Court News
Bombay High Court Clarifies Limitation Period in Civil Litigation
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
civil litigationClear topic ×
21 articles
Court News
Supreme Court: Defendants Cannot Withdraw Pleadings Through Additional Written Statements
Read article ↗
Court News
Supreme Court Explains Interlocutory Res Judicata: No Repeated Pleas Allowed in Same Case
Read article ↗
Court News
Decree in Indian Law: The Backbone of Civil Justice Explained
Read article ↗
Court News
Supreme Court: Preliminary Decree Can Be Executed Without Final Decree in Partition Cases
Read article ↗
Court News
Fortress of Facts: Why Section 100 CPC Keeps High Courts Out of Evidence Battles
Read article ↗
Court News
Supreme Court Limits High Court’s Supervisory Powers Under Article 227
Read article ↗
Court News
SC Tests Limits of Arbitration Clauses in Partnership Deeds
Read article ↗
Court News
J&K High Court: Property Disputes Must Go to Trial
Read article ↗
Court News
Revenue Records at the Root: Why India’s Land Disputes Begin in the Tehsil Office
Read article ↗
Court News
Gujarat HC Stresses Readiness in Specific Performance
Read article ↗
Court News
Calcutta High Court Restores Eviction Decree, Says Landlord’s Occupation as Licensee Doesn’t Bar Eviction for Own Use
Read article ↗