Highlights MoRTH issues notification to promote transparency in the sale and purchase of registered vehicles through dealers The Ministry of Road Transport and Highways (MoRTH) has issued a notification G.S.R 901(E) on 22 Dec.....
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JUDGMENTS In limited scrutiny, AO cannot go beyond dispute raised in notice(23.12.2022) Present is an appeal filed by the assessee against the order of the learned Commissioner of Income T..... In absence of any specific finding against the assessee, the assessee cannot be held to be linked to the wrong acts merely on basis of assumptions(23.12.2022) The assessee is an individual and deriving income from business and from investment in shares and fr..... At the stage of show cause, the person proceeded against must be told about the charges against him(24.12.2022) The Petitioner is an existing college in the State which was granted approval by the respondent-Phar.....
INTERNATIONAL CASES A disclaimer does not affect any right or liability that has already a.....(28.12.2022) The Plaintiff makes an application by originating summons pursuant to Section 568F(1) of the Corpora.....
NOTIFICATIONS & CIRCULARS RBI releases "Statistical Tabl.....(27.12.2022) The Reserve Bank released its web publication entitled 'Statistical Tables relating to Banks in India: 2021-22' covering the activities of the Indian ..... TRAI releases recommendations .....(28.12.2022) 1. The Telecom Regulatory Authority of India (TRAI) has today released recommendations on 'Spectrum Requirements of National Capital Region Transport ..... Central Government declares th.....(28.12.2022) Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Coal industry, which is covered under it.....
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