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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5 articles
Court News
RERA 2024: Homebuyers’ Shield Against Delays and Deception
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Court News
ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession
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Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
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Court News
RERA Relief for Homebuyers: How Complaints on Delayed Possession and Poor Construction Can Protect Your Rights
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