Court News
Gangsters Act Trial Cannot Freeze a Murder Trial: Supreme Court on Section 12 and the Victim's Right to Speedy Trial
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236 articles
Court News
No Offence, No Punishment: Supreme Court Calls the U.P. Gangsters Act “Stillborn” and Quashes Two Prosecutions
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Court News
A School Campus Is Not Automatically ‘Public View’: Supreme Court Quashes SC/ST Act Charges Against School Manager
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Court News
Victim’s Age Not Proved Under Section 94 JJ Act: Supreme Court Converts POCSO Conviction to Rape Under Section 376 IPC
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Court News
No Pecuniary Advantage, No Section 13(1)(d) Conviction: Supreme Court Acquits Assam Store In-Charge in 1993 Case
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Court News
You Can Go Straight to the Human Rights Court: Supreme Court Upholds Karnataka Rule Allowing Direct Complaints Against Police
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Court News
Stern Supervision Is Not Abetment: Supreme Court Discharges Senior Forest Officer Named in Subordinate's Suicide Notes
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Court News
38 Years After a 1988 Murder: Supreme Court Restores Acquittal, Explains Victim’s Appeal vs Revision
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Court News
Sanction Refused Twice, Then Revisited Under Pressure: Supreme Court Says Change of Opinion on Same Material Is Not Enough
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Court News
Demanding a Bribe Is Not an Official Decision: Supreme Court Says Section 17A PC Act Approval Not Needed
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Landmark Judgements
No Trial by Ambush Under PMLA: Supreme Court Holds the Accused Entitled to a List of All Seized Material — Including What the ED Does Not Rely On
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Court News
No Dock Identification, No Conviction: Supreme Court Acquits Man Serving Life in Child Sexual Assault Case
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