Court News
2017 Gurugram School Murder: Punjab and Haryana High Court Refuses CBI Plea to Shift Juvenile’s Trial, Says Only the Children’s Court Can Try Him
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Juvenile JusticeClear topic ×
10 articles
Court News
Murder Is a ‘Heinous Offence’ Under the Juvenile Justice Act: Supreme Court Explains When a 16-Year-Old Can Be Tried as an Adult
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Court News
Found to Be a Juvenile 28 Years After a Taxi Driver’s Murder: Supreme Court Upholds Conviction but Wipes Out Life Sentence
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Court News
No Child Should Be in an Adult Jail: Gauhati High Court Orders Every Juvenile Justice Board in Assam to Inspect Jails by 31 October and Move Children Out
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Court News
Juvenile at the Time of the Crime, Convicted Anyway: Supreme Court Says a ‘Final’ Conviction Can Still Be Recalled, and Section 201 IPC Cannot Stand Alone
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Court News
No ‘Simple Return’ to Police: Andhra Pradesh High Court Tells Juvenile Justice Boards to Order Where Children Are Kept When Bail Is Refused
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Court News
Supreme Court Clarifies Adult Trial Criteria for Minors in Murder Cases
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Court News
Patna HC Emphasizes Reform Over Punishment in Juvenile Justice
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Court News
Supreme Court Grants Bail in Pune Porsche Blood Sample Tampering Case After 18 Months Custody
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Court News
Kerala High Court Grants Bail to Teenager in Nude Photo Case, Citing Age and Investigation Progress
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