Highlights Amendment of MTP Act comes into force: Medical Termination of Pregnancy can now be done up to 24 weeks. The Medical Termination of Pregnancy (Amendment) Act, 2021 came into force w.e.f 24th September, 202.....
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JUDGMENTS Minimisation of tax liability, as long as it is through legitimate tax planning and without using colourable devices, is not at all illegal(20.09.2021) The assessee is a non-resident Indian. During the relevant previous year, the assessee sold a proper..... In a case of revocable Trust, the provisions of Section 61 to 63 of IT Act were applicable and the assessee could not be assessed as AOP(15.09.2021) Assessee is a Trust created by Asset Reconstruction Company India Ltd. (ARCIL) for the purpose of li..... Offence under Section 307 of IPC is a crime against the society and so proceedings under the same cannot be quashed only on the ground of compromise(20.09.2021) The present petition was filed under Section 482 of code of Criminal Procedure, 1973 (Cr.P.C) for qu.....
INTERNATIONAL CASES AI Machine cannot be granted a Patent since it does not qualify as an .....(20.09.2021) The appellant has pursued this matter to address his grievance regarding the failure of two patent a.....
NOTIFICATIONS & CIRCULARS Clarifications with respect to.....(20.09.2021) 1. SEBI, vide Circular no. SEBI/HO/IMD/IMD-I/DOF5/P/CIR/2021/553 dated April 28, 2021, has provided that a part of the compensation of Key Employees o..... Clarification on doubts relate.....(20.09.2021) 1. Representations have been received citing ambiguity caused in interpretation of the scope of "Intermediary services" in the GST Law. The matter has..... Clarification relating to expo.....(20.09.2021) 1. Various representations have been received citing ambiguity caused in interpretation of the Explanation 1 under section 8 of the IGST Act 2017 in r.....
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