Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties
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Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis
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SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict
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SC: No Need for PMLA Acc. to Fulfill S. 45 Conditions When Furnis. Bond After Appearing Before Court
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Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb
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Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too
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Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated
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All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC
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NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected
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Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs
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- (17 Apr 2019)
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