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The Companies Act 2013
Judgments on Welfare of Senior Citizens
IMPORTANT JUDGMENT SERIES
Supreme Court on Limitation Period for Appeal from NCLAT
Setting Aside of Arbitration Award on the Grounds of Public Policy
judgments
Cases dealing with Maintainability of Petitions When alternative/efficacious remedy exists under...
2
judgments
Financially stable wife cannot seek maintenance: Bombay High Court
0
Companies Act
NCLAT- Proceedings under Section 138 of NI Act doesn’t Cover Moratorium...
0
Income Tax
SC: Rule 8D of Income Tax Rules has Prospective Operation
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Income Tax
Income Tax:SC on Computation of Undisclosed Income during Block Assessment
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Delhi High Court
Payment for Use of Trademark is Revenue Expenditure,not Deductible u/Income Tax
0
judgments
5 Income Tax Judgments dealing with Interest
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Companies Act
NCLT: Indian LLP can Merge with an Indian Company
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Consumer Law
Consumer Protection Act – SC Judgements
2
Income Tax
Income Tax Rules Amended to Include Transgender Category in PAN Card...
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