THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Section 37Clear topic ×

3 articles

Supreme Court: Cheque Bounce Convictions Can Be Quashed After Settlement

Court News

Supreme Court: Cheque Bounce Convictions Can Be Quashed After Settlement

5 Jun 2026Read article ↗

ITAT Bangalore: Sales Commission to Directors’ Relatives Allowed When Services Proven, ₹35.38 Lakh Disallowance Deleted

Court News

ITAT Bangalore: Sales Commission to Directors’ Relatives Allowed When Services Proven, ₹35.38 Lakh Disallowance Deleted

8 Dec 2025Read article ↗

Delhi ITAT Rules: Partners’ Business Expenses Are Tax-Deductible, Relief Granted to Former ICAI President Atul Gupta

Court News

Delhi ITAT Rules: Partners’ Business Expenses Are Tax-Deductible, Relief Granted to Former ICAI President Atul Gupta

26 Nov 2025Read article ↗