Court News
Tamil Nadu Ex-Minister K. Ponnusamy Haunted by Old Debt Defaults in Corruption Case
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Court News
Supreme Court of India Warns: Police and Courts Must Avoid Criminal Charges in Civil Disputes
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Court News
ITAT Pune Remands ₹75.33 Lakh Addition: Stamp Duty vs Ready Reckoner Value Confusion in Property Sale
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India’s Tenancy Laws: Lease Ends with Notice, But Failure to Return Keys Can Trigger Occupation Charges
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ITAT Rules: Salary Arrears of Deceased Cannot Be Taxed on Legal Heir’s Personal Income
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ITAT Delhi Rules: Overseas Property Investment Eligible for Capital Gains Exemption, Rs 40 Lakh Cash Credit Deleted
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India to Introduce Fully Automatic GSTR 3B Filing from FY 2025 26 to Fight GST Fraud
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Delhi High Court: Senior Citizens Can Cancel Gift Deeds If Children or In-Laws Fail to Provide Care
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Madras High Court: Property Attachment Must End Once ITAT Order Final and Tax Dues Cleared
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How to Transfer a Late Mother’s Property Share: Legal and Tax Steps Explained
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CESTAT Rules 999-Year Lease Is Permanent Transfer, No Service Tax on One-Time Premium
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Court News
Supreme Court: Parity Alone Not Enough for Bail, Role in Crime Must Be Considered
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