Highlights Reserve Bank of India prescribes guidelines on distribution of dividend by NBFCs In order to enhance more transparency and uniformity, RBI prescribes guidelines on distribution of d.....
Latest News CENTRAL GOVERNMENT NOTIFIES APPLICABILITY OF CENTRAL EXCISE EXEMPTION ON BLENDING OF MOTOR SPIRIT(24.06.2021) CESTAT, AHMEDABAD: GOVERNMENT CANNOT RETAIN INTEREST PAID ON SERVICE TAX(24.06.2021) KARNATAKA HC: DEPENDANT NOT DISENTITLED FROM COMPASSIONATE APPOINTMENT DUE TO FINANCIAL BENEFITS(24.06.2021) KERALA HIGH COURT GRANTS FURTHER EXTENSION FOR APPOINTMENT OF KAT CHAIRMAN(24.06.2021)
JUDGMENTS Adjudicating Authority would not have power to modify the Resolution Plan which the CoC in their commercial wisdom have approved(21.06.2021) Present is an Application filed by the Resolution Professional under Section 30(6) of the Insolvency..... When the loans are given to Nominal Members and relevant State Act includes, 'Nominal Member' under purview of 'Member', benefit under Section 80P(2)(a)(i) of IT Act cannot be denied(21.06.2021) The assessee is a Co-operative society registered under the Maharashtra Co-operative Societies Act, ..... In absence of proof of delivery, the presumption of service of notice is not sustainable(25.06.2021) The Appellant filed refund claim for Rs.34,42,038. The refund sanctioning authority vide order-in-or.....
INTERNATIONAL CASES The appointment of an interim administrator will only be made if there.....(21.06.2021) In present matter, an application is made on behalf of the first and second Plaintiffs seeking an or.....
NOTIFICATIONS & CIRCULARS Government seeks comments/sugg.....(21.06.2021) New business processes like E-commerce and other market developments have transformed the way Consumers make transactions these days. GOI has been hol..... Circular regarding use of func.....(21.06.2021) 1. Finance Act, 2021 inserted two new sections 206AB and 206CCA in the income-tax Act 1961 (hereinafter referred to as "the Act") which takes effect f..... Central Government hereby decl.....(21.06.2021) Whereas the Central Government is satisfied that the public interest so requires that the services engaged in the industry of defence establishments, .....
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