Court News
No Number Plate Is a Traffic Offence, Not Cheating: Karnataka High Court Quashes BNS Case Against Bengaluru Biker, Imposes ₹1,500 Fine Instead
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236 articles
Court News
Cognizance First, Complainant Examined Later: Gauhati High Court Quashes Wife’s Cruelty Case Against Husband and Mother-in-Law Under BNS
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Court News
A Goat, a Bull and Two Killings in 2001: Supreme Court Upholds Life Sentences, Says Widows’ Testimony Outweighs ‘Nebulous’ Medical Guesswork
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Court News
Five Earlier Cases Are Not Proof of Guilt: Supreme Court Grants Bail in Gujarat Cow Meat Case After Eight Months in Custody
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Court News
Twelve FIRs, One Conviction 30 Years Ago: Rajasthan High Court Says Counting Cases Is Not Enough to Keep a Man’s History-Sheet Open, Orders SP to Reconsider
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Court News
Three Police Enquiries Cleared Her, but the Magistrate Can Still Summon: P&H HC Refuses to Quash Murder Complaint Against Soldier’s Widow
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Court News
‘Last Seen’ Is Not Enough: Uttarakhand HC Acquits Man Serving Life for Murder, Orders Immediate Release
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Court News
A Trust Cannot Be Made an Accused: Supreme Court Drops Charitable Trust From IMAP Deposit Scam Case, Trustee’s Prosecution Continues
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Court News
Murder in 1984, Appeal Decided in 2026: Supreme Court Says Old Age and 40 Years’ Delay Can’t Cut a Life Sentence, Orders Two Septuagenarians to Surrender
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Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms
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Court News
Settled, Verified, Still Sent Back to the Trial Court: Supreme Court Quashes Cheating FIR, Says High Court Should Have Used Its Own Powers After a Genuine Compromise
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