Court News
Found to Be a Juvenile 28 Years After a Taxi Driver’s Murder: Supreme Court Upholds Conviction but Wipes Out Life Sentence
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Court News
A Tutored Child Witness and No Forensic Link: Supreme Court Acquits Man of 1989 Wife-and-Son Murder, Restores Trial Court Verdict
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Court News
On BSF Duty Between Shillong and Delhi: Supreme Court Quashes Dowry Death Case Against Husband After His Parents Were Acquitted
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Court News
Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’
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Court News
Cash Seized During Elections: Supreme Court Issues Directions — 24-Hour Reasoned Report, One-Year Probe, and No Withdrawal of Cases Without High Court Nod
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Court News
Co-Accused Got Bail, So Should I? Supreme Court Says Parity Is ‘Not a Mechanical Formula’, Refuses Bail to Alleged Mastermind but Fixes One-Year Timeline
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Court News
Pay 10% Before You Can Arbitrate? Supreme Court Doubts S.K. Jain, Seeks Larger Bench on Contractor Pre-Deposit Clauses
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Court News
Murder of a Sarpanch Candidate: Supreme Court Cancels Bail of Life Convict, Says Pendency of Appeals Cannot Be a ‘Knee Jerk’ Ground to Free Those Convicted of Heinous Crimes
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Court News
A 2013 Compromise Decree, a 2022 Sale Deed, and Owners Who Say They Never Knew: Supreme Court Lets Non-Parties Appeal, Condones 11-Year Delay
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Court News
Not Even a Day’s Delay: Supreme Court Says 120-Day Limit for Land Acquisition Appeals Under Section 74 Is Rigid, Questions Its Own Earlier Ruling
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Landmark Judgements
Bail Is Not a Broom: Degrading Bail Conditions Declared Null and Void
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Court News
Seven Years Together, Prior Marriage Known Within Months: Supreme Court Discharges Man in Rape and Bigamy Case, Says Courts Must Not Become ‘a Tool of Vengeance’
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