Court News
Five Eyewitnesses Turned Hostile, but a Key Witness Is Yet to Testify: Supreme Court Cancels Bail of Man Accused of Shooting a Father’s Daughter in Lucknow
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
criminal lawClear topic ×
236 articles
Court News
Zubeen Garg Death Case: Gauhati High Court Grants Bail to Singer’s Cousin, Says Whether His Alleged Omissions Breached a Legal Duty Is ‘Debatable’
Read article ↗
Court News
Pregnant Daughter-in-Law Set on Fire: Tripura High Court Upholds Mother-in-Law’s Life Sentence, Rejects ‘Kerosene Oven Accident’ Story
Read article ↗
Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
Read article ↗
Court News
Death Sentence Twice, Then Acquittal: Uttarakhand High Court Holds Triple-Murder Accused Was of Unsound Mind, Orders Him Kept in Mental Health Institute
Read article ↗
Court News
Bus on the Wrong Side, Car Driver Badly Hurt: Himachal High Court Upholds Jail Term, Says No Probation for Rash and Negligent Driving
Read article ↗
Court News
Murder of a Sarpanch Candidate: Supreme Court Cancels Bail of Life Convict, Says Pendency of Appeals Cannot Be a ‘Knee Jerk’ Ground to Free Those Convicted of Heinous Crimes
Read article ↗
Court News
Seven Years Together, Prior Marriage Known Within Months: Supreme Court Discharges Man in Rape and Bigamy Case, Says Courts Must Not Become ‘a Tool of Vengeance’
Read article ↗
Landmark Judgements
Cruelty Does Not Check the Marriage Register: Section 498A Extends to Live-In Relationships in the Nature of Marriage
Read article ↗
Court News
Police Cannot Investigate PCPNDT Act Offences, Rules Supreme Court: Only the Appropriate Authority Can Probe Sex-Determination Cases, and Magistrates Cannot Act on a Police Chargesheet
Read article ↗
Court News
Speech at ‘Jail Bharo’ Protest: Tripura High Court Refuses to Quash FIR Against Former CM Manik Sarkar, Says Free Speech ‘Comes With Responsibility’
Read article ↗
Court News
Nearly Six Years in Custody, Not Part of the Attacking Party: Jharkhand High Court Grants Bail to Accused in 2019 Chandwa Police Patrol Attack Case
Read article ↗