Court News
Delhi ITAT Rules Farmhouse is a Residential House, Grants Section 54F Tax Relief
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Property Law IndiaClear topic ×
188 articles
Court News
Karnataka High Court: Unregistered Sale Agreement Does Not Create Ownership
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Court News
Supreme Court Rules Unauthorized Constructions Cannot Be Protected, But Owners Must Get Fair Hearing
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Court News
Major Change in Land Registry Rules: Two New Documents Now Mandatory for Property Registration
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Court News
Delhi High Court Allows Landlady to Evict Tenant for Husband’s Dry Fruit Business, Affirms Bona Fide Requirement Under Rent Control Act
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Court News
Delhi High Court: Landlords’ Rights Under Rent Control Act Cannot Be Waived by Contract
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Court News
Supreme Court: Tenants Must Pay Rent Despite Pending Appeal, No Relief Without Stay Order
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Court News
ITAT Jaipur Rules: Middleman Not Liable for Tax on Forfeited Property Advance
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