Court News
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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236 articles
Court News
Unmarked Samples, Broken Chain: Why the Supreme Court Acquitted Two Men in a 2004 Charas Case
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Court News
Who Could See in the Dark? Supreme Court Acquits Four in 2001 Odisha Murder After 25 Years
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Landmark Judgements
Sixteen Years on Death Row, Then Acquittal: Supreme Court Allows Surendra Koli's Curative Petition in the Last Nithari Case
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Court News
Section 69 BNS: Supreme Court Quashes FIR, Says a Failed Relationship Is Not Deceit
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Court News
A Claim, Not a Crime: Supreme Court Quashes Cheating FIR Against Company Officers Over Terminated Distributorship
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Court News
No Double Counting: Supreme Court Rejects Abu Salem’s Claim That His 25-Year Extradition Limit Is Over
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Landmark Judgements
Finality Yields to a Fair Sentence: Article 32 Opens a Final Death Sentence for a Manoj-Compliant Hearing
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Court News
A Soured Relationship, Mutual Accusations: Supreme Court Quashes Rape Case Using the Four-Step Kesarwani Test
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Court News
A One-Day Error in a Death Certificate Is Not Forgery: Supreme Court Quashes Prosecution
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Court News
“Persons” Means Persons: Delhi High Court Holds a Woman Can Be Charged With Gang Rape as Part of a Group
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Court News
Filming Officials in Public Is Not Obstruction: Gujarat High Court Quashes FIR Against Advocate as “Counter-Blast”
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