Highlights CBIC announces implementation of Electronic Cash Ledger for payment of Import duties from 1st March, 2024 Central Board of Indirect Taxes and Customs announces implementation of Electronic Cash Ledger (ECL).....
Latest News Tel. HC: Constitutional Validity of Section 38(2) of RP Act and Rule 5.7.1 of ECI’s Handbook Upheld(01.03.2024) Del. HC: Order of CIC Directing CBDT to Give Information Regarding Ram Janmabhoomi Trust Set Aside(01.03.2024) Ker HC: In Non-Performance of Agreement, Buyer to Get Charge Over Property For Paying Purchase Price(01.03.2024) Supreme Court: Distributor Not An Agent But An Independent Contractor(01.03.2024)
JUDGMENTS Unadjusted business loss of a particular year would be eligible to be carried forward to subsequent assessment years and for set off also(28.02.2024) The appeal arises out of the order of the Commissioner of Income Tax (Appeals). The only issue to be..... Demand cannot be confirmed by comparing the ST -3 returns with balance sheet figures, in the absence of any evidence to the contrary(29.02.2024) In facts of the present case, in the course of an audit by the Audit Commissionerate, the figures of..... Once doubt regarding loan transaction creeps in, benefit goes to accused(27.02.2024) In present matter, case was filed by present Appellant setting up a case that, out of friendly relat.....
INTERNATIONAL CASES To succeed in obtaining relief in terms of Section 163 of Companies Ac.....(27.02.2024) Present litigation emanates from an acrimonious relationship between two directors and shareholders .....
NOTIFICATIONS & CIRCULARS SEBI Issues Advisory Against F.....(26.02.2024) The Securities and Exchange Board of India (SEBI) has been receiving a number of complaints regarding fraudulent trading platforms which falsely claim..... NIA signs MoU with Department .....(27.02.2024) The National Institute of Ayurveda, Jaipur under the Ministry of Ayush of the Government of India and Department of Thai Traditional and Alternative M..... PFRDA notifies amendments to R.....(27.02.2024) The Pension Fund Regulatory and Development Authority (PFRDA) has notified the Retirement Adviser (RA) (Amendment) Regulations, 2023 on 20.02.2024.
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