Court News
CID Can’t Launch ‘Further Investigation’ on Its Own: Karnataka High Court Quashes Notices to Officials in Land-Records Case
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21 articles
Court News
Fifteen Sentences, No Reasons: Supreme Court Sets Aside Allahabad HC Order Upholding Section 319 CrPC Summoning and Sends Appeal Back
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Court News
Police Need Not Send Complainants to the Magistrate First: Karnataka High Court Upholds Direct Request to Probe Non-Cognizable Offences, Flags Missing BNSS Rules
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Court News
Police Officers Accused of Murder Cannot Hide Behind a Later Sanction Notification: Supreme Court Says Section 197 Bar Applies at the Stage of Cognizance
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Court News
Complaint Against Police Officers: Supreme Court Says Lack of Section 197 Sanction Cannot Stop a Section 156(3) Investigation
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Court News
Can a Voter File a Private Complaint for a False Election Affidavit? Supreme Court Says Section 195 CrPC Is No Bar
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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
Seizure Without Following Section 100 CrPC Isn't Void, but It Can Sink the Evidence: Supreme Court Restores Acquittal
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Court News
Supreme Court's Landmark Ruling on Committal Orders and Trial Discretion
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Court News
Supreme Court Clarifies Appeal Limitations in Criminal Cases
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Court News
Journalist Challenges Police Summons: Press Freedom vs. Political Accountability
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Court News
Allahabad HC: Police Need Court Nod for Further Probe, Double Cognizance in Same FIR Illegal
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