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Criminal Law- Defence of Unsound Mind- Law and Judgments
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Cardinal Issue in Rape Case is Whether Act was Forcible or...
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SC on Burden of Proof in case of Plea of Insanity
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Ambiguous Allegations Does not Attract Offence u/S 498A of IPC
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SC Issues Notice to Centre on Section 377 of IPC
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SC: Mere Abduction of Woman does not Establish Offence u/Sec 366...
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Salient Features of Criminal Law (Amendment) Ordinance, 2018
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Gujarat HC: Marital Rape ought to be a Crime and not...
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Employee Forced to do Extra Work- Employer can’t be Prosecuted for...
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SC: Punishment for Murder is Either “Death Penalty” or “Life Imprisonment”
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