Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

P&H High Court Sets Aside Orders Directing UT to Pay Rs 96 Crore to Parsvnath - (18 Mar 2016)

P&H High Court has set aside orders of Arbitral Tribunal and Chandigarh District Court wherein UT was directed to pay Rs 96 crore (earnest money along with interest) to Parsvnath Ltd in controversial multimedia-and-film city project for termination of their contract.

Tags : P&H HIGH COURT   UT   PARSVNATH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved