Terms of service

  1. Sol Infotech Private Limited is the author and publisher of the internet resource www.courtkutchehry.com and all the related platforms launched or to be launched in future like the Pen drive/ CD version of the Judgement Search Module and the Mobile Application CourtKutchehry. Sol Infotech Private Limited owns and operates the services provided currently through the Website.

  2. These Terms and Conditions form a legal agreement between you and Sol Infotech Private Limited in connection with your visit/ using the site, and/or by registering with us and other related platforms and your use of the Services.

    The Agreement applies to (you) all end users whether you are

    1. A Lawyer or Legal Services provider (whether an individual professional or an organization) or similar institution interested in using the services of the website, or already using the Website, including designated, authorized associates of such Lawyers or institutions; or

    2. User of the Website other than (i) mentioned above.

  3. All users must be eighteen years or older. In the case of minor Consumers (under eighteen (18) years), a parent or guardian must accept this Agreement and guide all consultations under the services offered.

  4. This Agreement applies to those services made available on the Website, which are offered free or with charge to end users, including the following:

    1. For Lawyers: Listing of their profiles (for a time period as deemed fit by Sol Infotech Private Limited) and contact details, managing calendar, providing a platform for scheduling their appointments, participating in discussion forums, search judgements/acts and legal documents/ petitions to be made available to the other Users and visitors to the Website;

    2. For other Users: Facility to create, maintain accounts, search for Judgements/ Search Documents/Acts/, search Lawyers by name, expertise, court of practice and location, or any other criteria that may be developed and made available by Sol Infotech Private Limited, to schedule appointments and participate in discussion forums

    The Services may change from time to time, at the sole discretion of Sol Infotech Private Limited, and the Agreement will apply to your visit to and your use of the Website to avail the Service, as well as to all information provided by you on the Website at any given point in time.

  5. This Agreement defines the terms and conditions under which you are allowed to use the Website and describes the manner in which we shall treat your account while you are registered as a member with us or use the website without registering as a member. If you have any questions about any part of the Agreement, feel free to contact us at info@courtkutchehry.com.

  6. By downloading or accessing the Website to use the Services, you irrevocably accept all the conditions stipulated in this Agreement and the Privacy Policy, as available on the Website, and agree to abide by them. This Agreement supersedes all previous oral and written terms and conditions (if any) communicated to you relating to your use of the Website to avail the Services. By availing any Service, you signify your acceptance of the terms of this Agreement.

  7. We reserve the right to modify or terminate any portion of the Agreement for any reason and at any time, and such modifications shall be informed to you in writing. You should read the Agreement at regular intervals. Your use of the Website following any such modification constitutes your agreement to follow and be bound by the Agreement so modified.

  8. You acknowledge that you will be bound by this Agreement for availing any of the Services offered by us. If you do not agree with any part of the Agreement, please do not use the Website or avail any Services.

  9. We do not in any way endorse any individual described herein. In no event shall we be liable to you or anyone else for any decision made or action taken by you in reliance on such information.

  10. Your access to use of the Website and the Services will be solely at the discretion of Sol Infotech Private Limited.