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Section 161 CrPCClear topic ×

3 articles

Kerala HC: Accused Can Use Prior Statements in Cross-Examination

Court News

Kerala HC: Accused Can Use Prior Statements in Cross-Examination

23 May 2026Read article ↗

Supreme Court Allows Single FIR in Mass Cheating Conspiracies: Streamlining Justice and Protecting Fair Trial Rights

Court News

Supreme Court Allows Single FIR in Mass Cheating Conspiracies: Streamlining Justice and Protecting Fair Trial Rights

9 Jan 2026Read article ↗

Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent

Court News

Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent

11 Dec 2025Read article ↗