Court News
Allahabad HC: Possession Cannot Be Disturbed Under BNSS Sections 164/165
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Property DisputesClear topic ×
62 articles
Court News
Madras High Court: Karta Cannot Gift Joint Family Property to One Coparcener Without Consent
Read article ↗
Key Wills Judgement
Samiullah v. State of Bihar & Ors.: Supreme Court Quashes Mandatory Mutation Rule for Property Registration
Read article ↗
Key Wills Judgement
Supreme Court Upholds Eviction for Rent Default in Meera Devi vs Dinesh Joshi
Read article ↗
Key Wills Judgement
N. Kamalam (Dead) and Another v. Ayyasamy and Another — Supreme Court Declares Will Invalid for Lack of Proper Attestation
Read article ↗
Key Wills Judgement
Madhukar D. Shende v. Tarabai Aba Shedage — Supreme Court Validates Bhagubai’s Will, Declares Defendant a Trespasser
Read article ↗
Key Wills Judgement
Janki Narayan Bhoir v. Narayan Namdeo Kadam — Supreme Court Rejects Unproved Will, Upholds Daughter’s Ownership
Read article ↗
Key Wills Judgement
Ramabai Padmakar Patil (Dead) through LRs & Ors v. Rukminibai Vishnu Vekhande & Ors — Supreme Court Upholds Will but Limits Extent
Read article ↗
Key Wills Judgement
123 Supreme Court Judgments on Wills in India
Read article ↗
Court News
Supreme Court Clarifies: Plaintiff Must Prove Possession at Time of Filing for Perpetual Injunction
Read article ↗
Court News
Supreme Court: Ratification of Power of Attorney Acts Starts Fresh Limitation Period for Specific Performance
Read article ↗
Court News
P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar
Read article ↗