THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

MahaRERAClear topic ×

3 articles

Flat Possession Delays: What RERA Rules Mean for Homebuyers

Court News

Flat Possession Delays: What RERA Rules Mean for Homebuyers

26 May 2026Read article ↗

MahaRERA Rules: No Power to Order Eviction or Possession Recovery in Builder-Homebuyer Disputes

Court News

MahaRERA Rules: No Power to Order Eviction or Possession Recovery in Builder-Homebuyer Disputes

9 Dec 2025Read article ↗

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 ↗