Court News
A Co-Sharer Can’t Be a Tenant of His Own Co-Owners: J&K HC Ends 35-Year Land Fight Over Kathua Holding
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MutationClear topic ×
5 articles
Court News
Two Wills, Rival Claims, One Mutation: Telangana High Court Says RDO Cannot Treat a Representation as an Appeal, Restores Land Records and Sends Title Fight to Civil Court
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Court News
Bought Settled Government Land From the Heirs? Patna High Court Says a Registered Sale Deed Cannot Beat the Statutory Bar on Transfer
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Court News
Mutation Entered When She Was a Child: J&K and Ladakh High Court Says Daughter’s Inheritance Suit Is Not Time-Barred, Restores Decree After 13-Year Appeal
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Court News
Mutation Updates Records, Not Ownership: Supreme Court Defines Boundaries
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