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SMT. BHIMABAI MAHADEO KAMBEKAR (D) TH. LR. vs. ARTHUR IMPORT AND EXPORT COMPANY & ORS.

SCR Citation: [2019] 1 S.C.R. 812
Year/Volume: 2019/ Volume 1
Date of Judgment: 31 January 2019
Petitioner: SMT. BHIMABAI MAHADEO KAMBEKAR (D) TH. LR.
Disposal Nature: Appeal Dismissed
Neutral Citation: 2019 INSC 120
Judgment Delivered by: Hon'ble Mr. Justice Abhay Manohar Sapre
Respondent: ARTHUR IMPORT AND EXPORT COMPANY & ORS.
Case Type: CIVIL APPEAL /1330/2019
Order/Judgment: Judgment
1. Headnote

Mutation:

Mutation entries – Evidentiary value – Held: Mutation of land in revenue records does not create or extinguish the title over such land – It also has no presumptive value on the title – It only enables the person in whose favour mutation is ordered to pay the land revenue in question – Appeal dismissed.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Mutation entries
  • Evidentiary value
  • presumptive value on the title
5. Equivalent citation
    Citation(s) 2019 AIR 719 = 2019 (3) SCC 191 = 2019 (3) Suppl. SCC 191 = 2019 (2) JT 92 = 2019 (2) Suppl. JT 92 = 2019 (2) SCALE 336