Court News
Paid Money to ‘Arrange’ a Bank Loan? Supreme Court Rejects Recovery Suit Built on an Illegal Deal
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12 articles
Court News
A 1984 Land Deal Ends in Refund: Supreme Court Reverses Specific Performance Decree Over Suspicious Agreement
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Court News
Sale Deed Executed on Part Payment? Supreme Court Says It Cannot Be Cancelled for Unpaid Balance
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Court News
Supreme Court Bars Murder Accused from Inheriting Victim’s Property: Reinforcing Doctrine Against Unjust Enrichment
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Court News
SC Rules Civil Remedies Cannot Block Criminal Proceedings, Restores FIRs in Fraud Case
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Court News
SC: Excluding Heirs in Will Not Suspicious by Itself
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Court News
Supreme Court: No Automatic Rescission for Delay in Deposit
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Court News
Supreme Court Succession Battles: How Landmark Rulings Defined Probate Law
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Court News
Supreme Court: Mandatory Injunction Not Maintainable When Title and Possession Are Disputed
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Court News
Supreme Court Rules: Tenants Cannot Claim Ownership of Rented Property, Big Relief for Landlords
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Court News
Supreme Court: No Seal, No Clear Signature—Land Title Not Proved, Injunction Denied in Obalappa Case
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Court News
Supreme Court: Sole Attesting Witness Ignorance Can Invalidate a Will
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