THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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3 articles

Not Every Section 498A Case Is Moral Turpitude: High Court Protects SBI Manager

Court News

Not Every Section 498A Case Is Moral Turpitude: High Court Protects SBI Manager

25 Mar 2026Read article ↗

Supreme Court Clarifies: Bank’s NPA Tag Does Not Decide Limitation Period Under Insolvency Code

Court News

Supreme Court Clarifies: Bank’s NPA Tag Does Not Decide Limitation Period Under Insolvency Code

16 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 ↗