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2 articles

Supreme Court: Dismissal of Suit for Default Not Res Judicata, But Relief Can Be Denied for Abandoning Proceedings

Key Wills Judgement

Supreme Court: Dismissal of Suit for Default Not Res Judicata, But Relief Can Be Denied for Abandoning Proceedings

29 Mar 2026Read article ↗

Calcutta High Court: Partition Decree Executable Only After Stamp Duty Payment

Court News

Calcutta High Court: Partition Decree Executable Only After Stamp Duty Payment

12 Feb 2026Read article ↗