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Family Law – I

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Associated Hotels of India Ltd Vs. R. N....

2:00 mins 19 May, 1959
Supreme Court Of India Civil Appeal
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C.M. Beena and Anr. Vs. P.N. Ramachandra...

2:00 mins 22 Mar, 2004
Supreme Court Of India Civil Appeal
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V. Dhanapal Chettiar Vs. Yesodai Ammal

2:00 mins 23 Aug, 1979
Supreme Court Of India Civil Appeal

Section 5, “Transfer of property” defined
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Section 63, Accession to mortgaged property.Accession acquired in virtue of transferred ownershiP
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Section 31, Condition that transfer shall cease to have effect in case specified uncertain eventhappens or does not happen.
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Section 27, Conditional transfer to one person coupled with transfer to another on failure of priordisposition
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Section 25, Conditional transfer.
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Section 45, Joint transfer for consideration.
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Section 132, Liability of transferee of actionable claim.
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Smt. Gian Devi Anand Vs. Jeevan Kumar an...

2:00 mins 01 May, 1985
Supreme Court Of India Civil Appeal
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M/S. Atma Ram Properties (P) Ltd Vs. M/S...

10 Dec, 2004
Supreme Court Of India Civil Appeal
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D.C. Bhatia and Ors. Vs. Union of India...

mins 19 Oct, 1994
Supreme Court Of India Civil Appeal
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Santosh Mehta Vs. Om Prakash and Anr.

mins 02 Apr, 1980
Supreme Court Of India Civil Appeal
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Mrs. Kapil Bhargava and Ors. Vs. Subhash...

2:00 mins 21 Aug, 2001
Supreme Court Of India Civil Appeal
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South Asia Industries Private. Ltd. Vs....

01 Jan, 1970
Supreme Court Of India Civil Appeal
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Ravi Dutt Sharma Vs. Ratan Lal Bhargava

2:00 mins 20 Feb, 1984
Supreme Court Of India Civil Appeal
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Ganpat Ram Sharma & Ors. Vs. Smt. Gayatr...

2:00 mins 17 Jul, 1987
Supreme Court Of India Civil Appeal