-Manupatra

SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship || SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act || Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts || SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons || Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate || Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform || Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act || Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt || Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad || Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family

CESTAT, Bangalore Holds Service, Being Export of Service, Cannot be Chargeable to Service Tax - (14 Apr 2022)