Court News
Trainee Constable Left Training School for 115 Days Citing Mother’s Illness: MP High Court Upholds Termination, Says ‘No Work, No Pay’ Does Not Condone Misconduct
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9 articles
Court News
An Apology Is No Substitute for Due Care: Supreme Court Expunges Madras HC’s Remarks Against Former Chennai Police Commissioner, but Detention Order Stays Quashed
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Court News
No Administrative Inquiry, No FIR: Supreme Court Quashes SC/ST Act ‘Dereliction of Duty’ Case Against DSP and Sub-Inspector
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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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Court News
Dismissed on Conviction, Acquitted on Appeal: Himachal High Court Orders Reinstatement of Head Constable With 50% Back Wages
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Court News
Picked Up at Midnight, Dead Within Hours: Gauhati High Court Holds 2012 Arrest Illegal and Awards Rs 5 Lakh for Death in Police Custody
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Court News
Arrested Mid-Negotiation With a Builder: Bombay High Court Declares Arrest Illegal, Orders Rs. 5 Lakh Compensation and Suspension of Officers
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Court News
Police Officers Accused of Murder Cannot Hide Behind a Later Sanction Notification: Supreme Court Says Section 197 Bar Applies at the Stage of Cognizance
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Court News
Complaint Against Police Officers: Supreme Court Says Lack of Section 197 Sanction Cannot Stop a Section 156(3) Investigation
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