Court News
A Goat, a Bull and Two Killings in 2001: Supreme Court Upholds Life Sentences, Says Widows’ Testimony Outweighs ‘Nebulous’ Medical Guesswork
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26 articles
Court News
Four Postcards, No Handwriting Expert in the Witness Box: Supreme Court Acquits Husband Jailed for 10 Years for Abetting Wife’s Suicide
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Court News
A Birth Register Entry Is Not Enough: Gujarat High Court Says Prosecution Must Prove Who Supplied the Date of Birth, Upholds POCSO Acquittal
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Court News
Rs 10.3 Lakh Cheque Case Near Final Arguments, Accused Wanted to Reopen Defence: Punjab & Haryana HC Says Recall Power Cannot Be Used to Fill Gaps in a Defence Known From Day One
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Court News
No Second Innings for Evidence: Supreme Court Says Order XVIII Rule 17 CPC Cannot Be Used to Fill Gaps or Delay a Suit at Its Fag End
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Court News
Marking a Document as an Exhibit Is Not Proof of Its Contents, and Objections Need Not Stall Trial: Supreme Court in a Probate Dispute
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Court News
Calling Your Wife Mentally Ill Without Proof Won’t Get You a Divorce: Karnataka High Court Says Hospital Papers Must Be Proved, Not Just Marked
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Court News
Buyer Who Sends His Brother to Testify Loses Property Suit: Calcutta High Court on Readiness, Willingness and Power of Attorney Evidence
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Court News
Illegal Raid, but Evidence Survives: Supreme Court Refuses to Quash PCPNDT Sex-Determination Complaint Against Radiologist
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Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
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Court News
When Six Witnesses Tell the Same Story Word for Word: Supreme Court Upholds Acquittal of 20 Accused in Holi Murder Case (Nirmala Bai Devidas Chavhan v. State of Maharashtra)
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Landmark Judgements
Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike
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