Highlights Central Government notifies extension of RoDTEP Scheme to Advance Authorisation Holders, EOU and SEZ Units Union Minister of Commerce and Industry, announces the extension of Remission of Duties and Taxes on.....
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JUDGMENTS Assessee is eligible for its TDS only in the year where the income is declared(05.03.2024) The brief fact of the case is that, the assessment was completed under Section 143(3) of the Income ..... Any activity which is directly or indirectly in relation to manufacture would be eligible for credit(04.03.2024) The appellant is engaged in manufacture of "Epoxy Resins and Hardeners" and holds Central Excise reg..... Power under Article 227 of the Constitution is intended to be used only in appropriate cases and not for correcting mere errors(04.03.2024) The present petition has been filed under Article 227 of the Constitution of India, impugning the or.....
INTERNATIONAL CASES In executing a warrant, SARS officials may search anything on the prem.....(04.03.2024) The appeal emanated from the High Court and was launched by the first appellant Mr. Kapeel Bechan (M.....
NOTIFICATIONS & CIRCULARS Advisory in terms of Consumer .....(06.03.2024) 1. It has come to the notice of Central Consumer Protection Authority (CCPA) that there are increasing instances of direct as well as surrogate advert..... Action against IIFL Finance Li.....(04.03.2024) The Reserve Bank of India has, in exercise of its powers under Section 45L(1)(b) of the Reserve Bank of India Act, 1934, directed IIFL Finance Ltd. ("..... Last date for filing of update.....(04.03.2024) The Income Tax Department receives information of specified financial transactions of taxpayers from various sources. To increase transparency and to .....
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