Court News
Calcutta High Court: Criminal Liability Cannot Flow from Designation Alone
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Section 482 CrPCClear topic ×
19 articles
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
Supreme Court: Civil Verdict Not a Shield Against Crime, Restores Criminal Trial in Family Property Dispute
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Court News
Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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Court News
Allahabad High Court Upholds Summons Against Husband for Forged Bank Statements
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Court News
Supreme Court: Compromise Cannot Erase Corruption, Restores ₹52.5 Crore Loan Fraud Case
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Court News
Supreme Court: High Courts Cannot Hold Mini Trials to Quash FIRs; Omissions in Complaints Not Enough
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