Court News
POCSO Presumptions Need Foundational Facts: Supreme Court Acquits Man After Finding Prosecution Evidence Unreliable
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31 articles
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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Court News
Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal
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Court News
Supreme Court Clarifies Legal Boundaries of Call Records in Conspiracy Trials
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