Court News
NEET Defence Quota: Delhi HC Restores Priority-IV for Son of Disabled Territorial Army Soldier Labelled ‘Released at Own Request’
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
Mother Sent Child to Father, Then Sought Habeas Corpus: Delhi HC Says Custody Not ‘Illegal’, Go to the Guardianship Court
Read article ↗
Court News
Chelmsford Club Must Reinstate Union Leader Barman: Delhi HC Upholds Labour Court Award, Club Held an ‘Industry’
Read article ↗
Court News
Bought a House While a Partition Suit Was Pending? Delhi HC Says the Buyer Is Bound by the Decree, Good Faith or Not
Read article ↗
Court News
B.Ed. From an Institute Without NCTE Recognition: Supreme Court Upholds School’s Discharge of Probationer Teacher, Says No Enquiry Was Needed
Read article ↗
Court News
One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two
Read article ↗
Court News
He Held the Victim, Another Shouted ‘Fire’: Supreme Court Restores Murder Convictions the High Court Had Set Aside
Read article ↗
Court News
Found to Be a Juvenile 28 Years After a Taxi Driver’s Murder: Supreme Court Upholds Conviction but Wipes Out Life Sentence
Read article ↗
Court News
A Tutored Child Witness and No Forensic Link: Supreme Court Acquits Man of 1989 Wife-and-Son Murder, Restores Trial Court Verdict
Read article ↗
Court News
On BSF Duty Between Shillong and Delhi: Supreme Court Quashes Dowry Death Case Against Husband After His Parents Were Acquitted
Read article ↗
Court News
Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’
Read article ↗
Court News
Cash Seized During Elections: Supreme Court Issues Directions — 24-Hour Reasoned Report, One-Year Probe, and No Withdrawal of Cases Without High Court Nod
Read article ↗