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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

Only the Public Servant Can Complain: Supreme Court Quashes Section 182 IPC Case Without a Section 195 Complaint

Court News

No Retrospective Harsher Law, But No Undue Leniency Either: Supreme Court Restores Life Sentence in POCSO Case

Court News

POCSO Presumptions Need Foundational Facts: Supreme Court Acquits Man After Finding Prosecution Evidence Unreliable

Court News

Unregistered Lease Deed? Admissibility Is for Trial, Not a Ground to Reject the Plaint, Says Supreme Court

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Remand Is Not Routine: Supreme Court Tells Karnataka High Court to Decide a 1982 Sale Deed Dispute Itself

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Poppy Husk in a Tata Safari: Supreme Court Explains Section 42 Compliance and Why Section 50 Does Not Cover Vehicle Searches

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Unmarked Samples, Broken Chain: Why the Supreme Court Acquitted Two Men in a 2004 Charas Case

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Who Could See in the Dark? Supreme Court Acquits Four in 2001 Odisha Murder After 25 Years

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Suspicion Is Not Theft: Supreme Court Quashes Rs 3.24 Crore Electricity Theft Assessment Against Himadri Steel

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Right on Value, Wrong on Time: Supreme Court Quashes Excise Demand on Body Builders as Time-Barred

Court News

Officiating Service Is Not a Vested Right: Supreme Court Applies the 2005 Rules to BSNL Rajbhasha Promotions