THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Matrimonial CrueltyClear topic ×

2 articles

Never Lived With Her, Named Anyway: Bombay High Court’s Kolhapur Bench Quashes 498A Case Against Married Sisters-in-Law and Distant Relatives

Court News

Never Lived With Her, Named Anyway: Bombay High Court’s Kolhapur Bench Quashes 498A Case Against Married Sisters-in-Law and Distant Relatives

31 Oct 2026Read article ↗

Extramarital Affair Alone Is Not ‘Cruelty’ Under Section 498A: Madras High Court Upholds Husband’s Acquittal

Court News

Extramarital Affair Alone Is Not ‘Cruelty’ Under Section 498A: Madras High Court Upholds Husband’s Acquittal

28 Oct 2026Read article ↗