Highlights Central Government notifies Overseas Investment Rules and Regulations Central Government and Reserve Bank of India notifies Foreign Exchange Management (Overseas Investme.....
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JUDGMENTS Where there is failure on the part of the AO to specify the limb of Section 271(1)(c) of IT Act under which the penalty is imposed, penalty order cannot be sustained(23.08.2022) Present appeal has been preferred by the Assessee against the order of First Appellate Authority ari..... Additional depreciation of 20% of the cost of new plant and machinery acquired and installed is allowable under Section 32(1)(iia) of IT Act(23.08.2022) The assessee is a company engaged in the business of manufacturing of sweets, namkeens and running o..... Refund claimed after one year is time barred in terms of provisions of Section 11B of Central Excise Act(22.08.2022) In facts of present case, the refund is filed for the excess payment of the Service Tax after period.....
INTERNATIONAL CASES After passing of resolution for voluntary winding up, no action or oth.....(23.08.2022) Present is an application made pursuant to Section 500(2) of the Corporations Act, 2001. The Plainti.....
NOTIFICATIONS & CIRCULARS Designating all CJM Courts of .....(22.08.2022) In exercise of the powers conferred by sub-section (1) of section 280A of the Income-tax Act, 1961 (43 of 1961) read with section 84 of the Black Mone..... Income-tax (Twenty Eighth Amendment) Rules, 2022(22.08.2022) In exercise of the powers conferred by sub-section (2) of section 115TD read with section 295, of the Income-tax Act, 1961 (43 of 1961), the Central B..... Simplification for procedure f.....(23.08.2022) 1. Reference is invited to Circular No. 54/2005-Customs dated 30.12.2005 on guidelines for compounding of offenses under Customs Act read with para 12.....
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