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3 articles

One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two

Court News

One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two

31 Oct 2026Read article ↗

Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’

Court News

Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’

31 Oct 2026Read article ↗

Acquitted at Trial, Convicted in Appeal: Supreme Court Says No Second Appeal Lies, Only Revision

Court News

Acquitted at Trial, Convicted in Appeal: Supreme Court Says No Second Appeal Lies, Only Revision

21 Oct 2026Read article ↗