Highlights CBDT releases draft Common Income Tax Return Form Central Board of Direct Taxes releases draft Common Income Tax Return Form for public consultation. .....
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JUDGMENTS CIT(A) has no power to dismiss an appeal on account of non-prosecution, without discussing the merits of the case(20.10.2022) The brief facts of the case are that the return of income was filed by the assessee declaring total ..... Mere passage of time cannot be a ground for grant of bail under NDPS Act(31.10.2022) The present bail application has been filed by the Petitioner seeking regular bail in FIR under Sect..... Registration of a composite mark does not necessarily grant exclusive right in respect of any part of the trademark(02.11.2022) The Appellant has filed the present appeal impugning an order passed by the learned Commercial Court.....
INTERNATIONAL CASES Agreement could be terminated by either party in terms of the legislat.....(02.11.2022) The issue in the appeal was whether the Appellant, KeyHealth Medical Scheme (KeyHealth), was entitle.....
NOTIFICATIONS & CIRCULARS RBI imposes monetary penalty o.....(31.10.2022) The Reserve Bank of India (RBI) has, by an order dated October 21, 2022, imposed a monetary penalty of Rs. 5.00 lakh (Rupees Five lakh only) on LIC Ho..... ICEGATE Helpdesk for redressal.....(31.10.2022) 1. Members of Trade and Industry may note that for resolution/examination of exporter grievances related to scroll out of shipping bills, generation o..... Annual Compliance Certificate .....(02.11.2022) 1. In terms of Regulation 7 of the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) R.....
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