Court News
Gujarat HC Stresses Readiness in Specific Performance
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12 articles
Court News
Delhi High Court: Non-Payment Alone Cannot Cancel Registered Sale Deed
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Court News
Ensure No Liability Means Immediate Payment, rules SC in landmark judgement on Contract Laws
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Letter of Intent and Arbitration: Supreme Court Clarifies
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Court News
Bombay HC Enforces Oral Property Deal After 48 Years
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Court News
Supreme Court Stresses Judicial Restraint in Contractual Matters
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Court News
Supreme Court: Indemnity Ends Where Change in Law Begins in Coal Block Cancellation Case
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Court News
Supreme Court Clarifies Guarantor Liability Under Section 133 of Contract Act
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Court News
Supreme Court: No Automatic Interest on Delayed Payments in Government Contracts
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Court News
P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar
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Court News
Supreme Court Clarifies Guarantee Law in UV Asset v. Electrosteel Castings: Promoter Undertaking Not a Guarantee
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Court News
Supreme Court Grants Interim Relief Against Karnataka High Court Order, Clarifies Principles of Fairness
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