Court News
Colouring Methanol Won’t Stop Hooch Deaths: Supreme Court Strikes Down Maharashtra Poisons Rules, Issues 15 Measures for States to Prevent Spurious Liquor Tragedies
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Supreme CourtClear topic ×
1,084 articles
Court News
Lured by 12% Assured Returns, Left With Losses: Supreme Court Says Investors Can’t Make Clearing Member Pay for Broker’s Default; NSE Clearing Committee Had No Restitution Power
Read article ↗
Court News
Wife’s Suicide, Husband Convicted on Appeal: Supreme Court Restores Acquittal, Says General Allegations Do Not Prove Abetment Under Section 306 IPC
Read article ↗
Court News
Garment Exporters Lose 80HHC Fight: Supreme Court Upholds Section 263 Revision on Export Quota Premium, Says CBDT Office Memorandum Does Not Bind Courts
Read article ↗
Court News
‘Stage-Managed and Artificial’ Recoveries: Supreme Court Upholds Acquittal in Himachal Double Murder Case, Says Chain of Circumstances Was Incomplete
Read article ↗
Court News
‘A Deposit Is Not Synonymous With Payment’: Supreme Court Says Interest on an Arbitral Award Keeps Running on Money Deposited Only to Get a Stay
Read article ↗
Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
Read article ↗
Court News
Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law
Read article ↗
Court News
PF and Employee Stock Plan Deductions Can’t Shrink a Husband’s Income for Maintenance: Supreme Court Raises Child Maintenance to ₹75,000 per Child
Read article ↗
Court News
Chargesheet Filed on Time but Without Extra Copies? No Default Bail, Supreme Court Rules Under BNSS
Read article ↗
Court News
Which ITR Counts in a MACT Claim? Supreme Court Lays Down the Rule: Last Year’s Return for Salaried, Up to Three-Year Average for the Self-Employed
Read article ↗
Court News
Skipped Your Section 5A Hearing? Supreme Court Upholds Jaipur Metro Depot Acquisition, Says Landowners Abandoned Their Right to Be Heard
Read article ↗