Kerala High Court: ED Can Investigate Without FIR in Scheduled Offence Cases (CMRL Matter)  ||  Delhi High Court Upholds TRAI Rule Capping TV Advertisements at 12 Minutes Per Hour  ||  Supreme Court Directs High Courts to Deliver Judgments in 3 Months and Bail Orders in One Day  ||  Supreme Court: Successful Resolution Applicant Cannot Negotiate Further After CoC Approval  ||  Supreme Court: Succession Law Applies, Not Primogeniture, to Ex-Royal’s Private Estate Inheritance  ||  Supreme Court: Writ Jurisdiction Cannot Challenge Arbitrator’s Section 16 Decision  ||  Supreme Court: Sanyasi Status Cannot Be Ground to Reject Land Compensation Claim  ||  Supreme Court: Section 33(1)(a) of Arbitration Act Cannot Alter Nature of Interest in Award  ||  Supreme Court: Society Office Bearers Not Liable for Cheque Dishonour Without Active Business Role  ||  Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws    

Del HC: Can’t Levy Property Tax as Business Building Because Advocate’s Office Runs from Residence - (29 Jun 2023)

OTHER TAXES

Delhi High Court while observing that premise wouldn’t become business premise just because a lawyer read his office file at his residence, has held that advocate's office run from a residential building is not subject to property tax as a "business building".

Tags : DELHI HIGH COURT   PROPERTY TAX   ADVOCATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved