Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases  ||  Supreme Court: Clause Saying ‘Can Be Settled By Arbitration’ Does Not Mandate Arbitration  ||  SC: Employees Appointed Without Advertisement or Interview Cannot be Regularised  ||  Delhi HC: Non-Disclosure of Conflict By Andre Yeap Vitiates Arbitral Award in MSA Global Dispute  ||  Punjab & Haryana High Court: Arrest Memo Alone Not Final Proof of Arrest Time  ||  Rajasthan HC: Govt Department Cannot Terminate Outsourced Employee, Only Recommend Action  ||  Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation  ||  J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending  ||  J&K &L HC: Husband’s Girlfriend Not ‘Relative’ Under Sec 498A IPC, Cannot Be Prosecuted for Cruelty    

Kerala High Court Stays Lakshadweep Notification Increasing Stamp Duty - (02 Jul 2021)

CIVIL

Kerala High Court has stayed all the proceedings pursuant to the Notification issued by the Lakshadweep Administration revising the existing stamp duty on the islands pending disposal of the Writ Petition. The Court has issued a notice to the Lakshadweep Administration to that effect.

Tags : KERALA HIGH COURT   LAKSHADWEEP NOTIFICATION INCREASING STAMP DUTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved