Court News
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
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304 articles
Court News
Delhi High Court Declares Airline Pilots Are ‘Workmen’ Under Labour Law, Salary Not a Barrier
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Court News
Delhi High Court Rules Educational Consultancy to Foreign Universities Is Export Service, Not Intermediary
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Delhi High Court Reviews Plea to Ban Ferocious Dog Breeds After Pitbull Attack
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India’s foreign assets and inheritance: Delhi High Court hearing in Sunjay Kapur’s case spotlights FEMA, wills, and repatriation rules
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Delhi High Court: Major Unmarried Daughter Entitled to Maintenance from Father
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Delhi High Court Affirms Daughter’s Right to Family Property Despite Old Settlement
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Delhi High Court Awards ₹15 Lakh to Tommy Hilfiger in Trademark Case Against Kolkata Trader Selling Fake Products
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Delhi High Court Quashes Income Tax Reassessment: No Evidence of Loan or Advance Transactions Found
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Delhi High Court Restores GST Registration Cancelled Due to CA-Assessee Dispute and GSTR Default
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Delhi High Court: Virtual Services by Foreign Law Firms Not Taxable Under India–Singapore DTAA
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Court News
High Courts Clarify: Section 153C Cannot Be Triggered by Mere Observations Without Incriminating Material
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