Court News
Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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174 articles
Court News
Allahabad High Court Upholds Summons Against Husband for Forged Bank Statements
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Court News
Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent
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Allahabad High Court Rules ITC Reversal Invalid When Supplier Was Registered and Paid GST
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Allahabad High Court: No Return of Land Acquired Under National Highways Act, Compensation Must Be Expedited
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Supreme Court: Any Citizen Can File FIR, Upholds Gram Pradhan’s Complaint in Land Dispute
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Supreme Court: Parity Alone Not Enough for Bail, Role in Crime Must Be Considered
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Allahabad High Court Orders Probe into Christian Converts Retaining SC Status, Calls It Fraud on Constitution
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Allahabad High Court Orders Probe into Criminal Cases Against Advocates Across Uttar Pradesh
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Allahabad High Court Quashes Lucknow Residency Rule for E-Rickshaw Registration, Calls It Arbitrary and Unconstitutional
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Court News
Allahabad High Court Quashes Lucknow Residency Rule for E-Rickshaw Registration, Calls It Arbitrary and Unconstitutional
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Allahabad High Court: Husband Must Earn, Even by Physical Labour, to Support Wife
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