under NDPS Act on Bonds
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Court News
Supreme Court Slams Punjab Over Drug Menace
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Special Courts Under Strain: Supreme Court Sounds Alarm
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Court News
Supreme Court Quashes FIR Against Elvish Yadav in Snake Venom Case
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Court News
Supreme Court Clarifies: Cooperation in Investigation Cannot Mean Self-Incrimination, Grants Anticipatory Bail Despite Refusal to Surrender Mobile
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Court News
Kerala High Court: Can All Drug Offenders Be Labelled ‘Goondas’? Five-Judge Bench to Decide
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Court News
Supreme Court Rebukes NCB: Director and Guwahati IG Ordered to Appear Over Casual Handling of NDPS Case
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Karnataka High Court: MD Anaesthesiology Doctors Need No Extra Training to Prescribe Essential Narcotic Drugs
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Court News
Kerala High Court: Bail Cannot Be Turned into Detention for Foreign Nationals
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Court News
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
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