Court News
Three Years Means Three Years: Supreme Court Quashes Bengaluru Land Record Re-Enquiry Notice Issued Decades Later, Saves Apartment Land Near Yediyur Lake
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35 articles
Court News
Stepmother’s Will Upheld: Supreme Court Says a Hindu Widow’s Limited Share Became Absolute Under Section 14(1), Even Without Partition
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Court News
Land Taken in 1976, Never Paid For: Patna High Court Restores Meira Kumar’s Jamabandi and Holds Her Entitled to Compensation Under the 2013 Act
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Court News
Mutation Entered When She Was a Child: J&K and Ladakh High Court Says Daughter’s Inheritance Suit Is Not Time-Barred, Restores Decree After 13-Year Appeal
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Court News
Encroachment Drive Went Too Far: Calcutta High Court Orders Authorities to Rebuild Demolished Private Building and Pay Rs 10 Lakh
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Court News
No Custom Proved, No Bar: Gujarat High Court Upholds Tribal Widow’s Will and Urges State to Seek Hindu Succession Act Notification for Scheduled Tribes
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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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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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