Privacy Policy

We collect information you provide when creating or using an account, such as your name, email address, professional role and account preferences. We also store research conversations, prompts, saved judgments, notes and highlights when you use those features.

We maintain order references, payment status, plan and credit records, and service usage records. Technical information such as IP addresses, session information and error logs may be processed to operate the service, prevent abuse and investigate problems. If you contact support, we process the information you include in your message.

We use information to provide and secure your account, deliver research features, process purchases, maintain credit balances, respond to support requests, troubleshoot the service and meet applicable legal obligations. Account and transaction messages may be sent to the email address associated with your account.

When you use AI features, your prompts, relevant conversation context and selected research material may be sent to third-party AI providers to generate a response. Avoid submitting confidential client information or personal data unless you are authorised to do so and have considered whether the service is appropriate for that information.

Hosting, email, payment and AI providers may process information needed to deliver their services. Some providers may process data outside India, subject to their terms and applicable law. We may also disclose information where required by law or reasonably necessary to protect the service, users or legal rights.

Payments are processed through Razorpay and participating financial institutions. Payment credentials entered in the payment gateway are handled by those providers under their own policies. CourtKutchehry receives transaction references and status information needed to fulfil orders; we do not store your full card number, CVV or UPI PIN.

We use session cookies to keep you signed in and browser storage or preference cookies to support features such as interface settings. Blocking necessary cookies may prevent sign-in or other account features from working. You can manage cookies through your browser settings.

We retain information for as long as needed to provide the service, resolve disputes, prevent abuse and meet applicable record-keeping obligations. Retention depends on the type of information and why it is held. Some transaction records may need to be retained even after an account deletion request.

We use technical and organisational measures intended to protect information. No online service can guarantee absolute security; protect your login credentials and contact support if you suspect unauthorised account access.

You may contact support to request access to, correction of or deletion of your personal information, or to raise a privacy concern. We may need to verify your identity before responding. Requests will be handled subject to applicable law, necessary retention and the rights of other people. Where processing relies on consent, you may request its withdrawal; this may affect features that require the information.

Judgments may contain personal information originating in public court records. If you have a concern about a published judgment, provide its URL and the details of your request so we can review it.

The service is intended for adults. If you believe a child has provided personal information to us, contact support. External websites linked from CourtKutchehry, including book retailers, have their own privacy policies and practices.

We may update this policy as the service or legal requirements change. The current version will be available on this page. Where required, we will provide notice or obtain consent for material changes.