Section 20, Substituted performance of contract

The Specific Relief Act,... Section 20 0

Section Background:

Playlists in this Section

The Specific Relief Act, 1963

Latest Uploaded Cases

Specific Performance, Agreement to Sell, Readiness and Willingness, Chhattisgarh High...

Beniram Sahu vs. Virendra Kumar Thakur and...

Chhattisgarh High Court 03-Mar-2026

real estate law, contract law

M/s.Malar Homes and another vs. R.Saroja and...

Madras High Court 19-Feb-2026

property law, civil law

G.S.Kesavan (died) Vs. Gurrappa Naidu

Madras High Court 09-Feb-2026

property law, civil law

Sunil Narayan Patil and Ors. Vs. Pundalik...

Bombay High Court 03-Feb-2026

property law, civil law

Amit Vijay Bhatewara Vs. Avinash Vinayak Patwardhan...

Bombay High Court 28-Jan-2026

property law, civil law

Amit Vijay Bhatewara Vs. Avinash Vinayak Patwardhan...

Bombay High Court 28-Jan-2026

Mamta Yadav Vs. Mohammad Akmal Rizvi

Chhattisgarh High Court 09-Jan-2026

company law, share transfer, corporate governance, Supreme Court India

M.S. Madhusoodhanan and Anr. Vs. Kerala Kaumudi...

Supreme Court Of India 01-Aug-2003

land dispute, civil litigation, ownership rights, Supreme Court India

Ram Khilona and Ors. Vs. Sardar and...

Supreme Court Of India 16-Jul-2002

specific performance, property contract, civil law, Supreme Court

K.Narendra Vs. Riviera Apartments (P) Ltd.

Supreme Court Of India 24-May-1999

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.