Court News
Flat Promised in 2012, Offered in 2017 Without an OC: Allahabad High Court Says RERA Delay-Interest Claim Has No Limitation, Rejects Builder’s NGT ‘Zero Period’ Plea
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18 articles
Court News
Development Authority Cannot Sit on Homebuyer’s Money: Allahabad High Court Calls LDA Brochure Clause ’One-Sided’, Upholds Refund With Interest
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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
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
“Another Device to Delay”: Supreme Court Rejects Parsvnath's Settlement Plan, Demands Rs 500 Crore for Stranded Homebuyers
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Court News
Chhattisgarh HC Affirms RERA Jurisdiction in Absence of Written Agreements
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Court News
Karnataka High Court Upholds Registered Deeds Over Common Amenity Claims
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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
RERA: Transforming Homebuyer Rights and Real Estate in India
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Court News
RERA 2024: Homebuyers’ Shield Against Delays and Deception
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Court News
Carpet Area Rules Under RERA: Why Buyers Pay for Less Space
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