Court News
When Is an Acid Attack Not ‘Section 326-A’? Allahabad HC Says Burns That Healed in 13 Days Without Marks Fall Short, Cuts 10-Year Term to 3
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18 articles
Court News
Appeal Dismissed While Accused’s Lawyer Was Absent: Himachal High Court Says Courts Must Appoint Legal Aid Counsel, Sends Cheque Case Back
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Court News
‘Legal Aid Cannot Be a Mere Formality’: Sikkim HC Upholds POCSO Conviction, Asks Legal Services Authority to Supervise and Train Legal Aid Lawyers
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Court News
Woman Died Hours After Abortion at Nursing Home: Bombay High Court Upholds Doctor’s Conviction Under IPC and MTP Act
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Court News
Life Sentence Overturned in 2012 Child Kidnap-Murder Case: Bombay High Court Finds ‘Got Up’ Witness, Stock Panch and Unproven Calls
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Court News
Touching Proved, Penetration Not: Delhi HC Replaces 20-Year POCSO Sentence With Five Years for Aggravated Sexual Assault
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Court News
No Proof of Who Struck the Fatal Blow: Delhi HC Converts Life Sentence for Murder Into Grievous Hurt Conviction, Orders Release
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Court News
Bride Burnt in 1998: Delhi HC Upholds Sister-in-Law’s Life Sentence on Dying Declaration, Says Her Years as an Absconder Count Against Her
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Court News
A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years
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Court News
₹500 Bribe for Releasing a PF Claim: Delhi HC Upholds EPFO Clerk’s Conviction After 20 Years, Orders Surrender
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Court News
Section 376-D IPC: Supreme Court Reduces ‘Remainder of Natural Life’ Sentence to 20 Years, Lays Down Factors for Proportionate Sentencing
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Court News
‘Benefit of Doubt Is Not an Empty Formality’: Supreme Court Refuses to Overturn Concurrent Acquittal in 1998 Murder Case
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