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175 articles

Court News

Holding Only an Agreement to Sell? MP High Court Says You Cannot Stop the Owner From Selling Without Suing for Specific Performance

30 Oct 2026Read article ↗

Court News

A 1935 Tenancy, a Family Partition by Bidding, and an Eviction Petition 100 Days Later: Delhi HC Sets Aside Chandni Chowk Eviction, Grants Tenant Leave to Defend

30 Oct 2026Read article ↗

Court News

550 Acres at Miyapur Belong to the State: Supreme Court Says a Jagir Was Never Title, Calls Revenue Entries ‘Bogus’

30 Oct 2026Read article ↗

Court News

A 1975 Land Deal, a 1979 Decree and a Buyer in Possession Ever Since: Supreme Court Restores Specific Performance (Sobaran Singh v. Gordhan Singh)

30 Oct 2026Read article ↗

Court News

Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law

29 Oct 2026Read article ↗

Court News

Skipped Your Section 5A Hearing? Supreme Court Upholds Jaipur Metro Depot Acquisition, Says Landowners Abandoned Their Right to Be Heard

29 Oct 2026Read article ↗

Court News

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved ’Kari’ Rites, Upholds Sons’ Share in Property

29 Oct 2026Read article ↗

Court News

A Locked House Is Not Evasion: Rajasthan High Court Sets Aside Ex Parte Land Sale Decree Passed After Newspaper Summons

29 Oct 2026Read article ↗

Court News

Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court’s ‘Third Trial on Facts’

28 Oct 2026Read article ↗

Court News

Agreement to Sell: Delhi HC Says Seller Cannot Forfeit Earnest Money Without Proving Loss, But Buyer Who Cannot Show Funds Loses Specific Performance

28 Oct 2026Read article ↗

Court News

Relative Allowed to Stay Cannot Claim Ownership: Bombay HC Says Raising Adverse Possession Does Not Shift Burden to True Owner

28 Oct 2026Read article ↗

Court News

Order II Rule 2 Bar Is Not a Ground to Reject a Plaint at the Threshold: Supreme Court Restores Widow’s Suit Against Power of Attorney

28 Oct 2026Read article ↗

Holding Only an Agreement to Sell? MP High Court Says You Cannot Stop the Owner From Selling Without Suing for Specific Performance

A 1935 Tenancy, a Family Partition by Bidding, and an Eviction Petition 100 Days Later: Delhi HC Sets Aside Chandni Chowk Eviction, Grants Tenant Leave to Defend

550 Acres at Miyapur Belong to the State: Supreme Court Says a Jagir Was Never Title, Calls Revenue Entries ‘Bogus’

A 1975 Land Deal, a 1979 Decree and a Buyer in Possession Ever Since: Supreme Court Restores Specific Performance (Sobaran Singh v. Gordhan Singh)

Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply &mdash; and Sends Second Appeal Back for Want of Substantial Questions of Law

Skipped Your Section 5A Hearing? Supreme Court Upholds Jaipur Metro Depot Acquisition, Says Landowners Abandoned Their Right to Be Heard

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved &rsquo;Kari&rsquo; Rites, Upholds Sons&rsquo; Share in Property

A Locked House Is Not Evasion: Rajasthan High Court Sets Aside Ex Parte Land Sale Decree Passed After Newspaper Summons

Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court&rsquo;s &lsquo;Third Trial on Facts&rsquo;

Agreement to Sell: Delhi HC Says Seller Cannot Forfeit Earnest Money Without Proving Loss, But Buyer Who Cannot Show Funds Loses Specific Performance

Relative Allowed to Stay Cannot Claim Ownership: Bombay HC Says Raising Adverse Possession Does Not Shift Burden to True Owner

Order II Rule 2 Bar Is Not a Ground to Reject a Plaint at the Threshold: Supreme Court Restores Widow’s Suit Against Power of Attorney

Must You Examine an Attesting Witness to Prove a Sale Deed? Supreme Court Says Section 68 Does Not Apply — and Sends Second Appeal Back for Want of Substantial Questions of Law

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved ’Kari’ Rites, Upholds Sons’ Share in Property

Should Have Claimed Title in the First Suit: Supreme Court Dismisses Second Property Suit on Order II Rule 2 and Constructive Res Judicata, Faults High Court’s ‘Third Trial on Facts’