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2 articles

Is a Drink Powder a “Beverage” for Tax? Supreme Court Says Classify by Form Sold, Not End Use

Court News

Is a Drink Powder a “Beverage” for Tax? Supreme Court Says Classify by Form Sold, Not End Use

6 Oct 2026Read article ↗

“The Fire Doesn't Seem Accidental”: Supreme Court Upholds Insurer's Rejection of a Rs 7.31 Crore Fire Claim

Court News

“The Fire Doesn't Seem Accidental”: Supreme Court Upholds Insurer's Rejection of a Rs 7.31 Crore Fire Claim

1 Oct 2026Read article ↗