Court News
A Grieving Father Wanted Narco Tests on the Accused: Delhi HC Says No Complainant Can Force an Unwilling Accused Into Narco Analysis, but Leaves Door Open for Further Investigation
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6 articles
Court News
Forced Unlocking of Smartphones: Legal Implications in India
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Court News
Supreme Court Clarifies: Cooperation in Investigation Cannot Mean Self-Incrimination, Grants Anticipatory Bail Despite Refusal to Surrender Mobile
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Court News
Delhi High Court Upholds Quashing of CBI Notice to Ex-Judge Quddusi in Corruption Case
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Court News
Delhi High Court Rules: Voice Samples for Call Matching Do Not Violate Fundamental Rights
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Court News
Supreme Court Declares Forced Narcos Tests Unconstitutional, Strengthens Rights of Accused
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