THE COURTKUTCHEHRY BLOG

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3 articles

SC: Directly Affected Parties Must Be Heard in Writ Proceedings

Court News

SC: Directly Affected Parties Must Be Heard in Writ Proceedings

13 Apr 2026Read article ↗

Supreme Court Affirms Daughters’ Right in Pappammal vs Jothi, Will Disputes Case

Key Wills Judgement

Supreme Court Affirms Daughters’ Right in Pappammal vs Jothi, Will Disputes Case

25 Mar 2026Read article ↗

Shailndra Kumar Jain & Ors v. Maya Prakash Jain & Ors: Supreme Court Allows Daughter’s Impleadment in Family Property Dispute

Court News

Shailndra Kumar Jain & Ors v. Maya Prakash Jain & Ors: Supreme Court Allows Daughter’s Impleadment in Family Property Dispute

22 Mar 2026Read article ↗