Court News
House in Joint Names, Paid For by Her Father: Kerala High Court Declares Wife Sole Owner and Orders Husband to Vacate
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35 articles
Court News
Sold Your Last Farm Land? Gujarat High Court Says Agriculturist Certificate Can’t Be Refused for Delay, Two-Year Window Runs From Issuance
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Court News
Registrar Can’t Turn a Society Flat Commercial: Bombay High Court Quashes NOC Issued Over Housing Society’s Head
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Court News
Claim Your Daughter Forged the Gift Deed? Allahabad High Court Says the Senior Citizens Tribunal Can’t Decide That — Go to a Civil Court
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Court News
Flats Built in the Apartment’s Parking Area? Telangana High Court Says an Old Civil Decree Can’t Stop GHMC From Acting
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Court News
Land Given for a Panchayat Ghar on a Job Promise: Jammu and Kashmir and Ladakh High Court Says ‘Donation’ Not Proved, State Must Pay Compensation and Rent
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Court News
A 2013 Compromise Decree, a 2022 Sale Deed, and Owners Who Say They Never Knew: Supreme Court Lets Non-Parties Appeal, Condones 11-Year Delay
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Landmark Judgements
The Registrar Is Not a Title Court: Supreme Court Strikes Down State Rules Demanding Proof of Title Before Registration
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Landmark Judgements
Registration Cannot Launder Title: Sale Deeds Built on an Unregistered Agreement Convey Nothing
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Landmark Judgements
Benami Law's New Baseline: The 2016 Amendment Reaches the Dispute, and Confiscation Is a Civil Consequence
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Court News
Lost Your e-SBTR Stamp Duty Receipt? Bombay High Court Says Refund Cannot Be Refused for That Reason Alone, Orders Verification From Official Records
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Court News
Two Wills, Rival Claims, One Mutation: Telangana High Court Says RDO Cannot Treat a Representation as an Appeal, Restores Land Records and Sends Title Fight to Civil Court
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