Court News
An FIR Without Cognizance Is No Bar: Gujarat High Court Orders Passport Renewal for Accused on Bail, but He Needs Court Permission to Fly
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12 articles
Court News
CMRL–Exalogic FIRs: Supreme Court Says Persons Affected by Court-Ordered FIR Can Appeal, Restores Their Appeals Before Kerala High Court
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Court News
Sakiri Vasu v. State of U.P. (2007): A Father’s Plea for a CBI Probe and the Ruling That Made the Magistrate the First Stop
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Court News
Magistrate Said No? Supreme Court Says a Rejected Section 156(3) Plea Does Not Bar a Fresh FIR
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Court News
Supreme Court Clarifies FIR Registration Despite Magistrate Rejection
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Court News
Supreme Court Mandates FIR Registration for All Missing Persons
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Court News
Supreme Court Clarifies Clubbing of FIRs in Cyber Fraud Cases
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Court News
SC Rules Civil Remedies Cannot Block Criminal Proceedings, Restores FIRs in Fraud Case
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Court News
Kerala High Court Clears ED’s Path: No FIR Needed for Money Laundering Probe Amid Violent Clash at Pinarayi’s Home
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Court News
Supreme Court Bars Parallel FIRs: Clubbing Ordered in Real Estate Fraud Case
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Court News
Supreme Court: Settlement Cannot Stop Police from Acting on Crime
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Court News
Supreme Court: Bail Cannot Be Cancelled Solely on Oral Dying Declaration, Upholds Allahabad HC Order
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