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Court News

Got Instalments, Didn’t Pay, Came Back for More: Kerala High Court Says Res Judicata Bars Borrower’s Second Writ Against SARFAESI Recovery

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One Judgment on Suit and Counterclaim? Supreme Court Says a Single ‘Composite Appeal’ Is Enough — But Pay Court Fee for Two

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Two Clubbed Suits, One Appeal: Supreme Court Says a Composite Appeal Against a Common Judgment Is Maintainable — ‘Form Should Not Prevail Over Substance’

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Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court’s ‘Third Trial on Facts’

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Won the Decree, Abandoned the Fight: Supreme Court Bars Buyers From Reviving Dropped Property Suits Through Execution

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High Court Penalizes Lawyer for Misusing Judicial Process

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Karnataka High Court Upholds Police Aid for Injunction Enforcement

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Supreme Court Clarifies Constructive Res Judicata: Negligence No Excuse

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Supreme Court Explains Interlocutory Res Judicata: No Repeated Pleas Allowed in Same Case

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Title Suit Barred by Constructive Res Judicata (re-litigation): Supreme Court Clarifies

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Bombay High Court Rules: Fresh Deemed Conveyance Plea Not Maintainable After Earlier Rejection

Supreme Court: Pre-2015 Section 11 Arbitration Orders Are Final, Cannot Be Reopened Under Section 34