Court News
Allahabad High Court Flags Risk of Malpractices in Temporary ID System for GST Appeals
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Court News
CCPA Slaps ₹8 Lakh Penalty on Startup for Misleading Child Growth and Vocabulary Claims
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Court News
Karnataka High Court Declares Sham Lease Void: Lease Executed Before Winding-Up Petition Cannot Protect Assets
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ED Attaches ₹18 Crore Assets in 1xBet Illegal Betting Case, Total Seizures Reach ₹37 Crore
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Kerala High Court: Men Too Have Dignity and Pride, Allows Change of Father’s Name on Child’s Birth Certificate
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India’s Wealthy Reshape Inheritance Portfolios: Rise of Trusts, Family Offices, and Structured Succession
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Supreme Court: Consideration of Scheme of Arrangement Not Alien to Insolvency Proceedings Under IBC
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NMC Warns Medical Colleges: Fake Patients Could Lead to Rejection of Extra Seats and Courses
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DRT Rules Intermittent Repayments Cannot Prevent Loan Account from Becoming NPA, Orders Recovery Certificate
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Allahabad High Court: FIR Lodged with Advocate’s Help Retains Credibility
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Chhattisgarh High Court: Blacklisting Orders Must Meet Tests of Fairness, Proportionality, and Reasoned Decision-Making
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Court News
Kerala High Court: Written Grounds of Arrest Mandatory, Phone Call to Relatives Not Enough
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