Highlights Reserve Bank of Indiaannouncesvarious measures to enhance forex inflows The Reserve Bank has been continuously monitoring the liquidity conditions in the forex market and h.....
Latest News Delhi HC: HC Can’t Control Day to Day Affairs of Trial Court in Exercise of Revisional Power(08.07.2022) Kar. HC: Section 8 of A&C Act Can't be Invoked Based on a Non-Binding Arbitration Agreement(08.07.2022) ITAT: Income Tax Officials Bound to Follow CBDT Circular(08.07.2022) ITAT: Expenses Cannot be Disallowed Solely Due to Non-Receipt of Invoices(08.07.2022)
JUDGMENTS Once it is proved that, debit/credit note have been acted upon and the incidence of duty earlier passed on, have been neutralised, refund would be admissible(04.07.2022) The issue in present appeal is whether the refund claim filed by the Appellant for excess duty paid ..... Section 17 of BIS Act prohibit the import of goods without requisite BIS license(06.07.2022) The Appellant is engaged in import of Cold Rolled Grain Oriented (CRGO) Electrical Steel Sheet/Coils..... Order issued by the Assistant Labour Commissioner would not act as a bar to approach the Labour Court individually/independently(04.07.2022) The challenge in present petition is to an order of the Assistant Labour Commissioner (Central) Delh.....
INTERNATIONAL CASES An application by a client for cost assessment must be made within 12 .....(07.07.2022) Present is an application for an extension of time within which to have bills of costs rendered by t.....
NOTIFICATIONS & CIRCULARS Toy imports down by 70% and ex.....(05.07.2022) Government interventions in the Toy Sector after Prime Minister's call have helped the industry: Shri Anil Agrawal, Additional Secretary, DPIIT Clarification w.r.t. applicabi.....(05.07.2022) 1. The DGFT, vide Notification No. 11/2015-20 dated 25.05.2022, has introduced Paper Import Monitoring System (PIMS), by amending import policy of 201..... Syncing of ITC (IIS), 2022- Sc.....(07.07.2022) 1.In exercise of powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development and Regulation) Act, 1992 (as amended from time t.....
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