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Bombay HC: Pending Case No Ground for Passport Denial
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Supreme Court Bars Property Sale as Bail Condition
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Court News
Fake FIRs Under UP Anti-Conversion Law: Allahabad HC’s Stern Rebuke
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Supreme Court Slams Successive FIRs After Bail: Calls It Abuse of Process, Fit Case for Article 32
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Delhi High Court: Mother’s Right to Education Abroad Cannot Be Curtailed by Custody Disputes
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Supreme Court Reiterates: Bail Cannot Be Made Conditional on Monetary Deposits
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Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases
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Supreme Court: Bail Cannot Be Cancelled Solely on Oral Dying Declaration, Upholds Allahabad HC Order
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Supreme Court Quashes Madras HC Bail Condition: No Forced Marriage for Accused
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Delhi High Court: Marriage Registration Not a Bar to Mutual Divorce Before One Year
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Orissa High Court: NBW Cannot Be Issued Before Scheduled Appearance, Calls It Affront to Liberty
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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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