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Court News

Settled After Conviction: Supreme Court Declines to Disturb High Court’s Quashing in Punjab Assault Case

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A Complaint Filed to Strike Back: Supreme Court Quashes Belated Case That Hid an Earlier FIR

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Magistrate Said No? Supreme Court Says a Rejected Section 156(3) Plea Does Not Bar a Fresh FIR

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Named but Not Accused of Anything: Supreme Court Quashes Case Where the Chargesheet Made No Specific Allegation

Only the Public Servant Can Complain: Supreme Court Quashes Section 182 IPC Case Without a Section 195 Complaint

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Section 69 BNS: Supreme Court Quashes FIR, Says a Failed Relationship Is Not Deceit

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A Claim, Not a Crime: Supreme Court Quashes Cheating FIR Against Company Officers Over Terminated Distributorship

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A Soured Relationship, Mutual Accusations: Supreme Court Quashes Rape Case Using the Four-Step Kesarwani Test

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“Bordering on Contempt”: Karnataka High Court Dismisses Quashing Plea With Rs 15,000 Costs Over Counsel's Submissions

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A One-Day Error in a Death Certificate Is Not Forgery: Supreme Court Quashes Prosecution

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Filming Officials in Public Is Not Obstruction: Gujarat High Court Quashes FIR Against Advocate as “Counter-Blast”

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Failed Tea Estate Deal Is a Contract Dispute, Not Cheating: Supreme Court Quashes Case Against CEO