Court News
Money Arranged Years Later Does Not Prove Readiness: Supreme Court Rejects 1990 Sale Agreement Suit
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29 articles
Court News
No Karta Among Heirs Under Section 8: Supreme Court Says Widow Could Not Sell Step-Daughters’ Shares
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Court News
Dissolved in 1983, Sold in 2026: Supreme Court Says Retiring Partner Shares in Firm Land at Auction Value, Not Old Price
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Landmark Judgements
Gift Your House, Keep Your Rights: Supreme Court Cancels a Son's Gift Deed for Failing to Care for His Mother
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Court News
Wrong Rule Cited Is No Reason to Reject a Stranger's Objection in Execution: Supreme Court Orders Fresh Inquiry on Waqf Trust's Claim
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