Court News
Lender Said He Paid in ₹2,000 Notes a Month Before They Existed — Karnataka High Court Still Upholds Cheque Bounce Conviction
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9 articles
Court News
Anissia Batra Death Case: Delhi High Court Discharges Husband of Abetment and Cruelty Charges, Upholds Discharge of In-Laws on Dowry Death
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Court News
Two PAN Cards Case: Allahabad High Court Grants Bail to Azam Khan and Son but Refuses to Stay Their Conviction
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Court News
Pay 50% First, Then We Will Hear Your Late Appeal? Kerala High Court Says Delay Condonation Cannot Be Tied to Depositing the Award
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Court News
Kerala HC: Objections to Power of Attorney in Cheque Bounce Cases Must Be Raised Early
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Court News
Allahabad HC: Revisional Courts Cannot Alter Maintenance Amounts
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Court News
Allahabad High Court: Proposed Accused Cannot Challenge FIR Orders Under Section 156(3) CrPC
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Supreme Court: Criminal Revision Does Not End After Informant’s Death
Court News
Supreme Court: Criminal Revision Does Not End After Informant’s Death
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Court News
Allahabad High Court: Earning Woman with Adequate Income Not Entitled to Maintenance Under CrPC
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