THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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3 articles

SC: Directly Affected Parties Must Be Heard in Writ Proceedings

Court News

SC: Directly Affected Parties Must Be Heard in Writ Proceedings

13 Apr 2026Read article ↗

Bombay High Court Sets Aside Pune Order in Runwal Enterprises Property Dispute

Court News

Bombay High Court Sets Aside Pune Order in Runwal Enterprises Property Dispute

17 Mar 2026Read article ↗

Bombay High Court Bars Restaurants from Playing Copyrighted Songs Without License

Court News

Bombay High Court Bars Restaurants from Playing Copyrighted Songs Without License

6 Jan 2026Read article ↗