Highlights CBDT proposes changes to Rule 11UA of Income Tax Rules, 1962 An amendment has been introduced to bring the consideration received from non-residents for issue of.....
Latest News Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants(26.05.2023) Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household(26.05.2023) JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention(26.05.2023) JKL HC: Rejection Of Plaint Under Order 7 Rule 11 CPC Can’t be Challenged(25.05.2023)
JUDGMENTS Application under Section 7 of the IBC is filed only when the right to apply against default accrues and for every default, there is a fresh period of limitation(24.05.2023) The present appeal has been filed under Section 61 of the Insolvency & Bankruptcy Code, 2016 (IBC) a..... SVLDR Scheme is required to be interpreted liberally to further its object(22.05.2023) The Petitioner has filed the present petition under Article 226 of the Constitution of India, 1950 i..... When a finding is recorded by the Adjudicating Authority that agreement was entered, there is no question of doubting its genuineness(24.05.2023) Present appeal has been filed against the order passed by Adjudicating Authority (NCLT Kolkata) by w.....
INTERNATIONAL CASES A dealer may trade in firearms and ammunition only on premises specifi.....(24.05.2023) The issue before the Supreme court is whether Regulation 67 of the Firearm Control Regulations entit.....
NOTIFICATIONS & CIRCULARS Revision in computation of Cor.....(23.05.2023) 1. SEBI vide Circular CIR/MRD/DRMNP/25/2014 dated August 27, 2014 had prescribed norms related to Core Settlement Guarantee Fund (Core SGF), Default w..... Clarification regarding provis.....(24.05.2023) 1. Income of any fund or institution or trust or any university or other educational institution or any hospital or other medical institution referred..... Extension of due date for furn.....(24.05.2023) 1.In exercise of the powers conferred by sub-section (6) of section 39 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Commissioner,.....
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