THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

RemandClear topic ×

2 articles

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

Court News

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

2 Nov 2026Read article ↗

Remand Is Not Routine: Supreme Court Tells Karnataka High Court to Decide a 1982 Sale Deed Dispute Itself

Court News

Remand Is Not Routine: Supreme Court Tells Karnataka High Court to Decide a 1982 Sale Deed Dispute Itself

18 Oct 2026Read article ↗