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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13 articles
Court News
Must a Tenant Get Notice Before an Eviction Decree Is Executed? MP High Court Disagrees With Earlier Ruling, Refers Question to Larger Bench
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Court News
Lost Medicine Consignment from 1999: Delhi HC Refuses Transporter’s Bid to Reopen NCDRC Decree in Execution
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Court News
Award Holder Waited Too Long: MP High Court Says 12-Year Clock to Execute an Arbitral Award Starts When It Becomes Enforceable, Rejects 2026 Execution of a 2000 Award
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Court News
‘A Deposit Is Not Synonymous With Payment’: Supreme Court Says Interest on an Arbitral Award Keeps Running on Money Deposited Only to Get a Stay
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Court News
Husband Vanished, So the Family Court Closed the Case? Delhi HC Says an Absconding Husband Cannot Defeat a Maintenance Order, Restores Execution and Orders Police to Trace Him
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Court News
‘Difficulties of a Litigant Begin When He Gets a Decree’: Bombay High Court Shuts Down Obstructionist’s Nullity Plea in a 1974 Eviction Decree, Imposes Rs. 1 Lakh Costs
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Court News
Award of 2002, Still Not Realised: Supreme Court Refuses to Play Execution Court, Asks Law Commission to Study How Arbitral Awards Are Enforced
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Court News
Won the Decree, Abandoned the Fight: Supreme Court Bars Buyers From Reviving Dropped Property Suits Through Execution
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Court News
Auction Purchaser Wins After 19 Years: Supreme Court Says Residence Exemption Is Personal to the Judgment-Debtor, Not His Heirs
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Court News
Rs 200 Crore More as Security: Supreme Court in RAKIA’s Bid to Execute Ras Al Khaimah Decree
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Court News
Six Months to Enforce Maintenance: Allahabad High Court Directs Trial Courts While Dismissing Husband's Late Revision
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