THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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3 articles

Supreme Court Rules: Valid Auction Cannot Be Cancelled for Higher Bids Later

Court News

Supreme Court Rules: Valid Auction Cannot Be Cancelled for Higher Bids Later

19 Jan 2026Read article ↗

Calcutta High Court Protects Bidders: Inadvertent Errors in Tender Documents Cannot Lead to Forfeiture of Earnest Money

Court News

Calcutta High Court Protects Bidders: Inadvertent Errors in Tender Documents Cannot Lead to Forfeiture of Earnest Money

9 Jan 2026Read article ↗

Bombay High Court: GST Clearance Certificate Must Come from Department, Not Chartered Accountant, in Service Tenders

Court News

Bombay High Court: GST Clearance Certificate Must Come from Department, Not Chartered Accountant, in Service Tenders

28 Dec 2025Read article ↗