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Article 32 ConstitutionClear topic ×

2 articles

Supreme Court Orders Inquiry into Juvenility Claim Raised 46 Years After 1983 Murder Conviction

Court News

Supreme Court Orders Inquiry into Juvenility Claim Raised 46 Years After 1983 Murder Conviction

23 Feb 2026Read article ↗

Supreme Court Rules: No Writ Petition Against Its Own Judgments, Imposes ₹1 Lakh Cost

Court News

Supreme Court Rules: No Writ Petition Against Its Own Judgments, Imposes ₹1 Lakh Cost

20 Jan 2026Read article ↗