Highlights Centre allows International Trade Settlements in Indian Rupees for Export Promotion Schemes The Government of India has made suitable amendments in the Foreign Trade Policy and Handbook of Pro.....
Latest News Supreme Court to Launch Online RTI Portal Soon(11.11.2022) Delhi HC: Unauthorized Constructions Can't be Allowed to Stand in Perpetuity(11.11.2022) J&K&L HC: Certificate of Payment of Interest Not Required if Employer Appeal Against Composite Award(11.11.2022) Cal. HC: Objection on Maintainability Hits Root of Judicial Proceeding if it Raises Question of Law(11.11.2022)
JUDGMENTS Commuted value can be decided only on the specific application of the pensioner(10.11.2022) The question posed for consideration in present Original Application is whether pension can be commu..... Onus for submitting bona fide documents to the department is on a candidate and any misrepresentation or concealment of facts tantamount to forgery(09.11.2022) The applicant was initially engaged as casual Khallasi under the Railway. On the basis of a Circular..... High Court under Section 260-A of the IT Act would interfere only if it finds that the reasoning given by the authorities below is perverse(09.11.2022) Present Income Tax Appeal has been filed challenging the order passed by the Income Tax Appellate Tr.....
INTERNATIONAL CASES The party who raises a plea of prescription bears the onus of proof(07.11.2022) Present is an appeal against the judgment of the High Court, granting the Respondent’s enrichment cl.....
NOTIFICATIONS & CIRCULARS Premature redemption under Sov.....(10.11.2022) 1. In terms of GOI Notification F. No. 4(25) - W&M/2017 dated October 06, 2017 (SGB 2017-18 Series VII - Issue date November 13, 2017) on Sovereign Go..... Master Circular on issuance of.....(07.11.2022) 1. As per the provisions of regulation 38 (1) of Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 20..... Amendment in Export Policy of .....(07.11.2022) 1. In partial modification of the Notification No. 31/2015-2020 dt. 8th September, 2022, the Central Government, in exercise of powers conferred by Se.....
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