Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

Ghaziabad Development Authority v. Dhanesh Chand Goel

Supreme Court Of India
Jan 12, 2001
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Civil Appeal No. 11315 Of 2000

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

ACTS

No Acts

See more information ... Less ...
Important Paras
Please sign up to view Important Paras.

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.

© 2026 Gauge Data Solutions Pvt. Ltd.

x

Alert

Please log in or sign up for a free trial to access this feature.
Sign Up Login
x