SC Issues Notice to IndiGo on Customs & GST Plea Against IGST Exemption Ruling || SC Quashes Money Laundering Case Against JSW Steel over Obulapuram Dealings || SC: Public Possession Key for Valid Oral Gift under Mohammedan Law; No Mutation Raises Doubt || SC: Tender Condition Limiting Past Supply to One State is Irrational, Violates Art 19(1)(g) || CCI Rejects Abuse of Dominance Claim Against Google Over Play Store Ban || Bombay HC: IBC Proceedings Don't Bar Criminal Case under NI Act Against Directors || Delhi HC: Non-Teaching Directors at IGNOU Can't Claim Higher Superannuation Age || Supreme Court Dismisses Plea for Probe Against Kerala CM in CMRL Case || Supreme Court Rejects Senthil Balaji’s Plea Calling it ‘Misconceived’ || Bombay HC: FIR Registration or DRT Proceedings Don't Bar Arbitration Reference

SC: Mutation Entry Does Not Confer Any Right, Title or Interest in Favour of Any Person - (09 Sep 2021)

PROPERTY

Supreme Court has observed that mutation entry in the revenue record is only for fiscal purposes and does not confer any right, title or interest in favour of a person. The Court has observed that the party who is claiming title/right on the basis of the will has to approach the appropriate civil court/court and get his rights crystalised and only thereafter on the basis of the decision before the civil court necessary mutation entry can be made.

Tags : SUPREME COURT MUTATION ENTRY

Share :