THE COURTKUTCHEHRY BLOG
Practical writing for Indian legal professionals — landmark rulings explained, provisions decoded and better ways to run your research.
NEW CRIMINAL CODES
Where every familiar provision went — a section-by-section correspondence between the IPC, CrPC and Evidence Act and the Sanhitas that replaced them, with the transition questions courts are already answering.
Case Analysis
The presumption of a legally enforceable debt looks simple — until a probable defence appears. How courts have applied the preponderance standard since 2010.
How-To Guides
From the complaint to the presumption battle — a step-by-step CourtKutchehry workflow for building a Section 138 matter, with saved-search templates.
Legal Updates
Five years of High Court decisions applying the Constitution Bench ruling — where time-bound protection survives and where it does not.
Case Analysis
From Gopalan to Maneka Gandhi to Puttaswamy — how one sentence became the widest door in Indian constitutional law.
How-To Guides
Prompting is drafting. How to frame issue-first questions, narrow by court and period, and verify every authority the assistant surfaces.
Legal Updates
Section 63 certification, hash-value requirements and the fate of the old 65B jurisprudence under the new evidence code.
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Judgment highlights, legal insights and research workflow tips — one email a week, no noise.