Court News
No Employee Named, Company Still on Trial: Supreme Court Refuses to Quash CBI Case Against Sanofi, Lays Down Test for Attributing a Guilty Mind to a Company
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8 articles
Court News
₹45,420 in Her Handbag, Salary of ₹65,000: Gujarat High Court Quashes 12-Year-Old Corruption FIR, Says Failing to Explain Cash Is Not an Offence by Itself
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Court News
₹4,000 Bribe Case: Supreme Court Restores Bail Cancelled a Year Later, Calls Reposting of Accused Hospital Manager to Same Post ‘Shocking’
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Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Statutory Bars Can’t Shrink Article 226: Kerala High Court Affirms Power to Order Probes, but Declines to Add Four Names to ED Kochi Bribery Case
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Court News
Assets 51.88% Beyond Income: Supreme Court Upholds Sub-Registrar’s Disproportionate Assets Conviction, Explains Who Must Prove What
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Court News
Two Years in Custody, Only 7 of 147 Witnesses Examined: Supreme Court Grants Bail to Former RG Kar Principal
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Court News
Madras High Court Rules Against Promotion for Corrupt Officers
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