Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Specific Performance of Sale Deed Can Only be Availed When Buyer Adheres to Specific Condition - (11 Jan 2024)

CONTRACT

Supreme Court has held that when there is a specific condition in a contract with regard to the time frame in which the consideration is to be paid, then the buyer must strictly abide by such condition in order to avail the remedy of specific performance of the contract.

Tags : SUPREME COURT   SPECIFIC PERFORMANCE   CONSIDERATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved