Court News
A Typo Is Not Perjury: Supreme Court Quashes Section 340 Complaint Over ‘Wrong Statements’ in an Appeal Memo, After 20 Years
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71 articles
Court News
No More Phone Calls to the Police Station: Madras High Court Says Police Must Issue Written Summons Under Section 179 BNSS and Record Enquiries in the General Diary
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Court News
A Hearing Without Documents Is an Empty Formality: Madras High Court Says PMLA Accused Must Get ED’s Relied-Upon Documents Before Cognizance Under Section 223 BNSS
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Court News
More Than 500 Cognizance Orders Set Aside This Year: Telangana High Court Flags ‘Rubber Stamp’ Orders by Magistrates, Orders Judicial Academy Training
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Court News
Went Straight to the High Court for Anticipatory Bail? Andhra Pradesh High Court Sends Petitioners to the Sessions Court First, With Protection Till Then
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Court News
Never Produced Before the Trial Court, So No Charges Framed: Supreme Court Grants Interim Bail to UAPA Accused, Seeks Explanation From Police and Trial Judge
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Court News
A ₹13 Crore Power Theft and Four Discom Engineers: Supreme Court Says Government Company Employees Get No Section 197 Sanction Shield
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Court News
Complaint Filed in 2023, Cognizance Taken in 2026: Supreme Court Says Accused Must Be Heard First Under Section 223 BNSS
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Landmark Judgements
Bail Is Not a Broom: Degrading Bail Conditions Declared Null and Void
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Court News
Wife Died of Covid After Oxygen Was Allegedly Stopped: Delhi HC Refuses to Order FIR Against Hospital, Says Complaint Case Is Still Open
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Landmark Judgements
The Arrest Code Restated: Supreme Court Sums Up the Article 22 Safeguards, Puts Re-Arrest Behind a Judicial Gate
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Landmark Judgements
Hear the Accused Before Cognizance: Supreme Court Applies BNSS Section 223 to ED Complaints Under the PMLA
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