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Principles

Case Briefs High Courts

Principles while considering petition for condonation of delay reiterated, lack of bona fides is ground for dismissal

Sikkim High Court: A Single Judge Bench comprising of Meenakshi Madan Rai, Acting CJ. dismissed a petition filed for condonation of 50

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Published on September 25, 2018September 28, 2018By Bhumika Indulia

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Case Briefs High Courts

Principles to be considered while deciding a bail petition discussed

Himachal Pradesh High Court: A Single Judge Bench comprising of Sandeep Sharma, J., decided a criminal petition filed under Section 439 of

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Published on February 16, 2018By Saba

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