Court News
Stitching at Home Doesn’t Mean She Needs No Shop: Delhi High Court Upholds Eviction From Nai Sarak Shop for Landlady’s Tailoring Business
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8 articles
Court News
Bought in 1984, Still Not Vacated: Supreme Court Restores Eviction for Neurosurgeon Son’s Clinic, Says Long Litigation Can’t Defeat a Landlord’s Need
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Court News
Chandni Chowk Shop Must Be Vacated for Landlord’s Grandson: Delhi HC Says a Vacant Shop Elsewhere Is Not Automatically Suitable
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Court News
A 1935 Tenancy, a Family Partition by Bidding, and an Eviction Petition 100 Days Later: Delhi HC Sets Aside Chandni Chowk Eviction, Grants Tenant Leave to Defend
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Court News
Tenant Sold His Own Flat to Defeat Eviction: Supreme Court Restores 2007 Eviction Decree for Landlord’s Daughter in Mumbai
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Court News
Is a Nephew ‘Family’ Under the UP Rent Act? Supreme Court Says No, Orders Eviction for Sub-Letting
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Court News
Supreme Court Upholds Landlord Rights in Landmark Tenancy Devolution Case
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Court News
Rental Housing Laws 2024: What Tenants and Landlords Must Know
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