delhi high court
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“The menu cards shall specify in bold that after the payment of ‘Staff Contribution’, no further tip is necessary to be paid to the establishment, servers or restaurant staff.”

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: Yashwant Varma, J. stayed the ruling passed in the form of guidelines by the Central Consumer Protection Authority (‘CCPA’)

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On 04-07-2022, the Central Consumer Protection Authority (‘CCPA’) has issued Guidelines to prevent unfair trade practices and to protect the consumer interest

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Maharashtra Authority for Advance Ruling: Rajiv Mangoo, Additional Commissioner of Central Tax & T.R. Ramani, Joint Commissioner of State Tax held that

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Appellate Tribunal for Electricity (APTEL) State commission disallows benefit of increase in the tariff based on the change in law provision; Tribunal

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Here are some of the interesting Legal Stories from Week 4 of January 2022 Bishop Franco Mulakkal; A victim of faction feud

Case BriefsTribunals/Commissions/Regulatory Bodies

District Consumer Disputes Redressal Commission, Kolkata Unit-II(Central): While holding against the service charge, charged by a restaurant, Coram of Swapan Kumar Mahanty

Hot Off The PressNews

There have been several media reports alluding to steep increase in service charges by certain Public Sector Banks (PSBs).  In this context,

Case BriefsHigh Courts

Calcutta High Court: Shekhar B. Saraf, J., while dismissing the present petition and upholding the interpretation placed by the Labour Court with

Business NewsNews

Charging of Service Tax is not valid. The Government in April 2017 issued guidelines on fair trade practices related to charging of