Highlights Central Government notifies Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 Central Government introduces Information Technology (Intermediary Guidelines and Digital Media Ethi.....
Latest News Calcutta HC: Merely Obtaining Customary Divorce Will Not Attract Exception(26.02.2021) P&H HC Seeks Information on Cases Pending Against MPs/MLAs of State(26.02.2021) Allahabad HC Denies Anticipatory Bail to Aparna Purohit in Investigation Against ‘Tandav’ Series(26.02.2021) SC: Regulation of Fee for MBBS Students Within Domain of Self Financing Medical College(26.02.2021)
JUDGMENTS Huge delay cannot be condoned under Section 61 of the I and B Code(22.02.2021) In facts of present case, impugned order has been passed by the Adjudicating Authority (National Com..... An independent building can have a number of residential units and it will not lose the character of one residential house(24.02.2021) The appeal filed by the assessee is directed against the order passed by Learned Commissioner of Inc..... Export of goods does not attract duty as the export goods can be cleared either under bond or under claim for rebate(23.02.2021) The brief facts of the case are that, the Appellant had imported certain capital goods under duty fr.....
INTERNATIONAL CASES For an arrest to be effected in terms of Section 5(1)(b) of Extraditio.....(23.02.2021) The core issue for determination in present appeal is whether a provisional arrest under Section 5(1.....
NOTIFICATIONS & CIRCULARS CBIC provides facilitation for.....(22.02.2021) The Central Board of Indirect Taxes and Customs (CBIC) has extended the time limit for sanction of pending IGST refunds in such cases where records ha..... Supersession of Notification N.....(23.02.2021) In exercise of the powers conferred by sub-section (6D) of section 25 of the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereafter in this ..... Pre-Expiry Margin on commoditi.....(23.02.2021) 1. SEBI vide Circular CIR/CDMRD/DRMP/01/2015 dated October 01, 2015 and SEBI/HO/CDMRD/DNPMP/CIR/P/2019/83 dated July 26, 2019, inter alia, had prescri.....
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