Centre To Delhi HC: Eviction of Delhi Gymkhana Club Will be Carried Out After Due Notice under Law || J&K&L High Court: Removal of Candidate For Fake Certificate Does Not Revive Waiting List || Allahabad HC: Life Imprisonment in Dowry Death Cases is Not Automatic, Reserved For Rarest Cases || Delhi HC: Private Schools May Maintain Surplus Funds, Which Alone Does Not Imply Profiteering || Supreme Court: Second Bail Order Must Record Changed Circumstances or Fresh Grounds || SC: Severity of Injury Alone Cannot Prove Attempt to Murder Without Intent to Cause Death || SC: Promissory Estoppel Cannot Be Used to Claim Unintended Benefits, Lays Down Principles || Kerala High Court: No Unrestricted RTI; DPDP Act Strengthens Privacy Framework || Allahabad High Court: Juvenile Offence Case Does Not Bar Govt Job In Adulthood || Gauhati HC: Burden Of Proving Citizenship Stays With Proceedee and Does Not Shift At Any Stage

International Cases

South Africa
Essential operations of the business must be conducted within the jurisdiction in respect of which exemption is sought (Commissioner for the South African Revenue Service vs. Coronation Investment Management SA (Pty) Ltd)(07.02.2023)
The Respondent, CIMSA, is the holding company for the Coronation Group which is registered and tax resident in South Africa. During 2012, CIMSA was a ....
Company

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