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Sentence of Imprisonment and Fine does not abate on the death of accused – SC
Speaker to decide Disqualification within 3 months – says SC
Investigation in IPC Offences cannot be quashed for non investigation of SC-ST offences by competent Police Officer
SC issues notice to Centre on Plea for adopting Electric Vehicles, check details
Land Acquisition- Govt. not Obliged to Provide Alternate Housing in all Cases- Supreme Court
Supreme Court
Criminal Law- Supreme Court’s Recent Verdict on FIR Registration and Investigation
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Supreme Court
Bail can’t be made Conditional upon deposits beyond Financial Capacity of...
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Supreme Court
Wife can Relinquish her Claim of Maintenance/Stridhan but not Daughter’s Right...
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Supreme Court
Dying Declaration not Invalid if not Certified by a Doctor- Supreme...
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Supreme Court
Complaint u/S 498A of IPC Filed by Victim’s Father is Maintainable-...
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Supreme Court
Interpretation of Document Constitutes a Substantial Question of Law u/S 100...
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Supreme Court
Abetment of Suicide-Accused Insulting Deceased by using Abusive Language alone doesn’t...
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Supreme Court
Section 498A of IPC- General Allegations in FIR don’t Establish Offence-...
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Supreme Court
Criminal Law-Supreme Court Reiterates Important Tenets of Confession and Admission of...
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Supreme Court
Insurance Law-Suppression of Material Fact in Proposal Form may lead to...
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