Highlights Government proposes quick settlement of contractual disputes to promote ease of doing business The Ministry of Finance circulated a draft scheme. The government intends to bring one time settleme.....
Latest News SC: BCI Has Power to Prescribe AIBE(10.02.2023) Delhi HC: In-Camera Proceedings Can be Allowed in Appropriate Cases U/S 151 of CPC(10.02.2023) Del HC: Delay in Approaching Authority for Constitution of Tribunal Won’t Render Claims Time Barred(10.02.2023) SC Denies Claim for Sun Stroke Death in Insurance Coverage for Accidental Death(09.02.2023)
JUDGMENTS When a statute provides for liquidation commencement date as a date up to which claims can be filed and proved, no claim thereafter can be entertained by the Liquidator(06.02.2023) Present Appeal has been filed challenging the Order passed by the National Company Law Tribunal, in ..... Expenses claimed by the assessee incurred during the regular course of business cannot be treated as capital expenses(10.02.2023) Assessee is a company stated to be engaged in the business of software development. Assessee electro..... As the existence of the Arbitration Agreement and due invocation thereof are not denied, it is not for present Court to enter into the merits of the claims raised by the parties(06.02.2023) Present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeki.....
INTERNATIONAL CASES Essential operations of the business must be conducted within the juri.....(08.02.2023) The Respondent, CIMSA, is the holding company for the Coronation Group which is registered and tax r.....
NOTIFICATIONS & CIRCULARS Vivad Se Vishwas I-Relief for MSMEs(06.02.2023) 1. Government has been getting many references from Micro, Small and Medium Enterprises (MSMEs) regarding difficulties being faced by them in the last..... Performance Audit Report No. 1.....(06.02.2023) 1. The Performance Audit Report No. 14 of 2022 "Sabka Vishwas (Legacy Dispute Resolution) Scheme (SVLDRS) 2019" of C&AG of India (Indirect Taxes-GST, ..... Import of High risk food produ.....(08.02.2023) 1. Reference is drawn to Board's Instruction No. 31/2022 dated 14.11.2022 relating to the restriction on the entry of Food Items only through specific.....
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