Highlights CBDT amends Income-tax Rules, 1962 to ease authentication of electronic records submitted in faceless assessment proceedings The Government has amended Income-tax Rules, 1962 ('the Rules') vide notification no. G.S.R. 616(E) .....
Latest News Finance Ministry Extends Due Date for Filing of Income Tax Returns (ITRs) for FY 2020-2021(10.09.2021) SC: High Courts Can Exercise Limited Factual Review Under Section 103 CPC(10.09.2021) SC: Contravention of Statute Cannot Be Ground to Set Aside an Arbitral Award(10.09.2021) AAR, Tamil Nadu: Value of Apartments Deemed Equal to Amount Charged for Similar Apartment(10.09.2021)
JUDGMENTS Payments made by the non-resident company, cannot be considered as "royalty payments" and do not give rise any income chargeable in India under Indian IT Act(03.09.2021) The Assessee herein is an Indian company. The AO noticed that the Assessee has made payments to M/s ..... Credit on Outdoor Catering Service to the extent of contribution of services charges borne by the employee is not Cenvatable(03.09.2021) The issue involved in the present case is that whether the Appellant is liable to pay interest on th..... Rule Or Law Cannot Be Construed As Retrospective Unless It Expresses A Clear Or Manifest Intention To The Contrary(06.09.2021) The State of Kerala, is aggrieved by the judgement of the High Court, which allowed the Respondent’s.....
INTERNATIONAL CASES A court could not take note of prescription of its own accord. A party.....(07.09.2021) The Appellant (Mr. Jugwanth) claimed fees arising from a contract where he represented the Responden.....
NOTIFICATIONS & CIRCULARS Clarification regarding extens.....(06.09.2021) 1. Vide Circular No. 148/04/2021-GST, dated 18th May, 2021, detailed guidelines for implementation of the provision of extension of time limit to appl..... Implementation of MoU between .....(06.09.2021) 1. In exercise of powers conferred under paragraph 1.03 and 2.04 of the Foreign Trade Policy (2015-2020) and in continuation of Public Notice No. 8/20..... Introduction of T+1 rolling se.....(07.09.2021) 1. SEBI, vide circular no. SMD/POLICY/Cir-/03 dated February 6, 2003, shortened the settlement cycle from T+3 rolling settlement to T+2 w.e.f. April 0.....
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