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Earlier Convicted now Acquitted - Lack of Conclusi...

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Filing Of Criminal Complaint For Settling Civil Di...

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Madras HC issues directions upon Officers to check...

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Prohibitory Steps taken against Students for Consu...

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Basic Amenities to Traffic Personnel ...

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Transitory Committee to be formed for Indian Arche...

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M Kavitha’s suspension to be reviewed...

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Study of Lakes to be Conducted by NEERI...

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Whatsapp's fight against interference with User-Pr...

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Evidence Of A Solitary Witness In A Criminal Trial...

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High Court of Karnataka set aside the retirement o...

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Study of Lakes to be Conducted by NEERI...

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No Room For Sympathy While Sentencing Terror Convi...

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Fundamental Right To Privacy Not Absolute And Must...

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Diocese of Tanjore Society School gets relief from...

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Special Olympics International Football Championsh...

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Interest Of Victim And Society At Large Must Also ...

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Abolition of Colonial Decorum in Courts...

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ICJ Has Rightly Called Pakistan’s Bluff In Jadha...

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Review And Reconsider Conviction And Sentencing Of...

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Plaintiff Cannot Be Forced To Add Parties Against ...

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Right To Get Anticipatory Bail Is Not Any Fundamen...

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Plea For Anticipatory Bail Not Maintainable Before...

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Right To Shelter A Fundamental Right; State Has Co...

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HC Cannot Reverse Acquittal Without Affording Oppo...

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Centre Must Now Immediately Order Creation Of HC B...

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Ban Advocates From Carrying Weapons Inside Court P...

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Mere Aggressive Behaviour Of Wife Not A Ground Of ...

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Courts Cannot Decide Eligibility And Essential Qua...

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My Unflinching Faith In CJI Stands Fully Vindicate...

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Solitary Confinement Of Death Convict Prior To Rej...

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Successive Bail Applications Should Be Placed Befo...

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“Drop This Episode From Your Minds And Gossips�...

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Delhi High Court Directs Government To Set Up 18 F...

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No New Appointments To Be Made From In-Service Can...

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Only Advocates Can Plead And Argue On Behalf Of Li...

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Nations Must Make Gun Laws More Stricter...

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SC Designates 37 Lawyers As Senior Advocates...

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Adding Additional Accused: To Invoke Section 319 C...

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SC Sets Aside Life Ban Imposed On Cricketer Sreesa...

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P&H HC Directs Protection Of Honest Officers While...

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Death Sentence Can Be Imposed Only When Life Impri...

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Islamabad High Court Rejects Plea Against Release ...

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Lawyers Resort To Seek Unnecessary Adjournments Am...

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Even Poem Can Help Save A Death Convict From Gallo...

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Educated Woman Supposed To Be Fully Aware Of Conse...

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Jammu and Kashmir HC Upholds PM’s Employment Pac...

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Magistrate Shall Specify Whether Sentences Awarded...

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Mere Inability To Repay Loan Does Not Constitute C...

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Inability To Establish Motive In A Case Of Circums...

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Punjab & Haryana HC Issues Slew Of Directions To C...

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Court Has to Confine Itself To The Four Corners Of...

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Long Pendency Amounts To A Special Reason For Impo...

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Successive Applications For Recalling Witnesses Sh...

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Lieutenant General (Rtd) Cannot Be Tried In A Gene...

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Autonomy Of the Bar Cannot Be Taken Over By The Co...

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Casual Act Of Possession Over Property Does Not Co...

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No Authority Can Claim Privilege Not To Comply Wit...

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Death Sentence Only When The Alternative Option Is...

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SC Imposes Rs 5 Crore Penalty On A Medical College...

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A Judicial Officer Is Not An Ordinary Government S...

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Rape And Murder Of 8 Year Old Girl: SC Commutes De...

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Mere Allegations Of Harassment Without Proximate P...

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Legal Article Why Should They Speak Lies: Decease...

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Can a Economic offender can escape by surrendering...

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Mutual Consent Divorce Procedure in Chennai Family...

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Quick Divorce in India...

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4 Important things to file Divorce in Chennai...

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How to get Divorce for Muslim Men ...

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Offences Under Section 307 IPC Can’t Be Quashed ...

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Suspicion, Howsoever Grave, Can’t Substitute Pro...

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1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...

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SC Dismisses Petitions Seeking Probe Into Rafale D...

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Executive Magistrate Cannot Direct Police To Regis...

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Bombay HC Quashes Government Resolution Making It ...

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SLP Against Death Sentence Shall Not Be Dismissed ...

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SC Allows Live-Streaming Of Public Proceedings In ...

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Sexual Offenders Registry For Law Enforcement Agen...

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Men Too Have Right Not To Be Defamed And Denounced...

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Aadhaar Held Mandatory For Government Subsidies An...

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Legal Article Now Bar Council ID Card Is Valid Id...

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Devotion Cannot Be Subjected To Gender Discriminat...

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There Cannot Be Any Mechanical Denial Of Appointme...

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Rights Of Accused Far Outweigh That Of Victims, Ne...

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SC Strikes Down 158 Year Old Adultery Law Under Se...

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Extra-Judicial Confession Of Accused Need Not In A...

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Leaders Of Outfits Calling For Mob Violence Liable...

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Section 377 IPC Decriminalised Partially By Supre...

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New CJI Ranjan Gogoi Is Determined To Ensure Sweep...

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Court Must Not Go Deep Into The Matter While Consi...

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Reputation Of An Individual Is An Insegregable Fac...

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Sec. 498A IPC: Only HC Can Quash Cases On Settleme...

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Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...

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SC Stresses On Need To Develop And Recognize ‘De...

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People Without A Degree Performing Surgeries: Utta...

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Uttarakhand HC Issues Directions For Conserving �...

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Special Squad, Police Patrolling Every 24 Hours To...

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NRC Being Prepared Under Supreme Court’s Watch I...

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Enact Law For Safety Of Soldiers Of Jammu And Kash...

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SC Advocates Creating A Special Law Against Lynchi...

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High Court Priests Cannot Refuse To Perform Religi...

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SC Finally Decides Master Of Roster Case...

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Remove Designations Like Police, HC, Journalist, A...

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Every Indian Should Salute Brave Soldier Aurangzeb...

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Have A Functional National Law University Within 3...

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Establish Regional Bench Of AFT In The State Withi...

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Cancel Licences of Drivers Using Cell Phones; Helm...

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Supreme Court To Look Into Validity Of Amended Law...

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No Politics Please Over Plan To Assassinate PM Mod...

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Free Mentally Ill Children And Formulate Policies ...

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Right Of Adult Couple To Live Together Without Mar...

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Make BCCI A Public Body: Law Panel...

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People Of Karnataka Should Worship Congress...

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Delhi HC Upholds Life Term To Seven Policemen...

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Finance Act-2018 And Customs Act-1962 (Amendments)...

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Why No Death Or Life Term For Corruption?...

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Will Electoral Bonds Usher In Transparency?...

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Finance Act 2018 and Customs Act 1962...

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Shopian Firing: Major's Dad Moving SC For Quashing...

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Soldiers Have Every Legal Right To Kill Stone Pelt...

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Attack On Lawyers: Delhi HC Issues Notice To Delhi...

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Female Foeticide Must Be Punished Most Strictly...

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Soldiers Have Every Legal Right To Act In Self Def...

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New Consumer Protection Bill 2018 Will Entail More...

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CJI Brings Out A Roster To Allot Cases...

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Five Year Jail Term For Lalu In Third Fodder Scam ...

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SC Quashes All The 88 Mining Leases In Goa...

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Prevention Of Money Laundering Act-2002 Amended ...

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Right to Know...

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