Court News
Agreement to Sell: Delhi HC Says Seller Cannot Forfeit Earnest Money Without Proving Loss, But Buyer Who Cannot Show Funds Loses Specific Performance
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17 articles
Court News
A Widow Does Not Stop Being a Widow on an Allegation: Allahabad High Court Ends a 38-Year Family Dispute
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Court News
Supreme Court's Landmark Ruling on 1984 Property Dispute
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Court News
Supreme Court Ruling on Rectification Deeds and Land Title Integrity
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Court News
Supreme Court Clarifies Earnest Money Refund Clauses in Real Estate Contracts
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Court News
Supreme Court Clarifies Specific Relief Act: Continuous Readiness Essential
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Court News
Supreme Court Restores Buyer’s Rights: High Courts Cannot Overturn Sale Agreement Findings Without Perversity
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Court News
Forgery in Registered Deeds: Courts Say Mutation Cannot Validate Fraud
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Court News
Forgery in Property Records: Courts Clarify Mutation’s Limits
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Court News
Supreme Court: No Automatic Rescission for Delay in Deposit
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Court News
Declaratory Decrees Stand Firm, Even Without Execution, rules Supreme Court
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Key Wills Judgement
Delhi High Court Cancels Second Property Deal: First Buyer’s Rights Take Priority
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