Highlights CBDT introduces new functionality in Annual Information Statement for taxpayers The Central Board of Direct Taxes (CBDT) has now rolled out a new functionality in AIS to display th.....
Latest News Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court(17.05.2024) Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps(17.05.2024) SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage(17.05.2024) ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court(17.05.2024)
JUDGMENTS Once the party admits, the same need not be proved by the department(17.05.2024) The Appellant filed the Bill of Entry for clearance of the goods declared as "Copper Clad Laminates-..... Assessee who is eligible for cenvat credit and unable to take the credit due to CGST regime after 1st July, 2017 shall be eligible for the cash refund(14.05.2024) The issue involved in the present case is that whether the appellant is eligible to claim refund of ..... Power to grant a pre-arrest bail under Section 438 of the CrPC is extraordinary in nature and is to be exercised sparingly(17.05.2024) The present application is filed under Section 438 of the Code of Criminal Procedure, 1973 (CrPC) re.....
INTERNATIONAL CASES A person applying for the winding up of a company has to lodge a notic.....(15.05.2024) In present matter, on 7 May 2024, Digital Dealership Pty Ltd (Company) filed an application for orde.....
NOTIFICATIONS & CIRCULARS EPFO expands 'Ease of Living b.....(13.05.2024) For enhancing ease of living for its crores of members, EPFO has now introduced auto-mode settlement of advance claims for the purpose of education & ..... Certification requirement for .....(13.05.2024) 1. In terms of Regulation 4(g)(i) of SEBI (Alternative Investment Funds) Regulations, 2012 ("AIF Regulations"), the key investment team of the Manager..... Department of Consumer Affairs.....(15.05.2024) The Department of Consumer Affairs held a stakeholder consultation here today on protection of consumer interest from online fake reviews. Mrs. Nidhi .....
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