Court News
Went Straight to the High Court for Anticipatory Bail? Andhra Pradesh High Court Sends Petitioners to the Sessions Court First, With Protection Till Then
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31 articles
Court News
Absconding for Years, Then Seeking Parity? Supreme Court Cancels Anticipatory Bail of Murder Accused, Says Co-Accused’s Acquittal Is No Ticket
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Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms
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Court News
Bail Granted Without Looking at Video Footage? Supreme Court Sets Aside Patna HC Bail Orders in Chhapra Election-Time Murder, Sends Them Back (Nagendra Ray v. State of Bihar)
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Court News
“I Was Coerced Into the Settlement”: Supreme Court Revives Rape Case Quashed on Compromise, Orders Trial to Proceed
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Court News
Pawan Khera Gets Anticipatory Bail: Supreme Court Says Rival Political Allegations Can Be Tested at Trial, Not Through Custody
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Landmark Judgements
Taxmen Can Arrest — With the Constitution Watching: GST Arrest Powers Upheld, Anticipatory Bail Confirmed
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Court News
Bail Deposit Paid From a Company in CIRP Belongs to the IRP, Not the Complainant: Supreme Court
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Court News
“Criminal Investigation Is Never Complaint-Specific”: Calcutta High Court Rejects Former Minister's Anticipatory Bail
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Court News
Police Cannot Record a Victim's “Further Statement” on Their Own After a Magistrate Has Recorded It Under Section 183 BNSS: Karnataka High Court
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Court News
High Court Denies Bail to Lawyer for Deceitful Marriage Promise
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