Kar. HC: To Set Aside Proceedings u/s 12 of Domestic Violence Act, Parties Must Approach High Court  ||  Patna HC: No Parent of Any Girl in Our Society Can Damage Reputation of His/Her Daughter  ||  Ker. HC: Appeal to Remove Biochemistry & Microbiology Streams from Paramedical Courses, Dismissed  ||  Ker. HC: Properties Subject to Attachment Must be Properties Acquired through Proceeds of Crime  ||  Food Aduletration: Rajasthan High Court Takes Suo Motu Cognizance  ||  Man HC: Can Challenge Bail Order under NIA Act, u/s 21(4) of the Act & Not u/s 439(2) or 482 of CrPC  ||  Sudden Dismissal of Staff Members of Tata Institute of Social Science Withdrawn  ||  Bombay HC: Persons of LGBTQ Community are Vulnerable Within Four Corners of Jail  ||  MP HC: Accused Cannot be Prosecuted by Married Woman for Rape on False Promise of Marriage  ||  Rajasthan High Court: Lands Protected from Demolition Drive Amid Vacation of Court    

SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser - (15 May 2024)

PROPERTY

SC has observed that if it is shown that the purchaser was aware of the pending appeal against the decree when he purchased the property, it would be inappropriate to term him as a bona fide purchaser and give him protection against restitution.

Tags :   SUPREME COURT  BONA FIDE PURCHASER  RESTITUTION

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved