LAWLENS NEWSROOM
The LawLens Supreme Court desk reports on recent judgments, constitutional questions and precedent-setting decisions of the Supreme Court of India.
Respondent No. 2 alleged that the appellant, whom she had met after her divorce, represented himself as a bachelor and married her at a temple in Mysuru in 1996.
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The Central Electricity Regulatory Commission (CERC) determined DVC’s tariff for 2009–2014 under the Electricity Act, 2003, the Damodar Valley Corporation Act, 1948 (DVC Act), and the 2009 Tariff Regulations.
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In 2013, a consent decree for specific performance was passed in favour of Geetagram Cooperative Housing Society, based on a 1996 agreement to sell.
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