Court News
Compromise Partition Decree Without Impleading the Daughter's Heirs Is a Nullity, Rules Supreme Court
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
34 articles
Court News
Supreme Court Limits Appellate Remand to Avoid Unnecessary Trials
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Court News
Digital Transformation in Indian Law: The SEO and CPC Battle
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Court News
Clicks Worth Gold: The High Stakes of Legal and Finance Keywords in Digital Advertising
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Court News
Supreme Court: Defendants Cannot Withdraw Pleadings Through Additional Written Statements
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Court News
Supreme Court Explains Interlocutory Res Judicata: No Repeated Pleas Allowed in Same Case
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Court News
Decree in Indian Law: The Backbone of Civil Justice Explained
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Court News
Supreme Court Protects Tenants: Defence Cannot Be Struck Off Without Proving Wilful Default
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Key Wills Judgement
Supreme Court Affirms Daughters’ Right in Pappammal vs Jothi, Will Disputes Case
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Court News
Supreme Court Clarifies: Transferee Pendente Lite Cannot Block Execution of Decree
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