THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Homebuyer RightsClear topic ×

15 articles

MahaRERA Rules: Conditional Occupation Certificate Not Enough, Builders Must Compensate Homebuyers

Court News

MahaRERA Rules: Conditional Occupation Certificate Not Enough, Builders Must Compensate Homebuyers

7 Dec 2025Read article ↗

Paradiso Homebuyer Wins ₹1.7 Crore Refund: RERA Orders Developer to Pay for Unsafe Flat in Gurgaon

Court News

Paradiso Homebuyer Wins ₹1.7 Crore Refund: RERA Orders Developer to Pay for Unsafe Flat in Gurgaon

6 Dec 2025Read article ↗

Karnataka High Court Clarifies: RERA Orders Not Civil Decrees, Must Be Enforced Through RERA Mechanism

Court News

Karnataka High Court Clarifies: RERA Orders Not Civil Decrees, Must Be Enforced Through RERA Mechanism

6 Dec 2025Read article ↗