Highlights CBDT issues clarification in respect of residential status of certain individuals under Income-Tax Act, 1961 The Central Board of Direct taxes (CBDT) issues clarification in respect of Residency under the Inco.....
Latest News SC: Single Bench Cannot Pass Decree for Dissolution of Marriage While Hearing Transfer Petition(12.03.2021) SC: Officer Serving Ruling Govt Can't be Appointed as State Election Commissioner(12.03.2021) HP HC: Distant Relationship of Judge’s Wife with Petitioner Not to Imply Judge is Prejudiced(12.03.2021) ITAT, Mumbai Denies Refund of Foreign Taxes Paid by Bank of India(12.03.2021)
JUDGMENTS No penalty shall be imposable on the persons or the assessee, if he proves that there was a reasonable cause for failure referred in Section 271 D of IT Act, 1961(10.03.2021) In facts of present case, the assessee filed return of income declaring income of Rs. 2,30,000 plus ..... Section 499 of the IPC does not give absolute privilege to statements made in a Court of law in the judicial proceedings(10.03.2021) Present petition is filed under Section 482 of Code of Criminal Procedure, 1973 (Cr.P.C) by the accu..... Promotion of candidate takes effect from date of minimum period of eligibility(08.03.2021) The prayer of the Petitioners in present petitions is that, they should be promoted to the post of P.....
INTERNATIONAL CASES In order to avoid liability under Section of COIDA, onus of satisfying.....(10.03.2021) In present case, On 5 April 2017 the Appellant, Ms Catherine Churchill, went to work as usual at the.....
NOTIFICATIONS & CIRCULARS Amendments to provisions in SE.....(08.03.2021) 1. SEBI had issued circular no. SEBI/HO/CDMRD/DMP/CIR/P/2016/87 dated September 16, 2016 which, inter-alia, provided guidelines on use of Unique Clien..... Impact of slowdown in economy on employment(10.03.2021) The Employment generation coupled with improving employability is the priority of the Government. Government has taken various steps for generating em..... Testing of imported food produ.....(10.03.2021) 1. Attention is invited to Instruction No. 01/2020 dated 12.02.2020 on the above-mentioned subject. Vide this Instruction, it was stated that vide not.....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 2024 2025 2026
