Court News
Supreme Court Bars Private Complaints in Company Fraud Cases: Only SFIO Can File Under Companies Act
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20 articles
Court News
Karnataka High Court: Custodial Interrogation Not Mandatory in GST Evasion Cases
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Court News
Calcutta High Court Upholds ED’s Power to Attach Assets in Prima Facie PMLA Violation Case
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Court News
Rajasthan High Court Rejects Bail in ₹95 Crore GST Evasion Case Linked to Online Gaming
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Court News
Falcon Scam: ED Traces Global Money Trail, Legal Fallout Looms Large
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Court News
Supreme Court: Compromise Cannot Erase Corruption, Restores ₹52.5 Crore Loan Fraud Case
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Court News
India Targets 15 Fugitive Economic Offenders Owing ₹58,000 Crore, Steps Up Global Prosecution Efforts
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Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
Court News
Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
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