Supreme Court Explains that Comprehensive Motor Insurance Covers Occupants of a Vehicle  ||  Supreme Court: Judgments Operate Retrospectively Unless Made Prospective  ||  Supreme Court Clarifies Principles Governing Witness Recall under Order 18 Rule 17 of CPC  ||  Gujarat High Court: Res Judicata Prevents Trustees from Reopening Trust Property Disputes  ||  Allahabad HC: Trial Courts Cannot Examine Witnesses to Generate Fresh Evidence Before Cognizance  ||  Rajasthan HC: Funds Collected From an Illegal Toll Plaza Must Be Used For Tree Plantation  ||  Delhi HC: Minor’s Signature Alone Cannot Establish Consent for Pregnancy Termination  ||  Karnataka HC Allows ECIR Challenge under Article 226, Rejects ED’s Immunity Claim  ||  Allahabad High Court Upholds Transfer of a Dissolved Society's Assets to its Successor Company  ||  P&H HC: Cheque Bounce Cases Remain Compoundable Even After Appellate Courts Uphold Conviction    

Gujarat High Court: Res Judicata Prevents Trustees from Reopening Trust Property Disputes - (06 Aug 2026)

TRUSTS AND SOCIETIES

Gujarat High Court has held that a trust application over disputed trust property is not maintainable if the issue has already been conclusively decided in earlier proceedings, even when the subsequent case is filed by a different set of trustees.

Tags : RES JUDICATA; TRUST PROPERTY; TRUSTEES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved