Court News
Hearsay Witnesses and an Unshared Pen Drive Won’t Prove Cruelty: Jharkhand High Court Upholds Dismissal of Husband’s Divorce Suit
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
electronic evidenceClear topic ×
7 articles
Court News
Anvar P.V. v. P.K. Basheer (2014): How a Kerala Election Dispute Over Campaign CDs Made the Section 65B Certificate Mandatory
Read article ↗
Court News
Unchallenged WhatsApp Messages Can Prove Cruelty: Chhattisgarh High Court Grants Divorce to Working Wife
Read article ↗
Court News
Is a Section 65B Certificate Mandatory in Family Court? Karnataka High Court Says No
Read article ↗
Court News
Family in the Digital Age: Custody Disputes and Law in India
Read article ↗
Court News
Chhattisgarh High Court Rules WhatsApp Chats and Call Recordings Admissible in Matrimonial Disputes
Read article ↗
Court News
Madras High Court Orders Probe: Film Producer Accused of Forging Call Records in Financier Dispute
Read article ↗