Highlights Department of Commerce notifies rules for Work from Home for Special Economic Zones The Department of Commerce has notified a new Rule, namely Rule 43A - Work from Home in Special Econ.....
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JUDGMENTS Mere disallowance of a claim will not amount to furnishing of inaccurate particulars of income(20.07.2022) The Appellant company is engaged in the real estate development business. During the assessment proc..... Scope of rectification under Section 254(2) of the IT Act is limited to rectify the mistakes and it is not permissible to review the decision taken by the Tribunal(20.07.2022) By present Miscellaneous Application, the Assessee is seeking rectification of the mistake alleged t..... Liability to deduct tax under Section 195 of IT Act arises only when the "sum" being paid is chargeable to tax under the IT Act(20.07.2022) The Assessee had entered into an agreement with GSI Engine B.V., {a tax resident of Netherland, havi.....
INTERNATIONAL CASES Court can make a winding up order on the just and equitable ground by .....(20.07.2022) By originating process which was amended on 14 February 2022, the Plaintiff seeks orders under the C.....
NOTIFICATIONS & CIRCULARS Procedure for submission of re.....(18.07.2022) 1. Reference is invited to DGFT Notification No. 18 dated 06.07.2022 amending the export policy of Wheat Flour (Atta) under S. No. 64 against ITC (FIS..... Implementation of MoUs between.....(18.07.2022) In exercise of powers conferred under paragraph 1.03 and 2.04 of the Foreign Trade Policy (2015-2020) and in continuation of- (i) Public Noti..... Entities allowed to use e-KYC .....(20.07.2022) 1. SEBI issued circular No. SEBI/HO/MIRSD/DOP/CIR/P/2019/123 dated November 05, 2019 detailing the e-KYC Authentication facility under section 11A of .....
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