Court News
Convicted in Birmingham, Serving Time in Punjab: Supreme Court Says Prisoner Transferred From the UK Can Seek Remission Under Indian Policy
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4 articles
Landmark Judgements
The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy
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Court News
Can a Sessions Court Say ‘Prison Till the Rest of Your Life’? Supreme Court Says No, Fixes 25 Years Without Remission
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Court News
After 22 Years in Prison, Supreme Court Acquits Murder Convict Whose Appeal Was Thrown Out for Delay
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