Court News
Sanction Refused Twice, Then Revisited Under Pressure: Supreme Court Says Change of Opinion on Same Material Is Not Enough
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Prevention of Corruption ActClear topic ×
35 articles
Court News
Demanding a Bribe Is Not an Official Decision: Supreme Court Says Section 17A PC Act Approval Not Needed
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Court News
Money Changing Hands Is Not Enough: Supreme Court Acquits RPF Officer in Transfer-Bribe Cases
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Court News
Tainted Money Recovered, but No Proof of Demand: Supreme Court Acquits Clerk in Bribery Case
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Court News
Delhi High Court Labels Ex-NSE Chief as Public Servant in Landmark Judgment
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Court News
Supreme Court: Credible Parts of Hostile Witness Testimony Can Prove Guilt
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Court News
Supreme Court Upholds Conviction of Excise Inspector in 35-Year-Old Bribery Case, Reduces Sentence Due to Age
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Court News
Supreme Court Warns CBI Against Eyewash in Builders-Bankers Probe
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Court News
Kerala High Court Upholds Surprise Checks by Delegated Officers
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Court News
Supreme Court Cancels Haryana Officials’ Deluxe Flat Allotments, Calls Nepotism “Anathema to Democracy”
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Court News
Punjab & Haryana High Court Denies Bail to Senior Advocate Accused of ₹30 Lakh Judicial Bribe
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Court News
Punjab & Haryana High Court Allows Roop Bansal to Withdraw Plea in Judges’ Bribery Case, Slaps ₹1 Lakh Cost
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