Highlights Cabinet expands the mandate of Government e Marketplace to allow procurement by Cooperatives as Buyers The Union Cabinet, chaired by the Prime Minister has given its approval for expanding the mandate of.....
Latest News Delhi HC Seeks Consolidated List of All Pending and Adjourned Cases U/S 138 of NI Act(03.06.2022) SC Bans Permanent Structures in ESZ; Mandates Minimum 1 KM ESZ for Protected Forests(03.06.2022) ITAT: TDS Credit is Allowable if Not Claimed in Subsequent Year(03.06.2022) Delhi HC: Period of Limitation Run from the Day the Amount is Reflected as Outstanding in the Ledger(03.06.2022)
JUDGMENTS Equal chance should be given to the parties to contest the litigation before the Court(27.05.2022) The precise grievance of the Appellant (Corporate Debtor) is that, they had filed their Reply on 12t..... Statute provides for mandatory payment of interest and there is no discretionary power with the Revenue Authority in the matter of interest(25.05.2022) The issue involved in present appeal is whether the Commissioner (Appeals) has rightly rejected the ..... A writ lies only when there is a right, and without a right, a writ is not maintainable(31.05.2022) In present matter, aggrieved by the termination of the membership of the Petitioner by the Saket Spo.....
INTERNATIONAL CASES Onus is on the prosecution to prove on a balance of probabilities that.....(31.05.2022) The issue before the SCA concerned the question of whether a Volkswagen 364 Scirocco motor vehicle w.....
NOTIFICATIONS & CIRCULARS Uploading of e-BRC by 15.07.20.....(30.05.2022) 1. Attention of the trade and industry members is brought to Para 4.96 (d) of Public Notice 58 dated 29.01.2020, wherein it has been stipulated that u..... Central Board of Indirect Taxe.....(31.05.2022) 1. In exercise of the powers conferred by sub-section (4) of section 51A of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes an..... Relaxation in paying additiona.....(31.05.2022) 1. This Ministry has received representations seeking extension of timelines for filing the event based forms by LLPs without paying additional fees i.....
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