Kerala High Court
LEGAL SUBJECT
Construction Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Kerala High Court
Express contractual 80% ceiling governs supply-stage payments despite separately priced BoQ items.
The appellants were contractors who had entered into contracts with the Kerala Water Authority (“KWA”) for Jal Jeevan Mission projects involving design, construction, supply, laying, testing, commissioning and mainten...4 MIN READ↗
Calcutta High Court
Construction must remain suspended pending the municipality’s decision under Section 400(1) of the Kolkata Municipal Corporation Act.
The petitioners, claiming to be recorded thika tenants of premises no. T/56A/H/1A, Sambhunath Pandit Street, Kolkata, entered into a development agreement with the private respondents. Although a sanctioned building p...2 MIN READ↗
Calcutta High Court
Municipal authorities must adjudicate alleged illegal construction under Section 218 by a reasoned order.
The first writ petition challenged alleged illegal construction at Holding No. 29, Rammohan Place, Ward No. 17, under Konnagar Municipality, and sought an enquiry and report by the municipal authorities.3 MIN READ↗
Supreme Court
Incidental collection during cattle fairs does not satisfy specialised public user-charge experience requirements.
The Market Committee, Ludhiana issued a DNIT on 13.02.2026 for collection and realisation of user charges from vehicles using Mandi infrastructure for the period 01.04.2026 to 31.03.2027.3 MIN READ↗
Manipur High Court
Courts should not stay public infrastructure tenders; aggrieved bidders must pursue damages instead.
The State authorities issued two Notices Inviting Tenders dated 10 July 2026 for construction of roads under the Pradhan Mantri Gram Sadak Yojana: one covering 55 packages and the other covering 41 packages.5 MIN READ↗
Delhi High Court
A valid arbitration agreement and parties’ consensus warrant appointment of a sole arbitrator under Section 11.
The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator to adjudicate disputes arising out of a Construction Agreement executed between...2 MIN READ↗
Karnataka High Court
Unpleaded and unsupported claims for overheads and lost profits cannot sustain an arbitral award.
The appellant, State Project Director, Rashtriya Madhyamika Shikshana Abhiyana, awarded BSR Infratech India Ltd. Package A-3 for constructing four Adarsha Vidyalayas and six girls’ hostels in Bellary District for a co...3 MIN READ↗
Gauhati High Court
Only the contractual employer or its authorized delegate may validly terminate a contract.
The respondent-contractor was awarded a PMGSY road-construction and maintenance contract valued at ₹3,09,48,000, with a nine-month completion period.4 MIN READ↗
Delhi High Court
Prolongation damages require proof of employer-attributable delay and actual loss; unsupported estimates are unsustainable.
The respondent was engaged by the Delhi Development Authority (“DDA”) under an agreement dated 10/11 September 2009 for construction of slip roads, footpath and cycle track, and remodelling of the cloverleaf at Noida...5 MIN READ↗
Chhattisgarh High Court
A modification application cannot extend a final deadline based on subsequent disputed circumstances.
The applicant-contractor sought modification of the order dated 20 July 2026 passed in WPC No. 3744 of 2026, by which he had been granted a further and final opportunity to complete the remaining work under Tender No....3 MIN READ↗
Chhattisgarh High Court
Authorities must decide the contractor’s representation for unpaid dues within the prescribed time.
The petitioner, M/s Pooja Construction, was awarded a Public Works Department contract in 2012 for construction of the Polytechnic College at Geedam, including the administrative and college buildings.2 MIN READ↗
Delhi High Court
A second Section 9 petition seeking identical interim relief is not maintainable after its refusal.
National Highways Logistics Management Ltd. and Jawaharlal Nehru Port Trust undertook development of a Multi Modal Logistics Park at Sindhi, Nagpur through the respondent no.1 Special Purpose Vehicle. Following a tend...5 MIN READ↗
Uttarakhand High Court
Tender experience must be genuinely similar in nature, not merely equivalent in quantity.
The petitioner submitted a bid for restoration and lining of the left side of Main Canal No. 01, Khatima, Udham Singh Nagar District, for the reach between Km 2.200 and Km 4.500.3 MIN READ↗
Supreme Court
Coercive demolition cannot be ordered contrary to an existing restraint order pending regularisation proceedings.
The appellants owned portions of the ground floor to the third floor and a portion of the fourth floor of “Indira Arcade” pursuant to a Memorandum of Understanding with M/s Indira Foundations Private Limited. The firs...3 MIN READ↗
Delhi High Court
An arbitral tribunal cannot award unclaimed relief; doing so exceeds the submission and constitutes patent illegality.
NHPC invited bids for construction of a diversion tunnel and related civil works for the 231 MW Chamera III Hydroelectric Power Project. Hindustan Construction Co. Ltd. (“HCCL”) was awarded the contract on 21.09.2005,...4 MIN READ↗
Kerala High Court
Cess on composite construction contracts cannot be charged on the entire contract value, Kerala High Court rules; orders item-wise reassessment
The appellants were Class A registered contractors executing Kerala Water Authority (“KWA”) projects involving the supply, laying, erection, testing and commissioning of pipelines and water-distribution infrastructure.4 MIN READ↗
Karnataka High Court
Arbitral awards unsupported by evidence for escalation, overheads, and lost profits constitute patent illegality.
The appellant awarded KMV Projects Package A-4 for construction of Adarsha Vidyalayas and girls’ hostels in Bidar District under the RMSA scheme.4 MIN READ↗
Karnataka High Court
Apartment owners cannot block separately sanctioned future construction, but builder cannot count sold land for FAR without consent: Karnataka HC
M/s. Pedigree Constructions Pvt. Ltd., the owner of 3 acres and 20.18 guntas in Sy.No.28, Kanakapura Road, Bengaluru, entered into a Joint Development Agreement for construction of a residential complex.5 MIN READ↗
Rajasthan High Court
Rajasthan HC sets aside ₹500-crore arbitral recovery against JDA, holding 20.33% compounded IRR and cash compensation rewrote the BOT contract
The respondent-concessionaire was awarded a Build, Operate and Transfer/Design-Build-Finance-Operate-Transfer project for constructing, operating and maintaining an alternate route to Ghat Ki Guni through a tunnel in...5 MIN READ↗
Patna High Court
State work-contract disputes must be pursued before the Bihar Public Works Contracts Disputes Tribunal.
The petitioner was engaged by various Block Development Officers in Sitamarhi district to undertake work relating to the Socio-Economic and Caste Census, 2011.3 MIN READ↗
Delhi High Court
Contractor’s commercial claim cannot halt highway project: Delhi HC allows NHAI to proceed with termination നടപടി
The Petitioner and the National Highways Authority of India (“NHAI”) entered into an EPC Contract dated 17 October 2022 for construction of a six-lane highway on NH-48, Package-I.1.5 MIN READ↗
Delhi High Court
Failure of the contractual DRC to act exhausts the pre-arbitral mechanism, permitting Section 11 appointment.
The Petitioner sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”) in relation to disputes arising from Agreement No. 12/EE/Edu.(M) South West/2018–19 for...3 MIN READ↗
Delhi High Court
Section 37 appellate review cannot reappreciate evidence or disturb a reasonably possible arbitral finding.
The Appellant, proprietor of a construction firm, was awarded a contract by the Respondent for construction of a Student Centre at the NSIT campus for ₹64,44,290 plus GST. The work was scheduled from 26 February 2016...4 MIN READ↗
Gujarat High Court
Acceptance of purchase agreement for essential machinery constitutes valid technical qualification in specialized infrastructure tenders.
In January 2026, the Karamsad Anand Municipal Corporation (respondent No.1) invited tenders for "Ganesh Chowkdi to Borsad Chowkdi Bridge End to RTO Office, Existing Underground Sewerage Line Shifting by Micro Tunnelin...4 MIN READ↗
Delhi High Court
Court Appoints Independent Arbitrator Following Failure of Contractual Appointment Procedure and Dispute over Empanelled Options
The Petitioner, a contractor, was awarded a works contract for the "Renovation of common toilet in Nursing Home at Dr. Ram Manohar Lohia Hospital" by the Respondent (CPWD) via Letter of Acceptance dated 17.08.20242 MIN READ↗
Delhi High Court
Judicial Interference Under Section 34 Is Impermissible Where Arbitral Findings on Contract Interpretation and Settlement Are Plausible
The National Highways Authority of India (NHAI/Petitioner) and Atlanta Infra Assets Limited (Respondent) entered into a Concession Agreement on 09.12.2005 for road widening and maintenance on a BOT basis.2 MIN READ↗
Patna High Court
Debarment cannot operate indefinitely once the underlying contractual default is cured and work is successfully completed.
The petitioner, M/s R.S. Construction, was awarded a contract for building a 5000 MT godown in Jamui and due to delays in execution, the Executive Engineer issued an order dated 29.03.2025 debarring the petitioner fro...2 MIN READ↗
Supreme Court
HEADLINE: Delayed issuance or technical errors in geo-tagging certificates cannot ground bid disqualification if the bidder applied timely.
The Appellant participated in a tender process (Notice No. 27/2024-2025) issued by the Latur City Municipal Corporation for construction work2 MIN READ↗
Delhi High Court
MCD to monitor Society's structural repairs ensuring safety despite majority member satisfaction with ongoing work.
The Petitioner, a member of the Rashmi Apartments (Amrit Cooperative Group Housing Society), filed a writ petition under Article 226 of the Constitution of India seeking a structural safety audit and the appointment o...2 MIN READ↗No articles match these filters.