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Court News

Supreme Court Clarifies Specific Performance in Property Contracts

Patna HC Denies Full Refund to Defaulting Buyer in Property Dispute

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Supreme Court's Landmark Ruling on Specific Performance and Readiness

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Supreme Court Restores Buyer’s Rights: High Courts Cannot Overturn Sale Agreement Findings Without Perversity

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Supreme Court: No Automatic Rescission for Delay in Deposit

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Gujarat HC Stresses Readiness in Specific Performance

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Sunkara Lakshminarasamma (D) by LRs v. Sagi Subba Raju & Ors: Supreme Court Upholds Wills, Validates Sales and Agreement

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Supreme Court: Ratification of Power of Attorney Acts Starts Fresh Limitation Period for Specific Performance

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P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar

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Supreme Court Rules That Assigning a Specific Performance Decree Does Not Need Registration