Court News
Hearsay Informant, No Forensic Report, Weak TIP: Meghalaya HC Still Upholds Life Sentence as Eyewitnesses Identified Accused in Court
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236 articles
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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Court News
Doctor Hacked Outside Chennai Hospital Over Land Feud: Supreme Court Reverses Acquittal, Restores Convictions and Sentences Nine to Life
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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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Court News
Jail Failed to File Medical Report Twice: Delhi High Court Grants Undertrial Interim Bail for Treatment Pending His Regular Bail Plea
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Court News
Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’
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Court News
Fake Law Degree, Hidden Criminal Cases: Supreme Court Cancels Bail and Recommends Mandatory Disclosure of Antecedents in Every Bail Plea
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Court News
Absconding for Years, Then Seeking Parity? Supreme Court Cancels Anticipatory Bail of Murder Accused, Says Co-Accused’s Acquittal Is No Ticket
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Court News
Blank Columns in Form F Are No Clerical Slip: Supreme Court Refuses to Quash PC-PNDT Case Against Sonography Doctor
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Court News
Bail Granted Without Section 37 Test: Supreme Court Cancels Relief to Man Accused of Running Heroin Network From Jail
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Court News
One Blow in a Sudden School-Election Brawl: Supreme Court Converts Murder to Culpable Homicide, Frees Man After 11 Years
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Court News
Doctor, IO and Injured Father Never Examined: Supreme Court Says the Trial Court Is ‘Not a Moot Spectator’ and Must Let Them Testify
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