Court News
New Tax Regime 2025: ₹60,000 Rebate Limited to Normal Income, Not Short-Term Capital Gains
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Court News
Bengaluru’s New Rent Rules 2025 Cap Deposits, Mandate Online Registration, and Protect Tenants’ Rights
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Court News
Digital KYC Made Easier for Persons with Disabilities: Supreme Court and RBI Issue Inclusive Guidelines
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Kerala High Court Rules Partners Need Explicit Consent to Invoke Arbitration in Firm Disputes
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Bombay High Court Orders Customs to Refund Duty on Goods Never Cleared for Home Use
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How Bengaluru’s ‘Radha Man’ Property Dispute Shows Why Owners Must Secure Legal Documents Before Death
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Delhi High Court Sends Family Court Judge for Training After Faulty Divorce Ruling
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Supreme Court: Waqfs Must Seek Tribunal Approval for More Time to Upload Property Details on UMEED Portal
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Delhi High Court Orders Centre to Decide on Army-Equivalent Pay and Pension for Assam Rifles Within Three Months
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Supreme Court Rules No Review or Appeal Allowed Against Arbitrator Appointment Orders
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Karnataka High Court Restores Yezdi Trademark to Boman Irani and Classic Legends, Ending Decades-Long Dispute
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Indian Law Firms Merge for Scale Amid Rising Client Demands and Global Competition
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