Court News
159 Pages, No Real Scrutiny: Allahabad High Court Sets Aside Commercial Court Order Upholding ₹50,000-a-Day Holdover Damages Against Penguin Random House
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Court News
Called a ‘Licence’, Taxed as a Lease: Supreme Court Says Three-Year Fishing Rights in a Reservoir Attract Stamp Duty
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Court News
Holkar-Era Lease Can’t Be Cancelled by Calling the Plot a Graveyard: MP High Court Quashes Indore Corporation’s Order
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Court News
No Promised Road, No Penalty: Supreme Court Holds NOIDA Must Give Zero Period Benefit to Developer Left Without Its 45-Metre Frontage
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