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Sanction for ProsecutionClear topic ×

3 articles

Kerala High Court: Public Servants Must Be Heard Before Sanction in Corruption Cases

Court News

Kerala High Court: Public Servants Must Be Heard Before Sanction in Corruption Cases

14 Jan 2026Read article ↗

Jharkhand High Court Rules Section 197 CrPC Does Not Protect Corrupt Acts; Upholds Criminal Cognizance against Ex-IAS Officer Pooja Singhal

Court News

Jharkhand High Court Rules Section 197 CrPC Does Not Protect Corrupt Acts; Upholds Criminal Cognizance against Ex-IAS Officer Pooja Singhal

2 Jan 2026Read article ↗

No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases

Court News

No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases

29 Dec 2025Read article ↗