Highlights Central Government reduces Excise Duty on Petrol and Diesel on the eve of Diwali Government of India has taken a significant decision slashing Central Excise Duty on Petrol and Dies.....
Latest News Delhi HC: Rights of Persons With Disability Act Not An Embargo on Exercise of Parens Patriae(02.11.2021) SC: Mere Apprehension of Threat of Life Not Sufficient Ground to Transfer A Criminal Case(02.11.2021) SC: Waqf Tribunal Has Jurisdiction Even If Subject Property is Admitted To Be Waqf Property(02.11.2021) Madras HC Recommends Constitution of Quasi-Judicial Appellate Tribunal(02.11.2021)
JUDGMENTS Where the assessee is prevented by sufficient reasonable cause for obtaining a tax audit report, the penalty shall not be levied(03.11.2021) The Appellant is a co-operative society registered under the provisions of Maharashtra Co-operative ..... Hostel facility is incidental to achieve the object of providing education and comes under charitable purpose which is exempt under Section 11 of IT Act(03.11.2021) The assessee society is duly registered with the Registrar of Society, Uttar Pradesh and the renewal..... Only the legally wedded is entitled to a family pension, if governed by Maharashtra Civil Services (Pension) Rules, 1982(28.10.2021) In present writ petitions, the Petitioners are widows. They had performed the second marriage during.....
INTERNATIONAL CASES Constructive trust rests in civil law on a claim for breach of fiducia.....(01.11.2021) Mr. Robert Faichney and Mr. David Perrin were directors of Vantis Tax Ltd ("VTL"). During this time,.....
NOTIFICATIONS & CIRCULARS e-Settlement Scheme, 2021(01.11.2021) In exercise of the powers conferred by sub-section (11) and (12) of section 245D of the Income-tax Act, 1961 (43 of 1961), the Central Government here..... Integrated Single Window Filmi.....(01.11.2021) To ease filming in Railways, Film Facilitation Office (FFO) set up in National Film Development Corporation (NFDC) and Ministry of Railways have integ..... CCI issues cease and desist or.....(01.11.2021) The Competition Commission of India (CCI) issued a final order on 29th October 2021 against six firms which were found to have contravened the provisi.....
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