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Court News

No Enhancement in the Accused's Own Appeal, No Consecutive Life Terms: Supreme Court Corrects a Triple-Murder Sentence

Court News

Two Orders, One Building: Supreme Court Halts Chennai Demolition Until Regularisation Question Is Decided

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Court Fee Can Wait for Evidence: Supreme Court Refuses to Reject Co-owners’ Plaint Over Ad Valorem Fee

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Named but Not Accused of Anything: Supreme Court Quashes Case Where the Chargesheet Made No Specific Allegation

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A Name in a Suicide Note Is Not Enough: Supreme Court Upholds Discharge Under Section 108 BNS

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Filing an FIR Is Not Instigation: Supreme Court Quashes Abetment Case Against Wife's Parents and Brother

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A Registered Will Still Needs Proof: Supreme Court Rejects 1976 Thumb-Impression Will After 13-Year Appeal

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Quality Over Quantity: Supreme Court Upholds Murder Conviction in Odisha Witch-Hunting Case on a Daughter’s Testimony

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No Leave, No Interim Orders: Supreme Court Settles Courts' Power in Section 92 CPC Trust Suits

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Attempt to Murder Turns on Intention, Not Injury: What the Supreme Court Said While Refusing a Late Charge Change

Only the Public Servant Can Complain: Supreme Court Quashes Section 182 IPC Case Without a Section 195 Complaint

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No Retrospective Harsher Law, But No Undue Leniency Either: Supreme Court Restores Life Sentence in POCSO Case