Court News
Supreme Court: High Courts Cannot Issue Blanket Orders in POCSO Bail Cases Under CrPC Section 439
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115 articles
Court News
Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC
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Court News
Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases
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Court News
Punjab & Haryana High Court Denies Bail to Senior Advocate Accused of ₹30 Lakh Judicial Bribe
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Court News
Karnataka High Court Quashes FIR Against Juvenile for Petty Offence Under JJ Act
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Court News
Delhi High Court Orders Rajpal Yadav to Surrender Over ₹9 Crore Dues
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Court News
Delhi High Court: Bail Cannot Be Denied for Voluminous Petitions
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Court News
Supreme Court Grants Anupam Mittal Protection in Fraud Case
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Court News
Supreme Court Rebukes NCB: Director and Guwahati IG Ordered to Appear Over Casual Handling of NDPS Case
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Court News
Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
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Court News
Karnataka High Court Refuses to Quash FIR in Voyeurism Case: ‘No Woman Is Safe’
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Court News
Allahabad High Court: Judges Must Verify Juvenility Claims, Cannot Simply Refer to JJ Board
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