Court News
No Certified Copy, No Valid Appeal: Supreme Court Protects Homebuyers’ Resolution Plan, Sets Aside NCLAT’s 150-Day Delay Condonation
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24 articles
Court News
Stridhan Complaint Five Years After Divorce Time-Barred: Himachal HC Says Retention Is Not a Continuing Offence Once Marriage Ends
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Court News
Portal Failed, Not the Litigant: Supreme Court Revives EPFO Appeal Dismissed by NCLAT as One Day Late
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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
Even a Rejected Correction Plea Stops the Clock: Supreme Court on Section 34(3) Limitation
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Court News
Later Letters Don’t Restart the Clock: Supreme Court Rejects Builder’s Time-Barred Suit Under Order VII Rule 11
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Court News
Right on Value, Wrong on Time: Supreme Court Quashes Excise Demand on Body Builders as Time-Barred
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Landmark Judgements
Day 46 Is Too Late: NCLAT Cannot Condone Delay Beyond 45 Days for IBC Appeals
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Court News
A Subsisting Contract Does Not Keep Limitation Alive: Supreme Court Sets Aside Section 9 Admission Over Power Plant EPC Dues
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Court News
Blaming Your Lawyer Falsely Comes at a Cost: Sikkim High Court Condones Insurer's Delay With Rs 50,000 Costs
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Court News
An Agreement to Sell Confers No Title: Supreme Court Ends 51-Year Fight Over a Friends Colony Plot
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Court News
IBC Appeal to the Supreme Court: Limitation Runs From Pronouncement, Not From When You Collect the Copy
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