Sonam Chomdan & Another Vs Ranjit Singh
.... e which required to be affected through registered instrument if it was to affect any immovable property worth Rs.100 or more." (p.297) 23. Reliance is placed upon the judgments of Hon''ble Supreme Court in Delhi Development Authority vs. Gaurav Kukreja, (2015)14 SCC 254 and our own High Court ...
High Court of Himachal Pradesh
Sangeeta - Appellant Vs Ramphool @ Bobby - Respondent
.... nd not as an HUF property although the successor(s) indeed inherits "ancestral" property i.e a property belonging to his paternal ancestor. (ii) The only way in which a Hindu Undivided Family/joint Hindu family can come into existence after 1956 (and when a joint Hindu family did not exist prior ...
DELHI HIGH COURT
Vijay Kumar Vs Ravinder Singh Sukla and Another
.... of the Transfer of Property Act reads as under: 53-A. Part performance. -Where any person contracts to transfer for consideration any immovable property by writing signed by him or on his behalf from which the terms necessary to constitute the transfer can be ascertained with reasonable certaint ...
High Court of Himachal Pradesh
Kanbi Karshan Jaram and Others Vs Kanbi Harkha Hari and Others
.... ent was without any force whatever and could not be acted upon. There was an express prohibition against acting upon the document in any manner under the Kutch Act and the principles of British Indian enactments which did not constitute the law in Kutch were not applied to override the express statu ...
Gujarat High Court
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