Highlights CBDT signs record number of 125 Advance Pricing Agreements (APAs) in FY 2023-2024 The Central Board of Direct Taxes (CBDT) has entered into a record 125 Advance Pricing Agreements (A.....
Latest News Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order(19.04.2024) Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real(19.04.2024) SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them(19.04.2024) Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them(19.04.2024)
JUDGMENTS Reimbursable expenses are not includible in the taxable value of services(19.04.2024) The Appellant is in appeal against the impugned order wherein the demand of service tax has been rai..... Equal penalty can be imposed only in a case where the duty has not been paid or short paid by reason of collusion or any willful mis-statement or suppression of fact(19.04.2024) Present appeal is directed against order-in-original wherein the Appellant challenged only impositio..... Once the Resolution Plan came to be duly accepted, the bar created in terms of Section 31 of the IBC would apply(15.04.2024) The Petitioner impugns notices issued under Section 144B of the Income Tax Act, 19611 pertaining to .....
INTERNATIONAL CASES An application for a request for further particulars is purely interlo.....(16.04.2024) In present case, the Respondent launched divorce proceedings in the regional court. In addition to d.....
NOTIFICATIONS & CIRCULARS Notification regarding Key Fac.....(15.04.2024) 1. Please refer to instructions on Key Facts Statement (KFS) and disclosure of Annual Percentage Rate (APR) as contained in paragraph 2 of 'Circular o..... Imposition of port restriction.....(15.04.2024) In exercise of the powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No.22 of 1992), as ame..... Registered Recyclers on the E-.....(16.04.2024) MoEF&CC has notified E-Waste (Management) Rules, 2022, vide notification No. GSR 801(E) dated November 02, 2022. The rules are effective from April 01.....
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