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3 articles

Benami Law's New Baseline: The 2016 Amendment Reaches the Dispute, and Confiscation Is a Civil Consequence

Landmark Judgements

Benami Law's New Baseline: The 2016 Amendment Reaches the Dispute, and Confiscation Is a Civil Consequence

31 Oct 2026Read article ↗

Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike

Landmark Judgements

Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike

22 Oct 2026Read article ↗

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

Court News

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

19 Oct 2026Read article ↗