Highlights Central Government amends the Legal Metrology (General) Rules, 2011 for ease of doing business and reducing the compliance burden for the industries Department of Consumer Affairs, Government of India amended the Legal Metrology (General) Rules, 201.....
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JUDGMENTS Assessing officer has to demonstrate that the escapement of income was due to failure on the part of the assessee(04.10.2022) Assessee is a resident partnership firm engaged in manufacturing and export of garments. For the ass..... Section 14A of IT Act will not apply, if no exempt income is received or receivable during the relevant previous year(06.10.2022) Present Income Tax Appeal has been filed challenging the Impugned Order passed by the Income Tax App..... A party is not required to produce evidence of actual deception in order to prove the case of infringement(06.10.2022) The Appellant has filed the present appeal being aggrieved by the impugned judgment and decree, wher.....
INTERNATIONAL CASES An objection is part of the pre-litigation administrative process and .....(06.10.2022) The issues in present appeal were whether it was permissible to amend the grounds of objection again.....
NOTIFICATIONS & CIRCULARS Committee of Experts on Sustai.....(05.10.2022) A 'Committee of Experts on Sustainable Finance', constituted by International Financial Services Centres Authority (IFSCA) submitted its final report ..... Requirement of Health Certific.....(06.10.2022) 1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 relating to the requirement of Health Certificate to be accompanied ..... Execution of 'Demat Debit and .....(06.10.2022) 1. SEBI vide circular no. SEBI/HO/MIRSD/DoP/P/CIR/2022/44 dated April 04, 2022, issued guidelines regarding execution of 'Demat Debit and Pledge Instr.....
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