Court News
Kerala High Court Flags AI-Generated Petitions in Cyber Fraud Cases, Orders Mandatory SHO Involvement
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Kerala High CourtClear topic ×
111 articles
Court News
Kerala High Court: Wife’s Property Cannot Be Attached for Husband’s Sales Tax Arrears
Read article ↗
Court News
Supreme Court Restores Cheque Bounce Case Validity for Cash Loans Above ₹20,000
Read article ↗
Court News
Kerala High Court Orders SIT Probe into Alleged Illegal Surrogacy Practices at ART Bank
Read article ↗
Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
Read article ↗
Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
Read article ↗
Court News
Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
Read article ↗
Court News
Supreme Court: Property Transferred Before Filing of Suit Cannot Be Attached Under Order 38 Rule 5 CPC
Read article ↗
Court News
Kerala High Court Rules Partners Need Explicit Consent to Invoke Arbitration in Firm Disputes
Read article ↗
Court News
Kerala High Court Clarifies Motor Accident Claims: Widow and Children Are Sole Legal Representatives of Deceased Christian Male
Read article ↗
Court News
Kerala High Court Halts Tax Recovery, Directs Income Tax Authority to Decide Stay Petition in Two Months
Read article ↗
Court News
Kerala High Court: Loan Payments Cannot Excuse Maintenance Liability Under Section 125 CrPC
Read article ↗