Court News
Clubbed FIRs Are Not One Case: Supreme Court Clarifies Grand Venice Allottees’ Complaints Must Be Tried on Their Own Merits
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59 articles
Court News
Even a Police Officer Deserves Due Process: Madras High Court Declares Inspector’s Arrest Illegal, Orders Unconditional Release
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Court News
Arbitration Pending? Police Can Still Investigate: Karnataka High Court Refuses to Quash Cheating FIR Against MyFitness Promoters in Mensa Brands Deal
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Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
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Landmark Judgements
Poetry Is Not a Crime: Supreme Court Quashes FIR Over Imran Pratapgadhi's Urdu Poem and Resets the Test for Speech Offences
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Landmark Judgements
Hear the Accused Before Cognizance: Supreme Court Applies BNSS Section 223 to ED Complaints Under the PMLA
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Court News
Detained at a Mandi House Protest, Then Asked to Furnish a Peace Bond: Delhi HC Declines to Quash Section 126 BNSS Notice Against Student Leader, but Insists on Madhu Limaye Safeguards
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Court News
Delay in Compensation or Treatment Is ‘Second Victimisation’: MP High Court Directs State-Wide Compliance With Section 397 BNSS While Rejecting Bail
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Court News
Rs 10.3 Lakh Cheque Case Near Final Arguments, Accused Wanted to Reopen Defence: Punjab & Haryana HC Says Recall Power Cannot Be Used to Fill Gaps in a Defence Known From Day One
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Court News
Chargesheet Filed on Time but Without Extra Copies? No Default Bail, Supreme Court Rules Under BNSS
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Court News
Threats on Instagram After Walking Out on Bail: Punjab & Haryana High Court Cancels Murder Accused’s Bail
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Court News
Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand
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