Highlights Central Government Notifies Copyright (Amendment) Rules, 2021 Central government has notified the Copyright (Amendment) Rules, 2021 which amends the Copyright Rul.....
Latest News SC Issues Directions to Expedite Trial of Cheque Dishonour Cases(16.04.2021) SC: Functional Convenience of Party in Commercial Litigations Cannot be Ground to Transfer Case(16.04.2021) Central Government Eases Guidelines for OCI Cardholders(16.04.2021) Karnataka HC: Right to Lead Healthy Life Cannot be Obstructed by People Not Following Covid Protocol(16.04.2021)
JUDGMENTS When land is agricultural land, no tax is payable, when the compensation/enhanced compensation is received by assessee(16.04.2021) The assessee is agriculturist, his land was acquired by the Government and he received total compens..... Group Insurance Service is admissible for Cenvat Credit(16.04.2021) The issue involved in the present case is that whether the Appellant is entitled for the Cenvat Cred..... When Joint Commissioner recorded satisfaction in a mechanical manner to accord sanction for issuing notice under section 148 of IT Act, reopening of assessment was invalid(16.04.2021) The assessee is a private limited company and filed its return of income, declaring income of Rs.42,.....
INTERNATIONAL CASES When error in the cleansing notice is due to inadvertence and was prom.....(15.04.2021) On 23 March 2021, the Plaintiff, Australian Potash Limited (Australian Potash), filed an originating.....
NOTIFICATIONS & CIRCULARS SEBI cautions investors against impersonation(12.04.2021) It has come to the notice of the Securities and Exchange Board of India (SEBI) that unscrupulous elements are cheating investors / public using the na..... Interest Equalization Scheme o.....(12.04.2021) 1. Please refer to the instructions issued vide DBR.Dir.BC.No.69/04.02.001/2019-20 dated May 13, 2020. 2. In this connection, Government of ..... Constitution of the Regulation.....(15.04.2021) 1. The Reserve Bank of India had set up a Regulations Review Authority (RRA) initially for a period of one year from April 1, 1999 for reviewing the r.....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 2024 • e-ROUNDUP dated 22 April 2024• e-ROUNDUP dated 15 April 2024• e-ROUNDUP dated 8 April 2024• e-ROUNDUP dated 1 April 2024• e-ROUNDUP dated 26 March 2024• e-ROUNDUP dated 18 March 2024• e-ROUNDUP dated 11 March 2024• e-ROUNDUP dated 4 March 2024