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Court News

Bounced Cheques and a Counter-FIR Cost Buyers an Ooty Property: Supreme Court Refuses Specific Performance, Restores Refund Decree

Court News

Holding Only an Agreement to Sell? MP High Court Says You Cannot Stop the Owner From Selling Without Suing for Specific Performance

Court News

A 1975 Land Deal, a 1979 Decree and a Buyer in Possession Ever Since: Supreme Court Restores Specific Performance (Sobaran Singh v. Gordhan Singh)

Court News

Agreement to Sell: Delhi HC Says Seller Cannot Forfeit Earnest Money Without Proving Loss, But Buyer Who Cannot Show Funds Loses Specific Performance

Supreme Court Examines Landlord-Tenant Relationship Post Agreement to Sell

Key Wills Judgement

Delhi High Court Cancels Second Property Deal: First Buyer’s Rights Take Priority

Court News

Delhi High Court: Unregistered Sale Agreements and GPA Do Not Confer Property Ownership

Court News

Punjab & Haryana High Court Rejects Realtor’s Plea: Signatures Only on Last Page Raise Fraud Concerns in 2007 Land Deal