THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Civil LibertiesClear topic ×

5 articles

Supreme Court Won't Re-Examine Section 163 BNSS but Issues Notice on Challenge to Police Detention Power Under Section 172

Court News

Supreme Court Won't Re-Examine Section 163 BNSS but Issues Notice on Challenge to Police Detention Power Under Section 172

17 Oct 2026Read article ↗

Understanding India's Emergency Provisions and Safeguards

Understanding India's Emergency Provisions and Safeguards

16 Jun 2026Read article ↗

Kerala High Court: Can All Drug Offenders Be Labelled ‘Goondas’? Five-Judge Bench to Decide

Court News

Kerala High Court: Can All Drug Offenders Be Labelled ‘Goondas’? Five-Judge Bench to Decide

10 Feb 2026Read article ↗

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

Court News

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

7 Feb 2026Read article ↗

Supreme Court Denies Bail to Umar Khalid, Sharjeel Imam: Section 43D (5) UAPA Explained

Court News

Supreme Court Denies Bail to Umar Khalid, Sharjeel Imam: Section 43D (5) UAPA Explained

7 Jan 2026Read article ↗