Gujarat Tax on Entry of Specified Goods into Local Areas Act, 2001 (PDF)
Wednesday, 15, May, 2024
- HC rules : 'No Work, No Pay' not absolute, especially if Employer is to blame, Read Judgment
- The Courts Today By LatestLaws.com| 14.05.2024 |
- Internship Opportunity under Chamber of Adv. V. Rathod, Mumbai [On-site]: Apply Now!
- Volunteering Opportunity at Project Saksham 3.0: Apply by May 18!
- Shift dairies away from landfills, ramp up milk testing: High Court directs Chief Secretary, FSSAI
- Letter Writing Internship at Project 39, NLU Delhi [Remote; 1 Year]: Apply by May 20
- Supreme Court grants Gautam Navlakha bail in Bhima Koregaon Case
- Legal Content Writing & Content Development at Lets Learn Law, Noida [Rs 5K; 2 Positions; WFH and WFO]: Apply Now!
- वकीलों को सुप्रीम कोर्ट से बड़ी राहत, अब उपभोक्ता अदालत नहीं जा पाएंगे क्लाइंट
- Job Post: Research Associate for Free Software Project at NLSIU, Bangalore [6 months; Full-time; Paid]: Apply by May 20
- CAM advises Blue Coral Investment Holdings Pte. Ltd Y CIA S.R.C and Arjas Steel Employee Benefit Trust in the sale of their entire shareholding to Sandur Manganese & Iron Ores Limited
- EVM की CCTV फुटेज संरक्षित रखने की मांग, हाईकोर्ट ने EC को जारी किया नोटिस
- Person can't be detained merely because of non-cooperation: Bombay HC quashes LOC against Man
- Job Post: Assistant Commissioner at Tamil Nadu Hindu Religious and Charitable Endowments (Administration) [21 Vacancies; Full-time; On-site]: Apply by May 22
- Supreme Court asks HCs, Centre and States to comply with Directions to prevent Unnecessary Arrests and Remand
