Court News
Illegible Pages and a Month’s Unexplained Delay: Kerala High Court Quashes PITNDPS Detention Over 107 g Methamphetamine Case, Orders Release
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23 articles
Court News
‘CCTV Was Not Working’ Is No Excuse: Allahabad HC Frees Man Held Two Days Before Arrest, Orders ₹20,000 Costs and Adverse Entry Against SHO
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Court News
Moving Cattle Without a Permit Is Not a Threat to Public Order: Jammu and Kashmir High Court Quashes Kishtwar PSA Detention
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Court News
No Written Grounds of Arrest, But He Knew Why He Was Arrested: Patna High Court Dismisses Father’s Habeas Plea, Rejects ₹58 Lakh Compensation Claim
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Court News
NSA Detention Order Silent on How Long? MP High Court Quashes It, Says a Later Order Cannot Fix a Defect That Existed From Day One
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Court News
Even a Police Officer Deserves Due Process: Madras High Court Declares Inspector’s Arrest Illegal, Orders Unconditional Release
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Court News
Mother Sent Child to Father, Then Sought Habeas Corpus: Delhi HC Says Custody Not ‘Illegal’, Go to the Guardianship Court
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Court News
Three-Week Deadline to Object Is Unconstitutional: Manipur High Court Quashes NSA Detention, Faults State for Letting UAPA Case ‘Slip Through Its Hands’
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Court News
Welfare Over Comity: Karnataka High Court Refuses Habeas Corpus to Enforce Ontario Order for Child's Return
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Court News
CCTV Failure Does Not Excuse Police From Recording Who Was Detained, Rules Allahabad High Court
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HABEAS CORPUS · YOU SHALL HAVE THE BODY
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Court News
AP High Court Enforces Transparency in Child Custody Writs
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