Highlights Central Government implements Trade Infrastructure for Export Scheme The Department of Commerce is implementing the Trade Infrastructure for Export Scheme (TIES) w.e.f. .....
Latest News SC: Service Rules Prevails Over Conflicting Government Resolutions in Service Jurisprudence(17.03.2023) SC: Insolvency Resolution of Company Doesn’t Extinguish Director's Liability U/S 138 NI Act(17.03.2023) Del. HC: Participation in Civil Suit Filed by Partner, Not Waiver of Right to Invoke Arbitration(17.03.2023) Ker. HC: IOs/PPs Can’t Casually Seek Extension of Time for Completing Probe in NDPS Cases(17.03.2023)
JUDGMENTS Only profit element in excess stock should be brought under the purview of the tax(16.03.2023) The assessee is a private limited company engaged in rice bran (solvent) and rice bran oil refinery...... Disallowance of expenses under Section 14A of IT Act cannot exceed amount of exempted income(17.03.2023) The assessee filed its return of income for assessment year 2015-16 declaring total income of 50,49,..... Notice must stipulate that there was a failure on the part of the assessee to disclose fully and truly material facts necessary for its assessment(13.03.2023) By present writ petition invoking jurisdiction under Article 226 of the Constitution of India, the P.....
INTERNATIONAL CASES In absence of a Parole Board report, Supreme Court’s ability to substi.....(13.03.2023) Present was an appeal against a reconsideration of an indeterminate sentence imposed in terms of Sec.....
NOTIFICATIONS & CIRCULARS Securities and Exchange Board .....(15.03.2023) The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition of AMC Repo Clearing Limited under R..... Show cause notice issued under.....(13.03.2023) 1. Reference is invited to your letter vide F. No. S/26-211/ADJ.DRI/Torrent/2019-20 dated 01.02.2023 (read with letters dated 09.01.2023 and 06.03.202..... Telecom equipment in the conte.....(13.03.2023) 1. Attention of the field formations is invited to Notification No. 57/2017-Customs dated 30.06.2017 amended by Notification No. 02/2019-Customs dated.....
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