Court News
Eldest Son’s Claim to Buria Estate Land Fails: Punjab and Haryana High Court Refuses 489-Day Delay, Says 1965 Primogeniture Ruling Was No Blanket Title
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9 articles
Court News
Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law
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Court News
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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Court News
A Mutation Entry Is Not a Title Deed: Supreme Court Restores Partition Decree and Reins In Second-Appeal Interference
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Court News
Fortress of Facts: Why Section 100 CPC Keeps High Courts Out of Evidence Battles
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Court News
Fortress of Facts: Why Section 100 CPC Keeps High Courts Out of Evidence Battles
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Court News
Supreme Court Reinforces Limits on Second Appeals
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Key Wills Judgement
Gurdev Kaur & Others v. Kaki & Others: Supreme Court Bars High Court from Re-Appreciating Facts Under Section 100 CPC
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Court News
Calcutta High Court Restores Eviction Decree, Says Landlord’s Occupation as Licensee Doesn’t Bar Eviction for Own Use
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