calcutta high court
Case BriefsHigh Courts

The Calcutta High Court held that since the acquired land had been used for public purposes, compensation under the Act, 2013 should be provided to the petitioners.

split verdict
Case BriefsSupreme Court

The case pertains to the resurrection of controversy surrounding the Pune Municipal Corporation and Indore Development Authority judgements of the Supreme Court vis-à-vis Section 24 of the Land Acquisition Act, 2013.

Case BriefsSupreme Court

The Supreme Court has directed ONGC and State to either comply with the Gujarat High Court's order directing the permanent acquisition of land by ONGC on or before 26.04.2023 or face necessary consequences.

Case BriefsSupreme Court

Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that in a case where on the date of

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: In an important ruling on Land Acquisition and Requisition law, the bench of AM Khanwilkar and Sanjiv Khanna*, JJ has

Case BriefsHigh Courts

Telangana High Court: A Division Bench of M.S. Ramachandra Rao and K. Lakshman, JJ., allowed the petitions which were filed in regard

Case BriefsHigh Courts

Allahabad High Court: A Division Bench of Shashi Kant Gupta and Pankaj Bhatia, JJ. allowed a writ petition in a matter related