Court News
₹17.15 Lakh Cheque, a ‘Stolen Cheque’ Defence and No Proof of the Loan: Chhattisgarh High Court Upholds Acquittal in Cheque Bounce Case
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27 articles
Court News
‘Last Seen’ Is Not Enough: Uttarakhand HC Acquits Man Serving Life for Murder, Orders Immediate Release
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Court News
Life Sentence Overturned in 2012 Child Kidnap-Murder Case: Bombay High Court Finds ‘Got Up’ Witness, Stock Panch and Unproven Calls
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Court News
A Tutored Child Witness and No Forensic Link: Supreme Court Acquits Man of 1989 Wife-and-Son Murder, Restores Trial Court Verdict
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Court News
A ₹20 Note and a 30-Year-Old Trap Case: Supreme Court Acquits Gujarat Talati and Peon Because the Bribe Demand Was Never Proved
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Court News
Absconding Accused Arrested 18 Years Later: Supreme Court Acquits Because No Section 299 CrPC Order Was Passed When the Dead Witness Deposed
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Court News
‘Benefit of Doubt Is Not an Empty Formality’: Supreme Court Refuses to Overturn Concurrent Acquittal in 1998 Murder Case
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Court News
‘Fabricated and Has No Legs to Stand’: Supreme Court Gives Clean Acquittal to Indian Bank Manager in 1991 Loan Case, Asks Bank to Account for Surplus Auction Money
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Court News
Drainage Quarrel, a Gunshot and a Flawed Probe: Supreme Court Acquits Two Convicted of Murder, Citing Shaky Eyewitnesses and Investigation Gaps
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Court News
Wife’s Suicide, Husband Convicted on Appeal: Supreme Court Restores Acquittal, Says General Allegations Do Not Prove Abetment Under Section 306 IPC
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Court News
‘Stage-Managed and Artificial’ Recoveries: Supreme Court Upholds Acquittal in Himachal Double Murder Case, Says Chain of Circumstances Was Incomplete
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Court News
After 16 Years in Jail, Acquitted: Supreme Court Finds Missing Links in Haryana Child-Murder Case Built on Circumstantial Evidence
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