Court News
Bombay High Court Expands Scope of Compensation Under Section 28-A
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Property Rights IndiaClear topic ×
22 articles
Court News
Madras High Court: Mere Mention of ‘Waqf’ in Title Deed Does Not Create Public Waqf
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Court News
Who Gets the First Claim on Property If a Father Dies Without a Will?
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Court News
Delhi High Court Rejects 81-Year-Old Woman’s Plea to Re-Enter Matrimonial Home, Clarifies Limits of Domestic Violence Act
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Court News
Allahabad High Court: Husband as Sole Owner Can Sell Flat, Upholds Wife’s Eviction and ₹60,000 Monthly Damages
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Court News
Supreme Court Urges Centre to Ensure Parity in Land Acquisition Compensation
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Court News
Allahabad High Court Slams UP Govt Over Weak Affidavit on Women’s Succession Rights in Agricultural Land
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Court News
Inheritance Laws in India: High Court Clarifies Children Have No Birthright Over Property Inherited After 1956
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Court News
Supreme Court Rules Fresh Partition Not Allowed After Earlier Division, Sets Aside Decree
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Court News
Supreme Court Rules Property Suits Cannot Be Dismissed Summarily on Limitation
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