Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws  ||  Supreme Court Reiterates That Police Must Obtain Magistrate’s Permission For Further Investigation  ||  Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling  ||  Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final  ||  Supreme Court: Centre Must Consider State’s Views Before Rejecting All India Services Officer's VRS  ||  Madras High Court Bans Cow and Calf Slaughter For Bakrid, Saying it is Not an Essential Sacrifice  ||  Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present  ||  Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities    

Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion - (14 Jun 2024)

CIVIL

Patna High Court has observed that in sum and substance, if the amendment is necessary for deciding the real controversy between the parties and for arriving at a just conclusion, such an amendment could be allowed even after the commencement of the trial.

Tags : PATNA HIGH COURT   COMMENCEMENT OF TRIAL   AMENDMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved