Court News
Supreme Court Bars Reserved Category Candidates from Claiming General Seats After Using Relaxation
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128 articles
Court News
Supreme Court Rules Tenants Cannot Claim Ownership Through Adverse Possession: Landmark Ruling Reshapes Property Law
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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
Supreme Court: Tenant Cannot Dictate Landlord’s Property Choice, Eviction Ordered in Landmark Case
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Court News
ITAT Mumbai Rules Property Sale Cash Not Unexplained Income: Relief for Taxpayers in Landmark Case
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Court News
ITAT Delhi: Company Entitled to TDS Credit Even if Income Taxed Elsewhere
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Court News
Madras High Court Quashes 11-Year-Old Tax Case: Time Limit Under Section 153(2A) Expired
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Court News
Supreme Court Quashes Rape Conviction, Says Consensual Relationship Misunderstood
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Court News
Supreme Court Quashes Dowry Case Against In-Laws, Warns Against Vague Allegations Under Section 498A
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Supreme Court: Criminal Revision Does Not End After Informant’s Death
Court News
Supreme Court: Criminal Revision Does Not End After Informant’s Death
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Court News
Supreme Court Rules: Tenants Cannot Claim Ownership of Rented Property, Big Relief for Landlords
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Court News
Supreme Court: Victim’s Testimony Central in Rape Trials, FIR Alone Cannot Secure Conviction
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