Court News
Must a Disputed Will Go to a Handwriting Expert? Supreme Court Says Courts Can Compare Signatures Themselves
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26 articles
Court News
No Dock Identification, No Conviction: Supreme Court Acquits Man Serving Life in Child Sexual Assault Case
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Court News
Body in a Refrigerator, but No Proof: Supreme Court Acquits Last Accused in Telangana Ransom-Murder Case
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Court News
“Not a Faulty Investigation but No Investigation”: Supreme Court Acquits Accused in Bihar Murder Case
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Court News
Evidence Rejected for Abduction Cannot Be Accepted for Rape: Supreme Court Acquits After 17 Years
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Court News
A Registered Will Still Needs Proof: Supreme Court Rejects 1976 Thumb-Impression Will After 13-Year Appeal
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Court News
Quality Over Quantity: Supreme Court Upholds Murder Conviction in Odisha Witch-Hunting Case on a Daughter’s Testimony
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Court News
POCSO Presumptions Need Foundational Facts: Supreme Court Acquits Man After Finding Prosecution Evidence Unreliable
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Court News
Unmarked Samples, Broken Chain: Why the Supreme Court Acquitted Two Men in a 2004 Charas Case
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Court News
Who Could See in the Dark? Supreme Court Acquits Four in 2001 Odisha Murder After 25 Years
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Court News
“A Tampered Affidavit Is No Evidence at All”: Gauhati High Court Upholds Foreigner Opinion, Refers Matter to Bar Council
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Court News
Victim Could Not Identify the Accused in Court: Supreme Court Sets Aside POCSO Conviction as “Unsafe”
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