THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

PrisonsClear topic ×

2 articles

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

Landmark Judgements

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

31 Oct 2026Read article ↗

No Child Should Be in an Adult Jail: Gauhati High Court Orders Every Juvenile Justice Board in Assam to Inspect Jails by 31 October and Move Children Out

Court News

No Child Should Be in an Adult Jail: Gauhati High Court Orders Every Juvenile Justice Board in Assam to Inspect Jails by 31 October and Move Children Out

30 Oct 2026Read article ↗