Legal research workspace

CourtKutchehry brings together verified court data, editorial notes, and intelligent filters so every researcher stays ahead.

About Us

India’s fastest-growing legal intelligence platform

Built for lawyers, students, and institutions, CourtKutchehry centralises appellate and trial court data, bare acts, and curated editorial analysis in a single interface you can trust.

Lawyer Woman

— Appointment Booking —

We Provide large cases Data

Landmark Judgements

Kanchan Ram Vs State Of Odisha & Ors

Orissa HC | Oct 29, 2025

Disposed Of

Urmila Pradhan Vs State Of Odisha & Ors

Orissa HC | Oct 29, 2025

Disposed Of

Recent Articles

Insights from our team

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registrat…
Read More
Supreme Court Clarifies: Magistrates Can Order FIR Registration Under Section 156(3) CrPC
Nov
06
2025

Court News

Supreme Court Clarifies: Magistrates Can Order FI…
Read More
Supreme Court to Decide If NCLAT Can Refer Split Verdicts to Third Member or Must Rehear Cases with Larger Bench
Nov
06
2025

Court News

Supreme Court to Decide If NCLAT Can Refer Split …
Read More
Allahabad High Court Orders SP MP to Pay ₹30,000 Monthly Maintenance to Fourth Wife Amid Marital Disputes
Nov
06
2025

Court News

Allahabad High Court Orders SP MP to Pay ₹30,000 …
Read More
Delhi High Court Rules: Briefing Counsels Must Verify Case Laws Before Citing; Senior Counsels Not Responsible for Checking Finality
Nov
06
2025

Court News

Delhi High Court Rules: Briefing Counsels Must Ve…
Read More
India Ends ₹8,500 Crore Vodafone Tax Dispute: Supreme Court Allows Withdrawal of Transfer Pricing Case
Nov
06
2025

Court News

India Ends ₹8,500 Crore Vodafone Tax Dispute: Sup…
Read More