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Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements - (13 Apr 2026)

TENANCY

Supreme Court held that a partnership cannot be used to conceal unlawful transfer of possession, and courts may lift the partnership veil to determine if it is merely a cover for unauthorised sub-letting.

Tags : PARTNERSHIP VEIL   ILLEGAL SUB-LETTING   POSSESSION  

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