Highlights RBI issues directions for handling wilful defaulters The Reserve Bank of India (RBI) has introduced a scheme for handling wilful defaulters, effective fr.....
Latest News Del. HC: Liquidated Damages Mentioned in Agreement Can’t be Awarded in Absence of Proof of Loss(22.09.2023) All. HC: Court Can’t Mechanically Reject Application for Waiving Off Cooling Period u/s 13B of HMA(22.09.2023) Ker. HC: No Absolute Bar on Grant of Anticipatory Bail in Cases of Rape Against Minors(21.09.2023) SC: No Pension if Employee Resigns to Join Another Govt Post Without Permission(21.09.2023)
JUDGMENTS Depositing unutilized amount in special account is only a procedural matter, non-compliance thereof cannot result in negating deductions claimed under Section 54 of IT Act(20.09.2023) In the assessment order, the Assessing Officer made addition of Long Term Capital Gain of Rs.90,72,8..... Addition under Section 153A of IT Act, in case of unabated assessment can only be made on the basis of incriminating material found during search(21.09.2023) In present case, a search action under Section 132(1)(A) of the Income-tax Act, 1961 (IT Act) was ca..... Court has an inherent power to quash criminal proceedings even in non-compoundable matters, where parties have settled matter between themselves(22.09.2023) Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973 (CrPC) seeking.....
INTERNATIONAL CASES A public procurement contract concluded in breach of the legal provisi.....(18.09.2023) Present appeal concerned a dispute arising from an addendum to a service level agreement duly conclu.....
NOTIFICATIONS & CIRCULARS Extension of timelines for fil.....(18.09.2023) On consideration of difficulties reported by the taxpayers and other stakeholders, the Central Board of Direct Taxes (CBDT), in exercise of its powers..... Flux Cored Solder Wire (Qualit.....(18.09.2023) In exercise of the powers conferred by section 16 of the Bureau of Indian Standards Act, 2016 (11 of 2016), the Central Government, after consulting t..... Initiation of a midterm review.....(18.09.2023) 1. An application for change of name has been filed by INEOS Phenols Singapore Pte Ltd. (herein after referred to as "applicant"). The applicant is a .....
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