THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Section 23Clear topic ×

4 articles

No Maintenance Condition, No Cancellation: Madras High Court Restores Son’s Settlement Deed but Tells Him Not to Disturb His Parents

Court News

No Maintenance Condition, No Cancellation: Madras High Court Restores Son’s Settlement Deed but Tells Him Not to Disturb His Parents

5 Nov 2026Read article ↗

Bombay High Court Upholds Parental Rights, Revokes Son's Gifted Property

Court News

Bombay High Court Upholds Parental Rights, Revokes Son's Gifted Property

15 Aug 2026Read article ↗

Property Registration Deadlines in India: Four Months That Matter

Court News

Property Registration Deadlines in India: Four Months That Matter

9 May 2026Read article ↗

Property Documents in India: Register Within Four Months or Risk Invalidity

Court News

Property Documents in India: Register Within Four Months or Risk Invalidity

9 May 2026Read article ↗