Court News
Delhi High Court Bars LOCs for Loan Defaults: Article 21 Rights Upheld
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30 articles
Court News
Corporate Guarantees Count as Financial Debt: Supreme Court’s Landmark Ruling
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Court News
Cheque Bounce Cases: Supreme Court Tightens Rules, Clarifies Burden of Proof
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Court News
Allahabad High Court: Civil Courts Cannot Hear Premature Loan Repayment Disputes, NCLT Has Sole Jurisdiction
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Key Wills Judgement
Delhi High Court Slams PNB: Officer’s Dismissal on Retirement Day Quashed
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Court News
Supreme Court: Banks Must Follow Customer Instructions, Canara Bank Held Liable for Wrongful Remittance
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Court News
Delhi High Court Quashes Cheating Case Against Central Bank Officials
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Court News
DRT Rules Intermittent Repayments Cannot Prevent Loan Account from Becoming NPA, Orders Recovery Certificate
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Court News
Supreme Court Clarifies: District Magistrates’ Powers Under SARFAESI Act Section 14 Are Ministerial, Not Adjudicatory
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Court News
India’s NCLTs Face 10-Year Backlog: Why Case Pendency Is Rising and How Delays Hurt Corporate Resolution
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Court News
Madhya Pradesh High Court: Cheque Marked ‘Not Negotiable’ Still Punishable Under Section 138 NI Act
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Court News
AIPL Buys Gurugram Land for ₹1000 Crore Through DRT: Understanding India’s Debt Recovery Tribunal Laws
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