THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Section 223 BNSSClear topic ×

2 articles

ED Complaint Filed Before BNSS? Supreme Court Says the Accused Must Still Be Heard Before Cognizance

Court News

ED Complaint Filed Before BNSS? Supreme Court Says the Accused Must Still Be Heard Before Cognizance

8 Oct 2026Read article ↗

Supreme Court: Pre-Cognizance Hearing Mandatory Under BNSS in PMLA Cases

Court News

Supreme Court: Pre-Cognizance Hearing Mandatory Under BNSS in PMLA Cases

25 May 2026Read article ↗