Court News
A ₹20 Note and a 30-Year-Old Trap Case: Supreme Court Acquits Gujarat Talati and Peon Because the Bribe Demand Was Never Proved
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
SanctionClear topic ×
5 articles
Court News
Complaint Against Police Officers: Supreme Court Says Lack of Section 197 Sanction Cannot Stop a Section 156(3) Investigation
Read article ↗
Court News
Sanction Refused Twice, Then Revisited Under Pressure: Supreme Court Says Change of Opinion on Same Material Is Not Enough
Read article ↗
Court News
Demanding a Bribe Is Not an Official Decision: Supreme Court Says Section 17A PC Act Approval Not Needed
Read article ↗
Court News
Internal Notings Are Not a Refusal of Sanction: Allahabad High Court Upholds CBI Prosecution of NHAI Officer
Read article ↗