THE COURTKUTCHEHRY BLOG

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2 articles

Supreme Court: Bank Negligence in Cheque Validity Is Deficiency in Service

Court News

Supreme Court: Bank Negligence in Cheque Validity Is Deficiency in Service

3 Jun 2026Read article ↗

Supreme Court: Banks Must Follow Customer Instructions, Canara Bank Held Liable for Wrongful Remittance

Court News

Supreme Court: Banks Must Follow Customer Instructions, Canara Bank Held Liable for Wrongful Remittance

19 Mar 2026Read article ↗