Court News
Cattle Truck Wrongly Confiscated: Allahabad High Court Orders Release and Rs 60,000 a Month Compensation for Lost Livelihood
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167 articles
Court News
Never Arrested, Charge-Sheeted Without Cognizance Yet: Delhi HC Replaces ‘Prior Permission for Every Foreign Trip’ With Two Weeks’ Advance Intimation
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Court News
Arrested Mid-Negotiation With a Builder: Bombay High Court Declares Arrest Illegal, Orders Rs. 5 Lakh Compensation and Suspension of Officers
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Court News
COVID-19 Vaccine Deaths and Injuries: Supreme Court Directs Centre to Frame a No-Fault Compensation Policy
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Court News
Rudul Sah v. State of Bihar (1983): Acquitted in 1968, Freed in 1982 — the Case That Let Courts Award Compensation for Violated Liberty
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Court News
Union of India v. K.A. Najeeb (2021): When a Trial Cannot End in Time, Even UAPA’s Bail Bar Must Yield to Article 21
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Court News
Prem Shankar Shukla v. Delhi Administration (1980): A Telegram From Tihar and the End of Routine Handcuffing
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Court News
Mithu v. State of Punjab (1983): Why the Supreme Court Struck Down India’s Only Mandatory Death Sentence
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Court News
Joginder Kumar v. State of U.P. (1994): The Young Lawyer Who Vanished Into Police Custody — and the Rule That “No Arrest Can Be Made Because It Is Lawful”
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Court News
Wild Elephant Attack: State Can’t Escape Liability Just Because It Doesn’t Own Wild Animals, Says Kerala High Court
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Landmark Judgements
When KYC Cannot See You: Supreme Court Makes Accessible Digital Access Part of Article 21
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Landmark Judgements
Rescue Is Not the End of the State's Duty: A Victim Protection Plan for Trafficking Survivors
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