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Court News

Supreme Court Rules Homebuyers Cannot Be Forced to Take Possession Without Occupancy Certificate

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Calcutta High Court Rules: Maintenance Tribunal Cannot Evict Children Under Senior Citizens Act

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Calcutta High Court Rules Final Partition Decree Must Be Fully Stamped to Be Executable

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Rajasthan High Court Resolves 77-Year Tenancy Dispute: Eviction Order Binds All Heirs

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Karnataka High Court Cancels Gift Deed, protects 84-Year-Old Father Neglected by Daughters

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Supreme Court Clarifies: Plaintiff Must Prove Possession at Time of Filing for Perpetual Injunction

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Supreme Court Clarifies: Possession Alone Cannot Finalize Property Sale Without a Registered Sale Deed

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Supreme Court: Properties Acquired by Karta Presumed Joint Hindu Family Assets Unless Proven Otherwise

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Bombay High Court: Pending Civil Suit, No Bar to Deemed Membership in Housing Societies

Supreme Court: Mutation Based on Will Permissible Under M.P. Land Revenue Code, But Does Not Confer Title

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Supreme Court: Leasing Apartment Does Not Bar Flat Buyer’s Consumer Complaint Against Builder

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Bombay High Court Quashes Collector’s Order on Independent Valuation Duty