Highlights CBDT amends provisions of Income-tax Rules, 1962 for prescribing fees under Section 234H of the Income-tax Act, 1961 In order to mitigate the inconvenience to the taxpayers, as per Notification No.17/2022 dated 29th M.....
Latest News SC Dismisses Plea of Maharashtra Govt for Transfer of Anil Deshmukh Probe from CBI to SIT(01.04.2022) Delhi HC: Deposit of 20% of Disputed Tax Not Pre-Condition for Stay of Recovery Proceedings(01.04.2022) Calcutta HC: Exemption Notification’s Eligibility is Question Relating to Rate of Duty(01.04.2022) Gujarat HC: Positive Act of Instigation Essential for Conviction u/s 306 IPC(01.04.2022)
JUDGMENTS Confession though retracted is an admission and binds the Petitioner(31.03.2022) Present appeal has been filled against the Order-in- Original adjudicating authority vide which the ..... Mere reference to the word "misreporting" in the assessment order to deny immunity from imposition of penalty and prosecution makes impugned order arbitrary(28.03.2022) Present writ petition has been filed challenging the impugned order passed by Respondent No. 1 under..... No judicial order is complete without reasons and it is expected that every Court, which passes an order should give reasons for the same(29.03.2022) The present petition has been filed under Section 482 of Code of Criminal procedure, 1973 (CrPC) on .....
INTERNATIONAL CASES Accused cannot be convicted of the charge unless the State has proven .....(28.03.2022) The prosecution's case against the accused was that he entered into a bail undertaking on 25 August .....
NOTIFICATIONS & CIRCULARS Calculation of investment conc.....(28.03.2022) 1. Regulation 15(1)(d) of SEBI (Alternative Investment Funds) Regulations, 2012 ("AIF Regulations"), has been amended and notified on March 16, 2022, ..... Product specifications pertain.....(28.03.2022) 1. SEBI vide Circular no. SEBI/HO/CDMRD/DMP/CIR/P/2022/07 dated January 10, 2022, has issued framework for operationalizing the Gold Exchange in India..... Extension of timelines for sal.....(28.03.2022) 1. Reference is invited to the short term Covid specific health insurance policies permitted to be offered by all Insurers. 2. In partial mo.....
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