Court News
Doctor, IO and Injured Father Never Examined: Supreme Court Says the Trial Court Is ‘Not a Moot Spectator’ and Must Let Them Testify
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Section 311 CrPCClear topic ×
5 articles
Court News
Cross-Examined at Length Already, No Second Recall: Karnataka High Court Quashes Order Summoning Child Survivor Again, Citing Section 33(5) POCSO and Re-Traumatisation
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Court News
Supreme Court Mandates Active Judicial Role in Criminal Trials
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Court News
Supreme Court Mandates Active Role for Trial Courts in Criminal Justice
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Court News
Allahabad HC Expands Complainant’s Role in Criminal Trials
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