Court News
Supreme Court to Decide If FIR Can Be Quashed Partially
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
criminal law IndiaClear topic ×
115 articles
Court News
Allahabad High Court: 13-Year Delay in Summary Trial Is Gross Abuse of Process
Read article ↗
Court News
Supreme Court Clarifies: “Fact Discovered” Under Section 27 Evidence Act Goes Beyond Object Recovery
Read article ↗
Court News
Supreme Court Orders Inquiry into Juvenility Claim Raised 46 Years After 1983 Murder Conviction
Read article ↗
Court News
Delhi High Court Denies Bail, Rules Kundali Mismatch Cannot Justify False Promise of Marriage
Read article ↗
Court News
Supreme Court Rejects Abu Salem’s Plea for Release, Rules 25-Year Sentence Not Yet Complete
Read article ↗
Court News
Delhi High Court Calls for More Judges to Handle MCOCA Cases, Seeks Administrative Action
Read article ↗
Court News
Delhi Quick-Commerce Platform Booked for Selling Knives Used in Murders
Read article ↗
Court News
Punjab & Haryana High Court Slams Lawyer for Filing Two Bail Pleas in Same FIR
Read article ↗
Court News
Supreme Court Rules Out Murder in Actress Pratyusha’s Death, Upholds Conviction for Abetment of Suicide
Read article ↗
Court News
Supreme Court Says Pre-Marital Physical Relationships Require Caution: “Don’t Trust Anybody Before Marriage”
Read article ↗
Court News
Supreme Court Slams Successive FIRs After Bail: Calls It Abuse of Process, Fit Case for Article 32
Read article ↗