Court News
Kerala High Court: Forcible Eviction Disputes Not Arbitrable Despite Lease Arbitration Clause
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Property Law IndiaClear topic ×
188 articles
Court News
Supreme Court: Tenant Cannot Dictate Landlord’s Property Choice, Eviction Ordered in Landmark Case
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Court News
Supreme Court Ruling 2025: Tenants Cannot Dictate Landlord’s Choice of Property or Business
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Court News
Karnataka Revenue Reforms 2025: Clear Land Titles, Digital Records, and Easier Access for Citizens
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Court News
Karnataka High Court Urges Centre to Review Hindu Succession Act, Flags Gap in Widows’ and Mothers’ Rights
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Court News
Supreme Court allows mutation based on a will, clarifies it doesn’t decide ownership
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Supreme Court: Testator’s Wish Prevails Over Equity, Will Excluding Daughter Married Outside Community Upheld
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Supreme Court: Testator’s Wish Prevails Over Equity, Will Excluding Daughter Married Outside Community Upheld
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Court News
Punjab & Haryana High Court Rejects Realtor’s Plea: Signatures Only on Last Page Raise Fraud Concerns in 2007 Land Deal
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Court News
Supreme Court: No Seal, No Clear Signature—Land Title Not Proved, Injunction Denied in Obalappa Case
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Court News
Tenant rights in India: Supreme Court rulings reshape possession, eviction, and ownership claims
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Court News
Punjab & Haryana High Court Fines Tenant ₹2 Lakh for Two-Year Delay in Vacating Premises
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Court News
Delhi High Court: Senior Citizens Can Cancel Gift Deeds If Children or In-Laws Fail to Provide Care
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