THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Justice M NagaprasannaClear topic ×

3 articles

Karnataka HC Rules: Paramour Cannot Be Tried for Domestic Violence Under IPC 498A

Court News

Karnataka HC Rules: Paramour Cannot Be Tried for Domestic Violence Under IPC 498A

17 Feb 2026Read article ↗

Karnataka High Court Stays Probe Against Sri Sri Ravi Shankar in Land Encroachment Case

Court News

Karnataka High Court Stays Probe Against Sri Sri Ravi Shankar in Land Encroachment Case

15 Jan 2026Read article ↗

Karnataka High Court: Neighbour Not ‘Relative’ Under Section 498A, Cruelty Case Quashed

Court News

Karnataka High Court: Neighbour Not ‘Relative’ Under Section 498A, Cruelty Case Quashed

10 Jan 2026Read article ↗