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Kerala High Court

Case Briefs High Courts

[Violence against Doctors] Kerala High Court| Pre-arrest bail in offences under Kerala Healthcare Act incongruous to legislative mandate

Kerala High Court: In a case concerning attacks against doctors and medical institutions, Bechu Kurian Thomas, J., held that granting

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Published on June 28, 2022June 28, 2022By Editor_4

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Case Briefs High Courts

Del HC | Charge framed under S.30 of Arms Act quashed in absence of “conscious” possession of live cartridge

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of farming of charge, whereby the petitioner was charged for

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Published on May 27, 2019June 4, 2019By Bhumika Indulia

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