Court News
POCSO Prosecutors Must Handle Only POCSO Cases: Kerala High Court Strikes Down Order Letting Them Take Other Cases, Sets Six-Week Deadline
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POCSO ActClear topic ×
19 articles
Court News
POCSO Presumptions Need Foundational Facts: Supreme Court Acquits Man After Finding Prosecution Evidence Unreliable
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Court News
No Compliance Affidavit, No More Patience: Supreme Court Presses Centre and Platforms on Online Child Abuse Material
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Court News
A Child's Drawing of Her Mother's Umbrella: Supreme Court Bars a Father Facing POCSO Charges From Custody, Allows Relocation to the UK
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Court News
Supreme Court: POCSO Act Covers Minors in Sex Trafficking Cases
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Court News
Sex Trafficking Crackdown: Supreme Court’s Nationwide Victim Protection Plan
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Court News
Misuse of Matrimonial Laws: Supreme Court’s Warning and the Need for Reform
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Court News
Delhi HC: De Facto Consent in Teen Relationships Cannot Be Ignored Under POCSO
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Court News
Accused Cannot Demand Charge Alteration, Rules Allahabad HC
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Key Wills Judgement
From Viral Fame to Legal Battle: Minor’s Marriage Sparks POCSO Case
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Court News
Allahabad High Court Slams Judge for Delegating POCSO Verdict to Typist
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Court News
Karnataka Gangrape Case Raises Alarm: Why Law Warns Against Risky Associations
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