Court News
SC: Directly Affected Parties Must Be Heard in Writ Proceedings
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Natural JusticeClear topic ×
62 articles
Key Wills Judgement
Supreme Court: Show Cause Notices Can Be Challenged in Writ Jurisdiction in Exceptional Cases
Read article ↗
Court News
AFT Quashes Army Action Against Officer in Extra-Marital Affair Case
Read article ↗
Court News
Bombay High Court Sets Aside Pune Order in Runwal Enterprises Property Dispute
Read article ↗
Court News
Bombay High Court Quashes GST Bank Attachment for Lack of Reasons
Read article ↗
Court News
Rajasthan High Court Quashes 9-Year-Old Service Tax Demand
Read article ↗
Court News
Supreme Court Quashes Gujarat HC Order on Adani Ports Land, Remands Case for Fresh Hearing
Read article ↗
Court News
Calcutta High Court: Termination of Probationer for Misconduct Requires Enquiry
Read article ↗
Court News
Kerala High Court: Quasi-Judicial Authorities Cannot Appeal Against Orders Setting Aside Their Own Decisions
Read article ↗
Court News
Orissa High Court Quashes ₹96 Crore NGT Penalty: Calls Order Arbitrary and Disproportionate
Read article ↗
Court News
Supreme Court: Magistrate Cannot Be Judge in His Own Cause
Read article ↗
Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
Read article ↗