J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

#Budget 2025 - New Tax Slabs - (01 Feb 2025)

MISCELLANEOUS

0 – 4 Lakh Rupees – Nil; 4 - 8 Lakh Rupees – 5% ; 8 – 12 Lakh Rupees – 10% ; 12 – 16 Lakh Rupees – 15% ; 16 – 20 Lakh Rupees – 20% ; 20 – 24 Lakh Rupees – 25% ; Above 24 Lakh Rupees – 30%

Tags : NEW TAX SLABS   BUDGET   2025  

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