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Flats built on disputed property can be sold subject to the outcome of the pending suits, buyers must be told: SC
Delhi-NCR air pollution: CAQM curbs construction and caps office attendance at 50% from 5 to 20 November
RTI Act: CIC rejects blanket fiduciary exemption for PMRBP selection records, directs disclosure of nomination status and aggregate statistics
Supreme Court Allows Green Crackers in Delhi-NCR on November 7—8, Restores Ban from November 9
Income Tax reassessment without Section 143(2) notice invalid even if assessee participated: Supreme Court
