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Court News

Judicial Oversight in GST: Courts Challenge Arbitrary Tax Demands

Global Arbitration in India: Enforcing Foreign Awards with Credibility

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Global Arbitration in India: Enforcing Foreign Awards with Credibility

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Delhi High Court Reduces Withholding Tax on US Firm Cvent Inc. from 15% to 2% Under Section 197

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Supreme Court Ends Nestlé India’s ₹101 Crore Tax Dispute, Clarifies Licensing Fee Deductions

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Supreme Court Clears Ambience Mall Land Dispute, Relief for 58 Haryana Real Estate Projects

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Budget 2026: Fixing Section 87A Rebate Gap Could Boost Relief for Small Taxpayers with Capital Gains

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Vodafone Idea’s AGR Relief: Government Freezes ₹87,695 Crore Dues, Eyes Investor Confidence

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Madras High Court: Benami Attachments Cannot Override NCLT-Approved Resolution Plans