Highlights Cabinet approves enhancement in the corpus of Emergency Credit Line Guarantee Scheme The Union Cabinet, chaired by the Prime Minister, has approved the enhancement in the limit of Emerg.....
Latest News SC EXPRESSES CONCERNS ABOUT SHORTAGE OF SKILLED MEDIATORS(18.08.2022) Kar. HC: Courts Must Ascertain Religious/Charitable Nature of Trust Before Exercising Jurisdiction(18.08.2022) Bombay HC: Contract Discharged by Settlement Can’t be Referred to Arbitration(18.08.2022) J&K&L HC: Non-Incorporation of Finer Elements of Pleadings Under MV Act Not Necessarily Fatal(18.08.2022)
JUDGMENTS Club Membership Fees for subscription is allowable as a business expenditure(17.08.2022) Assessee is a chartered accountancy firm engaged in providing services in the field of Assurance, Ri..... Burden to prove non-receipt of the inputs is required to be discharged by Revenue by sufficient evidence(17.08.2022) Appellants are engaged in the manufacture of Copper Rods/Wires etc. They were availing of the benefi..... Merely because the Petitioner had not raised an objection or participated in proceedings would not validate any orders passed without jurisdiction by the Tribunal(16.08.2022) Petitioner - The National Institute of Technology, Tripura, impugns judgment passed by the Central A.....
INTERNATIONAL CASES An action in tort accrues when loss is actually suffered(17.08.2022) Present is the third Defendant's application to strike out the plaintiffs' claim against it on the b.....
NOTIFICATIONS & CIRCULARS Centre invites consultations f.....(17.08.2022) Move to strengthen consumers' rights The Centre has proposed a provision in the Legal Metrology (Packaged Commodities) Rules, 2011 that a com..... RBI imposes monetary penalty o.....(17.08.2022) The Reserve Bank of India (RBI) has, by an order dated August 10, 2022, imposed a monetary penalty of Rs. 15.00 lakh (Rupees Fifteen lakh only) on The..... Guidelines for overseas invest.....(17.08.2022) 1. In terms of Regulation 12(ba) of erstwhile SEBI (Venture Capital Funds) Regulations 1996 and Regulation 15(1)(a) of SEBI (Alternative Investment Fu.....
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