Highlights Highest forex inflows for FY 2021-22 on account of various correctional steps taken by Government Central Government’s initiative on FDI policy reforms have resulted in increased FDI inflows in the .....
Latest News ALLAHABAD HC: S.14A OF SC/ST ACT CONTAINS NO LIMITATION PERIOD TO BAR FILING OF APPEAL(01.08.2022) Del. HC Restrains Websites from Offering Digital Currencies Under Microblogging Platform's Trademark(05.08.2022) SC: Defence Forces Meant to Protect Country And Not Conduct Lawlessness(05.08.2022) SC: All Adverse Evidences Should Be Put As Questions While Examining Accused U/S 313 CrPC(05.08.2022)
JUDGMENTS Transfer pricing adjustment should be restricted only to the international transactions and not the entity level transactions(01.08.2022) In facts of present case, the assessee filed its return declaring loss of Rs.1.55 crore. Certain int..... No penalty can be imposed without proving the role of person being charged(03.08.2022) The issue in present appeal is whether penalty of Rs. 10 lakhs has been correctly imposed on the App..... Allegation in the notice issued under Section 148A(b) of the IT Act has to be precise not vague(05.08.2022) Present writ petition has been filed challenging the order passed under Section 148A(d) of the Incom.....
INTERNATIONAL CASES Onus is on claimant to establish that money had been entrusted on his .....(03.08.2022) The Appellant, a practising advocate made an application to the high Court for an order compelling t.....
NOTIFICATIONS & CIRCULARS Extension of Date for Mandator.....(01.08.2022) 1. In continuation to the earlier Trade Notice 24/2021-22 dated 15.11.2021, Trade Notice 42/2020-2021 dated 19.02.2021, 48/2020-2021 dated 25.03.2021,..... Steps taken for increasing exp.....(03.08.2022) Government has implemented several legislative and policy measures for e-commerce keeping in mind the retailers. Some of these measures are FDI Policy..... GST applicability on liquidate.....(03.08.2022) 1. In certain cases/instances, questions have been raised regarding taxability of an activity or transaction as the supply of service of agreeing to t.....
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