Court News
Even a Police Officer Deserves Due Process: Madras High Court Declares Inspector’s Arrest Illegal, Orders Unconditional Release
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ArrestClear topic ×
11 articles
Landmark Judgements
The Arrest Code Restated: Supreme Court Sums Up the Article 22 Safeguards, Puts Re-Arrest Behind a Judicial Gate
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Landmark Judgements
Grounds of Arrest Must Be Given in Writing: Supreme Court Lays Down the Two-Hour Rule for Every Offence
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Court News
Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand
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Court News
Joginder Kumar v. State of U.P. (1994): The Young Lawyer Who Vanished Into Police Custody — and the Rule That “No Arrest Can Be Made Because It Is Lawful”
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Court News
No ‘Office Hours’ for Liberty: Kerala High Court Strikes Down Rule Limiting Production of Arrested Persons After 5 PM
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Landmark Judgements
Taxmen Can Arrest — With the Constitution Watching: GST Arrest Powers Upheld, Anticipatory Bail Confirmed
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Court News
No Automatic Arrest in 498A Cases: How Arnesh Kumar Changed Policing of Offences Up to Seven Years
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Landmark Judgements
Notice First, Arrest Last: The Antil Discipline Carried Into the BNSS
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Landmark Judgements
The 24-Hour Clock Binds the ED: Illegal PMLA Arrest Entitles the Accused to Bail Despite Section 45
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Landmark Judgements
Arrest Without Grounds Is No Arrest: Supreme Court Holds Article 22(1) Mandatory, Orders Release
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