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
Shared an OTP With a Fraudster? Kerala High Court Orders SBI to Refund Rs 3.73 Lakh Under RBI’s Zero-Liability Rule
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Court News
A Flat Paid For but Never Delivered: How LDA v. M.K. Gupta Brought Government Housing Bodies Under Consumer Law
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Court News
Truck Seized at Midnight Without Notice: Supreme Court Orders Financier to Close Loan, Refund Sale Price and Pay Rs 10 Lakh
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“May Contain Micro/Nano Plastics”: Madras High Court Refuses to Recall Warning-Label Order
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Can Electricity Companies Recover Old Bills After 2 Years? Supreme Court’s 2026 Judgment Explained
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Service Charges in Restaurants: Consumer Rights Upheld by Courts
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Supreme Court Empowers Homebuyers: Relief for Delayed Possession
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CCI Orders Probe into Mrs India Inc Over Unfair Pageant Terms
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Supreme Court: Bank Negligence in Cheque Validity Is Deficiency in Service
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Court News
Carpet Area Rules Under RERA: Why Buyers Pay for Less Space
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Court News
Indian Law in Flux 2026: Five Landmark Rulings Redefine Rights, Justice, and Regulation
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