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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Police AccountabilityClear topic ×
27 articles
Court News
Paramvir Singh Saini v. Baljit Singh (2020): Why Every Police Station — and CBI, ED and NIA Office — Must Have CCTV With Audio
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Court News
You Can Go Straight to the Human Rights Court: Supreme Court Upholds Karnataka Rule Allowing Direct Complaints Against Police
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Court News
A Fake Witness, a Fake Building: Gujarat High Court Quashes Proclamation and Issues Guidelines Before Declaring Absconders
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Court News
FIR Against Police Officers Under BNSS? Allahabad HC Lays Down 11 Directions on Sections 173(4) and 175
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Court News
Allahabad High Court Protects Accused from Arbitrary Arrests
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Court News
Supreme Court Slams Punjab Over Drug Menace
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Court News
Fake FIRs Under UP Anti-Conversion Law: Allahabad HC’s Stern Rebuke
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Court News
Kerala High Court Mandates Local SHO in Bank Account Defreezing Pleas: Fraud Prevention at Core
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Court News
Allahabad High Court: Magistrate’s Judicial Orders Supreme Over DM, SP, and Political Heads
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Court News
Body-Worn Cameras Made Mandatory for Passport Verification in Karnataka: Transparency Rules Tightened
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Court News
Madhya Pradesh High Court Orders Disciplinary Action Against Police Officer for Shielding Accused
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