Landmark Judgements
Freedom From Fear Is Part of Article 21: Supreme Court Takes Suo Motu Cognizance of Delhi-NCR Rape Incidents, Orders Time-Bound Safety Measures
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24 articles
Court News
Old Age and Terminal Illness Behind Bars: Supreme Court Orders Every State to Frame an Early-Release Policy Within Three Months
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Landmark Judgements
Votes Cannot Be Bought, Cases Cannot Be Gifted: Directions on Electoral Inducements — and an End to Regime-Change Withdrawals
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Landmark Judgements
Unlocking the Overcrowded Prison: Open Jails Expanded, Early Release for the Old and the Dying
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Court News
Rescued Adult Women: Supreme Court Says Magistrate's Section 17 Inquiry Must Be Held in All Cases, Asks NJA to Frame Protocol
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Court News
Supreme Court Mandates Active Judicial Role in Criminal Trials
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Court News
Supreme Court Mandates Active Role for Trial Courts in Criminal Justice
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Court News
Supreme Court Restricts Suo Motu Sentence Enhancements in Landmark Ruling
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Court News
Kerala High Court: Pending Criminal Charges Not a Barrier for PCC
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Court News
AI in Criminal Justice: Balancing Innovation with Fairness
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Court News
Truth in the Digital Age: Criminal Law & Digital Evidence in India
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Court News
Supreme Court: Credible Parts of Hostile Witness Testimony Can Prove Guilt
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