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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20 articles
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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Court News
Blind Accused Must Get Prosecution Evidence in Braille: Uttarakhand HC on the Right to a Fair Trial
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Court News
Supreme Court Mandates Active Judicial Role in Criminal Trials
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Court News
Supreme Court Mandates Active Role for Trial Courts in Criminal Justice
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Court News
Uttarakhand HC Affirms Right to Cross-Examine: Second Application Allowed
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Court News
Punjab & Haryana HC Clarifies Presumption Under Section 138 NI Act
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Court News
Judicial Ethics: Recusal and Transparency in the Indian Judiciary
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Court News
Kerala HC: Accused Can Use Prior Statements in Cross-Examination
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Court News
Admissions Across Criminal Cases: Courts Demand Strict Safeguards
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Court News
Supreme Court Quashes 35-Year Case: Speedy Trial is a Human Right
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Court News
Accused Cannot Demand Charge Alteration, Rules Allahabad HC
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