P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Madras HC: TPO to Mandatorily Pass Order Determining Arm's Length Pricing Within 60 Days - (18 Apr 2022)

DIRECT TAXATION

Madras High Court has observed that the transfer pricing officer must mandatorily pass the order to determine arm's length pricing within 60 days, stating that inability to issue an order will influence the Assessing Officer's order, for which outer time limit has been specified.

Tags : MADRAS HIGH COURT   TRANSFER PRICING OFFICER   60 DAYS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved