Highlights Central Government exempts certain non-residents from furnishing ITR The Central Government exempts certain class of persons, subject to the conditions, from the require.....
Latest News Central Government Notifies Medical Termination of Pregnancy (Amendment) Rules, 2021(14.10.2021) RBI Allows Multinational Banks to Store Limited Set of Data in Offshore Servers(12.10.2021) NGT Directs Filing of Expert Opinion on Vishnugad-Pipalkoti Hydro-Electric Project in Uttarakhand(11.10.2021) ITAT. Hyderabad: CIT Cannot Invoke Revisionary jurisdiction Under Section 263 of Income Tax Act(11.10.2021)
JUDGMENTS Without serving enhancement notice, it is settled position of law that, no enhancement can be made by the CIT(A)(11.10.2021) In facts of present case, the assessee is an individual. For the assessment year 2012-2013, the retu..... Retrospective provision in a taxing Act which is "for the removal of doubts" cannot be presumed to be retrospective, if it alters or changes the law as it earlier stood(14.10.2021) The assessee has filed present appeal challenging the order passed by Learned Commissioner of Income..... Juvenile Justice Board has exclusive jurisdiction relating to children in conflict in law; not for offences against children(12.10.2021) Present petition is filed to quash the FIR registered against the Petitioners and thereby quashing e.....
INTERNATIONAL CASES Set off of opposing costs orders is not affected by Qualified One-way .....(11.10.2021) Present appeal relates to the construction and effect of a procedural rule in relation to the costs .....
NOTIFICATIONS & CIRCULARS Reserve Bank of India retains .....(11.10.2021) It may be recalled that, in exercise of powers conferred under Section 45-IE (5) (a) of the Reserve Bank of India Act, 1934, the Reserve Bank had, on ..... Power Ministry mandates energy.....(11.10.2021) As an important step under the ongoing power sector reforms, Ministry of Power today mandated electricity distribution companies to undertake energy a..... Central Government hereby noti.....(11.10.2021) In pursuance of rule 8 of the Narcotic Drugs and Psychotropic Substances Rules, 1985, the Central Government hereby notifies the general conditions fo.....
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