Highlights CBDT issues revised guidelines for compounding of offences under the Income-tax Act, 1961 In conformity with the Government's policy of facilitating Ease of Doing Business and decriminalisat.....
Latest News Delhi HC: Temporary Official Appointed on Work Charge Basis Can’t Claim Seniority for Such Period(16.09.2022) Delhi HC: NOC of TM Office Mandatory for Copyright Registration of Artistic Work in Goods & Services(16.09.2022) SC: Right to Establish Educational Institution is FR, Can't be Restricted by Executive Instruction(16.09.2022) Delhi HC Directs DNRs to Appoint Grievance Officers Under IT Rules 2021(16.09.2022)
JUDGMENTS Once the defects in the return filed under Section 139(1) of IT Act are removed within the time permitted, the same would relate back to the original date of filing of the return(15.09.2022) The assessee is an individual who filed his original return of income for the A.Y. 2017-18 declaring..... Mere shortage cannot ipso facto lead to the allegation of clandestine removal(13.09.2022) Present appeal has been filed challenging the Order-in-Appeal passed by the Commissioner (Appeals), ..... Court may exercise powers under Article 226 of the Constitution to provide appropriate relief when it is established that there is a manifest error in evaluation of examination papers(12.09.2022) The Petitioner has filed the present petition under Article 226 of the Constitution of India, 1950 p.....
INTERNATIONAL CASES Leave to appeal must not be granted, unless the court is satisfied tha.....(12.09.2022) The Appellant lodged an appeal against the decision by a magistrate to convict the Appellant of an o.....
NOTIFICATIONS & CIRCULARS RBI imposes monetary penalty o.....(12.09.2022) The Reserve Bank of India (RBI) has, by an order dated September 08, 2022, imposed a monetary penalty of ₹ 25.00 lakh (Rupees Twenty-five lakh only) o..... Amendment in Export Policy of .....(12.09.2022) 1. Kind attention is invited to Notification No. 31/2015-2020 dated 08.09.2022 issued vide S. O. No. 4219(E) on above captioned subject, wherein the C..... Inclusion of/changes made in p.....(12.09.2022) In exercise of the powers conferred under Para 1.03 and 2.04 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Director Genera.....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 2024
