Court News
Madras HC Throws Out Vexatious Suit Against Sridevi’s Family
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Order VII Rule 11 CPCClear topic ×
6 articles
Court News
Bombay High Court Clarifies: Mere Transfer of Money with Interest Does Not Make One a ‘Money Lender’
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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
Supreme Court Clarifies Section 12A: Pre-Institution Mediation Mandatory, But Rejection of Suits Applies Prospectively
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Court News
Delhi Consumer Commission: Civil Suit Rejection Does Not Bar Consumer Complaint
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Court News
Delhi High Court: Limitation in Partition Suits Is a Mixed Question of Law and Fact
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