Highlights Central Consumer Protection Authority issues ‘Guidelines for Prevention and Regulation of Dark Patterns, 2023’ The Central Consumer Protection Authority, in exercise of the powers conferred by Section 18 of the .....
Latest News Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act(08.12.2023) All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed(08.12.2023) Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat'(08.12.2023) Del. HC: Suspension of Entity Can’t be Continued Indefinitely(08.12.2023)
JUDGMENTS No addition can be made on assessment framed under Section 153A of IT Act dehors incriminating material found during the search(05.12.2023) Present appeal by the assessee is directed against the order of the learned CIT (Appeals) for the as..... No demand of duty amount can be confirmed without issuing show cause notice and following the procedure prescribed under Section 11A of the Central Excise Act(06.12.2023) The present appeal is directed against the impugned order passed by the Commissioner (Appeals) decid..... When language of statute is plain and unambiguous, it should be given effect to irrespective of its consequences(05.12.2023) The singular point raised by learned counsel for the Petitioners is that, the decision making proces.....
INTERNATIONAL CASES An applicant for condonation is required to give a full and reasonable.....(06.12.2023) The Appellant was convicted in the magistrates’ court, Kimberley, of dealing in drugs in contraventi.....
NOTIFICATIONS & CIRCULARS Startup India initiative to bu.....(06.12.2023) The Startup India initiative was launched by the Government on 16th January 2016 to build a strong ecosystem for nurturing innovation, startups and en..... RBI imposes monetary penalty o.....(07.12.2023) The Reserve Bank of India (RBI) has, by an order dated November 21, 2023 imposed a monetary penalty of ₹1.00 lakh (Rupees One lakh only) on The Pratha..... Revised framework for computat.....(06.12.2023) 1. Regulation 18(6) of SEBI (Infrastructure Investment Trust) Regulations, 2014 ("InvIT Regulations"), provides that the Net Distributable Cash Flow (.....
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