Highlights Investor Education and Protection Fund Authority and DBS Bank inks MoU to spread awareness on investment and fraudulent schemes A Memorandum of Understanding (MoU) was signed between the Investor Education and Protection Fund Au.....
Latest News Calcutta High Court: Court Not Merely Obligated to Appoint Arbitrator u/s 11(6) of A&C Act(23.02.2024) Supreme Court: Suit of Injunction Not Maintainable if Plaintiff Fails to Prove Title Over Property(23.02.2024) SC: Deemed Income of Homemaker Can’t Be Less Than Daily Wages Prescribed Under Minimum Wages Act(23.02.2024) Delhi High Court: Can’t Use Senior Citizens Act For Purposes of Property Dispute(23.02.2024)
JUDGMENTS Extended period cannot be invoked unless a positive act on the part of the assessee is evidenced showing the intent to evade payment of duty(20.02.2024) Issue to be decided in the instant case is as to whether the Appellants are liable to pay penalty un..... Bar, as provided in Section 37 of NDPS Act, cannot be invoked where the evidence against the accused appears to be unbelievable and insufficient for the purpose of conviction(19.02.2024) The present application has been filed under Section 439 of the Code of Criminal Procedure, 1973 ('C..... In a complaint under Section 138 of NI Act, only drawer of the cheque who can be prosecuted(21.02.2024) Present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C').....
INTERNATIONAL CASES Jury can be satisfied of the guilt of the accused only if guilt is not.....(22.02.2024) The Appellant was convicted after trial in the Magistrates Court of one count of home burglary contr.....
NOTIFICATIONS & CIRCULARS Deployment and usage of Change.....(19.02.2024) 1. Stakeholders are informed that Change Request Form (CRF) has been made available on V3 portal for the convenience of users of MCA-21 services. This..... Centralization of certificatio.....(20.02.2024) 1. SEBI circulars CIR/MIRSD/2/2015 dated August 26, 2015 and CIR/MIRSD/3/2015 dated September 10, 2015, and guidance note on FATCA and CRS norms issue..... Interest Equalization Scheme (.....(22.02.2024) 1. This is with reference to the instructions issued vide circulars No. DOR.STR.REC.93/04.02.001/2021- 22 dated March 8, 2022 and DOR.STR.REC.39/04.02.....
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