Court News
A One-Off Loan to Buy Land Is Not a ‘Commercial Dispute’: Himachal HC Refuses to Reject ₹6.36 Crore Mortgage Suit
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Court News
Land Acquisition Reference Can’t Be Thrown Out for Absence: J&K HC Restores Landowners’ Compensation Case Despite 14-Month Delay
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Court News
Must a Tenant Get Notice Before an Eviction Decree Is Executed? MP High Court Disagrees With Earlier Ruling, Refers Question to Larger Bench
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Court News
A 2013 Compromise Decree, a 2022 Sale Deed, and Owners Who Say They Never Knew: Supreme Court Lets Non-Parties Appeal, Condones 11-Year Delay
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Court News
Award Holder Waited Too Long: MP High Court Says 12-Year Clock to Execute an Arbitral Award Starts When It Becomes Enforceable, Rejects 2026 Execution of a 2000 Award
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Court News
Holding Only an Agreement to Sell? MP High Court Says You Cannot Stop the Owner From Selling Without Suing for Specific Performance
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Court News
No Second Innings for Evidence: Supreme Court Says Order XVIII Rule 17 CPC Cannot Be Used to Fill Gaps or Delay a Suit at Its Fag End
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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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Court News
A Locked House Is Not Evasion: Rajasthan High Court Sets Aside Ex Parte Land Sale Decree Passed After Newspaper Summons
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Court News
Booked a Wedding Venue, Then COVID Struck: Delhi HC Says a Father’s Refund Suit Is Not a ‘Commercial Dispute’, Transfers It to a Civil Court at the Final Stage
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Court News
Let Your Brother Stay After His Heart Surgery, Now He Claims an ‘Oral Family Settlement’? Delhi HC Calls the Defence ‘Sham’ and Grants Judgment on Admissions
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Court News
Unchallenged Wakf Notification Settles Title: Supreme Court Restores Injunction Protecting Mosque, Dargah and Graveyard Land Near Hyderabad
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