Court News
ITAT Chandigarh Rules Section 269SS Not Applicable to One-Time Cash Sale Payments
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218 articles
Court News
Supreme Court Clarifies Companies Act: Section 448 Must Be Read with Section 447
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Court News
Kerala High Court Bars Victims from Filing Second Appeal Against Acquittal
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Court News
Delhi High Court Mandates e-KYC for Domain Registrations to Stop Fraudulent Websites and Protect Consumers
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Court News
Supreme Court: Civil Verdict Not a Shield Against Crime, Restores Criminal Trial in Family Property Dispute
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Court News
Delhi Digital Arrest Scam: How Yes Bank Officials Enabled Rs 96 Lakh Fraud, Laws That Apply, and Lessons for Banking Sector
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Karnataka High Court: Section 498A IPC Targets Grave Cruelty, Not Incompatibility in Marriage
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Court News
Supreme Court: States Cannot Withdraw Promised Incentives After Industries Invest, Upholds Investor Rights
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Court News
Delhi High Court Quashes Pension Cut, Says Listing Live-In Partner as Wife Not Gross Misconduct
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Court News
Delhi High Court Says Forcing Woman to Continue Pregnancy Violates Autonomy, Quashes Case Against Lawful Abortion
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Court News
Jharkhand High Court Grants Divorce to Wife Humiliated Over Pre-Marriage Photos, Calls It Cruelty
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Court News
Madras High Court Orders Eviction of SASTRA University from 31.37 Acres of Government Land in Thanjavur
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