Highlights Income Tax Department set to launch new, taxpayer-friendly e-filing Portal The Income Tax Department is set to launch its new e-filing portal on 7th June, 2021 that is today. .....
Latest News Delhi HC Enquires on Government Policy on Administration of Amphotericin-B Drug(04.06.2021) Manipur HC Stresses on Need for Taking Steps to Tackle Third Wave of Covid-19 Pandemic(04.06.2021) Kerala High Court Extends Interim Orders, Interim Bails, Orders u/s 138 NI Act(04.06.2021) SC: Provision on Change of Name of Student on Basis of Court Orders Excessively Restrictive(04.06.2021)
JUDGMENTS In the absence of any new tangible material, the case could not be reopened on mere change of opinion(01.06.2021) The material facts are that, the assessee being resident corporate assessee stated to be engaged in ..... Mere rejection of the explanation does not entail levy of penalty under Section 271(1)(c) of the IT Act(01.06.2021) The Appellant is an individual engaged in the business of builders and land promoters. Present is an..... Grant of registration and assessment are two separate and distinct procedures prescribed under the Income Tax Act(01.06.2021) The Appellant society is registered under the Bombay Public Trust Act, 1950. The Appellant society i.....
INTERNATIONAL CASES Arrest, without a warrant is permitted, where an arresting officer hel.....(31.05.2021) The appeal arose from the dismissal of the appellants’ claim for wrongful and unlawful arrest in the.....
NOTIFICATIONS & CIRCULARS Relaxation in compliance with .....(31.05.2021) 1. SEBI in receipt of representation from AIF Industry, requesting extension of timelines for various regulatory filings and compliances for AIFs and ..... Customer due diligence for tra.....(31.05.2021) 1. It has come to our attention through media reports that certain banks/ regulated entities have cautioned their customers against dealing in virtual..... Export of Red Sanders wood by .....(31.05.2021) 1. In exercise of powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development 86 Regulation) Act, 1992 and in terms of Para 1......
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