Court News
NRI Wins Tax Relief in ₹66 Lakh Property Case: ITAT Rules TDS Payment Valid Despite No ITR Filing
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62 articles
Court News
MP High Court: Aadhaar and Voter ID Not Proof of Age in Service Records
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Court News
GST Orders and Natural Justice: Madras High Court Clarifies Same-Day Reply Issue
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Court News
Kerala High Court: Public Servants Must Be Heard Before Sanction in Corruption Cases
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Court News
Calcutta High Court Protects Bidders: Inadvertent Errors in Tender Documents Cannot Lead to Forfeiture of Earnest Money
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Court News
Patna High Court: Strike Participation Alone Cannot Justify Termination Without Enquiry
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Court News
Gujarat High Court Quashes Faceless Tax Assessment: Assessee’s Bona Fide Error Cannot Deny Justice
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Court News
Delhi High Court Quashes ₹50 Crore Tax Reassessment Against MakeMyTrip Over Vague Section 148A Notices
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Court News
Madras High Court Clarifies GST Notice Service: Officers Must Use Alternate Modes Before Ex-Parte Orders
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Court News
High Court Clarifies GST Law: Personal Hearing Details Must Be Clearly Communicated Before Adverse Orders
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Court News
Allahabad High Court Slams Land Authority for Illegal Removal of Owner’s Name and Demolition
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Court News
Delhi High Court: SEBI Must Share Investigation Report with Accused, Withholding Violates Fair Trial Rights
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