Court News
Lift and Generator Dispute Is Not a Senior Citizens Act Case: Kerala High Court Sets Aside Tribunal’s Order Against Apartment Association
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Senior Citizens ActClear topic ×
25 articles
Court News
Son Agreed to Move Out, Then Everyone Went to Civil Court: Karnataka High Court Says Senior Citizens Act Consent Order Can’t Be Enforced Now
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Court News
No Maintenance Condition, No Cancellation: Madras High Court Restores Son’s Settlement Deed but Tells Him Not to Disturb His Parents
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Court News
SDM Found Neither Ownership Nor Threat Verified, DM Ordered Eviction Anyway: Delhi High Court Quashes Order Against Visually Disabled Daughter
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Court News
90-Year-Old Air Force Veteran Gets His Upper Floors Back: Punjab and Haryana High Court Upholds Senior Citizens Tribunal’s Order Against Son
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Court News
Sons Gave Up Their Share to Mother, Then She Sought Daughter-in-Law’s Eviction: Delhi High Court Sets Aside Senior Citizens Act Order
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Court News
‘Son Has No Right to Live in Father’s House’: Bombay High Court Orders Son to Vacate Elderly Father’s Self-Acquired Home Within a Month, Imposes ₹20,000 Costs
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Court News
In-Laws Live Downstairs, She Lives Upstairs With Her Teenage Daughter: Bombay HC Quashes Senior Citizens Tribunal’s Eviction Order, Follows S. Vanitha
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Court News
No Written Care Clause? Elderly Father Can Still Undo Property Transfer to Daughter, Rules Karnataka High Court
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Court News
Elderly Parent Wants Her Daughter-in-Law Out? She Doesn't Need a Maintenance Case First, Rules Delhi High Court
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Court News
Supreme Court Upholds Eviction Powers Under Senior Citizens Act
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Court News
Supreme Court Empowers Tribunals to Evict Adult Children for Elderly Protection
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