Highlights Central Government announces Foreign Trade Policy, 2023 Union Minister of Commerce and Industry, launched the Foreign Trade Policy 2023 saying that, it is d.....
Latest News Bom. HC: No Legal Error in Alignment/Acquisition Proceedings of ML-4 Project(31.03.2023) Del. HC: Foreign Jurisprudence on Standard Essential Patent has to be Adapted(31.03.2023) SC: Parity Can’t be Claimed for Out of Turn Promotion(31.03.2023) SC: If Parties Fail to Establish Title, Facts Related to Prior Possession Becomes Relevant(31.03.2023)
JUDGMENTS Appellate Tribunal has the jurisdiction to extend the period of 15 days, if it is satisfied that there is a sufficient cause for not filing the appeal within the prescribed time(28.03.2023) Present appeal is filed by an ex-director of the Corporate Debtor against the order passed by the Ad..... Section 200 of the IT Act casts a duty on person deducting tax to pay the same within prescribed time to the credit of the Central Government(29.03.2023) The only issue for consideration is the levy of late filing fee on account of delay in filing of TDS..... Date of absorption would be the date from which the regular service for the purpose of MACP shall be determined(27.03.2023) The challenge in present writ petition is to an order passed by the Central Administrative Tribunal,.....
INTERNATIONAL CASES Arbitration Foundation of Southern Africa Rules did not confer a discr.....(30.03.2023) The second Respondent brought arbitral proceedings against the Appellants. The dispute submitted to .....
NOTIFICATIONS & CIRCULARS CCI approves acquisition of sh.....(27.03.2023) The Competition Commission of India (CCI) approves the acquisition of shareholding of JM Baxi Ports and Logistics Limited by HL Terminal Holding B.V.,..... Extension of Date for mandator.....(28.03.2023) 1. In continuation to the earlier Trade Notice 15/2022-23 dated 01.08.2022, it is informed that the transition period for mandatory filing of applicat..... Customs duty full exemption fo.....(30.03.2023) The Central Government has given full exemption from basic customs duty on all drugs and Food for Special Medical Purposes imported for personal use f.....
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