Court News
₹21 Crore Ex Parte Decree: Supreme Court Lets Defendant Seek Setting Aside on Deposit, Says ₹75 Lakh Must Stay With the Court, Not Go to the Plaintiff
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Ex Parte DecreeClear topic ×
6 articles
Court News
Wife’s Own Mother and Brother Testified for the Husband: Allahabad High Court Grants Divorce, Says Forcing Him to Abandon His Widowed Mother Is Cruelty
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Court News
Fighting an Ex Parte Decree in Family Court? Wife Can Seek Interim Maintenance in That Proceeding, Says Bombay High Court
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Court News
Ex Parte Divorce After 13 Years of Litigation: Delhi HC Refuses to Reopen Decree, Says Wife Should Have Appealed Within 30 Days
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Court News
A Locked House Is Not Evasion: Rajasthan High Court Sets Aside Ex Parte Land Sale Decree Passed After Newspaper Summons
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Court News
SC Bars Enforcement of Foreign Judgments Without Fair Hearing
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