CESTAT: No Service Tax to be Levied on Flats Construc. Prior To 01.07.2010 Having Less Than 12 Flats

Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb || Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too || Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated || All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC || NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected || Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs || AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not || Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed || SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act || SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser

CESTAT: No Service Tax to be Levied on Flats Construc. Prior To 01.07.2010 Having Less Than 12 Flats - (11 Apr 2024)