Court News
One Day Late Is Too Late: Orissa High Court Grants Default Bail After NDPS Chargesheet Landed on the 181st Day
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
NDPS ActClear topic ×
20 articles
Court News
Bail Granted Without Section 37 Test: Supreme Court Cancels Relief to Man Accused of Running Heroin Network From Jail
Read article ↗
Court News
Stopped at 2 pm, ‘Arrested’ Next Morning: Supreme Court Says the 24-Hour Clock Starts at Detention, Grants Bail in 60 kg Yaba Case
Read article ↗
Court News
Acquitted in a Ganja Case but Lorry Still Held? Supreme Court Says Only the Court Can Confiscate Under Section 63 NDPS Act, Not the Drug Disposal Committee
Read article ↗
Court News
Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment
Read article ↗
Court News
Unmarked Samples, Broken Chain: Why the Supreme Court Acquitted Two Men in a 2004 Charas Case
Read article ↗
Court News
“Drug Users Are Victims”: Supreme Court Quashes NDPS Case Against Student, Says Focus Should Be on Supply Chain
Read article ↗
Court News
Long Custody Alone Won't Override Section 37 NDPS in Commercial-Quantity Cases: Rajasthan HC Denies Bail
Read article ↗
Court News
Can an NDPS Case Be Quashed Just Because It Rests on a Co-Accused's Statement? Supreme Court Says No
Read article ↗
Court News
Understanding NDPS Default Bail: High Court's 2026 Ruling on Extending Investigation Beyond 180 Days
Read article ↗
Court News
Punjab & Haryana High Court Allows Release of Confiscated Vehicles Under NDPS Act on Bonds
Read article ↗
Court News
Supreme Court Slams Punjab Over Drug Menace
Read article ↗