Court News
Allahabad HC: Possession Cannot Be Disturbed Under BNSS Sections 164/165
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5 articles
Court News
Supreme Court: Magistrate Cannot Be Judge in His Own Cause
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Court News
Allahabad High Court: Proposed Accused Cannot Challenge FIR Orders Under Section 156(3) CrPC
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Court News
Supreme Court Declares Remand Illegal Without Written Grounds of Arrest
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Court News
Supreme Court Clarifies: Magistrates Can Order FIR Registration Under Section 156(3) CrPC
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