THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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2 articles

Supreme Court Protects Tenants: Defence Cannot Be Struck Off Without Proving Wilful Default

Court News

Supreme Court Protects Tenants: Defence Cannot Be Struck Off Without Proving Wilful Default

19 May 2026Read article ↗

Meera Devi (D) Thr. Lr. v. Dinesh Chandra Joshi (D) Thr. Lrs: Supreme Court Orders Eviction for Rent Default

Court News

Meera Devi (D) Thr. Lr. v. Dinesh Chandra Joshi (D) Thr. Lrs: Supreme Court Orders Eviction for Rent Default

20 Mar 2026Read article ↗