Court News
120-Day Deadline Cuts Both Ways: Supreme Court Says Plaintiffs Too Lose Right to Answer a Counter-Claim in Commercial Suits After 120 Days
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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
Zoho Founder’s California Divorce: Madras High Court Allows Wife’s Request to Record Evidence in India, but Trims Document Demands
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Court News
Land Became a Colony, Claimant Said She Never Knew: Rajasthan High Court Rejects Plaint, Calls ‘Late Knowledge’ Plea a Lie
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Court News
Handwritten Land Deal Called an ‘Agreement to Agree’: Andhra Pradesh High Court Revives Rs. 2.38 Crore Specific Performance Suit, Says No Mini-Trial Under Order VII Rule 11
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Court News
Debtor’s Own Balance Sheets Kept the Claim Alive: Supreme Court Revives Contractor’s 2014 Suit Over 2000–2003 Bills
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Court News
Plaint Thrown Out Before It Was Even Numbered: Supreme Court Restores ‘Sale Deed Was Only Security’ Suit and Orders Courts to Record Such Rejections
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Court News
Unpaid Land Compensation Since 2007: Andhra Pradesh High Court Revives Farmers’ Execution Petitions, Says Technicalities Can’t Defeat Decrees
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Court News
One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two
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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’
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Court News
No Second Innings for Evidence: Supreme Court Says Order XVIII Rule 17 CPC Cannot Be Used to Fill Gaps or Delay a Suit at Its Fag End
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Court News
Marking a Document as an Exhibit Is Not Proof of Its Contents, and Objections Need Not Stall Trial: Supreme Court in a Probate Dispute
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Court News
Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law
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