Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Delhi HC: Court May Grant Leave Under Order XI Rule 5 to File New Documents Not Filed with Plaint - (23 Aug 2021)

CIVIL

Delhi High Court has ruled that under Order XI Rule 5 of the Civil Procedure Code, 1908, the Court can grant leave to the plaintiff to file documents that were not filed with the plaint.

Tags : DELHI HIGH COURT   FILING NEW DOCUMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved