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Court News

Tripura HC Bars Family Pension for Married Daughter Separated from Husband

Court News

Supreme Court Clarifies: Plaintiff Must Prove Possession at Time of Filing for Perpetual Injunction

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

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Delhi High Court: Husband Must Support Wife and Child Living with Her, Even in Shared Custody Cases

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Supreme Court Clarifies: Registering Authority Loses Control Once Document Is Registered Under Stamp Act

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Supreme Court Uses Article 142 to End Marriage, Closes 20 Cases Between Couple

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Supreme Court: Ratification of Power of Attorney Acts Starts Fresh Limitation Period for Specific Performance

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Supreme Court Clarifies: District Magistrates’ Powers Under SARFAESI Act Section 14 Are Ministerial, Not Adjudicatory

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P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar