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Amendment of PleadingsClear topic ×

3 articles

Late Discovery of a Compromise Decree: Supreme Court Allows Amendment of Plaint After Trial Began

Court News

Late Discovery of a Compromise Decree: Supreme Court Allows Amendment of Plaint After Trial Began

13 Oct 2026Read article ↗

Karnataka High Court: Plaintiffs Must Be Allowed to Amend Pleadings Before Dismissal Under Section 34 of Specific Relief Act

Court News

Karnataka High Court: Plaintiffs Must Be Allowed to Amend Pleadings Before Dismissal Under Section 34 of Specific Relief Act

3 Mar 2026Read article ↗

Karnataka High Court: Pleadings Can Be Amended Anytime; Proviso Cannot Override Main Rule

Court News

Karnataka High Court: Pleadings Can Be Amended Anytime; Proviso Cannot Override Main Rule

30 Jan 2026Read article ↗