Court News
A 1935 Tenancy, a Family Partition by Bidding, and an Eviction Petition 100 Days Later: Delhi HC Sets Aside Chandni Chowk Eviction, Grants Tenant Leave to Defend
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4 articles
Court News
Is a Nephew ‘Family’ Under the UP Rent Act? Supreme Court Says No, Orders Eviction for Sub-Letting
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Court News
Still a Tenant: Supreme Court Says an Agreement to Sell Does Not Automatically End a Tenancy
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Court News
Can WhatsApp Messages Legally Terminate Tenancy in India?
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