Monday, 06, May, 2024
Jindal Global Law School (JGLS) 2024 Applications Extended till 5th May with LSAT-India May Test Deadline
[Consumer Protection Act] Definition of ‘person’ as provided in the Act of 1986 is inclusive and not exhaustive, expounds SC, Read More
NCLT allows application for seeking orders relating to meeting of shareholders in scheme of arrangement between ITC Limited and ITC Hotels Limited, Read More
HC Opines ‘Reopening of Evidence at the stage of arguments could only be allowed in exceptional and rare cases’, Read Judgment
HC Opines ‘In matrimonial cases, the convenience of the wife has to be given preference than the inconvenience of the husband’, Read Judgment
HC Opines ‘In a suit for declaration of title, the burden heavily lies on the plaintiffs to prove their right and title in the schedule property’, Read Judgment
HC Opines ‘Without any rectification in the registered instruments, the revenue records cannot be corrected’, Read Judgment
HC Expounds Mere apprehension that the accused would tamper with the Prosecution evidence or intimidate the witnesses cannot be a ground to refuse bail, Read Judgment
HC Opines ‘In the case of attempt on the life by firearm, where the firing misses the target, and no injury is caused then, insistence on injury will not be justified’, Read Judgment
HC Opines “Mens Rea is one of the essential ingredients of the offence punishable under Section 418 of the Indian Penal Code’, Read Judgment
HC: A mere bald assertion of Dowry Demand will not suffice, there should be consistent evidence regarding the nature of demand, whether it was in cash or in kind, Read Judgment
HC Enunciates ‘Enquiry Court has to examine all the Complainant Witnesses, if the case is exclusively triable by the Court of Session’, Read Judgment
HC: Condonation does not fall as a Matter of Course, nor can it be taken for granted that delay ought to be condoned in any given situation, Read Judgment
HC Opines ‘No bar in law in examining an inimical, interested, or related witness by a party to support his case’, Read Judgment
HC Opines ‘Question of hindrance in the Investigation will be there even after the issuance of notice u/S. 41-A, the accused person didn’t appear’, Read Judgment
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Monday, 06, May, 2024
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Kerala Surcharge on Taxes Act, 1957
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Related judgement on Kerala Surcharge on Taxes Act, 1957
Kerala State Beverages Manufacturing & Marketing Corporation Ltd. Vs. The Assistant Commissioner of Income Tax Circle 1 (1), 2022 Latest Caselaw 5 SC
Cardamom Planters Association Bodinayakanur Vs. Deputy Commissioner of Sales Tax (Law) Board of Revenue (Tax [1989] NSC 226 (7 August 1989), 1989 Latest Caselaw 226 SC
Commissioner of Income Tax, U.P. Vs. Shah Sadiq and Sons [1987] INSC 110 (14 April 1987), 1987 Latest Caselaw 110 SC
State of Kerala Vs. South India Corporation (P) Ltd. [1971] INSC 98 (29 March 1971), 1971 Latest Caselaw 98 SC
Anglo American Direct Tea Trading Co. Ltd. Vs. Commissioner of Agricultural Income-Tax, Kerala State [1968] INSC 5 (10 January 1968), 1968 Latest Caselaw 5 SC
Karimtharuvi Tea Estate Ltd. Vs. State of Kerala [1965] INSC 298 (15 December 1965), 1965 Latest Caselaw 298 SC
The South India Corporation(P) Ltd. Vs. The Secretary, Board of Revenue & ANR [1963] INSC 163 (13 August 1963), 1963 Latest Caselaw 191 SC
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