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Newsletter Archive
The Legal Spreadsheet from Hariani & Co.
2019
May
Stamp Duty Amnesty Scheme 2019
Apr
New Legislation For Deposit Schemes
2018
Dec
Housing Societies In Maharashtra A New Chapter
Nov
Private Forest Lands The Recent Bombay High Court Judgment
Sep
Title Insurance And The Real Estate Market
Aug
Reducing Trial Time
Jul
RERA Allottees Rights Under IBC
May
The Applicability Of Amendments To Pending Arbitration Proceedings The Supreme Court’s Decision
Mar
Advance Directives and Living Wills - The way forward
Feb
The Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017
2017
Nov
Divorce Law Updates- The Cooling-Off Period and the Use of Video Conferencing
Sep
RERA IN MAHARASHTRA – WHERE ARE WE NOW
Jul
Can arbitration clauses prevent consumers from pursuing consumer disputes
Apr
RECENT ARBITRATION CASES
Feb
ORDINANCES AND THEIR CONSEQUENCES
2016
Jun
A NEW REGIME THE INSOLVENCY AND BANKRUPTCY CODE, 2016
Aug
SERVICE TAX ON CONSTRUCTION OF RESIDENTIAL COMPLEXES
Dec
The Insolvency and Bankruptcy Code 2016 Update
Nomination The Myth Debunked
Oct
INDIAN INVESTMENT IN PROPERTY OVERSEAS
Sep
AMENDMENTS TO THE ARBITRATION ACT AND THEIR APPLICABILITY TO PENDING COURT PROCEEDINGS
May
THE COMMERCIAL COURTS ACT EXPEDITING HIGH VALUE
REAL ESTATE REGULATION AND DEVELOPMENT BILL 2016 ANALYSIS
Jan
INTERIM ORDER AND JUDGMENT IN FAVOUR OF HOUSING SOCIETIES
2015
Sep
Death of a Donor of an Irrevocable Power of Attorney-Effect
May
Is nomination a Myth
Mar
UPDATE CLARIFICATIONS ON FDI POLICY IN CONSTRUCTION DEVELOPMENT SECTOR
Jan
THE CURIOUS CASE OF 'JOHN DOE'
Feb
LIBERALIZING THE CONSTRUCTIONDEVELOPMENT
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COVID-19 Guidelines