Bombay High Court
LEGAL SUBJECT
Property and Real Estate Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Two Families’ 7.5-Acre Occupancy Claims Get Reconsidered After Tribunal Relied On A Debt-Relief Order Quashed By Karnataka HC
The petitioners, as legal representatives of the original applicants, challenged the Land Tribunal’s rejection of applications for occupancy rights over 7 acres 20 guntas in Survey No. 221/1, Mugad Village.2 MIN READ↗
Karnataka High Court
Karnataka HC Restores Woman’s Land Grant, Says Her Husband’s Separate Landholding Cannot Be Counted Against Her
The petitioner challenged the Assistant Commissioner’s order cancelling a grant of approximately 4 acres 30 guntas of land made in her favour in 1994.2 MIN READ↗
Odisha High Court
Bhubaneswar Plot Claim Fails After Lottery-Selected Applicant Waited 8 Years To Report Missing Allotment Letter: Odisha HC
The petitioner was selected by lottery for allotment of a residential plot under the 1987 Government land-allotment scheme.3 MIN READ↗
Madhya Pradesh High Court
MP HC Directs Officials To Remove Encroachment And Hand Land To Petitioner, Preferably Within 4 Weeks
The petitioner sought enforcement of orders concerning removal of encroachment from his land and restoration of possession.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets 3 Land Claimants Omitted From Metro Compensation Reference Join Apportionment Case, Leaving Entitlement Open
The petitions challenged orders dated 11 December 2023 by which the Reference Court dismissed the petitioners’ applications to be impleaded in L.A.C. No. 108/2022.2 MIN READ↗
Karnataka High Court
Raichur Land Buyer Gives Up Claim For ₹5 Lakh As Karnataka HC Orders Mutation To Seller’s Sister-In-Law Under Settlement
The petitioner sought to quash the Deputy Commissioner’s order rejecting his revision concerning mutation of three agricultural land parcels, and sought a direction to enter his name in the revenue records.2 MIN READ↗
Karnataka High Court
Karnataka HC Gives Authorities 3 Months to Consider 21 Landowners’ Claims and Pay Any Unpaid 2010 Award Balance With Interest
The petitioners’ lands in Sindhanur Taluk were acquired for construction of a road.2 MIN READ↗
Karnataka High Court
Two Market-Plot Buyers Who Never Built Shops Lose 16-Year-Late Challenge To Order Directing Cancellation Steps: Karnataka HC
The petitioners challenged a 30 December 2008 order concerning Plot No. 43 in the Aurad-B Market Yard, which directed the Joint Director to take steps to cancel sale deeds of allottees who had not constructed shops on...2 MIN READ↗
Delhi High Court
Delhi HC Orders Reconstruction of Widow’s DDA Flat Papers Lost in Department Custody, Imposes ₹3 Lakh Costs
The petitioner, widow and legal heir of Late Shri Rajan Bahati, stated that original property documents—including the title deed—had been deposited with the respondent authorities as security for his House Building Ad...2 MIN READ↗
Karnataka High Court
Karnataka HC Gives Officials A Year To Act On Four UKP Landowners’ Requests For 2025 Consent-Award Benefits
The petitioners’ lands in Budni K.D. village had been proposed for acquisition for the Upper Krishna Project under a preliminary notification dated 20 June 2022.2 MIN READ↗
Karnataka High Court
Karnataka HC Sets Aside Grant-Cancellation Letter Over Chikkamagaluru Lands, Restores Mutation Entries And Orders Spot Survey Before Fresh Decision
The petitioners challenged a letter dated 26 July 2017 from the Additional Deputy Commissioner to the Tahsildar, which treated their lands in Sy. No. 252 as uncultivable and initiated action to cancel grants made to t...2 MIN READ↗
Karnataka High Court
Leprosy Rehab Society Wins 15-Year Lease Renewal For Bengaluru School And Rehabilitation Centre: Karnataka HC
The petitioner-society had received a 30-year lease in 1959 over 9 acres 18 guntas in Sy. No. 36, Munnekolalu Village, to establish a centre for persons affected by leprosy. The lease was extended in 1991 for a furthe...3 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Return Of SC Woman’s Granted Land To Her, Rejecting Buyer’s Delay Challenge After Grant Was Restored
Respondent No. 4, a member of the Scheduled Caste community, was granted 30 guntas of land in 1953 subject to a 15-year non-alienation condition. In 1996, she sold 15 guntas to the appellant without prior Government p...3 MIN READ↗
Karnataka High Court
Karnataka HC Gives Tahsildar 2 Months to Consider Nayak Heirs’ Mutation Request for 6.08 Acres in Udupi
The petitioners sought a direction requiring the Tahsildar, Kapu Taluk, to consider their representation concerning mutation of revenue records for land in Survey No. 543/1, Shirva Village, in their favour as legal he...1 MIN READ↗
Karnataka High Court
Land Buyer Fails To Stop Widow And Children’s Title Suit Before Trial, As Karnataka HC Says PTCL Ruling Alone Didn’t Decide Ownership
The plaintiffs sued for a declaration of title to land said to have been acquired by late Narasaiah at a public auction, to challenge a 2019 sale deed and gift deed executed by the defendants, and for possession.3 MIN READ↗
Gujarat High Court
Gujarat HC Upholds Rs 105/sq m Land Compensation Against ONGC, Starts Enhanced-Compensation Interest From 2012 Reference Award
The Special Land Acquisition Officer acquired the claimant’s land for ONGC’s drilling purpose under a Section 4 notification dated 19 October 2004 and fixed compensation at ₹14 per square metre.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Eviction for Landlord’s Hardware Shop as Tenants Failed to Show Alternative Upper-Floor Shops Were Available and Suitable
The respondent-landlord sought eviction under Section 14(1)(e) of the Delhi Rent Control Act, 1958, claiming that he required the tenanted ground-floor premises to start a business selling hardware goods and tools.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Tenant’s Chance To Fight Eviction Over Allegedly Unused Shop And Landlord’s Daughter-In-Law’s Husband’s Income
The Petitioner challenged an order of the Additional Rent Controller granting the Respondents leave to defend her eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958.2 MIN READ↗
Delhi High Court
Delhi HC Sets Aside Eviction Order, Remands Case Over Rent Controller’s Failure To Properly Examine Disputed Tenancy
The Petitioner challenged the Rent Controller’s order dated 19 August 2020, which rejected his application for leave to defend and directed delivery of possession of the subject premises.2 MIN READ↗
Karnataka High Court
Karnataka HC Sets Aside Move To Cancel Grants For Sy 252 Lands, Orders Survey After Tank Records Point To Other Survey Numbers
The petitioners challenged a letter dated 26 July 2017 issued by the Additional Deputy Commissioner to the Tahsildar, which prompted action concerning lands in Sy. No. 252 at Nagarahalli Village on the premise that th...2 MIN READ↗
Karnataka High Court
Karnataka HC Sends Inam-Land Dispute Back After Earlier Record Named Petitioner’s Father as Jodidar; Compensation Must Wait
The petitioner claimed rights in 2 acres 15 guntas in Sy. No. 5 of Kalathammanahalli Village through his father, Gangaiah.2 MIN READ↗
Karnataka High Court
Bengaluru Plot Dispute: Karnataka HC Vacates Injunction, Citing Neighbour’s Construction Already Underway Before Suit
The plaintiff filed a suit for permanent injunction concerning a 1,200 sq. ft. property, relying on a registered sale deed dated 5 June 2003.2 MIN READ↗
Supreme Court
Daughter’s Challenge to 1974 Gift Deed in Father’s Favour Was Time-Barred After 23 Years, Supreme Court Holds
The respondent sued her father, the appellants’ predecessor-in-interest, to set aside a 1974 gift deed, recover possession and obtain mesne profits.3 MIN READ↗
Karnataka High Court
Karnataka HC Removes 25% Deposit And Parity-Payment Conditions, Leaving Landowners’ Enhanced-Compensation Claims For Fresh Hearing
The appellant, Krishna Bhagya Jala Nigama Ltd., was the beneficiary of land acquisitions but had not been impleaded in proceedings before the Reference Court, which consequently passed an award.2 MIN READ↗
Karnataka High Court
Nephew Keeps Half Share In Ancestral Patilki Lands Regranted To Uncle, Karnataka HC Upholds Partition Decree
The plaintiff, son of Iranagouda, sued for partition and separate possession of a half share in five agricultural lands at Murakatnal.2 MIN READ↗
Karnataka High Court
Karnataka HC Removes 25% Award-Deposit Condition For Project Beneficiary, Upholds Fresh Compensation Hearing
Krishna Bhagya Jala Nigama Limited, the beneficiary of land acquired by the State, had not been impleaded before the Reference Court, which subsequently made awards concerning the acquired land.2 MIN READ↗
Karnataka High Court
Buyer Of Disputed Farmland Loses Appeal After Buying During Suit, As Karnataka HC Upholds Farmer’s Title
Hemaraddi brought a suit seeking declaration of title to, and an injunction concerning, 7 acres 20 guntas in R.S. No. 96/2+3, claiming ownership under sale deeds dated 29 June 1972 and 17 April 19732 MIN READ↗
Karnataka High Court
Karnataka HC Removes 25% Deposit Condition, Leaves Upper Krishna Land Compensation Claims For Fresh Hearing
The appellant, Krishna Bhagya Jala Nigama Ltd., was the beneficiary of land acquired from the private respondents but had not been impleaded before the Reference Court, which passed an award.2 MIN READ↗
Karnataka High Court
Karnataka HC Sends Landowners’ Compensation Claims Back For Fresh Hearing, Removes 25% Deposit Condition On Project Beneficiary
The appellant, Krishna Bhagya Jala Nigama Ltd., was the beneficiary of land acquisitions but had not been made a party before the Reference Court, which had passed an award concerning the private respondents’ lands.2 MIN READ↗No articles match these filters.