Highlights Ministry of Finance amends Tribunal, Appellate Tribunal and other Authorities (Qualifications, Experience and Other Conditions of Service of Members) Rules, 2020 In exercise of the powers conferred by Section 184 of the Finance Act, 2017, the Ministry of Finance.....
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JUDGMENTS When non-payment of tax is not due to fraud, collusion, wilful misstatement or suppression of facts, penalty cannot be imposed(30.06.2021) The Appellant is engaged in providing construction of residential complex services. During the cours..... Delivery of cover is immaterial and if department could establish that, notice was dispatched before expiry of limitation, it would be sufficient to meet the requirement of Section 149 of IT Act(28.06.2021) The notice issued under Section 148 of the Income Tax Act, 1961 (IT Act) in proceeding as well as th..... Retrenchment of a workman without complying with conditions mentioned under Section 25-F (a) and (b) of the ID Act, 1947, would not result in reinstatement of workman(29.06.2021) Present Letters Patent Appeal is directed against the judgment passed by the learned Single Judge of.....
INTERNATIONAL CASES Unexplained delay in filing application cannot be condoned(29.06.2021) The pertinent issue in present appeal is whether condonation ought to have been granted to the Respo.....
NOTIFICATIONS & CIRCULARS Merchant Shipping (Maritime La.....(28.06.2021) In exercise of the powers conferred by section 218A read with section 457 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government, ha..... Guidelines under Section 194Q .....(30.06.2021) 1. Finance Act, 2021 inserted a new section 194Q in the Income-tax Act 1961 (hereinafter referred to as "the Act") which takes effect from 1st day of ..... Electricity (Rights of Consume.....(29.06.2021) In exercise of the powers conferred by sub-section (1) read with clause (z) of sub-section (2) of section 176 of the Electricity Act, 2003 (Act 36 of .....
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