Court News
GIDC Offered ₹20 a Square Metre, Got Told to Pay ₹531: Gujarat High Court Upholds Enhanced Land Compensation Rooted in Supreme Court Finding
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42 articles
Court News
Bhendi Bazaar Redevelopment: Bombay High Court Upholds Acquisition of ‘Lucky Building’, Says Section 126 MRTP Act Is Not Limited to Reserved Land
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Court News
Gas Pipeline Through a Teenager’s Field: Bombay High Court Says Right of User Cannot Be Taken ‘in Casual Manner’, Awards ₹3 Lakh Extra
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Court News
Land for Siddhivinayak Temple’s Bhakti Niwas: Bombay High Court Raises Compensation From ₹2 Crore to Nearly ₹11 Crore
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Court News
Kochi Metro Evictee Gets Equal Treatment: Kerala High Court Says Tenant Shopkeeper Paid ₹2 Lakh While Neighbours Got ₹6.1 Lakh Was Discriminated Against
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Court News
One Residential Sale Deed Can’t Fix Highway Land Compensation: Supreme Court Cuts Award From ₹3,588 to ₹2,020 per sq m
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Court News
No Award for 22 Years: Allahabad High Court Says Saharanpur Landowners Must Get Compensation Under 2013 Act Valued as on 1 January 2014, Not 2004
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Court News
House Lost to Highway Widening: HP High Court Orders ₹66.66 Lakh Released to the Man Who Built It, Says Land Dispute Is No Reason to Withhold
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Court News
Road Built, Award Passed Too Late: Jammu and Kashmir and Ladakh High Court Refuses a Third Acquisition, Orders Fresh Award With Interest From 2014 and ₹3 Lakh Costs
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Court News
Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions
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Court News
Land Taken for Railways in 1989, Job Promised to Husband Who Grew Too Old: Patna High Court Orders Railways to Reconsider Son’s Claim
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Court News
Road Built on Their Land in 1994–95, Never Paid: Himachal High Court Orders Acquisition in Six Weeks, Rejects State’s ‘Implied Consent’ Plea
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