Court News
Job or Monthly Compensation? Jharkhand High Court Says Female Dependant Under 45 Gets to Choose Under Coal Wage Agreement, Dismisses CCL Appeal
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Court News
Did the Job, Gets the Pay: Tripura High Court Applies ‘Equal Pay for Equal Work’ to State Officer on Deputation to ONGC
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Court News
Building Permission Refused Is No Escape From a Compromise Decree: Gauhati High Court Says Decree Still Executable When Fresh Permission Route Was Never Tried
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Husband Quit His Job, Still Pays ₹10 Lakh: Orissa High Court Says Appeal Court Can Grant Permanent Alimony Under Section 25 HMA
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Coal and Cement Dust at Railway Sidings: NGT Calls Railways’ Stand on Transport Workers’ Health Check-Ups ‘Absurd’, Orders Pollution Controls Across West Bengal
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Father’s Complaint Over Son’s Collapse at Mumbai Airport Dismissed: State Commission Finds Prompt Medical Response and Suppression of Earlier Episode
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Noida Authorities Are Not Secured Creditors Under Their Lease Deeds: NCLAT Upholds Homebuyer-Backed Resolution Plan, Applies 2026 IBC Amendment Retrospectively
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Insurer Approved the Claim, Then Cried Fraud Two Years Later: NCDRC Orders Oriental Insurance to Pay ₹2.2 Crore for Toppled Piling Rig
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Builder’s 12% Add-On to Gurugram Residents’ Power Bills: APTEL Says HERC Can Hear Them Despite Arbitration Clause, but Lets Developer Recover Reasonable Costs
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Late Form 67 Cannot Wipe Out Foreign Tax Credit: ITAT Bangalore Allows Credit to Infosys Employee Taxed in the USA
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Farmer’s Land Sale Counted Twice by the Tax Department: ITAT Pune Quashes Reassessment, Says Only Capital Gains Count for the ₹50 Lakh Threshold
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Court News
Gold Found on a Domestic Flyer Is Not Smuggled Gold by Default: CESTAT Kolkata Sets Aside Absolute Confiscation and ₹4 Lakh Penalty
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