Highlights Department of Consumer Affairs launches ‘Jagriti’, a mascot to empower consumers and generate awareness towards consumer rights The Department of Consumer Affairs (DoCA) has launched “Jagriti”, a mascot for empowering consumers .....
Latest News Delhi HC: If Tender Conditions are in Public Interest, Court Can't Interfere With Procedural Errors(15.07.2022) ITAT: Subscription to Cloud Services Not ‘Royalty’ as Per Indo-US Treaty(15.07.2022) ITAT: Non-Compliance of Valuation Will Not Render Assessment Erroneous if Sale is Under SARFEASI Act(15.07.2022) ITAT: Capital Gain Exemption Cannot be Claimed for Agricultural Land Purchased in Wife’s Name(15.07.2022)
JUDGMENTS No disallowance under Section 36(1)(va) of IT Act can be made on account of delayed payment of PF and ESIC, if such payments are made before the due date of filing of the return(14.07.2022) The assessee is a private limited company engaged in the business of automobile dealership business...... If interest-free funds available with the assessee exceed the investments made in funds yielding exempt income, then no disallowance is called for(15.07.2022) Present is an appeal filed by the assessee against the order of the Commissioner of Income Tax (Appe..... DRT is also a civil court and its order would operate as res judicata(11.07.2022) Present civil revision under Section 115 of the Code of Civil Procedure, 1908 ("CPC") has been filed.....
INTERNATIONAL CASES Applicant must establish, on balance of probabilities, that Respondent.....(11.07.2022) The Appellant brought an application for a protection order against the Respondent in terms of Secti.....
NOTIFICATIONS & CIRCULARS RBI imposes monetary penalty o.....(11.07.2022) The Reserve Bank of India (RBI) has imposed, by an order dated July 08, 2022, a monetary penalty of ₹ 2.00 lakh (Rupees Two lakh only) on The National..... International Trade Settlement in Indian Rupees(11.07.2022) 1. In order to promote growth of global trade with emphasis on exports from India and to support the increasing interest of global trading community i..... Amendment in Export Policy of Wheat Flour(11.07.2022) 1. Kind attention is invited to Notification No. 18/2015-2020 dated 06.07.2022 issued vide S.O. No. 3111(E) on above captioned subject, wherein the Ce.....
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