Landmark Judgements
No Trial by Ambush Under PMLA: Supreme Court Holds the Accused Entitled to a List of All Seized Material — Including What the ED Does Not Rely On
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
Supreme Court Revives Nagpur Suit, Warns High Courts Against Routine Stays of Trial in Revision
Read article ↗
Court News
RBI Can Keep a Co-operative Bank Board Superseded Beyond Its Term: Supreme Court on Section 36AAA and Article 243ZL
Read article ↗
Landmark Judgements
Notice First, Arrest Last: The Antil Discipline Carried Into the BNSS
Read article ↗
Court News
Who Can Settle a Criminal Case? Supreme Court Says Only the Victim, Not a Non-Victim Informant
Read article ↗
Court News
Settled After Conviction: Supreme Court Declines to Disturb High Court’s Quashing in Punjab Assault Case
Read article ↗
Landmark Judgements
Possession Is the Offence's Engine: Supreme Court Hardens the Insider-Trading Presumption
Read article ↗
Court News
No Dock Identification, No Conviction: Supreme Court Acquits Man Serving Life in Child Sexual Assault Case
Read article ↗
Court News
Homebuyers Will Not Pay for the Builder’s Delay: Supreme Court Strikes Down NOIDA’s Time Extension Charges in Granite Gate CIRP
Read article ↗
Court News
Regulators Need Room to Regulate: Supreme Court Upholds NCTE’s Annual Performance Appraisal Report for Teacher Education Colleges
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 ↗