Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

SC: Can’t Seek Compensation Under 2013 Act if Proceedings Under 1894 Act are Held to be Valid - (14 Jul 2023)

LAND ACQUISITION

Supreme Court has held that once it is held that acquisition proceedings under Land Acquisition Act 1894 are valid, the claimant can’t seek compensation under Right to Fair Compensation Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013.

Tags : SUPREME COURT   LAND ACQUISITION   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved