Court News
A Failed Relationship Is Not Rape: Uttarakhand High Court Quashes Section 376 Trial Between Educated Adults
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Section 376 IPCClear topic ×
11 articles
Court News
POCSO Case Fails If Victim’s Age Is Not Proved — Can Rape Conviction Stand?
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Court News
Bombay HC Quashes Rape Case: Addressing False FIRs and Legal Misuse
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Allahabad High Court: Consensual Intimacy Cannot Be Retrospectively Branded as Rape
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Bombay High Court Orders Life Term in Incestuous Rape Case, Upholds School Records as Age Proof
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Court News
Delhi HC Grants Anticipatory Bail to Army Officer in False Promise of Marriage Case
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Court News
Supreme Court Rules: Loosening Pyjama String Is Attempt to Rape, Quashes Allahabad HC Order
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Punjab & Haryana HC: Rape Charges Cannot Be Used to Force Marriage
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Court News
Supreme Court Quashes Rape Conviction, Says Consensual Relationship Misunderstood
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Court News
Supreme Court: Victim’s Testimony Central in Rape Trials, FIR Alone Cannot Secure Conviction
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Court News
Supreme Court Flags Disturbing Trend: Criminal Law Misused When Consensual Relationships Break Down
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