Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
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236 articles
Court News
Paying the Victim Is Not a Licence to Skip Jail: Supreme Court Restores Three-Year Sentence in Stabbing Case
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Court News
Vague Allegations, Six-Year Delay: Supreme Court Quashes Dowry Case Against Sister-in-Law and Elderly Parents-in-Law
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Court News
42 Years After a Truck Robbery and Double Murder: Supreme Court Upholds Conspiracy Conviction on Approver’s Evidence but Frees Convict After 18 Years (Gopi Chand v. State)
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Court News
When Six Witnesses Tell the Same Story Word for Word: Supreme Court Upholds Acquittal of 20 Accused in Holi Murder Case (Nirmala Bai Devidas Chavhan v. State of Maharashtra)
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Court News
Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)
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Court News
An Empty Oxygen Cylinder and a Prosecuted Doctor: How Jacob Mathew Defined Criminal Medical Negligence
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Court News
Using Legal Remedies Is Not Abetment: Bombay High Court Relieves Man Named in Suicide Note Over Years of Litigation
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Court News
A WhatsApp Message and a Broken Chain: Supreme Court Acquits Man Convicted of Killing His Friend
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Court News
Power of Attorney Holder Cannot Be Treated Worse Than the Landowners: Supreme Court Quashes Cheating FIR Over Land Sale
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Court News
Breach of RBI Circulars Is Not a Crime: Supreme Court Quashes SC/ST Act FIR Against Bank Officers
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Court News
Wife’s Murder Case: Supreme Court Refuses to Disturb Acquittal, Says Prosecution Fell ‘Woefully Short’
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