THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Quashing of FIRClear topic ×

2 articles

Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC

Court News

Supreme Court Rules: High Courts Cannot Hold Mini-Trials While Deciding Quashing Petitions Under Section 482 CrPC

8 Feb 2026Read article ↗

Supreme Court: Civil Verdict Not a Shield Against Crime, Restores Criminal Trial in Family Property Dispute

Court News

Supreme Court: Civil Verdict Not a Shield Against Crime, Restores Criminal Trial in Family Property Dispute

11 Jan 2026Read article ↗