Court News
Madras High Court: Pension Cannot Be Withheld for Maintenance Enforcement
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11 articles
Court News
Decree in Indian Law: The Backbone of Civil Justice Explained
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Court News
Supreme Court Bars Belated Objections in Decree Execution
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Court News
Supreme Court Reinforces Sanctity of Compromise Decrees
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Court News
Supreme Court Bars Executing Courts from Modifying Compromise Decrees
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Court News
Executing Court Cannot Rewrite Decree, Rules Supreme Court
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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 Clarifies: Homebuyers Cannot Enforce Decrees Against Promoters Without Personal Liability
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Court News
Orissa High Court: Executing Court Can Evict Judgment Debtor Under Order 21 Rule 32 CPC
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Court News
Supreme Court Clarifies Property Law: Buyers During Pending Cases Cannot Challenge Auction Separately
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Court News
Supreme Court Clarifies: Nullity Decree Can Be Challenged Anytime, Even During Execution
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