Rajasthan High Court
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    Rajasthan High Court: In a case arising from a habeas corpus petition which stands disposed of vide order dated 28-03-2022

Case BriefsHigh Courts

Karnataka High Court: While deciding the instant petition, wherein the petitioners have been charged with offences under Sections 14A and 14B of

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Supreme Court: Expressing displeasure over the absence of Assam Chief Secretary Alok Kumar during a hearing on the plea seeking humane treatment

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Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, JJ has directed the Centre to provide the details of the functional