Court News
Not a Legal Guardian by Right, but Court Can Appoint Her: Orissa High Court Lets Muslim Mother Sell Minor Daughter’s Property Share With Safeguards
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35 articles
Court News
Joint Development Deal Gone Sour Is Not Cheating: Supreme Court Quashes FIR Over Rs. 3 Crore Refundable Deposit (G. Saminathan v. State)
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Court News
Custodian, Not Owner: Supreme Court Voids Gift of Temple Land to Tamil Nadu Government
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Court News
Can the Government Cancel an Auction After Taking Your Money? Supreme Court on Chandigarh Nursing Home Site
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Court News
Oral Agreement to Sell Land: Why the Supreme Court Threw Out a Specific Performance Decree Upheld by Two Courts
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Court News
Power of Attorney Holder Cannot Be Treated Worse Than the Landowners: Supreme Court Quashes Cheating FIR Over Land Sale
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Court News
Money Arranged Years Later Does Not Prove Readiness: Supreme Court Rejects 1990 Sale Agreement Suit
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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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