THE COURTKUTCHEHRY BLOG

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2 articles

Rs 57.74 Lakh Bill for 1998 Raised in 2007: Supreme Court Upholds Ombudsman, Says Section 56(2) Bars the Discom’s Demand

Court News

Rs 57.74 Lakh Bill for 1998 Raised in 2007: Supreme Court Upholds Ombudsman, Says Section 56(2) Bars the Discom’s Demand

2 Nov 2026Read article ↗

Suspicion Is Not Theft: Supreme Court Quashes Rs 3.24 Crore Electricity Theft Assessment Against Himadri Steel

Court News

Suspicion Is Not Theft: Supreme Court Quashes Rs 3.24 Crore Electricity Theft Assessment Against Himadri Steel

18 Oct 2026Read article ↗