Court News
Kerala High Court Bars Victims from Filing Second Appeal Against Acquittal
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34 articles
Court News
Orissa High Court Clarifies: Cheating and Criminal Breach of Trust Cannot Co-Exist on Same Facts
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Court News
JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand
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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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Court News
Delhi High Court: 20% Pre-Deposit Not Mandatory for Stay of Tax Demand, AO Must Use Discretion
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Court News
Patna High Court Rules: Motorcycle Seizure Illegal if Liquor Found Only with Passenger
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Court News
High Court Clarifies GST Law: Personal Hearing Details Must Be Clearly Communicated Before Adverse Orders
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Court News
No Sanction Needed After Retirement: High Court Clears Path for Prosecution in Corruption Cases
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Court News
High Court Ruling 2025: Director Who Signs Dishonoured Cheque Faces Direct Liability
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Court News
Allahabad High Court Clarifies GST Notice Rules: IT Act Provisions Not Applicable
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Court News
Orissa High Court: Executing Court Can Evict Judgment Debtor Under Order 21 Rule 32 CPC
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Court News
Bombay High Court: Insurers Cannot Deny Claims Due to Their Own Negligence in Handling Premium Cheques
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