Court News
Long Custody Alone Won't Override Section 37 NDPS in Commercial-Quantity Cases: Rajasthan HC Denies Bail
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Court News
Selling Sarees Printed with the Buddha's Image Is Not a Crime Without Malicious Intent: Gujarat HC Quashes FIR
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Court News
Injuries on Arms, Not Head? Supreme Court Restores Attempt-to-Murder Charge and Warns Against “Mini-Trials”
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Court News
No Proof of Robbery, No Section 394 Conviction: Supreme Court Alters Conviction to Grievous Hurt
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Court News
Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal
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Court News
Blind Accused Must Get Prosecution Evidence in Braille: Uttarakhand HC on the Right to a Fair Trial
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Court News
Three-Year Consensual Relationship, then a Rape Case After the Marriage Falls Through? Supreme Court Quashes It
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A DNA Match Proves Presence, Not Guilt: Supreme Court Upholds Acquittal in 2011 Double Murder Case
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Court News
No Transport Documents Does Not Mean Cattle Were Headed for Slaughter, Rules Supreme Court
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Court News
Can an NDPS Case Be Quashed Just Because It Rests on a Co-Accused's Statement? Supreme Court Says No
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Court News
A Confession Alone Cannot Justify NSA Detention, Rules Supreme Court in Sambhal Case
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Court News
Your Mother Received the Cheque-Bounce Notice? That's Still Valid Service, Rules Supreme Court
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