Landmark Judgements
No Domicile Quota in PG Medicine: Residence-Based Reservation in Postgraduate Medical Admissions Held Unconstitutional
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
Section 69 BNS: Supreme Court Quashes FIR, Says a Failed Relationship Is Not Deceit
Read article ↗
Landmark Judgements
Day 46 Is Too Late: NCLAT Cannot Condone Delay Beyond 45 Days for IBC Appeals
Read article ↗
Court News
Guarantor Cannot Walk Out of Arbitration: Supreme Court Reads Loan Arbitration Clause Into Personal Guarantees
Read article ↗
Court News
Dissolved in 1983, Sold in 2026: Supreme Court Says Retiring Partner Shares in Firm Land at Auction Value, Not Old Price
Read article ↗
Court News
No Promised Road, No Penalty: Supreme Court Holds NOIDA Must Give Zero Period Benefit to Developer Left Without Its 45-Metre Frontage
Read article ↗
Landmark Judgements
From Three Years at the Bar to a Training-First Model: How AIJA (2025) and Bhumika Trust (2026) Reshaped Civil Judge Recruitment
Read article ↗
Court News
A Subsisting Contract Does Not Keep Limitation Alive: Supreme Court Sets Aside Section 9 Admission Over Power Plant EPC Dues
Read article ↗
Landmark Judgements
The Conduit Pays: Tiger Global's Flipkart Gains Held Taxable in India
Read article ↗
Court News
Delay Defeats the Purpose: Supreme Court Orders J&K to Release Government-Employed Coach for India’s Kayaking Team at the Asian Games
Read article ↗
Court News
Strict, Not Absolute: Supreme Court Sets the Liability Standard for Electrocution Claims Against Power Utilities
Read article ↗
Court News
Death in Custody, a Missing FIR: Supreme Court Hands Chhattisgarh Case to the CBI and Orders Rs 25 Lakh Interim Compensation
Read article ↗