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Court News

Claimed Half of ‘Ancestral’ Land, Couldn’t Prove It Was Ancestral: Telangana High Court Ends 28-Year-Old Appeal by Dismissing Partition Suit

Court News

Supreme Court Clarifies Revenue Records' Role in Land Ownership

Court News

Mutation Updates Records, Not Ownership: Supreme Court Defines Boundaries

Court News

Mutation Updates Records, Not Ownership: Supreme Court Defines Boundaries

Key Wills Judgement

Title vs. Mutation: Who Really Owns Property in India?

Court News

Supreme Court Clarifies: Unchallenged Will Enough for Land Mutation

Court News

J&K High Court: No Property Transfer Without Registration

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

Court News

Supreme Court: Temple’s Name in Land Records Does Not Guarantee Property Ownership

Court News

J&K High Court: No Property Transfer Without Registration

Madras High Court Upholds Sisters’ Equal Rights in Ancestral Property: Mortgage Records Not Enough to Deny Share

Court News

Supreme Court allows mutation based on a will, clarifies it doesn’t decide ownership