Court News
Karnataka High Court: Neighbour Not ‘Relative’ Under Section 498A, Cruelty Case Quashed
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
Delhi High Court Slams Police for Fabricated FIR Phrases: Calls ‘Haath Mara’ a Gross Misuse of Law
Read article ↗
Court News
Delhi High Court Flags Lifelong Scars of False Rape Cases: Remedies and Reforms Needed
Read article ↗
Court News
Zohran Mamdani’s Letter to Umar Khalid: Can Public Solidarity Influence Indian Courts in Riot Cases?
Read article ↗
Court News
Supreme Court Ruling 2025: Later Bench Cannot Overrule Interim Orders of Earlier Bench
Read article ↗
Court News
No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases
Read article ↗
Court News
Delhi High Court: Juvenile Privacy Overrides Victim’s Request for Acquittal Order Copy
Read article ↗
Court News
Punjab & Haryana High Court Refuses to Quash FIR Against Lawyer Accused of Posing as Judge
Read article ↗
Court News
Delhi High Court Issues Guidelines to Stop Misuse of Victim Compensation in Sexual Offence Cases
Read article ↗
Court News
Supreme Court: Husband’s Financial Control Over Wife Not Cruelty, But Reflection of Indian Society
Read article ↗
Court News
Supreme Court: Gravity of Offence and Role of Accused Must Guide Suspension of Sentence Under Section 389 CrPC
Read article ↗
Court News
Supreme Court: Victim’s Testimony Central in Rape Trials, FIR Alone Cannot Secure Conviction
Read article ↗