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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24 articles
Court News
Once Delay Is Condoned, Workers Get Full Arrears: Supreme Court Restores Rs 46.62 Lakh Minimum Wages Award Against Canara Bank
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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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Court News
Waited Nine Years to Chase Unpaid Government Dues? Patna High Court Dismisses Writ on Delay and Laches
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Court News
Tax Department Reopened 10 Years of VAT Returns in One Go: Meghalaya High Court Quashes Scrutiny Notices, Says No Section 35 Notice Means No Jurisdiction
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Court News
Award Holder Waited Too Long: MP High Court Says 12-Year Clock to Execute an Arbitral Award Starts When It Becomes Enforceable, Rejects 2026 Execution of a 2000 Award
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Court News
Earning Rs 7 Lakh a Month in Dubai, Challenged Rs 75,000 Maintenance After 729 Days: Delhi HC Refuses to Condone Delay, Says Wife’s Qualifications Are No Bar
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Court News
Saying ‘Suppression’ Is Not Enough: Supreme Court Quashes Tata Steel GST Notice Under Section 74, Calls ‘Protective Demand’ Alien to GST
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Court News
Three Years Means Three Years: Supreme Court Quashes Bengaluru Land Record Re-Enquiry Notice Issued Decades Later, Saves Apartment Land Near Yediyur Lake
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Court News
Once Trial Begins, You Can’t Go Back to a ‘Preliminary Issue’: Supreme Court Restores Kerala Land Suit Dismissed Midway on Limitation
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Court News
Mutation Entered When She Was a Child: J&K and Ladakh High Court Says Daughter’s Inheritance Suit Is Not Time-Barred, Restores Decree After 13-Year Appeal
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Court News
Accident in 1997, Claim in 2014: Delhi HC Says a MACT Claim Filed 17 Years Later Is Not a ‘Live and Surviving’ Claim, Even Without a Limitation Bar
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