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Chhattisgarh High Court: GST Demand on Plot Allotment Cannot Be Challenged in Writ
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Court News
CESTAT Quashes Service Tax Demand on Cab Services to Wipro SEZ
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Karnataka High Court Allows Probe into Jar Gold Digital Gold Scheme
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ITAT Quashes ₹397 Crore Income Addition
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Meta’s Ray-Ban AI Glasses Raise Privacy Concerns
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Vehicle Loan Cleared? Hypothecation Removal Now Online
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Handwritten Wills in India: Are They Legally Valid?
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India Raises Duty-Free Limit to ₹7.5 Lakh for Returning Residents
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Madras High Court: Deity Cannot Be Left Remediless in Temple Land Encroachment Case
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Bombay High Court: Right to Refund of Unutilised ITC Accrues on Relevant Date
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Bombay High Court: Divorce Cannot Be Granted Solely on WhatsApp Chats
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Court News
Delhi High Court: Summoning Orders in Cheque Bounce Cases Must Show Judicial Application of Mind
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