Court News
No Employee Named, Company Still on Trial: Supreme Court Refuses to Quash CBI Case Against Sanofi, Lays Down Test for Attributing a Guilty Mind to a Company
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
21 articles
Court News
Decided on Merits Even After His Death: Supreme Court Accepts CBI Closure Reports, Sets Aside Summons Against Dr. Manmohan Singh
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Court News
Statutory Bars Can’t Shrink Article 226: Kerala High Court Affirms Power to Order Probes, but Declines to Add Four Names to ED Kochi Bribery Case
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Court News
Australian Address on the Charge-Sheet, Yet Never Served: Delhi HC Quashes 2014 Proclaimed Offender Order in Rs 233 Crore NAFED Case, but Extradition From the Philippines Continues
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Court News
‘Fabricated and Has No Legs to Stand’: Supreme Court Gives Clean Acquittal to Indian Bank Manager in 1991 Loan Case, Asks Bank to Account for Surplus Auction Money
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Court News
Rs 727 Crore of Coal Workers’ Provident Fund Lost in DHFL: Jharkhand High Court Orders CBI to Register FIR and Investigate
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Court News
Never Arrested, Charge-Sheeted Without Cognizance Yet: Delhi HC Replaces ‘Prior Permission for Every Foreign Trip’ With Two Weeks’ Advance Intimation
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Court News
Sakiri Vasu v. State of U.P. (2007): A Father’s Plea for a CBI Probe and the Ruling That Made the Magistrate the First Stop
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Court News
No Pecuniary Advantage, No Section 13(1)(d) Conviction: Supreme Court Acquits Assam Store In-Charge in 1993 Case
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Court News
Money Changing Hands Is Not Enough: Supreme Court Acquits RPF Officer in Transfer-Bribe Cases
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Court News
Unrelied Documents and the Accused: Supreme Court Sets a Practical Route for Section 91 Requests in a CBI Case
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Court News
Internal Notings Are Not a Refusal of Sanction: Allahabad High Court Upholds CBI Prosecution of NHAI Officer
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