India code link to Delhi Development Authority (Procedure for Reference to the Central Government) Rules, 1960
Delhi Development Authority (Procedure for Reference to the Central Government) Rules, 1960 by Latest Laws Team on Scribd
Wednesday, 06, May, 2026
- लघु वाद न्यायालय वास्तविक स्वामित्व विवाद पाए जाने पर भी वाद को खारिज नहीं कर सकता; पीएससीसी अधिनियम की धारा 23 के तहत वाद वापस किया जाना चाहिए: इलाहबाद उच्च न्यायालय
- Small Cause Court cannot dismiss Suit after finding bona fide title dispute; Allahabad High Court Orders Return of Plaint under Section 23 PSCC Act
- SC gives relief to Homebuyers: Lifts Corporate Veil in IBC Case
- Unless Recordings or Transcripts are Filed, mere Call Logs show No Conspiracy, Rules HC
- Regulate E-Rickshaws, Bar them from Plying on Highways, HC Petitioned
- Building Sanction Plan obtain by Misrepresentation are Void, Rules HC DB
- HC DB to Police: Why charge Rs.100 just for Downloading Digital FIRs?
- Cyril Amarchand Mangaldas advised a leading Global Data Center Firm’s land acquisition in Mumbai
- JOB POST: DPIIT–IPR Chair Professor at HNLU, Raipur [1 Position; 5 Years; Contractual]: Apply by May 14!
- Bombay High Court Quashes FIR Against HDFC Bank CEO Sashidhar Jagdishan
- फरार आरोपियों के खिलाफ की जाए चरणबद्ध कार्रवाई, हाईकोर्ट ने जारी की विस्तृत गाइड लाइन
- Cyril Amarchand Mangaldas advised the Buyer Consortium on the acquisition of the IPL franchise Rajasthan Royals, for USD ~1.6 Billion
- Shardul Amarchand Mangaldas Advised POSCO on its Joint Venture with JSW Steel
- सुप्रीम कोर्ट की बड़ी टिप्पणी, कहा- खनिज टैक्स पर राज्यों का अधिकार, 20 मई को सुनवाई
- Leading Law Firm terminates Partner booked under POCSO Act for allegedly Sexually Abusing Daughter despite Bail Relief
