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3 articles

Paid Money to ‘Arrange’ a Bank Loan? Supreme Court Rejects Recovery Suit Built on an Illegal Deal

Court News

Paid Money to ‘Arrange’ a Bank Loan? Supreme Court Rejects Recovery Suit Built on an Illegal Deal

21 Oct 2026Read article ↗

No Premium, No Cover: Supreme Court Says an Officer's Email Cannot Override Section 64VB of the Insurance Act

Court News

No Premium, No Cover: Supreme Court Says an Officer's Email Cannot Override Section 64VB of the Insurance Act

19 Oct 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 ↗