Court News
A Typo Is Not Perjury: Supreme Court Quashes Section 340 Complaint Over ‘Wrong Statements’ in an Appeal Memo, After 20 Years
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
5,856 articles
Court News
Hid an Earlier Writ, Still Won: Supreme Court Orders Visakhapatnam Civic Body to Honour 2012 Tribunal Order for Grade-IV Staff — But Denies Interest
Read article ↗
Court News
Mental Disorder Must Be Proved by Expert Evidence: Jharkhand High Court Refuses Divorce on Bare Allegations
Read article ↗
Court News
Factories Ran With State Board Consents but No Prior EC: Supreme Court Sets Aside NGT Closure of Formaldehyde Units, Orders EC Decision in a Month
Read article ↗
Court News
No Employee Named, Company Still on Trial: Supreme Court Refuses to Quash CBI Case Against Sanofi, Lays Down Test for Attributing a Guilty Mind to a Company
Read article ↗
Court News
120-Day Deadline Cuts Both Ways: Supreme Court Says Plaintiffs Too Lose Right to Answer a Counter-Claim in Commercial Suits After 120 Days
Read article ↗
Court News
Doctor Hacked Outside Chennai Hospital Over Land Feud: Supreme Court Reverses Acquittal, Restores Convictions and Sentences Nine to Life
Read article ↗
Court News
Bihar Voter List Revision: Supreme Court Upholds Election Commission’s SIR, Says It Can Make Only a Limited Citizenship Enquiry and Must Refer Doubtful Cases
Read article ↗
Court News
Wrong Title Opinion Is Not Fraud: Supreme Court Orders Banks’ Association to Remove Lawyer From ‘Caution List’, Says Writ Lies Against IBA
Read article ↗
Court News
Land Added to Wakf List by a 2010 Corrigendum: Karnataka High Court Says Disputed Title and Graveyard Claims Must Go to the Wakf Tribunal
Read article ↗
Court News
Van Door Opened Into a Scooter: Kerala High Court Says Three on a Two-Wheeler Isn’t Proof of Contributory Negligence, Raises Award by ₹5.08 Lakh
Read article ↗
Court News
Zoho Founder’s California Divorce: Madras High Court Allows Wife’s Request to Record Evidence in India, but Trims Document Demands
Read article ↗