Highlights Centre launches framework for safeguarding and protecting consumer interest from fake and deceptive reviews in e-commerce The Department of Consumer Affairs launched the framework for safeguarding and protecting consumer i.....
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JUDGMENTS High Court, in exercise of its powers under Article 226/227 of the Constitution of India, shall not venture into re-appreciation of the evidence(25.11.2022) The Applicant challenging the order of punishment reducing her pay by one stage from Rs. 28,700 to R..... Section 14A of IT Act will not apply, if no exempt income is received or receivable during the relevant previous year(21.11.2022) Present Income Tax Appeal has been filed challenging the Order passed by the Income Tax Appellate Tr..... Courts do not sit as an Appellate Authority over the decisions taken by the experts(23.11.2022) The Appellant seeks to challenge the Order passed by the learned Single Judge dismissing the Writ Pe.....
INTERNATIONAL CASES Constitution not only provide protection for different religious belie.....(21.11.2022) The interdict application had been brought by Mr. Chandra Giri Ellaurie. In terms of the interdict t.....
NOTIFICATIONS & CIRCULARS CCI to examine - Whether ITC a.....(23.11.2022) 1.In exercise of the powers conferred by sub-section (2) of section 171 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Central Gove..... Disclosures and compliance req.....(24.11.2022) 1. SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (ILMDS Regulations) and circulars issued thereunder, provide the framework ..... Imposition of monetary penalty.....(21.11.2022) The Reserve Bank of India (RBI) has imposed, by an order dated November 15, 2022, a monetary penalty of Rs 3.00 lakh (Rupees Three Lakh only) on The P.....
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