Court News
Delhi Court Denies Bail in High-Profile Tinder Scam Involving Haryana Judge
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Bail JurisprudenceClear topic ×
26 articles
Court News
Supreme Court Slams Successive FIRs After Bail: Calls It Abuse of Process, Fit Case for Article 32
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Court News
Supreme Court: Absconding Accused Cannot Seek Anticipatory Bail Based on Co-Accused’s Acquittal
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Court News
Supreme Court Reiterates: Bail Cannot Be Made Conditional on Monetary Deposits
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Court News
Supreme Court Grants Bail to Woman Accused of Cheating by Posing as Lawyer
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Court News
Supreme Court: High Courts Cannot Issue Blanket Orders in POCSO Bail Cases Under CrPC Section 439
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Court News
Supreme Court: Challenging Trial Court Orders Is Not Trial Delay
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Court News
Delhi High Court: Bail Cannot Be Denied for Voluminous Petitions
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Court News
Supreme Court Grants Bail in Pune Porsche Blood Sample Tampering Case After 18 Months Custody
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Court News
Supreme Court: Bail Cannot Be Cancelled Solely on Oral Dying Declaration, Upholds Allahabad HC Order
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Court News
Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
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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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