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Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness - (27 Jan 2026)

CIVIL

Supreme Court held that a registered sale deed enjoys a strong presumption of validity and genuineness, and therefore cannot be casually or lightly branded as a ‘sham’ merely to challenge or oppose a sale transaction.

Tags : SALE DEED   PRESUMPTION OF GENUINENESS   TRANSACTION  

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