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Judicial Principles

Ups and Downs of our Constitution’s Platinum Journey

by Namit Saxena†

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Published on November 26, 2022By Bhumika Indulia

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Case Briefs Foreign Courts

Pak SC | Anticipatory bail: An extraordinary remedy in criminal law – Person seeking pre-arrest bail must demonstrate malafide intention in arrest

Pakistan Supreme Court: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. set aside

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Published on June 6, 2019June 20, 2019By Bhumika Indulia

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