Court News
Brothers’ 2000 Partition Deed Cannot Shut Out Sisters’ Suit: Supreme Court Says Section 6(5) Is a Saving Clause, Not a Bar
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
partitionClear topic ×
18 articles
Court News
No Karta Among Heirs Under Section 8: Supreme Court Says Widow Could Not Sell Step-Daughters’ Shares
Read article ↗
Court News
A Mutation Entry Is Not a Title Deed: Supreme Court Restores Partition Decree and Reins In Second-Appeal Interference
Read article ↗
Court News
Court Fee Can Wait for Evidence: Supreme Court Refuses to Reject Co-owners’ Plaint Over Ad Valorem Fee
Read article ↗
Court News
Remand Is Not Routine: Supreme Court Tells Karnataka High Court to Decide a 1982 Sale Deed Dispute Itself
Read article ↗
Court News
Compromise Partition Decree Without Impleading the Daughter's Heirs Is a Nullity, Rules Supreme Court
Read article ↗