Court News
MP High Court: Long Separation and Financial Instability Amount to Mental Cruelty, Divorce Granted on Irretrievable Breakdown
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13 articles
Court News
Allahabad High Court: Article 226 Cannot Be Used to Recover Dues from Private Parties
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Court News
Hidden Clauses in Health Insurance: What the Jammu & Kashmir High Court Ruling Means for Consumers
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Court News
Delhi High Court Orders Release of Seized Jewellery, Cash After Family Agrees to Pay ₹25 Crore Advance Tax
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Court News
Tripura High Court Rules ITC Cannot Be Denied to Bona Fide Purchasers Despite Supplier Default
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Court News
Andhra Pradesh High Court: ITC Reversal Invalid After GST Registration Restoration
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Court News
Andhra Pradesh High Court Quashes 18% GST on Public Road Works, Orders Fresh Assessment Using IALA Certificate
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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
Patna High Court Rules: Taxpayer Not Required to Prove “Source of Source” Under Section 68
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Court News
Health Insurance in India: Can Insurers Deny Claims Over Hospital Discounts?
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Court News
ITAT Deletes Section 68 Additions on Penny Stock Gains, Says No Proof of Price Rigging Nexus
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Court News
Punjab & Haryana High Court: No Pension Recovery Without Consent
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