Court News
Supreme Court Empowers High Courts to Quash Frivolous Criminal Cases Beyond FIR
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32 articles
Court News
Supreme Court Quashes Cheating FIR in 11-Year-Old Kanpur Land Dispute: Declares It a Civil Matter
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Court News
Supreme Court Clarifies: Cooperation in Investigation Cannot Mean Self-Incrimination, Grants Anticipatory Bail Despite Refusal to Surrender Mobile
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Court News
Supreme Court Slams Successive FIRs After Bail: Calls It Abuse of Process, Fit Case for Article 32
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Court News
Supreme Court: High Courts Cannot Issue Blanket Orders in POCSO Bail Cases Under CrPC Section 439
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Court News
Supreme Court: Challenging Trial Court Orders Is Not Trial Delay
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Court News
Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
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Court News
Orissa High Court: NBW Cannot Be Issued Before Scheduled Appearance, Calls It Affront to Liberty
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Court News
Delhi High Court: Judge Who Reserves Judgment Must Deliver Verdict Despite Transfer
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Court News
Allahabad High Court Questions Trial Judge Over Summons Under Non-Existent SC/ST Act Provision
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Court News
Punjab & Haryana High Court Flags ‘Alarming’ FIRs Based on Email Complaints to NRI Cell
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Court News
Kerala High Court: Magistrates Must Give Clear Orders When Acting on Protest Complaints
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