Landmark Judgements
Protection Without an Expiry Date: Anticipatory Bail Ordinarily Survives the Chargesheet
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71 articles
Landmark Judgements
Arrest Without Grounds Is No Arrest: Supreme Court Holds Article 22(1) Mandatory, Orders Release
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Landmark Judgements
Two Gates Before a Public Servant Is Probed: BNSS Sections 175(3) and 175(4) Read Together
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Court News
A Fake Witness, a Fake Building: Gujarat High Court Quashes Proclamation and Issues Guidelines Before Declaring Absconders
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Court News
No Valid Service, No Absconder: Delhi High Court Quashes Section 174A FIR, Issues Directions to Trial Courts
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Court News
“Bordering on Contempt”: Karnataka High Court Dismisses Quashing Plea With Rs 15,000 Costs Over Counsel's Submissions
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Court News
Private Defence Is Judged in the Moment, Not With Hindsight: Rajasthan High Court Suspends Sentence Pending Appeal
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Court News
Twenty-Six Years Later, No Trial: Supreme Court Sets Aside Revival of Prison Guard's Prosecution
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Court News
Police Can't Seek a YouTuber's Pre-Incident Data From X Without Safeguards: Supreme Court Makes His Arrest Protection Absolute
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Court News
Drowning Death and a Closure Report: Supreme Court Restores Magistrate's Cognizance, Clarifies Use of Section 161 Statements
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Court News
Victims Too Have a Right to a Speedy Trial: Supreme Court Sets Aside Costs Imposed on Complainant
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Court News
FIR Against Police Officers Under BNSS? Allahabad HC Lays Down 11 Directions on Sections 173(4) and 175
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