THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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2 articles

Madhya Pradesh High Court Clarifies SARFAESI Act: Banks Can Take Direct Possession Without DM’s Approval

Court News

Madhya Pradesh High Court Clarifies SARFAESI Act: Banks Can Take Direct Possession Without DM’s Approval

6 Feb 2026Read article ↗

Calcutta High Court Rules Borrowers Cannot Enforce One-Time Settlement Against Banks

Court News

Calcutta High Court Rules Borrowers Cannot Enforce One-Time Settlement Against Banks

9 Dec 2025Read article ↗