THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Justice S.V.N. BhattiClear topic ×

2 articles

Supreme Court: Section 202 CrPC Inquiry Not Mandatory for Complaints Filed by Public Servants

Court News

Supreme Court: Section 202 CrPC Inquiry Not Mandatory for Complaints Filed by Public Servants

2 Mar 2026Read article ↗

Supreme Court Allows Regularization of SC/ST Occupation on Private Land Under Section 123 of U.P. Zamindari Abolition Act

Court News

Supreme Court Allows Regularization of SC/ST Occupation on Private Land Under Section 123 of U.P. Zamindari Abolition Act

27 Feb 2026Read article ↗