Court News
Karnataka HC Quashes 498A Case Against Mother-in-Law, Warns Against Misuse of Domestic Violence Law
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115 articles
Court News
Karnataka HC Rules: Paramour Cannot Be Tried for Domestic Violence Under IPC 498A
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Court News
Convict Flees Srinagar Court After Sentencing in ₹72 Lakh Cheque Bounce Case
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Court News
Supreme Court: Absconding Accused Cannot Seek Anticipatory Bail Based on Co-Accused’s Acquittal
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Court News
Supreme Court Quashes Conviction Under Essential Commodities Act: Cement Was Decontrolled at Time of Alleged Offence
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Court News
Supreme Court Examines Dowry Complaint Against Married Man by Live-In Partner: A Landmark Case on Section 498A
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Court News
Punjab & Haryana High Court Declines to Entertain Punjab Kesari Hotel Plea
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Court News
Madras High Court Rules Passport Renewal Requires Court Permission if Criminal Case Pending
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Court News
Supreme Court Reiterates: Bail Cannot Be Made Conditional on Monetary Deposits
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Court News
Supreme Court Grants Bail to Woman Accused of Cheating by Posing as Lawyer
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Court News
Supreme Court Clarifies: Insult Under SC/ST Act Must Be Linked to Victim’s Caste Identity
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Court News
Fake Rape Cases and Dating App Risks: Supreme Court, IPC Laws, and Safety Precautions for Young Indians
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