CESTAT: No Penalty on Confiscated Gold Bar in The Presence of Cogent Evidence

Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016 || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court || Del. HC: For Purposes of Article 19(6) of COI National Council for Teacher Education is ‘State’ || Karnataka High Court: Smoking Hookah as Addictive and Harmful as Smoking Cigarettes || All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2) || All. HC: Rs. 5 Lakh Cost Imposed on CWC for Sending Minor Living With Mother to Children’s Home || Ker. HC Issues Guidelines for DNA Testing of Children of Rape Victims Who Are Given in Adoption || SC: Fourteen-Year-Old Rape Survivor Allowed to Terminate Twenty-Eight-Week Pregnancy || SC: Government of Himachal Pradesh Directed to Review its Policies on Child Care Leaves

CESTAT: No Penalty on Confiscated Gold Bar in The Presence of Cogent Evidence - (29 Jun 2022)