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
Buyer Who Sends His Brother to Testify Loses Property Suit: Calcutta High Court on Readiness, Willingness and Power of Attorney Evidence
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Court News
Relative Allowed to Stay Cannot Claim Ownership: Bombay HC Says Raising Adverse Possession Does Not Shift Burden to True Owner
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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
Scheduled Area, Non-Tribal Parties: Supreme Court Holds Civil Courts Can Decide Their Partition Suit
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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
Court Fee Can Wait for Evidence: Supreme Court Refuses to Reject Co-owners’ Plaint Over Ad Valorem Fee
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Court News
No Leave, No Interim Orders: Supreme Court Settles Courts' Power in Section 92 CPC Trust Suits
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Court News
Unregistered Lease Deed? Admissibility Is for Trial, Not a Ground to Reject the Plaint, Says Supreme Court
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Court News
Remand Is Not Routine: Supreme Court Tells Karnataka High Court to Decide a 1982 Sale Deed Dispute Itself
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Court News
An Injunction Decides Nothing: Supreme Court Restores Status Quo in Family Estate Dispute and Warns Against Mini-Trials
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Court News
Dissolved in 1983, Sold in 2026: Supreme Court Says Retiring Partner Shares in Firm Land at Auction Value, Not Old Price
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