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Statement under section 161 CrPC inadmissible in Evidence and cannot be relied upon for Conviction, says SC
SC preserve right to pension for SBI employees who took VRS after 15 or more years of service
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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
Supreme Court
No relief by SC on Competition Commission of India Order for...
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Supreme Court to give the issue of mercy killing a closer...
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SC states children adopted by Muslims to be at par with...
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