Court News
Mini Cooper Crash That Killed Three: Kerala High Court Grants Bail to Four 19-Year-Olds, but Driver Must Wait 10 More Days
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
17 articles
Court News
‘We Were Only Brokers’ Not Enough: Rajasthan High Court Refuses to Quash Cheating FIR Over Lentil Import Deal
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Court News
No Certificate Yet, Still a Woman in Law: Bombay High Court Refuses Discharge, Says Section 75 BNS Protects a Transgender Woman
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Court News
Police Can’t Prosecute Protesters for Breaking a Section 144 Order on Their Own FIR: MP High Court Quashes Case Against Tribal Student
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Court News
No Number Plate Is a Traffic Offence, Not Cheating: Karnataka High Court Quashes BNS Case Against Bengaluru Biker, Imposes ₹1,500 Fine Instead
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Court News
Cognizance First, Complainant Examined Later: Gauhati High Court Quashes Wife’s Cruelty Case Against Husband and Mother-in-Law Under BNS
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Court News
‘Criminal Antecedents Cannot Justify Mob Justice’: Bombay High Court Refuses Bail to Man Accused of Leading Mob That Killed a History-Sheeter in His Home
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Court News
‘Istanbul Congress Centre’ Row: Karnataka High Court Quashes FIR Against Amit Malviya and Arnab Goswami, Says Further Probe Would Be an Abuse of Process
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Landmark Judgements
Poetry Is Not a Crime: Supreme Court Quashes FIR Over Imran Pratapgadhi's Urdu Poem and Resets the Test for Speech Offences
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Court News
Speech at ‘Jail Bharo’ Protest: Tripura High Court Refuses to Quash FIR Against Former CM Manik Sarkar, Says Free Speech ‘Comes With Responsibility’
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Court News
Promoting One’s Own Religion Is Not Outraging Another’s: Bombay High Court Quashes BNS Case Over Alleged Conversion Pressure
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Court News
Pawan Khera Gets Anticipatory Bail: Supreme Court Says Rival Political Allegations Can Be Tested at Trial, Not Through Custody
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