Landmark Judgements
UAPA Bail's Fault Line: Umar Khalid Denied, K.A. Najeeb Reaffirmed — and a Larger Bench Ahead
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58 articles
Court News
Disciplinary Action Against a Judge for Granting Bail Quashed: Supreme Court Says Counselling or an ACR Remark Would Have Sufficed
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Court News
Two Years in Custody, Only 7 of 147 Witnesses Examined: Supreme Court Grants Bail to Former RG Kar Principal
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Court News
ED's Delay in Forwarding Arrest Order Doesn't Void Arrest, but 20 Months in Custody Earns Bail: Supreme Court
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Court News
Long Custody Alone Won't Override Section 37 NDPS in Commercial-Quantity Cases: Rajasthan HC Denies Bail
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Court News
Documentary Evidence, Investigation Complete, Long Trial Ahead: Supreme Court Grants Bail in Rs 979-Crore Tender Case
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Court News
Bail Cancelled for a Repeat Excise Offence? Supreme Court Says Section 480(3) BNSS Conditions Don't Apply to Lesser Offences
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Court News
Supreme Court on Bail Cancellation: Understanding the 2026 Judgment and Its Implications
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Court News
High Court Denies Bail to Advocate in Land-Grab Conspiracy
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Court News
Patna HC Emphasizes Reform Over Punishment in Juvenile Justice
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