Court News
Bombay High Court: Dividend Tax for NRIs Must Follow DTAA Rates, Not Higher Domestic Law
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185 articles
Court News
Bombay High Court Says Section 314 Notices Invalid Without Specific Contravention
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Court News
Bombay High Court Rules Granddaughter Cannot Reopen Settled Family Property Deal
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Court News
Bombay High Court Rules Railway Employee Travelling on Pass Is a Bona Fide Passenger
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Court News
Bombay High Court Grants Interim Relief to Mad Over Donuts Parent in GST Classification Dispute
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Court News
Bombay High Court: No Parallel Contempt Jurisdiction Over NCLT in Insolvency Cases
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Court News
Bombay High Court: No GST on Transfer of Leasehold Rights by State Industrial Development Corporations
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Court News
Bombay High Court Fines Litigant ₹50,000 for Fake AI-Generated Case Laws: Warning Against Unverified Submissions
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Court News
Bombay High Court Quashes GST Demand on Leasehold Assignment, Rules It Is Not a Supply of Service
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Court News
Bombay High Court Bars Restaurants from Playing Copyrighted Songs Without License
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Court News
Bombay High Court on Succession: Suspicious Circumstances in Wills Must Be Fully Examined
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Court News
Bombay High Court: Sale of Mother’s Flat Reinvested in Multiple Homes Eligible for Section 54 Tax Exemption
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