Highlights RBI’s Monetary Policy Committee decides to keep policy repo rates unchanged The Monetary Policy Committee (MPC) at its meeting on 5thApril 5, 2024decided to keep the policy rep.....
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JUDGMENTS When documents established that goods imported co-relates with the invoices, refund should not be denied on some minor variation in describing goods(04.04.2024) In facts of present case, the Appellant filed refund claim for refund of Special Additional Duty pai..... Freight/insurance amount is not includable in assessable value of goods for charging excise duty(05.04.2024) In present matter, the Appellant entered in contract with IOCL, HPCL. As per the contract the appell..... Assessing Officer has to calculate total income of assessee in conformity with Arm's Length Price determined by Transfer Pricing Officer(01.04.2024) The present writ petition, at the instance of the assessee, seeks to assail the impugned order passe.....
INTERNATIONAL CASES Requirements for a claim based on unjust enrichment are that, defendan.....(02.04.2024) The Appellants appeal against the judgment of the High Court in terms of which they were, ordered to.....
NOTIFICATIONS & CIRCULARS Notification regarding new tec.....(01.04.2024) In its continuous pursuit of protection of interests of investors in the securities market, SEBI has launched the new version of the SEBI Complaint Re..... FSSAI advises E-Commerce platf.....(02.04.2024) The Food Safety and Standards Authority of India (FSSAI) has asked all e-commerce Food Business Operators (FBOs) to ensure appropriate categorization ..... Directives regarding submissio.....(02.04.2024) 1. In adherence to the Directorate General of Foreign Trade's commitment to facilitating exports and imports, emphasizing efficient, transparent, and .....
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