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The Constitution of India, 1950

Latest Uploaded Cases

Writ Petition, Land Conveyance, Howrah Municipal Corporation, State Government Approval,...

Overseas Scrap Trading Corporation Vs. Howrah Municipal...

Calcutta High Court 17-Apr-2026

Property rights, Article 300A, land acquisition, compensation, State liability, adverse...

State of H.P. & anr. Vs. Piar...

Himachal Pradesh High Court 10-Apr-2026

Himachal Pradesh High Court, RSA 257 of 2025, land acquisition,...

The Government of H.P. & others Vs....

Himachal Pradesh High Court 09-Apr-2026

Himachal Pradesh High Court; RSA 267 of 2025; land acquisition;...

The Government of H.P. & another Vs....

Himachal Pradesh High Court 09-Apr-2026

Property rights, Land acquisition, Compensation, Due process of law, Article...

State of H.P. & others Versus Hem...

Himachal Pradesh High Court 08-Apr-2026

Himachal Pradesh High Court, land acquisition, compensation, Article 300A, due...

The Pr. Secy. Revenue to the Govt....

Himachal Pradesh High Court 19-Mar-2026

AAI Act, eviction orders, Air India employees, airport premises, SC/ST...

S. R.Patil Vs. Airport Authority Of India...

Bombay High Court 09-Mar-2026

constitutional law, administrative action, Union of India

Vivek Narayan Sharma Vs. Union of India

Supreme Court Of India 02-Jan-2023

consumer protection, public interest, Maharashtra

Grahak Sanstha Manch and Etc. Vs. State...

Supreme Court Of India 27-Apr-1994

I. C. Golak Nath & Ors. Vs....

Supreme Court Of India 27-Feb-1967

Jaikrishandas Manohardas Desai and Anr. Vs. The...

Supreme Court Of India 16-Mar-1960

Bhikaji Narain Dhakras and Ors. Vs. The...

Supreme Court Of India 29-Sep-1955

Article 31, Compulsory acquisition of property —Omitted