Court News
A Birth Register Entry Is Not Enough: Gujarat High Court Says Prosecution Must Prove Who Supplied the Date of Birth, Upholds POCSO Acquittal
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236 articles
Court News
Sentenced to Life Without Parole, He Asked for 8 Weeks Out to Look After His Sister: Punjab & Haryana HC Says Get the Sentence Condition Modified First
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Court News
Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned
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Court News
Two Life Sentences, One Trial: Supreme Court Says They Cannot Run One After the Other, Orders Them ‘Superimposed’
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Court News
CMRL–Exalogic FIRs: Supreme Court Says Persons Affected by Court-Ordered FIR Can Appeal, Restores Their Appeals Before Kerala High Court
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Court News
Bail Granted Without Looking at Video Footage? Supreme Court Sets Aside Patna HC Bail Orders in Chhapra Election-Time Murder, Sends Them Back (Nagendra Ray v. State of Bihar)
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Court News
Gravity Alone Cannot Eclipse Liberty: Supreme Court Grants Bail to Two Accused in Rs 979-Crore Jal Jeevan Mission Tender Case (Mahesh Chandra Joshi v. State of Rajasthan)
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Court News
Drainage Quarrel, a Gunshot and a Flawed Probe: Supreme Court Acquits Two Convicted of Murder, Citing Shaky Eyewitnesses and Investigation Gaps
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Court News
Wife’s Suicide, Husband Convicted on Appeal: Supreme Court Restores Acquittal, Says General Allegations Do Not Prove Abetment Under Section 306 IPC
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Court News
‘Stage-Managed and Artificial’ Recoveries: Supreme Court Upholds Acquittal in Himachal Double Murder Case, Says Chain of Circumstances Was Incomplete
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Court News
Chargesheet Filed on Time but Without Extra Copies? No Default Bail, Supreme Court Rules Under BNSS
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Court News
Pending Forensic Data Can Justify More Time to File UAPA Charge Sheet: Supreme Court Sets Aside Default Bail Granted by Bombay High Court
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