Criminal Law18 Jun 2026
Pankaj Sharma v. State of Rajasthan
Supreme Court of India · 2026 SCC Placeholder 412
Placeholder — bail conditions must be proportionate; blanket conditions restraining lawful travel set aside.
CrPC — S. 437, 439
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What are the circumstances in which delay in filing an FIR becomes material?
Delay in filing an FIR is not automatically fatal to the prosecution. Courts generally examine whether the delay has been satisfactorily explained and whether it creates a reasonable possibility of embellishment or consultation.
Supreme CourtCriminal LawFIR DelayEvidence Assessment
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SUPPORTING JUDGMENTS
Lalita Kumari v. Govt. of Uttar Pradesh
Supreme Court of India · 2013 · (2014) 2 SCC 1
Principle directly applied
Amar Singh v. State of Punjab
Punjab & Haryana High Court · 2009 · 2009 SCC OnLine P&H 4041
Supporting precedent
Thulia Kali v. State of Tamil Nadu
Supreme Court of India · 1972 · (1972) 3 SCC 393
Related legal reasoning
AI-assisted legal research should be reviewed by a qualified legal professional.
Advanced Judgment Search1,284 results
CourtDate rangeJudgeActSectionCase typeDecision status
Suresh Chandra Jana v. State of West Bengal
SelectedSupreme Court of India · 12 Aug 2017 · (2017) 16 SCC 466 · Bench: 2 Judges
Indian Penal Code — S. 302Code of Criminal Procedure — S. 154Evidence Act — S. 3
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Appeal against conviction under Section 302 IPC. The Supreme Court examined whether an unexplained delay in lodging the FIR, combined with inconsistencies in eyewitness accounts, rendered the prosecution case unreliable.
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SELECTED JUDGMENT
Rangappa v. Sri Mohan
Supreme Court of India · 2010 · (2010) 11 SCC 441
Section 138 NI ActPresumption u/s 139
M/s Meters and Instruments v. Kanchan Mehta
Supreme Court of India · 2017
Same interpretation of Section 138 — scope of compounding at the appellate stage.
Section 138 interpretationNI Act — S. 147
Basalingappa v. Mudibasappa
Supreme Court of India · 2019
Similar factual circumstances — rebuttal of the presumption of a legally enforceable debt.
Presumption u/s 139NI Act — S. 118
Bir Singh v. Mukesh Kumar
Supreme Court of India · 2019
Followed by later Supreme Court ruling on signed blank cheques handed over voluntarily.
Blank cheque liabilityNI Act — S. 138
What legal professionals are researching
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Service Law02 Jun 2026
Nirmala Devi v. Union of India
Delhi High Court · 2026 DHC Placeholder 1187
Placeholder — denial of notional increment to employees retiring a day before the increment date held arbitrary.
Article 14 · CCS Rules
Arbitration21 May 2026
Sundaram Finance v. K. Ramesh
Madras High Court · 2026 MHC Placeholder 903
Placeholder — limited scope of interference with arbitral awards under Section 34 reiterated.
Arbitration Act — S. 34
Consumer Law08 May 2026
Rekha Agarwal v. State of U.P.
Supreme Court of India · 2026 SCC Placeholder 298
Placeholder — builder-buyer delay compensation; interest payable from the promised possession date.
Consumer Protection Act — S. 38
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“Connected research”
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“A running start”
The AI assistant is especially useful for identifying an initial set of authorities before conducting a detailed manual review.
“Prepared for hearings”
Structured summaries before a hearing mean I walk in already knowing the reasoning of every authority the other side may cite.
“Beyond keyword search”
Similar judgment discovery has surfaced precedents I would simply not have found through keyword search alone.
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For doctrinal work, tracing how a single provision has been interpreted across decades is now a one-afternoon task.
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The platform covers more than 12 lakh judgments from the Supreme Court of India and High Courts, spanning criminal, civil, constitutional, commercial, service and family law, alongside landmark and recently reported decisions.
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