Court News
Bombay High Court Clarifies Limitation Period in Civil Litigation
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Procedural FairnessClear topic ×
8 articles
Court News
Supreme Court: Accused Must Get Parity with Discharged Co-Accused
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Court News
Supreme Court Protects Tenants: Defence Cannot Be Struck Off Without Proving Wilful Default
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Court News
AP High Court Quashes Combined GST Notice Against Uber India, Orders Separate Notices for Each Financial Year
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Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
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Court News
GST Orders and Natural Justice: Madras High Court Clarifies Same-Day Reply Issue
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Court News
ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition
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Court News
Delhi High Court Upholds Stay on ICC Arbitration in Oman-India Border Security Dispute, Dismisses MSA Global’s Appeal
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