Court News
A 2013 Compromise Decree, a 2022 Sale Deed, and Owners Who Say They Never Knew: Supreme Court Lets Non-Parties Appeal, Condones 11-Year Delay
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
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29 articles
Landmark Judgements
The Registrar Is Not a Title Court: Supreme Court Strikes Down State Rules Demanding Proof of Title Before Registration
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Landmark Judgements
Registration Cannot Launder Title: Sale Deeds Built on an Unregistered Agreement Convey Nothing
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Landmark Judgements
Benami Law's New Baseline: The 2016 Amendment Reaches the Dispute, and Confiscation Is a Civil Consequence
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Court News
Lost Your e-SBTR Stamp Duty Receipt? Bombay High Court Says Refund Cannot Be Refused for That Reason Alone, Orders Verification From Official Records
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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
Three Years Means Three Years: Supreme Court Quashes Bengaluru Land Record Re-Enquiry Notice Issued Decades Later, Saves Apartment Land Near Yediyur Lake
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Court News
Stepmother’s Will Upheld: Supreme Court Says a Hindu Widow’s Limited Share Became Absolute Under Section 14(1), Even Without Partition
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Court News
Land Taken in 1976, Never Paid For: Patna High Court Restores Meira Kumar’s Jamabandi and Holds Her Entitled to Compensation Under the 2013 Act
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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
Encroachment Drive Went Too Far: Calcutta High Court Orders Authorities to Rebuild Demolished Private Building and Pay Rs 10 Lakh
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Court News
No Custom Proved, No Bar: Gujarat High Court Upholds Tribal Widow’s Will and Urges State to Seek Hindu Succession Act Notification for Scheduled Tribes
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