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Court News

Karnataka Gangrape Case Raises Alarm: Why Law Warns Against Risky Associations

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Supreme Court to Decide If FIR Can Be Quashed Partially

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Supreme Court Examines Dowry Complaint Against Married Man by Live-In Partner: A Landmark Case on Section 498A

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Fake Rape Cases and Dating App Risks: Supreme Court, IPC Laws, and Safety Precautions for Young Indians

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Mumbai Taxi Scam: Laws Protecting Foreign Tourists and How Visitors Can Check Fares

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Kerala High Court: Angry Words in Quarrel Not Abetment of Suicide

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Delhi High Court Upholds 10-Year Sentence in Digital Rape Case Involving Mother and Son

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Bengaluru Data Heist: Tech Executive Booked for ₹87 Crore Theft, Sparks Debate on India’s Cyber Laws

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Gauhati High Court Clarifies Suicide Abetment Cognizance in POCSO-Linked Cases

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Orissa High Court Clarifies: Cheating and Criminal Breach of Trust Cannot Co-Exist on Same Facts

Delhi Man Booked for Misusing PM Modi’s Name: Understanding Impersonation Laws and How to Stay Safe

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Public Space Misuse Can Lead to Arrest: Surat Builder’s Case Shows Legal Consequences