THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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3 articles

Stopped at 2 pm, ‘Arrested’ Next Morning: Supreme Court Says the 24-Hour Clock Starts at Detention, Grants Bail in 60 kg Yaba Case

Court News

Stopped at 2 pm, ‘Arrested’ Next Morning: Supreme Court Says the 24-Hour Clock Starts at Detention, Grants Bail in 60 kg Yaba Case

6 Nov 2026Read article ↗

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 ↗