Highlights Cabinet empowers the Board of Directors to recommend and undertake the process for Disinvestment The Union Cabinet, chaired by Prime Minister, has approved the proposal for empowering the Board of .....
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JUDGMENTS As the assessee trust only carried out educational activities, exemption under Section 10(23C)(vi) of the IT Act is to be allowed(17.05.2022) The assessee is a charitable trust registered with Assistant Charity Commissioner. The trust is also..... Expenditure incurred for up-gradation of existing products is revenue expenditure(17.05.2022) The issue in the present appeal relates to the allowability of the expenditure claimed as product de..... Addition made purely on the basis of conjectures and surmises is not permissible under law(17.05.2022) The assessee is an individual and is engaged as partner in the business of manufacturing of shoes un.....
INTERNATIONAL CASES A party who had been deprived of the use of his or her capital for a p.....(17.05.2022) The appeal was about two companies, namely Houtbosplaas (Pty) Ltd (Houtbosplaas) and TBS Alpha Beleg.....
NOTIFICATIONS & CIRCULARS Master Circular for Commodity Derivatives Market(17.05.2022) 1. In order to ensure availability of comprehensive information mentioned in the circulars pertaining to commodity derivatives market at one place, SE..... Due date for depositing the ta.....(17.05.2022) In exercise of the powers conferred by the first proviso to sub-rule (3) of rule 61 of the Central Goods and Services Tax Rules, 2017, the Commissione..... Implementation of Notification.....(17.05.2022) 1. Reference is invited to Notification No. 06/2015-2020 dated 13th May, 2022 amending the export policy of wheat under S. No. 59 of Chapter 10 of Sch.....
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