Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

MMRDA Not Liable to Deduct TDS on Acquiring Land from Illegal Occupants: Bombay HC - (17 Sep 2018)

Bombay High Court has ruled that the Mumbai Metropolitan Regional Development Authority (MMRDA) is not liable to deduct TDS under sections 194L/194LA of the Income Tax Act for acquiring land from the illegal occupants for Government projects.

Tags : BOMBAY HIGH COURT   MMRDA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved