Court News
Leaving Out Wife and Children Does Not Make a Will Suspicious by Itself: Supreme Court Upholds Will in Favour of Sister (Parvathi Nairthi v. Laxmi Nairthy)
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Court News
BMC Cannot Make Landowners Sign Away Amenity TDR: Supreme Court Upholds Extra TDR for Developing Chembur Garden (BMC v. Vijay Nagar Apartments)
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Court News
Kapurthala Royal Property Feud: Supreme Court Says Ruler’s Private Estates Pass Under Hindu Law, Not Primogeniture — Partition Ordered After 49 Years
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Court News
Private ‘Panchayat’ Award Cannot Defeat a Pending Possession Suit: Supreme Court Decrees Possession After 44 Years (Ashok v. Padam Chand)
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Court News
Stranger to the Decree, Owner of the Land: Supreme Court Says Executing Court Can’t Push Third Party Into a Separate Suit Under Order XXI CPC
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Court News
No Back Door Through Writ Court: Supreme Court Sets Aside Protection Granted to Lessees of Disputed Hyderabad Land
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Court News
Is Fraud Needed for a Stamp Duty Reference? Supreme Court Doubts V.N. Devadoss and Refers Section 47-A Question to Larger Bench
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Court News
A Mutation Entry Is Not a Title Deed: Supreme Court Restores Partition Decree and Reins In Second-Appeal Interference
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Court News
Still a Tenant: Supreme Court Says an Agreement to Sell Does Not Automatically End a Tenancy
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Court News
Long Possession Is Not Ownership: Supreme Court on Adverse Possession, Revenue Entries and Religious Dedication
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Court News
An Agreement to Sell Confers No Title: Supreme Court Ends 51-Year Fight Over a Friends Colony Plot
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Court News
You Can't Gift What You Gave Up: Supreme Court Declares Gift Deed Void After Compromise Decree
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