Court News
Allahabad High Court Slams Land Authority for Illegal Removal of Owner’s Name and Demolition
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57 articles
Court News
Delhi High Court Mandates Strict Three-Phase Safeguards for ED Property Seizures
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Court News
Bombay High Court Rules: Property Inherited by Son Under Section 8 is Separate, Not Ancestral
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Court News
Kerala High Court: Wife’s Property Cannot Be Attached for Husband’s Sales Tax Arrears
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Court News
Supreme Court: Property Transferred Before Filing of Suit Cannot Be Attached Under Order 38 Rule 5 CPC
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Court News
Delhi High Court: DRTs Cannot Cancel Registered Sale Deeds Under SARFAESI Act, Civil Courts Retain Jurisdiction
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Court News
Himachal Pradesh High Court Orders Eviction: Landlord Wins Case Against Tenant Who Stopped Paying Rent Since 2014
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Court News
Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
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Court News
Supreme Court Quashes Maharashtra’s 'Private Forest' Land Tags, Says Due Process Not Followed
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