Highlights RBI issues new Guidelines on Safe Deposit Lockers, Safe Custody Article Facility provided by Banks Reserve Bank of India has reviewed the guidelines issued on the Safe Deposit Locker/Safe Custody Art.....
Latest News Gujarat HC: No Need to Examine Scribe to Prove Execution of a Will(20.08.2021) SC: Consumer Complaint Against Common Carrier Not Maintainable Without Serving Prior Notice(20.08.2021) Supreme Court Allows Mining Baron Gali Janardhan Reddy to Visit And Stay in District of Bellary(20.08.2021) Bombay HC: No Interference with Unconditional Bank Guarantee Except When Fraud Established(20.08.2021)
JUDGMENTS Exemption under Section 11 of IT Act can be availed by institutions which are genuinely engaged in 'charitable activities’(16.08.2021) Present appeal of the assessee society is directed against the order passed by the CIT(E), Chandigar..... Unless specified by statute itself, procedural law operates retrospectively(18.08.2021) Present Miscellaneous Application(MA) is filed by assessee seeking rectification of mistake , which ..... State cannot enrich itself unjustly, when no duty was liable to be paid by Appellant(16.08.2021) The Appellant is engaged a manufacture of Galvanized Transmission and Communication Tower Plants. A .....
INTERNATIONAL CASES In the absence of demonstrable and material misdirection, Trial Court’.....(17.08.2021) The Appellant was arrested and charged with murder. Appellant raised an alibi defence during trial b.....
NOTIFICATIONS & CIRCULARS Directions under Section 35A r.....(16.08.2021) The Reserve Bank of India, in the public interest, had issued Directions to Mantha Urban Co-operative Bank Limited, Mantha, District: Jalna, Maharasht..... De-notification of Inland Cont.....(16.08.2021) 1. It has come to the notice of the Board that difficulties are being faced by the custodians of Inland Container Depots (ICDs) and Container Freight ..... Penalty for repeated delivery default(17.08.2021) 1. SEBI had stipulated delivery default norms vide Circular SEBI/HO/CDMRD/DRMP/CIR/P/2021/35 dated March 23, 2021. It is felt that there is a need to .....
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