Highlights Government approves continuation of the National Export Insurance Account (NEIA) scheme In order to provide a boost to the exports sector, Government has undertaken a series of measures. I.....
Latest News SC: Adjudicating Authority Can Examine Material on Record by Corporate Debtor(01.10.2021) SC: Power of Attorney Holder of Financial Creditor Who Had Been Given Authorisation(01.10.2021) CBIC Notifies GST Payable on Food Preparations Put Up in Unit Containers(01.10.2021) CBDT Extends Time Period for Processing Income Tax Returns with Refund Claims(01.10.2021)
JUDGMENTS Exemption under Sections 11 and 12 of the IT Act is available as Assessee is not engaged in trade, commerce and business and its dominant and prime objective is charitable in nature(24.09.2021) In present matter, Assessee being a society registered under Societies Registration Act is also gran..... Where initiation of penalty is one limb and the levy of penalty is on other limb, then in the absence of proper show cause notice to the assessee, there is no merit in levy of penalty(27.09.2021) Assessee is an individual stated to be engaged in the business of financial services and facilitates..... If signature on cheque is admitted, presumption under Section 139 of NI Act that cheque was issued in discharge of a legally enforceable debt will be raised(23.09.2021) The Appellant is before present Court assailing the common order passed by the High Court. Through t.....
INTERNATIONAL CASES Courts should not grant adverse orders without providing the affected .....(28.09.2021) The issue before the SCA was whether the punitive cost order granted by LCC depriving the land claim.....
NOTIFICATIONS & CIRCULARS Insurers permitted to classify.....(27.09.2021) In continuation to circular no.: IRDAI/F&I/CIR/INV/065/03/2021 Dt. 31st March, 2021 on the subject, the Authority in exercise of its powers conferred ..... Securities and Exchange Board .....(28.09.2021) The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition under Regulation 12 of the Securitie..... RBI imposes monetary penalty o.....(28.09.2021) The Reserve Bank of India (RBI) has, by an order dated September 28, 2021, imposed a monetary penalty of Rs.10 lakh (Rupees Ten Lakh only) on Amrit Ma.....
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