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  ||  SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences    

#GST Rollout: Govt Issues FAQs on Registration & Registration as Tax Deductor/Tax Collector - (30 Jun 2017)

Central Government has issued FAQs covering User Manual for functionalities available to a taxpayer from GST System Portal and FAQs for when a Taxpayer wants to register as a Tax Deductor or Tax Collector under provisions of GST Acts.

Tags : GST ROLLOUT   GST DAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved