Court News
‘Difficulties of a Litigant Begin When He Gets a Decree’: Bombay High Court Shuts Down Obstructionist’s Nullity Plea in a 1974 Eviction Decree, Imposes Rs. 1 Lakh Costs
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29 articles
Court News
Unchallenged Wakf Notification Settles Title: Supreme Court Restores Injunction Protecting Mosque, Dargah and Graveyard Land Near Hyderabad
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Court News
Sale Agreement or Loan Security? Supreme Court Denies Specific Performance After Buyer Hid a Same-Day MoU
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Court News
Won the Decree, Abandoned the Fight: Supreme Court Bars Buyers From Reviving Dropped Property Suits Through Execution
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Court News
Buyer Who Sends His Brother to Testify Loses Property Suit: Calcutta High Court on Readiness, Willingness and Power of Attorney Evidence
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Court News
No Written Care Clause? Elderly Father Can Still Undo Property Transfer to Daughter, Rules Karnataka High Court
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Court News
Not a Legal Guardian by Right, but Court Can Appoint Her: Orissa High Court Lets Muslim Mother Sell Minor Daughter’s Property Share With Safeguards
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Court News
Joint Development Deal Gone Sour Is Not Cheating: Supreme Court Quashes FIR Over Rs. 3 Crore Refundable Deposit (G. Saminathan v. State)
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Court News
Custodian, Not Owner: Supreme Court Voids Gift of Temple Land to Tamil Nadu Government
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Court News
Can the Government Cancel an Auction After Taking Your Money? Supreme Court on Chandigarh Nursing Home Site
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Court News
Oral Agreement to Sell Land: Why the Supreme Court Threw Out a Specific Performance Decree Upheld by Two Courts
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Court News
Power of Attorney Holder Cannot Be Treated Worse Than the Landowners: Supreme Court Quashes Cheating FIR Over Land Sale
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