Court News
ITAT Ahmedabad Rules: No Deemed Rent for Vacant Flats if Genuine Efforts Made
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Landlord RightsClear topic ×
27 articles
Court News
Supreme Court Rules Tenants Cannot Claim Ownership Through Adverse Possession: Landmark Ruling Reshapes Property Law
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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
Supreme Court Rules: Tenants Cannot Claim Ownership of Rented Property, Big Relief for Landlords
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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
Bengaluru’s New Rent Rules 2025 Cap Deposits, Mandate Online Registration, and Protect Tenants’ Rights
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Supreme Court: Trial Courts Can Order Tenants to Pay Arrears During Eviction Suits
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Court News
Himachal Pradesh High Court Rules: Only Surviving Spouse Can Inherit Tenancy Rights
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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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