Court News
Delhi High Court: ED Can Attach Pre-PMLA Properties If Possession Continues
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Property AttachmentClear topic ×
6 articles
Court News
India’s Legal Net on Anti-National Propaganda: Courts Invoke UAPA and Sedition Laws Against Accused
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Court News
Kerala High Court: Wife’s Property Cannot Be Attached for Husband’s Sales Tax Arrears
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Court News
Madras High Court: Property Attachment Must End Once ITAT Order Final and Tax Dues Cleared
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Court News
Supreme Court: Property Transferred Before Filing of Suit Cannot Be Attached Under Order 38 Rule 5 CPC
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Court News
Punjab & Haryana High Court Limits Legal Heirs’ Tax Liability, Quashes Attachment of Property
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