Highlights Department for Promotion of Industry and Internal Trade notifies establishment of Credit Guarantee Scheme for Startups The Department for Promotion of Industry and Internal Trade (DPIIT), Ministry of Commerce and Indust.....
Latest News BOMBAY HC: OBJECTIONABLE PICTURES ANNEXED WITH PETITIONS INVADE PARTIES' PRIVACY(12.10.2022) SC: MAGISTRATE'S ORDER OF ISSUANCE OF PROCESS LIABLE TO BE SET ASIDE IF NO REASONS ARE GIVEN(12.10.2022) SC: FOUR MONTHS TIME LIMIT U/S 19 PC ACT TO DECIDE A 'SANCTION REQUEST' IS MANDATORY(12.10.2022) Delhi HC: Whether A Claim Is 'Notified Claim' Under Contract; Falls Outside the Scope Of Arbitration(14.10.2022)
JUDGMENTS Investment in excess stock computed by the department is liable to be treated as business income(10.10.2022) The Appellant is an individual engaged in the business of trading of furniture and the Appellant had..... When the assessee has proved the initial onus lay upon it by proving the creditworthiness and genuineness of the transaction in the matter, addition cannot be made(14.10.2022) The assessee is a company and e-filed it's return of income declaring loss of Rs.1,24,94,251. The ca..... Court cannot tweak the terms of the tendering process set by an expert(12.10.2022) The present Judgment will dispose of two Writ Petitions seeking the issuance of the writ of mandamus.....
INTERNATIONAL CASES Every disposition made after the commencement of the winding-up is voi.....(12.10.2022) The appeal addressed the remuneration of fees of business rescue practitioners in respect of work pe.....
NOTIFICATIONS & CIRCULARS Commerce Minister reviews the .....(10.10.2022) Union Minister of Commerce and Industry, Consumer Affairs, Food and Public Distribution and Textiles, Shri Piyush Goyal reviewed the functioning of th..... Updated Harmonized Master List.....(11.10.2022) With the approval of the Competent Authority, an updated Harmonized Master List of Infrastructure sub-sectors (Annexure-I) is hereby notified. The new..... Export quota of only broken ri.....(12.10.2022) 1. In exercise of powers conferred by Section 3 read with section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as ame.....
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