Highlights Centre notifies the Consumer Protection (Direct Selling) Rules, 2021 Central Government notifies the Consumer Protection (Direct Selling) Rules, 2021 in exercise of the .....
Latest News ITAT: VAT EXPENSES ON DEEMED IMPORT ELIGIBLE TO BE SET OFF AGAINST VAT OUTPUT(31.12.2021) CBIC NOTIFIES ITC CANNOT BE AVAILED ON FAILURE TO FURNISH DETAILS IN FORM GSTR-1(31.12.2021) CBDT: FORM NO. 56FF TO BE FURNISHED ALONG WITH INCOME TAX RETURN FOR CLAIMING DEDUCTION(31.12.2021) SC: BANKS HAVE SUPER-ADDED OBLIGATION TO PAY BACK CUSTOMERS MONEY ON DEMAND(31.12.2021)
JUDGMENTS There has to be some concrete evidence which would show clandestine manufacture of goods(27.12.2021) The Appellants are engaged in the manufacture of copper ingots. A show cause notice was served upon ..... Mere raising of certain claim in the suit and fact that issues require determination before trial court does not give a blanket right to the Plaintiff to claim the interim relief in the suit(27.12.2021) The Appellant through the medium of the present appeal seeks setting aside of order passed by the le..... In absence of any challenge to the facts recorded by the ITAT, the question so posed by the Revenue cannot be termed as substantial question of law(27.12.2021) In instant matter, Respondent filed his income tax return for the A.Y. 2008-09 on 30th September, 20.....
INTERNATIONAL CASES Section 139(1)(c) of the Constitution imposes no obligation on the pro.....(29.12.2021) The issue before the SCA was whether the administrator appointed in terms of Section 139(1)(c) of th.....
NOTIFICATIONS & CIRCULARS Report on Trend and Progress o.....(28.12.2021) The Reserve Bank of India released the Report on Trend and Progress of Banking in India 2020-21, a statutory publication in compliance with Section 36..... One-time relaxation for verifi.....(28.12.2021) 1. In respect of an Income-tax Return (ITR) which is filed electronically without a digital signature, the taxpayer is required to verify it using any..... Non-compliance with provisions.....(29.12.2021) 1. SEBI vide circular no. SEBI/HO/DDHS/DDHS/CIR/P/2020/231 dated November 13, 2020 prescribed a uniform structure for levying fines and taking action .....
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