Court News
Truck Seized for Carrying Liquor Can Be Released to Owner: Supreme Court Says Gujarat Prohibition Act’s Section 98(2) Is No Absolute Bar
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236 articles
Court News
Juvenile at the Time of the Crime, Convicted Anyway: Supreme Court Says a ‘Final’ Conviction Can Still Be Recalled, and Section 201 IPC Cannot Stand Alone
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Court News
Cattle Truck Wrongly Confiscated: Allahabad High Court Orders Release and Rs 60,000 a Month Compensation for Lost Livelihood
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Court News
A Grieving Father Wanted Narco Tests on the Accused: Delhi HC Says No Complainant Can Force an Unwilling Accused Into Narco Analysis, but Leaves Door Open for Further Investigation
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Court News
Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them
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Court News
Extramarital Affair Alone Is Not ‘Cruelty’ Under Section 498A: Madras High Court Upholds Husband’s Acquittal
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Court News
No Pre-Marriage ‘Deal’ Needed: MP High Court Says Dowry Demanded After Wedding Is Punishable, Restores 498A Conviction
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Court News
No ‘Office Hours’ for Liberty: Kerala High Court Strikes Down Rule Limiting Production of Arrested Persons After 5 PM
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Court News
₹50 Crore Cheque Bounce Case Revived: Supreme Court Says Section 139 Presumption Cannot Be ‘Washed Away’ Before Trial
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Court News
Police Officers Accused of Murder Cannot Hide Behind a Later Sanction Notification: Supreme Court Says Section 197 Bar Applies at the Stage of Cognizance
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Court News
Illegal Raid, but Evidence Survives: Supreme Court Refuses to Quash PCPNDT Sex-Determination Complaint Against Radiologist
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Court News
Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment
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