AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List  ||  Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case  ||  Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate  ||  SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother  ||  Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies  ||  Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him  ||  Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors  ||  SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees  ||  Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body  ||  Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process    

#Budget 2025 – TDS and TCS - (01 Feb 2025)

MISCELLANEOUS

#A provision for higher TDS will be applicable only in cases where the Permanent Account Number (PAN) is not furnished. #The threshold to collect TCS on remittances under the Reserve Bank of India's Liberalized Remittance Scheme will be raised from ?7 lakh to ?10 lakh.

Tags : PERMANENT ACCOUNT NUMBER   LIBERALIZED REMITTANCE SCHEME   TCS  

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