Highlights Lok Sabha Passes LLP (Amendment) Bill To Boost Ease Of Doing Business Lok Sabha has passed the Limited Liability Partnership (Amendment) Bill, 2021 which seeks to encoura.....
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JUDGMENTS When assessee is a capital service provider, there is no necessity to provide negative working capital adjustment(09.08.2021) Two issues raised in present case is namely-- (i) Assessee's prayer regarding inclusion of Crystal V..... When the notice issued by the AO is vague and ambiguous, the penalty proceedings initiated under Section 271(1)(c) of IT Act are not sustainable(13.08.2021) In facts of present case, on the basis of assessment framed under Section 143(3) of Income Tax Act, ..... If the testimony of the child victim inspires confidence and is reliable, it is sufficient to record the conviction(10.08.2021) The present appeal is preferred on behalf of the Appellant challenging the judgment on conviction an.....
INTERNATIONAL CASES Grant of probate in solemn form cannot be made simply by consent of th.....(09.08.2021) The Plaintiff commenced present action by writ for proof of a will in solemn form. The Plaintiff see.....
NOTIFICATIONS & CIRCULARS Strict implementation of the i.....(11.08.2021) 1. Reference is invited to F. No. P-11014/04/2013-PP(Vol-1) dated 12th July, 2021 issued by DWA (Regulation), Wireless Coordination and Planning Wing,..... Amendment in import policy of .....(09.08.2021) In exercise of powers conferred by Section 3 read with Section 5 & Section 9 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign T..... Calendar spread margin benefit.....(09.08.2021) 1. SEBI had prescribed norms, inter-alia, for providing margin benefit on calendar spread positions in commodity futures contracts vide circular SEBI/.....
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