Court News
Inamdars’ Heirs Lose Bid to Cancel Tenants’ Occupancy Certificates on 72 Acres: Telangana High Court Says Possession on 1 November 1973 Decides
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8 articles
Court News
Owner Called Him a Licensee, Revenue Records Said Tenant Since 1965: Supreme Court Says Defendant Didn’t Need to Testify
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Court News
Lock Broken With Police Watching, No Court Order: Gauhati High Court Says Officials Cannot Evict a Tenant, Orders ₹1 Lakh Deposit
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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
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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
Is a Nephew ‘Family’ Under the UP Rent Act? Supreme Court Says No, Orders Eviction for Sub-Letting
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Court News
Still a Tenant: Supreme Court Says an Agreement to Sell Does Not Automatically End a Tenancy
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Court News
Can WhatsApp Messages Legally Terminate Tenancy in India?
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