Court News
34 Jaypee Homebuyer Cases Closed: NCDRC Says Approved Insolvency Plans Now Govern Possession, Refund and Delay Claims
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22 articles
Court News
₹10 Crore Maintenance Security Owed to an RWA: Punjab and Haryana High Court Says Builder’s RERA Appeal Needs No 100% Pre-Deposit, as an Association Is Not an ‘Allottee’
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Court News
Possession Due in 2017, Arbitration Sought in 2026: Delhi High Court Says Buyers’ Delay-Compensation Claim Is Ex Facie Time-Barred
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Court News
Noida Authorities Are Not Secured Creditors Under Their Lease Deeds: NCLAT Upholds Homebuyer-Backed Resolution Plan, Applies 2026 IBC Amendment Retrospectively
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Court News
Rented Out Your Flat? You Are Still a ‘Consumer’: Supreme Court Restores Gurgaon Homebuyers’ Complaint Against MGF Developers
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Court News
Builder Under Insolvency, Decree Unpaid: Supreme Court Says Homebuyers Cannot Execute NCDRC Order Against Directors Who Were Never Parties
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Court News
Living in Flats Without an Occupancy Certificate: NCDRC Orders 4% Interest Till OC, Caps Maintenance at 70% and Gives Mohali Buyers a Refund Option
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Court News
Clubbed FIRs Are Not One Case: Supreme Court Clarifies Grand Venice Allottees’ Complaints Must Be Tried on Their Own Merits
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Court News
Krrish Realtech Homebuyer Fraud: Supreme Court Refuses to Quash PMLA Case Against Amit Katyal but Transfers It From Gurugram to Delhi
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Court News
Builder in Insolvency? Homebuyers’ Consumer Case Can Still Proceed Against Directors, Promoters and Landowners, Rules Supreme Court
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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
No Certified Copy, No Valid Appeal: Supreme Court Protects Homebuyers’ Resolution Plan, Sets Aside NCLAT’s 150-Day Delay Condonation
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