Court News
Karnataka High Court: Plaintiffs Must Be Allowed to Amend Pleadings Before Dismissal Under Section 34 of Specific Relief Act
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Civil Procedure Code 1908Clear topic ×
4 articles
Court News
Supreme Court Clarifies Limitation Period: Mandatory Injunction Must Be Executed Within 3 Years of Decree If No Performance Date Fixed
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Court News
Supreme Court: Fraud Allegations in Family Partition Cannot Be Dismissed at Threshold; Conciliation Under Section 61 Is Automatic
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Court News
MP High Court: Permanent Injunction Without Possession Relief Is Legally Flawed
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