Court News
No More Surprise Debits: RBI’s 2026 E-Mandate Rules Redefine Digital Payments
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
RBI GuidelinesClear topic ×
39 articles
Story
Expanding Business in the USA: Compliance Checklist for Indian Individuals and Companies
Read article ↗
Story
Expanding Business in Australia: Compliance Checklist for Indian Individuals and Companies
Read article ↗
Court News
RBI Rules and Overseas Accounts — What Indian Companies Must Know
Read article ↗
Story
Opening Foreign Accounts: What Indian Companies Must Know Before Setting Up Abroad
Read article ↗
Court News
RBI Caps Digital Fraud Claims at ₹50,000: Banks Must Prove Customer Liability
Read article ↗
Court News
DRT Rules Intermittent Repayments Cannot Prevent Loan Account from Becoming NPA, Orders Recovery Certificate
Read article ↗
Court News
Kerala High Court Restricts Blanket Freezing of Co-operative Bank Accounts in Cyber Fraud Cases
Read article ↗
Court News
RBI Launches Integrated Ombudsman Scheme 2026: How Consumers Can File Complaints Against Banks, NBFCs, and Digital Wallets
Read article ↗
Court News
Mule Account Scam: Hyderabad Case Exposes 110 Accounts Linked to Cyber Fraud Network in Cambodia and Myanmar
Read article ↗
Court News
Supreme Court Steps in After Senior Citizen Loses ₹22.92 Crore in Digital Arrest Scam, Seeks Preventive Guidelines
Read article ↗
Court News
Why Your Salary Alone Does Not Decide Loan Terms: RBI Rules, Banking Laws, and the Complex Framework of Lending in India
Read article ↗