THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Loan RecoveryClear topic ×

3 articles

Allahabad High Court Rules: Banks Can Directly Recover Loans from Guarantors

Court News

Allahabad High Court Rules: Banks Can Directly Recover Loans from Guarantors

13 Aug 2026Read article ↗

Supreme Court Clarifies: District Magistrates’ Powers Under SARFAESI Act Section 14 Are Ministerial, Not Adjudicatory

Court News

Supreme Court Clarifies: District Magistrates’ Powers Under SARFAESI Act Section 14 Are Ministerial, Not Adjudicatory

9 Feb 2026Read article ↗

Allahabad High Court: Secured Creditors’ Dues Take Priority Over Government Revenues Under SARFAESI Act

Court News

Allahabad High Court: Secured Creditors’ Dues Take Priority Over Government Revenues Under SARFAESI Act

15 Dec 2025Read article ↗