Kerala HC: Online Publication of Interim Orders is Not Valid Service for Contempt Proceedings  ||  MP High Court: Criminal Record Alone Doesn't Attract Organised Crime Charge under BNS  ||  Allahabad HC: Insurance Company Cannot Challenge Welfare Scheme Compensation Through Writ  ||  Supreme Court Proposes Denying Fuel to Vehicles Without Valid Insurance  ||  Supreme Court: Media Can Report Court Proceedings Without Sharing Audio or Video Clips  ||  Supreme Court: Acquits Murder Convict Jailed for 22 Years, Points to Criminal Justice System Failure  ||  Supreme Court Directs Centre to Issue Environmental Compensation Norms under SWM Rules 2026  ||  Supreme Court: Employee Who Accepts Resignation Benefits Cannot Later Challenge its Acceptance  ||  Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset  ||  Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay    

Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay - (04 Aug 2026)

CIVIL

SC has ruled that specific performance of agreement to sell is not automatic and may be denied if the purchaser fails to continuously prove readiness and willingness to perform the contract. The Court added that long delay in adjudication is also a relevant factor in refusing such equitable relief.

Tags : SPECIFIC PERFORMANCE; AGREEMENT TO SELL; DELAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved