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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36 articles
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
Chose RERA First? Supreme Court Says Buyers Cannot Then Run to Arbitration for the Same Relief
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Court News
No Promised Road, No Penalty: Supreme Court Holds NOIDA Must Give Zero Period Benefit to Developer Left Without Its 45-Metre Frontage
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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
Chhattisgarh HC Affirms RERA Jurisdiction in Absence of Written Agreements
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Court News
GSTAT Rules: GST Anti-Profiteering Proceedings Must Proceed Despite Supreme Court Pendency
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Court News
GSTAT Clarifies Anti-Profiteering Scope for Real Estate Projects
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Court News
Challenges in Enforcing RERA Orders for Homebuyers in India
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Court News
RERA Shields Homebuyers: Banking Recoveries Halted on Tripartite Defaults
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Court News
Supreme Court Clarifies Earnest Money Refund Clauses in Real Estate Contracts
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