Highlights MCA amends Nidhi Rules, 2014 to safeguard the interest of general public Initially, there was no requirement for a company to obtain a declaration from the Central Governmen.....
Latest News ITAT, Chennai: No TDS on Advertisement Expenses Paid to Online Platforms(22.04.2022) P&H HC: Notice to Employer Not Mandatory Before Making Reference to Adjudicatory Mechanism(22.04.2022) SC Declines Bail Plea of Maharashtra Minister Nawab Malik(22.04.2022) Delhi HC: State Govt Can't Cause Impediment to Grant/ Refuse Recognition to Institutes(22.04.2022)
JUDGMENTS Payments to Medical Labs & Technicians engaged under Govt Programme subject to TDS(18.04.2022) The assessee is a society under the control of Commissioner of Health, Gandhinagar and entered into ..... TDS not liable to be deducted on Advertisement Expenses paid to Online Platforms(20.04.2022) The assessee company is engaged in the business of providing services in connection with marriage al..... Depositing of amount unilaterally by the petitioner-firm, in absence of any allotment letter, would not create any right to claim allotment in its favour(20.04.2022) The petitioner is a partnership firm, engaged in the activity of manufacturing and exporting handicr.....
INTERNATIONAL CASES Court can relieve a person from civil liability provided that the pers.....(20.04.2022) The Plaintiff has sought the relief under Section 1322(4)(a) of the Corporations Act, 2001 from comp.....
NOTIFICATIONS & CIRCULARS International Financial Servic.....(21.04.2022) International Financial Services Centres Authority (IFSCA), has notified a comprehensive regulatory framework for Investment Funds in the official gaz..... Loans and Advances-Regulatory Restrictions-NBFCs(19.04.2022) 1. In terms of para 3.2.2 (c) and para 3.2.3 (b) & (c) of the circular on Scale Based Regulation (SBR): A Revised Regulatory Framework for NBFCs issue..... Central Government notifies 'S.....(20.04.2022) In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for .....
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