Highlights HSN Code mandatory from 1st April for GST taxpayer with turnover of more than Rs 5 Crore CBIC (Central Board of Indirect Taxes and Customs) with effect from 1st April has made mandatory for.....
Latest News Calcutta HC Registers Suo Moto Case to Monitor Mentally Ill Prisoners in Sheela Barse Case(02.04.2021) ITAT, Delhi: Deduction u/s 80HHC to be Computed after Reducing Deduction u/s 80IA(02.04.2021) SC: HC Should Not Entertain Dispute Which is Arbitrable Unless Issue of Public Interest(02.04.2021) Karnataka HC Directs State to File Status on Implementation of Shuchi Scheme(02.04.2021)
JUDGMENTS If Refund is delayed by three months after filling Application for Refund, claimant becomes eligible to get interest(01.04.2021) The Appellant has filed present Appeal against the impugned order-in-appeal passed by the Commission..... Any delay beyond the extended period of thirty days after expiry of normal period of sixty days, cannot be condoned(01.04.2021) Present appeal is directed against the order passed by the Commissioner of Customs (Appeals), by whi..... Power to award fixed term sentences without remission is available only with the High Court and Supreme Court(01.04.2021) Present appeal has been filed under Section 374 of the Code of Criminal Procedure, 1973 (CrPC) by th.....
INTERNATIONAL CASES A scheme of arrangement is used to re-organise a Company in a manner w.....(30.03.2021) The Plaintiff, Piedmont Lithium Limited (Piedmont), is an Australian public company listed on the of.....
NOTIFICATIONS & CIRCULARS Online filing of requests for .....(30.03.2021) 1. DGFT has revamped its IT systems to provide a paperless, contact-less, electronic interface to the exporters/importers and other stakeholders of DG..... Implementation of the track an.....(30.03.2021) In exercise of the powers conferred under Paragraph 2.04 of the Foreign Trade Policy. 2015-20, as amended from time to time, the Director General of F..... Guidelines pertaining to surre.....(30.03.2021) 1. In terms of SEBI (Foreign Portfolio Investors) Regulations, 2019, any FPI ('applicant') desirous of surrendering the certificate of registration ma.....
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