THE COURTKUTCHEHRY BLOG

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3 articles

Settled, Paid One Instalment, Then Defaulted: Rajasthan High Court Says a Failed Compromise Cannot Give the Defendant a Fresh Chance to Defend a Summary Suit

Court News

Settled, Paid One Instalment, Then Defaulted: Rajasthan High Court Says a Failed Compromise Cannot Give the Defendant a Fresh Chance to Defend a Summary Suit

10 Nov 2026Read article ↗

Debtor’s Own Balance Sheets Kept the Claim Alive: Supreme Court Revives Contractor’s 2014 Suit Over 2000–2003 Bills

Court News

Debtor’s Own Balance Sheets Kept the Claim Alive: Supreme Court Revives Contractor’s 2014 Suit Over 2000–2003 Bills

7 Nov 2026Read article ↗

Lent Rs 10 Lakh, Lost in Trial Court: Delhi HC Decrees Recovery, Says Borrower Who Admits Receipt Must Prove Her ‘Adjustment’ Defence

Court News

Lent Rs 10 Lakh, Lost in Trial Court: Delhi HC Decrees Recovery, Says Borrower Who Admits Receipt Must Prove Her ‘Adjustment’ Defence

2 Nov 2026Read article ↗