Court News
Lured With Jobs, Sent to the Russia-Ukraine Front: Supreme Court Orders MEA Nodal Officer, DNA Tests and Free Legal Aid for Families
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39 articles
Court News
‘Rehabilitation Delayed Is Rehabilitation Denied’: Supreme Court Sets Nationwide Timelines for Freed Bonded Labourers — Release Certificate in 24 Hours, Aid in 7 Days
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Court News
‘Discipline, Not Death, in Custody’: Orissa High Court Refuses Bail to Three Policemen, Says a History-Sheeter’s Article 21 Rights Are No Less
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You Can Go Straight to the Human Rights Court: Supreme Court Upholds Karnataka Rule Allowing Direct Complaints Against Police
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Death in Custody, a Missing FIR: Supreme Court Hands Chhattisgarh Case to the CBI and Orders Rs 25 Lakh Interim Compensation
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Systemic Flaws in India's Justice System: The Hirotoshi Tanaka Case
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Supreme Court's Landmark Ruling on Conscious Possession Under the Arms Act
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Supreme Court Acquits Sri Lankan National in Landmark UAPA Case
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The Death Penalty in India: Justice or State-Sanctioned Violence?
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Court News
ADR in Human Rights: A Path to Global Justice and Peace
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India's Role in Global Human Rights and Constitutional Vision
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Court News
Expanding Horizons of Article 21: The Right to Life and Personal Liberty
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