Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Mad. HC: Can’t Issue Detention Order if Driver in Possession of Valid E-Way Bill - (06 Aug 2024)

GOODS AND SERVICES TAX

Madras High Court has held that detention order cannot be initiated if an invoice, bill of supply, delivery challan, or bill of entry and a valid e-way bill are available for verification.

Tags : MADRAS HIGH COURT   DETENTION ORDER   E-WAY BILL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved