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26 articles

Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal

Court News

Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal

9 Oct 2026Read article ↗

Supreme Court Clarifies Legal Boundaries of Call Records in Conspiracy Trials

Court News

Supreme Court Clarifies Legal Boundaries of Call Records in Conspiracy Trials

27 Jul 2026Read article ↗