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Criminal Law- Order of Acquittal can’t be Interfered with if Probable...

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Even Aggrieved Third Party Can File Review Petition- Supreme Court

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High Court can’t Determine the Issue of Intention of Accused when...

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Employer can Consider Candidate’s Antecedents even after Disclosure made by Candidate-...

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Section 313 of CrPC Confers Right to Fair Trial to Accused...

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Delay in Lodging FIR can be Condoned if Witness has no...

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Lawyer Suppressing Material Fact in a Case to Obtain Favorable Order-...

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Court Empowered u/Section 319 CrPC to proceed against any Person not...

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Petition to Quash FIR u/Section 482 CrPC is Maintainable even if...

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Only Pre-requisite of Arbitration Agreement is that it should be in...

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