Highlights CBDT extends due date for filing Form 10A/10AB under IT Act till 30th June, 2024 The Central Board of Direct Taxes (CBDT), has issued Circular No. ¬¬¬07/2024 dated 25.04.2024 furthe.....
Latest News Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable(25.04.2024) Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL(25.04.2024) Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse(25.04.2024) Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences(25.04.2024)
JUDGMENTS When the assessee has not taken the benefit of the CENVAT credit, there is no liability to pay interest(23.04.2024) The Appellants are manufacturers of cotton yarn which they are clearing on payment of duty under Not..... When the income arising from various activities stand reflected in public documents, there cannot be suppression or misstatement on part of Assessee(24.04.2024) In facts of the present case, the demand was raised on the basis of third party information i.e. dat..... Winding up proceedings pending before High Courts, which are at a nascent stage ought to be transferred to the NCLT(24.04.2024) The instant Company Petition has been instituted under Sections 433(e), 434 and 439 of the Companies.....
INTERNATIONAL CASES Director of a company is liable for any loss, damages or costs sustain.....(23.04.2024) Present appeal concerns the interpretation of Section 218(2) of the Companies Act, 2008. The high co.....
NOTIFICATIONS & CIRCULARS Initiation of anti-dumping inv.....(23.04.2024) No. 6/31/2023-DGTR.--Having regard to the Customs Tariff Act, 1975, as amended from time to time and the Customs Tariff (Identification, Assessment an..... Partial modification of Circul.....(23.04.2024) Circular No. 3 of 2023 dated 28.03.2023 issued by the Board details the consequences of PAN becoming inoperative as under: "Consequent to the..... Extension of cross margin bene.....(23.04.2024) 1. Chapter 5 of SEBI Master Circular dated October 16, 2023 for Stock Exchanges and Clearing Corporations inter-alia provides stipulations for cross m.....
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