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CrPC Section 197Clear topic ×

3 articles

Supreme Court: Subsequent Government Notifications Cannot Retrospectively Bar Valid Cognizance

Court News

Supreme Court: Subsequent Government Notifications Cannot Retrospectively Bar Valid Cognizance

3 Apr 2026Read article ↗

Haryana Government Refuses Prosecution Sanction Against Ashoka University Professor Ali Khan Mahmudabad

Court News

Haryana Government Refuses Prosecution Sanction Against Ashoka University Professor Ali Khan Mahmudabad

17 Mar 2026Read article ↗

No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases

Court News

No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases

29 Dec 2025Read article ↗