Court News
Builder Charged 18% for Delay, Offered the Buyer Far Less: Pioneer Urban Land v. Govindan Raghavan on One-Sided Flat Agreements
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22 articles
Court News
A Homebuyer Takes On a Lender: Supreme Court Keeps ‘Related Party’ Financier Out of the Committee of Creditors
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Court News
Homebuyers Will Not Pay for the Builder’s Delay: Supreme Court Strikes Down NOIDA’s Time Extension Charges in Granite Gate CIRP
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Court News
Unblocking a Stalled Resolution Plan: Supreme Court Steps In on Access Road and Approvals for Ghaziabad’s Sushant Aquapolis
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Court News
Flat Never Delivered: Supreme Court Says Homebuyer Gets Refund of His Own Money With 12% Interest, Not the Bank's Loan
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Court News
Homebuyers Who Withdraw From a Delayed Project Cannot Be Made to Wait for the OC Before Getting a Refund, Rules Bombay High Court
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Court News
“Another Device to Delay”: Supreme Court Rejects Parsvnath's Settlement Plan, Demands Rs 500 Crore for Stranded Homebuyers
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Court News
Challenges in Enforcing RERA Orders for Homebuyers in India
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Court News
Supreme Court Empowers Homebuyers: Relief for Delayed Possession
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Court News
Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting
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