Supreme Court Explains The Principles of Adverse Possession

Kerala HC: Must Provide Detenue with Legible and Readable Copies || Delhi HC: If Security Clearance Cancelled for National Security Court Can’t Second Guess it || HP HC: Mere Use of Encroached Land Doesn’t Make a Person Necessary Party || Bombay HC: Can’t Ask Husband to Pay Instalments for Under Construction Flat || Delhi HC: State Delaying in Challenging Orders is a Setback to Victim’s Pursuit of Justice || Patna HC Sets Aside Conviction of Juvenile-in-Conflict with Law || Ker HC: Daughter of Hindu Who Dies after 20.12.2004 is entitled to Equal Share in Ancestral Property || SC: Cannot Grant Anticipatory Bail in NDPS Matters || MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties || Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10

Supreme Court Explains The Principles of Adverse Possession - (15 Feb 2024)