Court News
Supreme Court Quashes 35-Year Case: Speedy Trial is a Human Right
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BNSS 2023Clear topic ×
13 articles
Court News
EUIPO Compliance Checklist for Indian Startup Founders
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Court News
Loan Repayments No Excuse: Supreme Court Prioritises Spousal Maintenance
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Court News
Allahabad HC Expands Complainant’s Role in Criminal Trials
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Key Wills Judgement
Karnataka High Court Slams Trial Court for ‘Procedural Harakiri’ in Property Dispute
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Court News
Supreme Court: BNSS Section 173(3) Protects Against Mechanical FIRs
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Court News
Supreme Court Upholds BNSS Provision Allowing Sessions Judges as Directors of Prosecution
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Court News
Bombay High Court Upholds WhatsApp Summons Under BNSS
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Court News
Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases
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Court News
Orissa High Court: NBW Cannot Be Issued Before Scheduled Appearance, Calls It Affront to Liberty
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Court News
Kerala High Court Bars Victims from Filing Second Appeal Against Acquittal
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Court News
Gauhati High Court Rules: GST Officers Must Follow BNSS Arrest Procedures Despite Revenue Nature of GST Investigations
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