Court News
‘CCTV Was Not Working’ Is No Excuse: Allahabad HC Frees Man Held Two Days Before Arrest, Orders ₹20,000 Costs and Adverse Entry Against SHO
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Illegal DetentionClear topic ×
9 articles
Court News
Surrendered at 11 a.m., ‘Arrested’ at 9:45 p.m.: Karnataka High Court Says the 24-Hour Clock Starts From Actual Restraint, Grants Bail
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Court News
Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand
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Court News
Rudul Sah v. State of Bihar (1983): Acquitted in 1968, Freed in 1982 — the Case That Let Courts Award Compensation for Violated Liberty
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Court News
CCTV Failure Does Not Excuse Police From Recording Who Was Detained, Rules Allahabad High Court
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Story
HABEAS CORPUS · YOU SHALL HAVE THE BODY
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Court News
Liberty Beyond Bureaucracy: Supreme Court’s ₹11 Lakh Compensation for Illegal Detention
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Court News
Madras High Court Warns Against Illegal Detention, Says Liberty Cannot Be Compromised Even for an Hour
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Court News
Allahabad High Court: School Transfer Certificate Not Proof of Age Under Juvenile Justice Act
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