LAWLENS NEWSROOM
The LawLens Reporter desk covers significant judgments and legal developments from Indian High Courts and tribunals.
Respondent No. 2, then a 16-year-old student, was called to a police station in 1997 and made to perform approximately 570 sit-ups under threat of violence.
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The appellants sought condonation under Section 5 of the Limitation Act, 1963, of a 4,295-day delay in filing an appeal against the Additional District Judge, Sonipat’s award dated 1 February 2024.
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The petitioner, an elected corporator of the Municipal Corporation, Haridwar, challenged two letters issued by the Municipal Commissioner to the State Government concerning preparation of tender conditions for operati...
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![Expedia India Wins ₹56 Crore GST Refund As GSTAT Holds Its Overseas IT And Business Support Services Are Exports, Not Intermediary Services. EXPEDIA ONLINE TRAVEL SERVICES INDIA PVT LTD. vs Commissioner, Hans Raj Meena. GSTAT - ['Principal Bench']. LawLens](/stories/thumbnails/expedia-india-wins-56-crore-gst-refund-as-gstat-holds-its-overseas-it-and-business-support-a38233113cbf4e59b6cb03d68a6a8892.webp)
Expedia India, a Haryana-registered subsidiary of Expedia Inc., USA, provided software development and business support services to overseas Expedia group entities under service agreements.
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The petitioners operated licensed vegetarian and non-vegetarian restaurants in Prabhas Patan, Veraval, for approximately 35–40 years.
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Agricultural land bearing Survey No. 514 at Sansoli, Kheda, originally belonged to respondents 3–7.
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The petitioners purchased approximately 0-69-60 hectares of land at Village Boria by registered sale deed dated 11 May 2010.
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On 9 January 2023, armed intruders entered the complainant’s residence, restrained and assaulted him, took cash and jewellery, and his wife, Vanita, was found dead with a fatal head injury.
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The case arose from the 2017 murder of a seven-year-old student in Gurugram.
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The applicant wife sought execution in India of a Letter of Request issued by the Superior Court of California in matrimonial proceedings concerning dissolution of marriage and division of property.
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The petitioner had filed a criminal complaint alleging, among other offences, rape.
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The petitioner sought a mandamus requiring the State and the HR&CE Commissioner to ensure that archakas and other temple employees across Tamil Nadu receive at least minimum wages and remuneration on par with Governme...
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