THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

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27 articles

Supreme Court: Motor Accident Liability Must Rest on Credible Evidence, Not Assumptions

Court News

Supreme Court: Motor Accident Liability Must Rest on Credible Evidence, Not Assumptions

19 Dec 2025Read article ↗

Supreme Court Upholds POCSO Conviction: Ocular Evidence Stronger Than Medical Reports in Child Sexual Assault Case

Court News

Supreme Court Upholds POCSO Conviction: Ocular Evidence Stronger Than Medical Reports in Child Sexual Assault Case

16 Nov 2025Read article ↗

Supreme Court Orders Timely Compensation for Rape Victims; POCSO and Sessions Courts Must Act Swiftly

Court News

Supreme Court Orders Timely Compensation for Rape Victims; POCSO and Sessions Courts Must Act Swiftly

9 Nov 2025Read article ↗