Court News
No More Phone Calls to the Police Station: Madras High Court Says Police Must Issue Written Summons Under Section 179 BNSS and Record Enquiries in the General Diary
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Court News
A Hearing Without Documents Is an Empty Formality: Madras High Court Says PMLA Accused Must Get ED’s Relied-Upon Documents Before Cognizance Under Section 223 BNSS
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Court News
Police Can’t Prosecute Protesters for Breaking a Section 144 Order on Their Own FIR: MP High Court Quashes Case Against Tribal Student
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Court News
One Day Late Is Too Late: Orissa High Court Grants Default Bail After NDPS Chargesheet Landed on the 181st Day
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Court News
More Than 500 Cognizance Orders Set Aside This Year: Telangana High Court Flags ‘Rubber Stamp’ Orders by Magistrates, Orders Judicial Academy Training
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Court News
Went Straight to the High Court for Anticipatory Bail? Andhra Pradesh High Court Sends Petitioners to the Sessions Court First, With Protection Till Then
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Court News
Cognizance First, Complainant Examined Later: Gauhati High Court Quashes Wife’s Cruelty Case Against Husband and Mother-in-Law Under BNS
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Court News
A 1961 Sale Deed vs Revenue Records in Nainital: Uttarakhand High Court Says Section 164 BNSS Is About Who Is in Possession, Not Who Owns the Land
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Court News
‘Criminal Antecedents Cannot Justify Mob Justice’: Bombay High Court Refuses Bail to Man Accused of Leading Mob That Killed a History-Sheeter in His Home
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Court News
Re-Sharing a News Report Is Not a Crime by Default: Karnataka High Court Quashes FIR Against X Account Admin, Issues Guidelines on Social-Media FIRs
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Court News
Personal Bond Without Surety in a Dowry Death Case? Allahabad High Court Doubts Its Own ‘Bacchi Devi’ Bail Directions, Refers Three Questions to Larger Bench
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Court News
Complaint Filed in 2023, Cognizance Taken in 2026: Supreme Court Says Accused Must Be Heard First Under Section 223 BNSS
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