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Court News

Mutation Updates Records, Not Ownership: Supreme Court Defines Boundaries

Court News

Bombay HC: Housing Societies Cannot Decide Property Title

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Madras High Court: Registering Authority Cannot Usurp Civil Court Powers

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Calcutta High Court Rules: Maintenance Tribunal Cannot Evict Children Under Senior Citizens Act

Supreme Court: Mutation Based on Will Permissible Under M.P. Land Revenue Code, But Does Not Confer Title

Court News

Supreme Court Clarifies: Only Civil Courts Can Extend Arbitration Timelines Under Section 29A

Court News

Supreme Court: Waqf Tribunals Have No Jurisdiction Over Properties Not in Official Auqaf List

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Supreme Court: Landowners in Joint Development Agreements Not Consumers, Must Seek Civil Remedies

Court News

Supreme Court allows mutation based on a will, clarifies it doesn’t decide ownership

Court News

Karnataka High Court Clarifies: RERA Orders Not Civil Decrees, Must Be Enforced Through RERA Mechanism

Court News

Delhi High Court: DRTs Cannot Cancel Registered Sale Deeds Under SARFAESI Act, Civil Courts Retain Jurisdiction