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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71 articles
Court News
‘ED Is Not a Super Cop’: Karnataka High Court Says Enforcement Directorate Cannot File Its Own Private Complaint When Police Don’t Act, Quashes ECIR After Predicate Case Closed
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Court News
Questioned 38 Times, Then Arrested on the Same Material: Bombay High Court Declares ED Arrest Illegal and Orders Release
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Court News
Not Named by CBI, Still No Bail: Calcutta High Court Rejects Sujit Bose’s PMLA Bail Plea in Municipal Recruitment Case Under Section 45
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Court News
UKSSSC Paper Leak: Uttarakhand HC Says ED Can Keep Searching Even After Filing Its Complaint, Needs No Court Nod Before Charges
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Court News
Statutory Bars Can’t Shrink Article 226: Kerala High Court Affirms Power to Order Probes, but Declines to Add Four Names to ED Kochi Bribery Case
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Landmark Judgements
No Bail Without the Twin Conditions: Supreme Court Sets Aside a Cryptic PMLA Bail Order
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Landmark Judgements
No Trial by Ambush Under PMLA: Supreme Court Holds the Accused Entitled to a List of All Seized Material — Including What the ED Does Not Rely On
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Landmark Judgements
The 24-Hour Clock Binds the ED: Illegal PMLA Arrest Entitles the Accused to Bail Despite Section 45
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Court News
ED's Delay in Forwarding Arrest Order Doesn't Void Arrest, but 20 Months in Custody Earns Bail: Supreme Court
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Court News
ED Complaint Filed Before BNSS? Supreme Court Says the Accused Must Still Be Heard Before Cognizance
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Court News
Delhi High Court Limits ED's Powers: Landmark PMLA Ruling
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