SC: Service Tax on Composite Work Contracts Not Leviable Prior to 2007 Amendment to Finance Act 1994

Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order || Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real || Raj HC: Cognizance Can be Taken by Sessions Court Against Accused Who Haven’t Yet Been Chargesheeted || SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Mad. HC: Can’t Absolve Assessee of Responsibility as Registered Person to Monitor GST Portal || Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Supreme Court: Strict Penalties Required for Official Misconduct During Elections || SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice

SC: Service Tax on Composite Work Contracts Not Leviable Prior to 2007 Amendment to Finance Act 1994 - (03 Aug 2022)