Court News
Delhi High Court: Limitation in Partition Suits Is a Mixed Question of Law and Fact
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Court News
Orissa High Court Upholds Right to Identity: Orders Name and Gender Change in Property Records After Sex Reassignment Surgery
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Court News
Karnataka High Court Clarifies: Tenants Cannot Block Probate of Will
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Delhi High Court Upholds DDA’s Forfeiture of ₹4.45 Crore Earnest Money in Plot Sale Dispute
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Orissa High Court: Executing Court Can Evict Judgment Debtor Under Order 21 Rule 32 CPC
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Supreme Court Rules: Tenants Cannot Claim Ownership of Rented Property, Big Relief for Landlords
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Supreme Court Clarifies Property Law: Buyers During Pending Cases Cannot Challenge Auction Separately
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Bombay High Court Rules: Property Inherited by Son Under Section 8 is Separate, Not Ancestral
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Gujarat High Court: Long Possession Cannot Create Ownership Rights
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Gujarat High Court: Long Possession Cannot Create Ownership Rights
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Court News
Supreme Court: Sole Attesting Witness Ignorance Can Invalidate a Will
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80-Year-Old Wins Realty Case After 62 Years: Punjab & Haryana HC Orders Land at 1963 Rate
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Court News
Supreme Court: Property Transferred Before Filing of Suit Cannot Be Attached Under Order 38 Rule 5 CPC
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