Court News
Road Built, Award Passed Too Late: Jammu and Kashmir and Ladakh High Court Refuses a Third Acquisition, Orders Fresh Award With Interest From 2014 and ₹3 Lakh Costs
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Land AcquisitionClear topic ×
34 articles
Court News
Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions
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Court News
Land Taken for Railways in 1989, Job Promised to Husband Who Grew Too Old: Patna High Court Orders Railways to Reconsider Son’s Claim
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Court News
Road Built on Their Land in 1994–95, Never Paid: Himachal High Court Orders Acquisition in Six Weeks, Rejects State’s ‘Implied Consent’ Plea
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Court News
NHAI Valued Converted Residential Land as ‘Dry Land’: Karnataka High Court Upholds Higher Compensation for NH-169 Widening Near Mangaluru
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Court News
From ₹11,000 to ₹99,300 a Decimal: Jharkhand High Court Multiplies Compensation for Farmers Whose Land Went Into NH-23 Widening
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Court News
Land Acquisition Reference Can’t Be Thrown Out for Absence: J&K HC Restores Landowners’ Compensation Case Despite 14-Month Delay
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Court News
Haryana Can’t Claw Back Stamp Duty Waiver From Land-Losing Farmers by Letter: P&H HC Quashes Withdrawal in 113 Petitions
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Court News
Missed the 3-Month Window? Supreme Court Says a Later High Court Appeal Order Does Not Revive a Section 28A Claim for Higher Land Compensation
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Court News
Unpaid Land Compensation Since 2007: Andhra Pradesh High Court Revives Farmers’ Execution Petitions, Says Technicalities Can’t Defeat Decrees
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Court News
Land Given for a Panchayat Ghar on a Job Promise: Jammu and Kashmir and Ladakh High Court Says ‘Donation’ Not Proved, State Must Pay Compensation and Rent
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Court News
Not Even a Day’s Delay: Supreme Court Says 120-Day Limit for Land Acquisition Appeals Under Section 74 Is Rigid, Questions Its Own Earlier Ruling
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