SC: Prolonged Separation Can Constitute Cruelty and Desertion || SC: Menstrual Hygiene Right Requires Effective Ground-Level Implementation Nationwide || SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property || SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional || SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected || SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty || Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement” || Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day || J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA || Supreme Court: Courts Have Sometimes Failed Arbitration, With Interference Curing No Disease

International Cases

South Africa
To claim a refund of the fuel and RAF levy, a licensed distributor of fuel must obtain the fuel directly from stocks of a licensed warehouse (not a depot) (Tholo Energy Services CC vs. Commissioner for the South African Revenue Service)(06.08.2024)
The Appellant is a licensed distributor of fuel (LDF). In March 2017, it submitted the refund related to 25 consignments of diesel exported to Lesotho....
Customs

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