Highlights Government notifies Amendments to the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 for an Open, Safe and Trusted and Accountable Internet In a major push towards an Open, Safe and Trusted and Accountable Internet, the Ministry of Electron.....
Latest News Madras HC: Court No Place for Political Parties to Score Over One Another(28.10.2022) Kerala HC: Party Contesting That Land Was Voluntarily Surrendered Has Burden to Establish The Same(28.10.2022) Del. HC: Pre-Institution Mediation Necessary Only Where Plaintiff Doesn’t Seek Urgent Interim Relief(28.10.2022) Kerala HC: Superior Officers Will Be Personally Responsible for Overlooking Misdemeanor(28.10.2022)
JUDGMENTS Unless the charges upon the assessee are specific, penalty under Section 271(1)(c) of IT Act is not leviable(18.10.2022) Present appeal by the assessee is directed against the order of the Learned Commissioner of Income T..... Adjudicating authority cannot travel beyond the charges levelled in the show cause notice(19.10.2022) The appeal is directed against the order in original whereby the learned Commissioner rejected the a..... Summoning of the accused in a criminal case is a serious matter and should not be resorted to as a matter of course(20.10.2022) The Petitioner has preferred the present petition under Section 482 of the Code of Criminal Procedur.....
INTERNATIONAL CASES Creditor and shareholder of holding company of insolvent insurer has n.....(26.10.2022) In present matter, on 6 November 2018, the Prudential Authority, a juristic person that operates wit.....
NOTIFICATIONS & CIRCULARS Extension of validity of Direc.....(25.10.2022) The Reserve Bank of India (RBI) has extended the directions issued to the Indian Mercantile Co-operative Bank Ltd., Lucknow (U.P.) for a period of thr..... Repatriation of Assigned Capit.....(26.10.2022) A. The Authority has been taking various steps towards the ease of doing business so that insurance penetration can be increased. Various working grou..... Extension of due date for furn.....(26.10.2022) In consequence to extension of due date for various reports of audit in the case of assessees referred in clause (a) of Explanation 2 to sub-section (.....
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