THE COURTKUTCHEHRY BLOG

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Specific Relief Act 1963Clear topic ×

3 articles

Certified Copy Enough for Cancelling Registered Deeds, Rules Karnataka HC

Story

Certified Copy Enough for Cancelling Registered Deeds, Rules Karnataka HC

15 Apr 2026Read article ↗

Bombay HC Enforces Oral Property Deal After 48 Years

Court News

Bombay HC Enforces Oral Property Deal After 48 Years

9 Apr 2026Read article ↗

Supreme Court: Plaintiff with Unclean Hands Cannot Seek Specific Performance

Court News

Supreme Court: Plaintiff with Unclean Hands Cannot Seek Specific Performance

13 Mar 2026Read article ↗