Court News
One Day Late Is Too Late: Orissa High Court Grants Default Bail After NDPS Chargesheet Landed on the 181st Day
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7 articles
Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
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Court News
Pending Forensic Data Can Justify More Time to File UAPA Charge Sheet: Supreme Court Sets Aside Default Bail Granted by Bombay High Court
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Court News
Foreign Nationality Alone Doesn’t Bar UAPA Bail: Supreme Court Says Illegal Entry Must Be Shown, Visa Overstay Isn’t Enough
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Court News
Understanding NDPS Default Bail: High Court's 2026 Ruling on Extending Investigation Beyond 180 Days
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Court News
Default Bail Reinforced: SC Strikes Down Mechanical Extension of Chargesheet Time
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Court News
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
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