Bom. HC: Strong Message Needs to be Sent to ED to Act Within Parameters of Law || DDA Admits Contempt by Allowing Felling of Trees to Broaden Road || SC Proposes Appointment of Ad-Hoc Judges Due to High Pendency of Criminal Cases || Madras HC Restores Suit by Testbook against Google Over Billing Policy || Gujarat High Court, 4% Reservation, Persons With Disabilities || Guj. HC Issues Notice on Plea Seeing Implementation of 4% Reservation in Promotions for PwDs || SC: Prices under MoU for Inter-Supply of Petroleum Products Don’t Constitute ‘Transaction Value’ || SC Asks HC Judges to Record Annual Confidential Reports of Judicial Officers Promptly || Supreme Court Directs States & HCs to Frame Rules to Increase Posts of District Judge || SC: Asking Woman to Not Live if She Can’t Live Without Marrying Her Lover Isn’t Abetment to Suicide

International Cases

South Africa
Tax debt only arose upon notice of assessment (Christoffel Hendrik Wiese and Others vs. CSARS)(12.07.2024)
The Commissioner for the South African Revenue Services (SARS) instituted action against the Appellants, in terms of Section 183 of the Tax Administra....
Civil

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