Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT  ||  Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha  ||  Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike  ||  SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State  ||  SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned    

SC: TDS to be Deduced from LTC if Foreign Visit is Involved - (07 Nov 2022)

DIRECT TAXATION

Supreme Court while observing that Leave Travel Concession (LTC) is not for foreign travel has held that amount received by the SBI employees towards their LTC claims is not liable for the exemption under Section 10(5) of Income-Tax Act, as these employees had visited foreign.

Tags : SUPREME COURT   LTC   FOREIGN VISIT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved