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3 articles

Allahabad High Court: Consensual Intimacy Cannot Be Retrospectively Branded as Rape

Court News

Allahabad High Court: Consensual Intimacy Cannot Be Retrospectively Branded as Rape

17 Mar 2026Read article ↗

Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable

Court News

Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable

17 Mar 2026Read article ↗

Supreme Court Says Pre-Marital Physical Relationships Require Caution: “Don’t Trust Anybody Before Marriage”

Court News

Supreme Court Says Pre-Marital Physical Relationships Require Caution: “Don’t Trust Anybody Before Marriage”

19 Feb 2026Read article ↗