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Bom. HC: Court Just Concerned with Fair & Just Process While Determining Challenge to Tender Process  ||  Bombay HC: Collector Has Inherent Power to Review Administrative Orders  ||  Delhi HC: Merely Availing Service Won’t Qualify the Consideration as FTS  ||  Bombay HC: Elephant’s ‘Right to Quality Life’ to Prevail Over Human’s Right to Use Animals  ||  Kerala High Court: No Bar on Use of Automatic or Electric Vehicles for Driving Test  ||  Rajasthan HC: Cannot Pass Termination Order Questioning Integrity, without Holding Inquiry  ||  Delhi HC: CBI Cannot Use Section 91 of CrPC to Seek Demand Draft Suspected to be Proceeds of Crime  ||  SC: “Healthcare Services” in Service Tax Exemption Notification Includes Stem Cell Banking Services  ||  SC: In Cheque Dishonour Cases, Partners Would be Personally, Jointly and Severally Liable  ||  SC: S. 42 of Partnership Act Won’t Apply Where There Are More than 2 Partners in a Partnership Firm    

Notifications & Circulars

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