Court News
NCDRC Orders Vatika Limited to Refund ₹1.21 Crore with 12% Interest Over Gurgaon Plot Delay
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25 articles
Court News
Supreme Court Slashes ₹2 Crore Compensation in ‘Bad Haircut’ Case Against ITC to ₹25 Lakh
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Court News
Supreme Court: Leasing Apartment Does Not Bar Flat Buyer’s Consumer Complaint Against Builder
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Court News
Rajasthan High Court Stays FIR in CLAT Coaching Feud: Misleading Ads and What Students Must Watch Out For
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Court News
ED Seizes ₹400 Crore Jaypee Group Assets: What Laws Protect Homebuyers and How They Can Claim Their Homes
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Court News
ED Seizes YouTuber’s Luxury Cars in Online Betting Case: How Influencers Risk Jail by Promoting Illegal Platforms
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Court News
Delhi Consumer Commission: Civil Suit Rejection Does Not Bar Consumer Complaint
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Court News
India’s Loan Sharks: Why 4% Monthly Interest Is Illegal and How Borrowers Can Stay Safe
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Court News
Health Insurance in India: Can Insurers Deny Claims Over Hospital Discounts?
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Court News
India Must Tackle Medical Misinformation: Laws, Checks, and Global Best Practices for Influencer Accountability
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Court News
Delhi Hospitals Cleared in Surgery Death Case: NCDRC Explains Doctors’ and Patients’ Rights in Medical Negligence
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Court News
CCPA Fines Meesho ₹10 Lakh for Selling Uncertified Walkie-Talkies Without Mandatory Disclosures
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