Court News
Daughter’s 1997 Suit Against 1974 Gift Deed to Father Fails: Supreme Court Says a Later Broken Promise Is Not Fraud That Extends Limitation
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Family PropertyClear topic ×
8 articles
Court News
Son Agreed to Move Out, Then Everyone Went to Civil Court: Karnataka High Court Says Senior Citizens Act Consent Order Can’t Be Enforced Now
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Court News
‘Son Has No Right to Live in Father’s House’: Bombay High Court Orders Son to Vacate Elderly Father’s Self-Acquired Home Within a Month, Imposes ₹20,000 Costs
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Court News
Supreme Court Rules: Co-Heirs Cannot Alienate Others’ Shares After Intestate Succession
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Court News
No Share in Property Sold by Father: Supreme Clarification on Daughters’ Rights
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Court News
Joint vs Partitioned Property in Indian Laws: Courts Clarify Boundaries
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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: Release Deed Ends Coparcener Rights in Joint Family Property; Unregistered Settlements Valid to Show Severance
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