Case BriefsSupreme Court

Supreme Court: In a case where the Bombay High Court had directed Kolhapur Municipal Corporation to acquire an unusable land under the

Case BriefsSupreme Court

Supreme Court: The Division Bench comprising of Rohinton Fali Nariman and B.R. Gavai, JJ., settled a decade-old land-acquisition dispute by directing NOIDA

Case BriefsHigh Courts

Bombay High Court: The Division Bench of S.V. Gangapurwala and Shrikant D. Kulkarni, JJ., expressed that, In a welfare State, statutory authorities

Case BriefsHigh Courts

Patna High Court: Chakradhari Sharan, J. dismissed an application seeking initiation of fresh acquisition proceeding under Section 11 of the Right to

Case BriefsHigh Courts

Karnataka High Court: A Single Judge Bench comprising of Krishna S. Dixit, J. while hearing a civil writ petition, quashed Reference Court’s