Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity || Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad || Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise || Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime || Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka || Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom || Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products || Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces || Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support || SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification

International Cases

South Africa
If the standard method is the method applicable then that is the only method to be used for the concerned purpose (Mukura Africa (Pty) Ltd v. Commissioner for the South African Revenue Service)(16.09.2021)
Present appeal is filed against a judgment of the Tax Court of South Africa, Cape Town and the same is concerned with the apportionment of input value....
Sales Tax/VAT

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