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2 articles

Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned

Court News

Criminal Courts Are Not Recovery Agents: Supreme Court Restores Dismissal of Rs. 10 Lakh Flat-Deal Complaint, Says Accused Must Be Heard Before Cognizance Refusal Is Overturned

30 Oct 2026Read article ↗

Supreme Court Quashes SC/ST Act FIR, Calls Contradictory Allegations an Abuse of Process

Court News

Supreme Court Quashes SC/ST Act FIR, Calls Contradictory Allegations an Abuse of Process

13 Dec 2025Read article ↗