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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CognizanceClear topic ×
8 articles
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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Court News
Police Cannot Investigate PCPNDT Act Offences, Rules Supreme Court: Only the Appropriate Authority Can Probe Sex-Determination Cases, and Magistrates Cannot Act on a Police Chargesheet
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Court News
Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned
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Court News
Drowning Death and a Closure Report: Supreme Court Restores Magistrate's Cognizance, Clarifies Use of Section 161 Statements
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Court News
ED Complaint Filed Before BNSS? Supreme Court Says the Accused Must Still Be Heard Before Cognizance
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Court News
Supreme Court Upholds Natural Justice in Criminal Proceedings
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Court News
Supreme Court: Pre-Cognizance Hearing Mandatory Under BNSS in PMLA Cases
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