Builder Buyer Agreement Archives

Delhi High Court quashes FIR lodged with Economic Offences Wing Delhi in view of deposition made by complainant regarding settlement

Delhi High Court: In a petition filed by Jaideep Singh (’Petitioner’) for quashing of FIR registered by Shaildendra Singh (‘Respondent

Case Briefs High Courts

All HC | ‘Home-buyers’ grievances to be disposed of positively within 3 months by reasoned and speaking order’: Court issued general mandamus to Authorities concerned

Allahabad High Court: The Division Bench of Pankaj Naqvi and Piyush Agrawal, JJ., issued a general mandamus to Competent Authorities under U.P. Apartment

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | Builder Buyer Agreement does not fall within the ambit of S. 3 of Competition Act

Competition Commission of India (CCI): The Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma (Member) and Bhagwant Singh Bishnoi (Member), analysed