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175 articles

Handwritten Land Deal Called an ‘Agreement to Agree’: Andhra Pradesh High Court Revives Rs. 2.38 Crore Specific Performance Suit, Says No Mini-Trial Under Order VII Rule 11

Court News

Handwritten Land Deal Called an ‘Agreement to Agree’: Andhra Pradesh High Court Revives Rs. 2.38 Crore Specific Performance Suit, Says No Mini-Trial Under Order VII Rule 11

9 Nov 2026Read article ↗

Bought Land During a Pending Suit? Supreme Court Orders Possession to 1990 Decree-Holder, Says ‘Troubles of a Litigant’ Must End

Court News

Bought Land During a Pending Suit? Supreme Court Orders Possession to 1990 Decree-Holder, Says ‘Troubles of a Litigant’ Must End

9 Nov 2026Read article ↗

Daughter’s 1997 Suit Against 1974 Gift Deed to Father Fails: Supreme Court Says a Later Broken Promise Is Not Fraud That Extends Limitation

Court News

Daughter’s 1997 Suit Against 1974 Gift Deed to Father Fails: Supreme Court Says a Later Broken Promise Is Not Fraud That Extends Limitation

9 Nov 2026Read article ↗

Pay the Stamp Duty, Still Can’t Use the Deed: Rajasthan High Court Says an Unregistered Relinquishment Deed Stays Inadmissible

Court News

Pay the Stamp Duty, Still Can’t Use the Deed: Rajasthan High Court Says an Unregistered Relinquishment Deed Stays Inadmissible

5 Nov 2026Read article ↗

Ancestral Land, but No Share While Father Is Alive: MP High Court Says Sons Born After 1956 Have No Birthright, Upholds Father’s Sale

Court News

Ancestral Land, but No Share While Father Is Alive: MP High Court Says Sons Born After 1956 Have No Birthright, Upholds Father’s Sale

5 Nov 2026Read article ↗

Bought the Building While the Tenant’s Suit Was Pending? Supreme Court Says the New Owners Must Be Made Parties Before a Court Declares His Tenancy

Court News

Bought the Building While the Tenant’s Suit Was Pending? Supreme Court Says the New Owners Must Be Made Parties Before a Court Declares His Tenancy

5 Nov 2026Read article ↗

A Co-Sharer Can’t Be a Tenant of His Own Co-Owners: J&K HC Ends 35-Year Land Fight Over Kathua Holding

Court News

A Co-Sharer Can’t Be a Tenant of His Own Co-Owners: J&K HC Ends 35-Year Land Fight Over Kathua Holding

2 Nov 2026Read article ↗

Bought a House While a Partition Suit Was Pending? Delhi HC Says the Buyer Is Bound by the Decree, Good Faith or Not

Court News

Bought a House While a Partition Suit Was Pending? Delhi HC Says the Buyer Is Bound by the Decree, Good Faith or Not

31 Oct 2026Read article ↗

‘Woke Up From a Long Slumber’: Supreme Court Restores Rs 7.80 Crore Liquidation Auction, Says State Cannot Grab Land Held Privately Since 1920 Through Summary Proceedings

Court News

‘Woke Up From a Long Slumber’: Supreme Court Restores Rs 7.80 Crore Liquidation Auction, Says State Cannot Grab Land Held Privately Since 1920 Through Summary Proceedings

30 Oct 2026Read article ↗

Mumbai Redevelopment: Supreme Court Orders Developer to Hand Over Three Flats to Old-Building Occupant Within Two Months, Calls Its Civil Suit ‘Mala Fide’

Court News

Mumbai Redevelopment: Supreme Court Orders Developer to Hand Over Three Flats to Old-Building Occupant Within Two Months, Calls Its Civil Suit ‘Mala Fide’

30 Oct 2026Read article ↗

Surplus Land Appeals Filed Decades Later Cannot Survive the 1999 Repeal Act: Allahabad High Court Sides With Kanpur Development Authority

Court News

Surplus Land Appeals Filed Decades Later Cannot Survive the 1999 Repeal Act: Allahabad High Court Sides With Kanpur Development Authority

30 Oct 2026Read article ↗

Bought Settled Government Land From the Heirs? Patna High Court Says a Registered Sale Deed Cannot Beat the Statutory Bar on Transfer

Court News

Bought Settled Government Land From the Heirs? Patna High Court Says a Registered Sale Deed Cannot Beat the Statutory Bar on Transfer

30 Oct 2026Read article ↗