Court News
Status Quo Ordered in 1999 Still Binds: Rajasthan High Court Holds Respondents Guilty of Contempt for Building on Disputed Plot
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45 articles
Court News
A 1961 Sale Deed vs Revenue Records in Nainital: Uttarakhand High Court Says Section 164 BNSS Is About Who Is in Possession, Not Who Owns the Land
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SDM Found Neither Ownership Nor Threat Verified, DM Ordered Eviction Anyway: Delhi High Court Quashes Order Against Visually Disabled Daughter
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Owning the Flat Isn’t Enough to Evict Your Son: Delhi High Court Upholds Refusal of Eviction Under Senior Citizens Act Amid Pending Family Property Suit
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Let Your Brother Stay After His Heart Surgery, Now He Claims an ‘Oral Family Settlement’? Delhi HC Calls the Defence ‘Sham’ and Grants Judgment on Admissions
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Court News
Supreme Court's Landmark Ruling on 1984 Property Dispute
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Supreme Court Restores Buyer’s Rights: High Courts Cannot Overturn Sale Agreement Findings Without Perversity
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Court News
Supreme Court Bars Murder Accused from Inheriting Victim’s Property: Reinforcing Doctrine Against Unjust Enrichment
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Court News
Supreme Court Upholds Eviction Under Senior Citizens Act: “Let Father Live in Peace”
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Kerala HC Upholds Women’s Property Rights: Marriage No Bar to Ownership
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Court News
Vineeta Sharma Case: Supreme Court Cemented Daughters’ Equal Coparcenary Rights
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Court News
No Share in Property Sold by Father: Supreme Clarification on Daughters’ Rights
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