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3 articles

Owner Called Him a Licensee, Revenue Records Said Tenant Since 1965: Supreme Court Says Defendant Didn’t Need to Testify

Court News

Owner Called Him a Licensee, Revenue Records Said Tenant Since 1965: Supreme Court Says Defendant Didn’t Need to Testify

6 Nov 2026Read article ↗

Private ‘Panchayat’ Award Cannot Defeat a Pending Possession Suit: Supreme Court Decrees Possession After 44 Years (Ashok v. Padam Chand)

Court News

Private ‘Panchayat’ Award Cannot Defeat a Pending Possession Suit: Supreme Court Decrees Possession After 44 Years (Ashok v. Padam Chand)

28 Oct 2026Read article ↗

Sale Deed Makes Buyer Owner: P&H High Court Clears Path to Direct Possession

Court News

Sale Deed Makes Buyer Owner: P&H High Court Clears Path to Direct Possession

30 Mar 2026Read article ↗