Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
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61 articles
Court News
Calcutta High Court Clarifies NI Act: Directors Not Automatically Liable for Cheque Bounce Cases
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Court News
IndiaMART vs ChatGPT: Calcutta High Court Flags AI Bias, Signals New Era of Digital Disputes
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Court News
Calcutta High Court: Illness of Firm’s Partner Valid Ground for Delay in GST Appeals
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Court News
Calcutta High Court Upholds ED’s Power to Attach Assets in Prima Facie PMLA Violation Case
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Court News
Calcutta High Court: Medical Grounds Can Justify Delay in GST Appeals Beyond Statutory Limit
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Court News
Calcutta High Court Rules: Medically Discharged Defence Staff Entitled to Invalid Pension Without 10-Year Service Requirement
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Court News
Calcutta High Court Rules Borrowers Cannot Enforce One-Time Settlement Against Banks
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Court News
High Courts Clarify: Section 153C Cannot Be Triggered by Mere Observations Without Incriminating Material
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Court News
Calcutta High Court Rules: Writ Petitions Cannot Halt Personal Insolvency Proceedings Under IBC
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Court News
Calcutta High Court: Written Statements Beyond 120 Days Not Allowed; Postal Service at Registered Office Valid Under CPC
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Court News
Calcutta High Court Quashes EPFO Order Denying Higher Pension to SAIL Staff, Calls It ‘Abuse of Law’
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