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Order 6 Rule 17 CPCClear topic ×

2 articles

Karnataka High Court: Plaintiffs Must Be Allowed to Amend Pleadings Before Dismissal Under Section 34 of Specific Relief Act

Court News

Karnataka High Court: Plaintiffs Must Be Allowed to Amend Pleadings Before Dismissal Under Section 34 of Specific Relief Act

3 Mar 2026Read article ↗

P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar

Court News

P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar

8 Feb 2026Read article ↗