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2 articles

₹2.67 Lakh in 2005, ₹5 Lakh in 2026: Punjab and Haryana High Court Applies New Section 164 Fixed Compensation to a Widow’s 20-Year-Old Section 163-A Appeal

Court News

₹2.67 Lakh in 2005, ₹5 Lakh in 2026: Punjab and Haryana High Court Applies New Section 164 Fixed Compensation to a Widow’s 20-Year-Old Section 163-A Appeal

7 Nov 2026Read article ↗

A 1961 Sale Deed vs Revenue Records in Nainital: Uttarakhand High Court Says Section 164 BNSS Is About Who Is in Possession, Not Who Owns the Land

Court News

A 1961 Sale Deed vs Revenue Records in Nainital: Uttarakhand High Court Says Section 164 BNSS Is About Who Is in Possession, Not Who Owns the Land

6 Nov 2026Read article ↗