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2 articles

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

Landmark Judgements

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

31 Oct 2026Read article ↗

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

Court News

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

17 May 2026Read article ↗