Court News
A Road on a Widow’s Land, and 42 Years of Silence: Vidya Devi v. State of Himachal Pradesh on Right to Property
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17 articles
Court News
Relative Allowed to Stay Cannot Claim Ownership: Bombay HC Says Raising Adverse Possession Does Not Shift Burden to True Owner
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Court News
Long Possession Is Not Ownership: Supreme Court on Adverse Possession, Revenue Entries and Religious Dedication
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Court News
Supreme Court Clarifies Revenue Records' Role in Land Ownership
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Living on Property for Years Does Not Make You the Owner: Supreme Court's 2026 Adverse Possession Judgment Explained
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Court News
Karnataka HC Ruling: Adverse Possession and Land Title Clarity
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Court News
How Property Tax Slips Can Invalidate Adverse Possession Claims
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Court News
Punjab & Haryana HC Rules Against Government's Adverse Possession Claims
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Court News
Top Questions Indians Ask About Property Disputes
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Court News
End of an Era: L&T Loses Pali Hill Bungalow After 25-Year Court Fight
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Court News
Supreme Court Clarifies: Possession Alone Cannot Finalize Property Sale Without a Registered Sale Deed
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Court News
Gujarat High Court: Temple Priest Is Only Servant of Deity, Cannot Claim Land Ownership
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