Court News
₹45,420 in Her Handbag, Salary of ₹65,000: Gujarat High Court Quashes 12-Year-Old Corruption FIR, Says Failing to Explain Cash Is Not an Offence by Itself
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Prevention of Corruption ActClear topic ×
35 articles
Court News
Inconclusive Voice Test Is Not a Clean Chit: MP High Court Upholds Rejection of Closure Report in ASI Bribery Case, Fresh Voice Sample Ordered
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Court News
Decided on Merits Even After His Death: Supreme Court Accepts CBI Closure Reports, Sets Aside Summons Against Dr. Manmohan Singh
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Court News
‘500 Grams Is Allowed’ Is Not an Explanation: Supreme Court Says CBDT Gold Limits Don’t Account for Gold in a Disproportionate Assets Case, Revives Prosecution
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Court News
‘Not an Auditor’: Gujarat High Court Refuses to Quash Disproportionate Assets Case Against Retired Deputy Collector, Says Family-Asset and Accounting Disputes Must Go to Trial
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Court News
₹500 Bribe for Releasing a PF Claim: Delhi HC Upholds EPFO Clerk’s Conviction After 20 Years, Orders Surrender
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Court News
A ₹20 Note and a 30-Year-Old Trap Case: Supreme Court Acquits Gujarat Talati and Peon Because the Bribe Demand Was Never Proved
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Court News
‘Fabricated and Has No Legs to Stand’: Supreme Court Gives Clean Acquittal to Indian Bank Manager in 1991 Loan Case, Asks Bank to Account for Surplus Auction Money
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Court News
Gravity Alone Cannot Eclipse Liberty: Supreme Court Grants Bail to Two Accused in Rs 979-Crore Jal Jeevan Mission Tender Case (Mahesh Chandra Joshi v. State of Rajasthan)
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Court News
Cleared After Death: Supreme Court Acquits Punjab Patwari in 2002 Bribe Case Because ‘No One Saw’ the Demand
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Court News
Assets 51.88% Beyond Income: Supreme Court Upholds Sub-Registrar’s Disproportionate Assets Conviction, Explains Who Must Prove What
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Court News
No Pecuniary Advantage, No Section 13(1)(d) Conviction: Supreme Court Acquits Assam Store In-Charge in 1993 Case
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