Highlights Cabinet Approves Major Reforms in Telecom Sector The Union Cabinet has approved a number of structural and process reforms in the Telecom sector. The.....
Latest News Bombay HC: Offence of Abetment by Instigation Would Depend on Intention of Accused(17.09.2021) Kerala High Court Denies Pre Arrest Bail To Fake Lawyer Sessy Xavier(17.09.2021) Delhi HC: Procedure for Adjudication of Complaint Provided in Act to be Adhered to(17.09.2021) Allahabad HC: Two Adults Have the Right of Choice of Matrimonial Partner(17.09.2021)
JUDGMENTS Entities registered under the Karnataka SouhardaSahakari Act, 1997 fit into the definition of "co-operative society" as enacted in Section 2(19) of the IT Act(16.09.2021) The Assessee, a Co-operative registered under Section 6(1) of the Karnataka Souharda Co-operative Ac..... Where eligible enterprise has been transferred, the transferee company i.e. amalgamated company will become entitled to deduction under Section 80IA of IT Act(15.09.2021) Assessee is engaged in the activity of Power Generation. It has filed return of income on declaring ..... Advocates with a minimum 10 years of experience could be considered for appointment to Tribunals as members.(14.09.2021) The Bombay High Court has struck down certain provisions of the new Consumer Protection Rules, 2020,.....
INTERNATIONAL CASES If the standard method is the method applicable then that is the only .....(13.09.2021) Present appeal is filed against a judgment of the Tax Court of South Africa, Cape Town and the same .....
NOTIFICATIONS & CIRCULARS Amendment to policy condition .....(16.09.2021) In exercise of powers conferred by Section 3 read with Section 5 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy,..... Minimum support price for agriculture crops(13.09.2021) The policies of Government of India and decision taken in recent years towards farmers' welfare have resulted insignificant improvement of food grain ..... Amendment in notification numb.....(13.09.2021) In exercise of the powers conferred by clause (a) of sub-section (1), read with sub-section (2) of section 7 of the Customs Act, 1962 (52 of 1962), th.....
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