Supreme Court of India Judgements

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Category: Transfer Of Property Act

Property Matters Transfer Of Property Act

Considering the principles laid down in sub-section (4)(b) of Section 55 of the Transfer of Property Act Act, the seller will have a charge over the property subject matter of the sale for unpaid consideration and he can enforce the charge by filing a suit.

Aug 20, 2023 sclaw

SUPREME COURT OF INDIA Before: Abhay S. Oka & Rajesh Bindal, JJ. Civil Appeal No.10412 of 2013 Decided on: 31.07.2023 Yogendra Prasad Singh (Dead) through LRs – Appellants Versus Ram…

Property Matters Transfer Of Property Act

Practice of ‘ta khubzul badlain’ in Bihar recognises that a duly executed sale deed will not operate as a transfer in praesenti but postpones the actual transfer of title, from the time of execution and registration of the deed, to the time of exchange of equivalents, that is, registration receipt and the sale consideration, if the intention of the parties was that title would pass only on payment of entire sale consideration

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YOGENDRA PRASAD SINGH (DEAD) THROUGH LRS — Appellant Vs. RAM BACHAN DEVI AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh…

Property Matters Transfer Of Property Act

Transfer of Property Act, 1882 – Section 53A – the prospective purchaser having performed his part of the contract and lawfully in possession acquires possessory title which is liable to be protected in view of Section 53A of the Transfer of Property Act, 1882.

Jul 9, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GHANSHYAM — Appellant Vs. YOGENDRA RATHI — Respondent ( Before : Dipankar Datta and Pankaj Mithal, JJ. ) Civil Appeal Nos.7527-7528 of 2012 Decided…

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