Highlights IFSCA Issues Framework for “FinTech Entity” in International Financial Services Centers (IFSCs) The International Financial Services Centres Authority (IFSCA), in furtherance of its mandate to dev.....
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JUDGMENTS Word "sufficient cause" should receive a liberal consideration, when delay is not on account of any dilatory tactics(22.04.2022) Applicant, who is a promoter, has moved present application for condonation of delay of 36 days in f..... Cenvat Credit is available in case of outward transportation for the services availed from the place of removal up to the customers place(29.04.2022) The issue involved in the present case is that whether the Appellant is entitled for cenvat credit i..... Assessing Officer is bound to furnish reasons within a reasonable time(25.04.2022) Present writ Petition has been filed challenging the notice issued by the Respondent under Section 1.....
INTERNATIONAL CASES Burden to prove that ESTA applies in relation to a specific occupier r.....(27.04.2022) The issue in present application for special leave to appeal is whether a community of about 300 peo.....
NOTIFICATIONS & CIRCULARS Notice for Research Proposals,.....(25.04.2022) Ministry of Corporate Affairs (MCA) is pleased to invite research proposals under the scheme "Funding Research and Studies, Workshops and Conferences ..... Master Circular for Infrastruc.....(26.04.2022) 1. For effective regulation of Infrastructure Investment Trusts, Securities and Exchange Board of India (SEBI) has been issuing various circulars from..... Cabinet approves Amalgamation .....(27.04.2022) The Union Cabinet chaired by the Prime Minister, Shri Narendra Modi, today has approved the following: i. The existing 13 employees of CDC.....
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