Court News
Supreme Court Restores Cheque Bounce Case Validity for Cash Loans Above ₹20,000
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73 articles
Court News
Kerala High Court Orders SIT Probe into Alleged Illegal Surrogacy Practices at ART Bank
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Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
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Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
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Court News
Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
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Court News
Supreme Court: Property Transferred Before Filing of Suit Cannot Be Attached Under Order 38 Rule 5 CPC
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Court News
Kerala High Court Rules Partners Need Explicit Consent to Invoke Arbitration in Firm Disputes
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Court News
Kerala High Court Clarifies Motor Accident Claims: Widow and Children Are Sole Legal Representatives of Deceased Christian Male
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Court News
Kerala High Court Halts Tax Recovery, Directs Income Tax Authority to Decide Stay Petition in Two Months
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Court News
Kerala High Court: Loan Payments Cannot Excuse Maintenance Liability Under Section 125 CrPC
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Court News
Kerala High Court Clarifies Accident Compensation: Death Not Linked to Crash Without Clear Medical Evidence
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Court News
Paying Tax on Income Does Not Protect Benami Property Deals from Legal Action
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