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Court News

Pay the Stamp Duty, Still Can’t Use the Deed: Rajasthan High Court Says an Unregistered Relinquishment Deed Stays Inadmissible

Landmark Judgements

The Registrar Is Not a Title Court: Supreme Court Strikes Down State Rules Demanding Proof of Title Before Registration

Court News

Unregistered Lease Deed? Admissibility Is for Trial, Not a Ground to Reject the Plaint, Says Supreme Court

Supreme Court Upholds Validity of Sale Deeds Despite Minor Errors

Court News

Stamp Duty & Registration Charges 2024: What Homebuyers Must Budget For

Court News

Property Gift Deeds 2026: Tax Rules & Legal Validity

Court News

Securing Property Title: The Legal Pathways in India

Court News

Forgery in Registered Deeds: Courts Say Mutation Cannot Validate Fraud

Court News

Forgery in Property Records: Courts Clarify Mutation’s Limits

Court News

From Sale to Mutation: Why Updating Property Records Is Legally Critical

Court News

Beyond Bricks: How India’s Property Valuation Laws Are Evolving

Court News

Delhi High Court: Non-Payment Alone Cannot Cancel Registered Sale Deed