Court News
Supreme Court Quashes Service Tax Demand on HT Media for Global Speaker Fees
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338 articles
Court News
Supreme Court: Share Substitution in Amalgamation Taxable as Business Income Under Section 28
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Court News
Supreme Court Clarifies: Transferee Pendente Lite Cannot Block Execution of Decree
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Court News
Supreme Court Clarifies Section 12A: Pre-Institution Mediation Mandatory, But Rejection of Suits Applies Prospectively
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Court News
Supreme Court Ruling Casts Tax Shadow on Merger Share-Swap Deals
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Court News
Supreme Court Mandates Pre-Litigation Mediation: Patil Automation vs Rakheja Engineers Case Redefines Commercial Disputes in India
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Court News
Supreme Court Slams ‘Disgusting’ Conduct of MP Judge in Train Misconduct Case
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Court News
Supreme Court Clarifies Equal Pay Rule: Contractual Workers Not Equal to Regular Staff
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Court News
Supreme Court Quashes Attempt-to-Murder Case to Save Marriage, Accepts Husband’s Undertaking
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Court News
Supreme Court: Civil Verdict Not a Shield Against Crime, Restores Criminal Trial in Family Property Dispute
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Court News
Supreme Court: States Cannot Withdraw Promised Incentives After Industries Invest, Upholds Investor Rights
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Court News
Supreme Court Bars Private Complaints in Company Fraud Cases: Only SFIO Can File Under Companies Act
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