Court News
Supreme Court Refuses to Quash FIR Over Tweet Against PM Modi
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236 articles
Court News
Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
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Court News
Supreme Court Stays Remission in 2008 Kidnap Case After Threats to Judge Who Was Victim
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Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
Court News
Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
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Court News
Himachal High Court Dismisses Cheque Bounce Case: No Proof of Proprietorship Ownership Under NI Act
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Court News
Supreme Court Orders Standard Format for Criminal Judgments: Evidence Must Be Tabulated for Clarity
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Court News
Supreme Court Calls Dowry a Constitutional Evil, Issues Strong Directions to End the Practice
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Court News
Allahabad High Court: NOC from Previous Counsel Not Mandatory for Bail Applications
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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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Court News
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
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Court News
Supreme Court: In Terror Cases, National Security Overrides Rights of Accused
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Court News
Supreme Court Declares Forced Narcos Tests Unconstitutional, Strengthens Rights of Accused
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