Court News
Buyer Who Sends His Brother to Testify Loses Property Suit: Calcutta High Court on Readiness, Willingness and Power of Attorney Evidence
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
EvidenceClear topic ×
31 articles
Court News
Illegal Raid, but Evidence Survives: Supreme Court Refuses to Quash PCPNDT Sex-Determination Complaint Against Radiologist
Read article ↗
Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
Read article ↗
Court News
When Six Witnesses Tell the Same Story Word for Word: Supreme Court Upholds Acquittal of 20 Accused in Holi Murder Case (Nirmala Bai Devidas Chavhan v. State of Maharashtra)
Read article ↗
Landmark Judgements
Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike
Read article ↗
Court News
Must a Disputed Will Go to a Handwriting Expert? Supreme Court Says Courts Can Compare Signatures Themselves
Read article ↗
Court News
No Dock Identification, No Conviction: Supreme Court Acquits Man Serving Life in Child Sexual Assault Case
Read article ↗
Court News
Body in a Refrigerator, but No Proof: Supreme Court Acquits Last Accused in Telangana Ransom-Murder Case
Read article ↗
Court News
“Not a Faulty Investigation but No Investigation”: Supreme Court Acquits Accused in Bihar Murder Case
Read article ↗
Court News
Evidence Rejected for Abduction Cannot Be Accepted for Rape: Supreme Court Acquits After 17 Years
Read article ↗
Court News
A Registered Will Still Needs Proof: Supreme Court Rejects 1976 Thumb-Impression Will After 13-Year Appeal
Read article ↗
Court News
Quality Over Quantity: Supreme Court Upholds Murder Conviction in Odisha Witch-Hunting Case on a Daughter’s Testimony
Read article ↗