Highlights Union Minister for Finance and Corporate Affairs presented the Interim Union Budget 2024-2025 The Union Minister for Finance and Corporate Affairs, Smt. Nirmala Sitharaman presented the Interim .....
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JUDGMENTS Operational Creditor cannot claim parity with Financial Creditors(30.01.2024) Present Appeal has been filed against the order passed by the Adjudicating Authority (National Compa..... Mere failure to pay duty without any collusion, fraud or willful misstatement not sufficient to invoke extended period of limitation(30.01.2024) The facts of the case are that the Appellant was engaged by Steel Works Construction Limited (HSCL) ..... TDS deposited to IT Department in relation to the payment made to foreign service provider over and above invoice value of services, is not liable to service tax(31.01.2024) The Appellant has imported services like testing, auditing, consultancy etc. from outside India agai.....
INTERNATIONAL CASES A landlord’s hypothec comes into effect the moment rent is in arrears,.....(31.01.2024) The Appellant, Ergomode (Pty) Limited (Ergomode), instituted legal proceedings by way of notice of m.....
NOTIFICATIONS & CIRCULARS Lending and Deposit Rates of S.....(31.01.2024) Highlights: Lending Rates: • The weighted average lending rate (WALR) on fresh rupee loans of SCBs stood at 9.32 per cent in Decembe..... Insolvency and Bankruptcy Boar.....(31.01.2024) In exercise of the powers conferred by clauses (aa) and (t) of sub-section (1) of section 196, section 208 read with section 240 of the Insolvency and..... Insolvency and Bankruptcy Boar.....(31.01.2024) In exercise of the powers conferred by sections 196 and 205 read with section 240 of the Insolvency and Bankruptcy Code, 2016 (31 of 2016), the Insolv.....
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