Court News
Police Can’t Prosecute Protesters for Breaking a Section 144 Order on Their Own FIR: MP High Court Quashes Case Against Tribal Student
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20 articles
Court News
No Administrative Inquiry, No FIR: Supreme Court Quashes SC/ST Act ‘Dereliction of Duty’ Case Against DSP and Sub-Inspector
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Court News
Wife’s Earlier Marriage Was Still Subsisting: Gujarat High Court Quashes 498A and Bigamy FIR Against Mother-in-Law
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Court News
Promoting One’s Own Religion Is Not Outraging Another’s: Bombay High Court Quashes BNS Case Over Alleged Conversion Pressure
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Key Wills Judgement
Karnataka High Court Slams Trial Court for ‘Procedural Harakiri’ in Property Dispute
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Court News
Supreme Court Quashes FIR Against Elvish Yadav in Snake Venom Case
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Court News
Allahabad High Court: Consensual Intimacy Cannot Be Retrospectively Branded as Rape
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Court News
Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable
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Court News
Supreme Court Quashes Cheating FIR in 11-Year-Old Kanpur Land Dispute: Declares It a Civil Matter
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Court News
Karnataka HC Quashes 498A Case Against Mother-in-Law, Warns Against Misuse of Domestic Violence Law
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Court News
Karnataka HC Rules: Paramour Cannot Be Tried for Domestic Violence Under IPC 498A
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Court News
Supreme Court Clarifies: Insult Under SC/ST Act Must Be Linked to Victim’s Caste Identity
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