Court News
Supreme Court Quashes Rape Case Based on False Promise of Marriage
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Misuse of LawClear topic ×
15 articles
Court News
Supreme Court Empowers High Courts to Quash Frivolous Criminal Cases Beyond FIR
Read article ↗
Court News
Supreme Court Quashes 498A Case Against Father-in-Law After Divorce
Read article ↗
Court News
Karnataka High Court Quashes Case Against Septuagenarian Husband
Read article ↗
Court News
Supreme Court Rules: Married Woman Cannot Claim Rape on False Promise of Marriage
Read article ↗
Court News
Supreme Court Clarifies: Insult Under SC/ST Act Must Be Linked to Victim’s Caste Identity
Read article ↗
Court News
Fake Rape Cases and Dating App Risks: Supreme Court, IPC Laws, and Safety Precautions for Young Indians
Read article ↗
Court News
Punjab & Haryana HC: Rape Charges Cannot Be Used to Force Marriage
Read article ↗
Court News
Punjab & Haryana High Court Slams Frivolous Petition, Warns of Heavy Costs
Read article ↗
Court News
Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
Read article ↗
Court News
Allahabad High Court Orders Mandatory Prosecution for False FIRs, Warns Police of Contempt for Non-Compliance
Read article ↗
Court News
Karnataka High Court: Section 498A IPC Targets Grave Cruelty, Not Incompatibility in Marriage
Read article ↗