THE COURTKUTCHEHRY BLOG

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Criminal Procedure ReformClear topic ×

2 articles

CJI Surya Kant Warns Against Sweeping Judicial Orders Without Ground-Level Impact Assessment

Court News

CJI Surya Kant Warns Against Sweeping Judicial Orders Without Ground-Level Impact Assessment

1 Mar 2026Read article ↗

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

Court News

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

7 Feb 2026Read article ↗