Highlights Central Government notifies Companies (CSR) Rules, 2021 The Central Government amends the Companies (Corporate Social Responsibility Policy) Rules, 2014. Th.....
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JUDGMENTS If an assessee invests full consideration from sale of original asset for purchasing or constructing another residential house, then assessee is entitled for 100% exemption from capital gain tax(18.01.2021) Present appeal filed by the Revenue is directed against order of the learned Commissioner of Income ..... Expenditure incurred towards membership fee paid by company is allowable as revenue expenditure(19.01.2021) Present appeal filed by the assessee is directed against the order passed by the Learned Commissione..... Tender Evaluation Committee can reject the bid, if there is a clear non-compliance of a mandatory condition(19.01.2021) The Petitioner has preferred the present writ petition seeking for Issuance of a writ thereby quashi.....
INTERNATIONAL CASES Council’s disciplinary functions are not limited to instances relating.....(21.01.2021) In present matter, on 25 November 2014, the Respondent, Dr. David Grieve, appeared before the profes.....
NOTIFICATIONS & CIRCULARS TRIFED exchanges MoU with IFFD.....(18.01.2021) TRIFED, as the nodal agency working for the empowerment of tribals, is focusing its efforts on finding new ways to improve the lives and the livelihoo..... Finance Minister Smt Nirmala S.....(18.01.2021) The Union Minister for Finance & Corporate Affairs Smt. Nirmala Sitharaman held the pre-budget consultations with the Finance Ministers of States and ..... Reserve Bank of India imposes .....(21.01.2021) The Reserve Bank of India (RBI) has, by an order dated January 21, 2021, imposed a monetary penalty of Rs. 2 Crore (Rupees Two Crore only) on Standard.....
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