Court News
Joint Development Deal Gone Sour Is Not Cheating: Supreme Court Quashes FIR Over Rs. 3 Crore Refundable Deposit (G. Saminathan v. State)
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7 articles
Story
JDAs in India: Balancing Opportunity with Legal and Tax Challenges
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Story
JDAs in India: Opportunity and Complexity in Real Estate Partnerships
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Court News
GST on JDAs: Developers and Landowners Still Grapple with Complex Rules
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Court News
Joint Development Agreements: Tax Ambiguity Still Haunts Property Owners
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Court News
Supreme Court: Landowners Not Liable for Flat Delivery Delays Under Joint Development Agreements
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Court News
Supreme Court: Landowners in Joint Development Agreements Not Consumers, Must Seek Civil Remedies
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