Landmark Judgements
Equal Compensation on Every Highway: Solatium and Interest for NH Act Acquisitions Settled
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Land AcquisitionClear topic ×
34 articles
Court News
Rs 565 Crore Award for Army Land in North Sikkim Is Only an Offer, Not a Final Award: Sikkim High Court Sends Rate Dispute to State Government Under Section 36
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Court News
Skipped Your Section 5A Hearing? Supreme Court Upholds Jaipur Metro Depot Acquisition, Says Landowners Abandoned Their Right to Be Heard
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Court News
Land Taken in 1976, Never Paid For: Patna High Court Restores Meira Kumar’s Jamabandi and Holds Her Entitled to Compensation Under the 2013 Act
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Court News
A Road on a Widow’s Land, and 42 Years of Silence: Vidya Devi v. State of Himachal Pradesh on Right to Property
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Court News
‘Fraud Vitiates All Solemn Acts’: Supreme Court Quashes Bengaluru Land Acquisition for Housing Society, Orders Land Returned to Owners
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Court News
Challenging Only Solatium and Interest? Supreme Court Says Ad Valorem Court Fee Still Applies
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Court News
Highway Land Acquisition: Supreme Court Says the Award Date Decides Whether 1894 or 2013 Act Solatium Applies
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Court News
Lok Adalat Cannot Decide Who Owns Acquired Land: Supreme Court Sets Aside 16 Awards Splitting Compensation
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Court News
Even a Rejected Correction Plea Stops the Clock: Supreme Court on Section 34(3) Limitation
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Court News
Rs 15 Crore More to Keep the Stay: Supreme Court on JK Paper's Land Acquisition Appeal
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Court News
Compensation Raised From Rs 20 to Rs 690 per sq yd: Supreme Court Orders Part Release and Asks High Court to Expedite Appeals
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