Court News
Allahabad High Court Questions Trial Judge Over Summons Under Non-Existent SC/ST Act Provision
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71 articles
Court News
Punjab & Haryana High Court Flags ‘Alarming’ FIRs Based on Email Complaints to NRI Cell
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Court News
Kerala High Court: Magistrates Must Give Clear Orders When Acting on Protest Complaints
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Court News
Kerala High Court Bars Victims from Filing Second Appeal Against Acquittal
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Court News
Supreme Court: Bail Cannot Be Denied Teaching Accused a Lesson
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Court News
Delhi High Court Stays CBI Summons to Lawyer, Calls Action “Not Done”
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Court News
Supreme Court Bars High Courts from Granting Pre-Arrest Bail While Refusing to Quash FIRs
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Court News
Supreme Court: Parity Alone Not Enough for Bail, Role in Crime Must Be Considered
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Court News
Supreme Court Slams Lower Court, Frees Woman Jailed for Changing Lawyers Multiple Times
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Court News
Supreme Court: FIR Cannot Be Sustained for Other Offences If Some Are Quashed on Compromise
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Court News
Supreme Court Rules Habeas Corpus Cannot Release Accused After Bail Pleas Are Dismissed
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