Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile || Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines || Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing || UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project || CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim || Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay || Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report || Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM || Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old || MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch

Central Government notifies the transfer of capital asset from NTPC Limited to NTPC Green Energy Limited- (Ministry of Finance ) (15 Jun 2022)

MANU/CBDT/0067/2022

Direct Taxation

In exercise of the powers conferred by clause (viiaf) of section 47 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies the transfer of capital asset from NTPC Limited (PAN: AAACN0255D), being transferor public sector company, to NTPC Green Energy Limited (PAN: AAICN1737G), being transferee public sector company, under the plan approved by the Central Government on 21st day of March, 2022, for the purposes of the said clause.

2. This notification shall come into force from the date of its publication in the Official Gazette.

Tags : NOTIFICATION TRANSFER CAPITAL ASSET

Share :