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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Rakesh Uttamchandra Upadhyay
  • Ravindra Kumar
  • Advocates.
Judges
  • Hon'Ble Justice Doraiswamy Raju
  • Hon'Ble Justice S. P. Bharucha And Hon'Ble Justice Y. K. Sabharwal
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Rakesh Uttamchandra Upadhyay
  • Ravindra Kumar
  • Advocates.
Judges
  • Hon'Ble Justice Doraiswamy Raju
  • Hon'Ble Justice S. P. Bharucha And Hon'Ble Justice Y. K. Sabharwal
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Smart Summary

    Ghaziabad Development Authority v. Dhanesh Chand Goel

    The judgment in Ghaziabad Development Authority v. Union of India only opines that interest (c)18% on equitable grounds can be awarded on equitable grounds in appropriate cases. Given the facts recorded in the order under challenge, the rate of 18% per annum is an award at a reasonable rate.

    The special leave petition is dismissed.

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    Comments

    Ghaziabad Development Authority v. Dhanesh Chand Goel
    (Jan 12, 2001)