Court News
Supreme Court: Accused on Bail Need Not Appear in Every Criminal Appeal Hearing
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24 articles
Court News
J&K High Court: CrPC Timelines Ensure Speedy Justice for Victims, Not Automatic Bail for Accused
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Court News
Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC
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Court News
High Court Rules: Wife Living Apart Without Valid Reason Cannot Claim Maintenance
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Court News
Allahabad High Court Slams Magistrate: ‘Usual Practice’ Cannot Justify Wrong Orders
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Court News
Delhi High Court Upholds Quashing of CBI Notice to Ex-Judge Quddusi in Corruption Case
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Court News
Supreme Court: Signed Judicial Orders Cannot Be Undone, Only Clerical Errors May Be Corrected
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Court News
Allahabad High Court: Proposed Accused Cannot Challenge FIR Orders Under Section 156(3) CrPC
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Court News
Allahabad High Court Rules: Wife, Not Uncle, Is Closest Legal Heir Under CrPC
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Court News
Karnataka High Court: Family Courts Cannot Use Look Out Circulars to Enforce Maintenance Orders
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Court News
Supreme Court: Criminal Revision Does Not End After Informant’s Death
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Court News
Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
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