Court News
Once Trial Begins, You Can’t Go Back to a ‘Preliminary Issue’: Supreme Court Restores Kerala Land Suit Dismissed Midway on Limitation
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34 articles
Court News
‘Difficulties of a Litigant Begin When He Gets a Decree’: Bombay High Court Shuts Down Obstructionist’s Nullity Plea in a 1974 Eviction Decree, Imposes Rs. 1 Lakh Costs
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Court News
Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court’s ‘Third Trial on Facts’
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Court News
Won the Decree, Abandoned the Fight: Supreme Court Bars Buyers From Reviving Dropped Property Suits Through Execution
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Court News
Order II Rule 2 Bar Is Not a Ground to Reject a Plaint at the Threshold: Supreme Court Restores Widow’s Suit Against Power of Attorney
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Court News
Stranger to the Decree, Owner of the Land: Supreme Court Says Executing Court Can’t Push Third Party Into a Separate Suit Under Order XXI CPC
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Court News
Oral Agreement to Sell Land: Why the Supreme Court Threw Out a Specific Performance Decree Upheld by Two Courts
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Court News
Paid Money to ‘Arrange’ a Bank Loan? Supreme Court Rejects Recovery Suit Built on an Illegal Deal
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Court News
Auction Purchaser Wins After 19 Years: Supreme Court Says Residence Exemption Is Personal to the Judgment-Debtor, Not His Heirs
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Court News
Abatement, Legal Heirs and a 501-Day Delay: Supreme Court Explains the Rules but Lets the Appeal Be Heard
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Court News
Supreme Court Revives Nagpur Suit, Warns High Courts Against Routine Stays of Trial in Revision
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Court News
Late Discovery of a Compromise Decree: Supreme Court Allows Amendment of Plaint After Trial Began
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