Court News
Body in a Refrigerator, but No Proof: Supreme Court Acquits Last Accused in Telangana Ransom-Murder Case
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236 articles
Court News
Can a Sessions Court Say ‘Prison Till the Rest of Your Life’? Supreme Court Says No, Fixes 25 Years Without Remission
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Court News
Evidence Rejected for Abduction Cannot Be Accepted for Rape: Supreme Court Acquits After 17 Years
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Court News
A Complaint Filed to Strike Back: Supreme Court Quashes Belated Case That Hid an Earlier FIR
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Court News
After 22 Years in Prison, Supreme Court Acquits Murder Convict Whose Appeal Was Thrown Out for Delay
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Court News
No Enhancement in the Accused's Own Appeal, No Consecutive Life Terms: Supreme Court Corrects a Triple-Murder Sentence
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Court News
Named but Not Accused of Anything: Supreme Court Quashes Case Where the Chargesheet Made No Specific Allegation
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Court News
A Name in a Suicide Note Is Not Enough: Supreme Court Upholds Discharge Under Section 108 BNS
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Court News
Filing an FIR Is Not Instigation: Supreme Court Quashes Abetment Case Against Wife's Parents and Brother
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Court News
Quality Over Quantity: Supreme Court Upholds Murder Conviction in Odisha Witch-Hunting Case on a Daughter’s Testimony
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Court News
Attempt to Murder Turns on Intention, Not Injury: What the Supreme Court Said While Refusing a Late Charge Change
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Court News
POCSO Presumptions Need Foundational Facts: Supreme Court Acquits Man After Finding Prosecution Evidence Unreliable
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